High Courts10 Nov 2010Dismissed
V. Chandrasekhara Naidu Vs The State of A.P.
Andhra Pradesh High Court · (2011) 2 ALD 576 : (2011) 6 ALT 515
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 495 of 1,762
High Courts10 Nov 2010Dismissed
Commissioner of Cus. and C. Ex., Hyderabad-II Vs J. Chennakesavulu
Andhra Pradesh High Court · (2011) 270 ELT 206
Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts09 Nov 2010Allowed
A. Srinivas Rao Vs The Government of Andhra Pradesh and The District Collector
Andhra Pradesh High Court · (2011) 1 ALD(Cri) 342 : (2011) 1 ALT 733 : (2011) CriLJ 1734
Andhra Pradesh Excise Act, 1968 — Section 37(A)Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 12, 12(1), 13, 2, 3Andhra Pradesh Prohibition (Amendment) Act, 1997 — Section 7(A), 8
High Courts09 Nov 2010Allowed
Bommidi Madhu Sudhanrao Vs Kallapu Ramesh and Another
Andhra Pradesh High Court · AIR 2011 AP 265 : (2011) 3 Crimes 183 : (2011) 8 RCR(Criminal) 1623
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 200, 468Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts08 Nov 2010Dismissed
Savara Bennadu Vs The State of A.P.
Andhra Pradesh High Court · (2011) 1 ALD(Cri) 436 : (2011) 8 RCR(Criminal) 2714
Penal Code, 1860 (IPC) — Section 176, 201, 376(2), 506
High Courts08 Nov 2010Allowed
Shaik Moula Ali Vs The Director SDSC (Satish Dhavan Space Centre) SHAR, Sri Hari Kota Range and Others
Andhra Pradesh High Court · (2011) 1 ALD 813
Central Civil Services (Pension) Rules, 1972 — Rule 10(1), 48, 48(1), 48(2), 48A(4)
High Courts08 Nov 2010Dismissed
V. Veeresh and another Vs Chiloth Kumari
Andhra Pradesh High Court · (2011) 5 ALT 248
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9, 151, 35B, 35B(1)
High Courts08 Nov 2010Dismissed
Ch. Srinivas and Others Vs Government of India and Others
Andhra Pradesh High Court · (2011) 2 ALD 126
Constitution of India, 1950 — Article 226National Highways Act, 1956 — Section 3A, 3A(1), 3B, 3C, 3C(2)
High Courts03 Nov 2010Dismissed
Jasper Aqua Exports Private Limited Vs State of A.P.
Andhra Pradesh High Court · (2011) 37 VST 481
Andhra Pradesh General Sales Tax Act, 1957 — Section 2, 20(2), 21, 22, 5EConstitution of India, 1950 — Article 366(29A)
High Courts03 Nov 2010Dismissed
B. Rama Moorthy and Others Vs G. Rajababu Rao and Others
Andhra Pradesh High Court · (2010) 11 AP CK 0069
Andhra Pradesh Labour Subordinate Service Rules — Rule 17Constitution of India, 1950 — Article 133(1), 134A, 226, 371D
High Courts03 Nov 2010
Nutrine Confectionery Co. Pvt. Ltd. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2011) 40 VST 327
Andhra Pradesh General Sales Tax Act, 1957 — Section 2, 20(2), 22(1), 5EAndhra Pradesh Value Added Tax Act, 2005 — Section 34Constitution of India, 1950 — Article 366
High Courts03 Nov 2010Allowed
Commissioner of Income Tax Vs Padmavathi Hatcheries (P.) Ltd.
Andhra Pradesh High Court · (2011) 241 CTR 171 : (2011) 335 ITR 325
Income Tax Act, 1961 — Section 256(1), 260A, 28, 32, 32(1)Income Tax Rules, 1962 — Rule 5
High Courts03 Nov 2010Allowed
Dr. Reddy''s Laboratories Limited Vs The Assistant Commissioner (CT) LTU and Another
Andhra Pradesh High Court · (2011) 37 VST 76
Andhra Pradesh General Sales Tax Act, 1957 — Section 33CAndhra Pradesh Value Added Tax Act, 2005 — Section 15, 15(1), 2(24), 31, 33Andhra Pradesh Value Added Tax Rules, 2005 — Rule 35, 37, 38(8), 38(9), 59
High Courts03 Nov 2010
The Commissioner of Income -Tax Vs I.D.L. Chemicals Ltd.
Andhra Pradesh High Court · (2010) 11 AP CK 0009
Income Tax Act, 1922 — Section 15C, 15C(1), 15C(2)Income Tax Act, 1961 — Section 143(2), 143(3), 256(1), 33, 80J
High Courts02 Nov 2010Allowed
K. Moses Vs Andhra Pradesh State Road Transport Corporation
Andhra Pradesh High Court · (2011) 1 ALD 823 : (2011) 1 ALT 739 : (2011) 3 LLJ 593
Andhra Pradesh State Road Transport Corporation Employees (Service) Regulations, 1964 — Regulation 6A(5)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 47(1), 47(2)
High Courts02 Nov 2010
The Techno Electrics, a unit of Samrakshana Electricals Ltd. Vs Chairman-cum-Presiding Officer and B.R. Adhikari B.R. Adhikari Vs The Techno Electrics, a unit of Samrakshana Electricals Ltd. and Addl. Industrial Tribunal cum Addl. Labour Court.
Andhra Pradesh High Court · (2011) 1 ALD 757 : (2011) 130 FLR 183 : (2011) 3 LLJ 575
Industrial Disputes Act, 1947 — Section 11A
High Courts02 Nov 2010Dismissed
The Municipal Council Vs Mohd. Abdul Rasheed and The Nagarjuna House Building Cooperative Society Ltd.
Andhra Pradesh High Court · (2010) 11 AP CK 0071
High Courts01 Nov 2010Allowed
State of Andhra Pradesh and The District Collector Vs K. Srinivasa Rao and State Election Commission
Andhra Pradesh High Court · (2011) 1 ALT 315
Andhra Pradesh Panchayat Raj Act, 1994 — Section 3, 3(2)Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21
High Courts01 Nov 2010Allowed
B. Jaya Raghava Naidu Vs B. Rama Subba Reddy
Andhra Pradesh High Court · AIR 2011 AP 62 : (2011) 2 ALD 499 : (2011) 2 ALT 24 : (2011) 2 CivCC 808
Hyderabad Stamp Act, 1331 — Section 2(4)Negotiable Instruments Act, 1881 (NI) — Section 13(1), 4Stamp Act, 1899 — Section 2(22), 2(23), 35
High Courts01 Nov 2010Allowed
The State of A.P. and Another Vs K. Srinivas Rao and Another
Andhra Pradesh High Court · (2011) 1 ALT 315
Andhra Pradesh Panchayat Raj Act, 1994 — Section 3, 3(1), 3(2)Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21