Page 23 - HIGH COURT OF ANDHRA PRADESH FIRST ANNUAL REPORT

THE FIRST SITTING ARRANGEMENT OF THE HON’BLE JUDGES

1. HON’BLE THE ACTING CHIEF Writ Appeals (Non-Service)
JUSTICE & All Writ Petitions challenging vires of Statutes, Rules and Statutory
Regulations except those relating to A.P.
M. SATYANARAYANA MURTHY, J Re-organization Act, Commercial Tax, GST, DRT, Securitization and
Service Laws.
Public Interest Litigations
(DB: I)
Contempt Appeals
Criminal Contempt Cases
Habeas Corpus Matters
Suo Motu Writ Petitions
Writ Petitions relating to High Court
Writ Petitions under the Environment & Pollution Control Act
All Criminal Appeals
Criminal Confirmations (RT)
Writ Petitions, not elsewhere specified
Admission, Interlocutory and Final Hearing.
2. HON’BLE THE ACTING CHIEF Applications filed under Section 11 of the Arbitration and Conciliation
JUSTICE Act, 1996.
(Every Friday)
3. S.V. BHATTI, J & Income Tax Tribunal Appeals
Income Tax Cases
K. VIJAYA LAKSHMI, J Gift Tax Cases
Central Excise Appeals
(DB: II) Wealth Tax Appeals
Referred Cases
Writ Petitions (Income Tax, Customs & Central Excise)
Writ Petitions relating to Judicial Service and District Courts
Writ Petitions (Commercial Tax & GST)
Writ Petitions, Civil Revision Petitions and all applications/petitions
filed under the DRT & Securitization Acts
Tax Revision Cases (TRCs & TREVCs)
Special Appeals
All Civil Miscellaneous Appeals (other than Commercial Courts Act)
Civil Miscellaneous Second Appeals arising out of the Prevention of
Money Laundering Act, 2002.
Writ Petitions (Non-Service) relating to and arising from the
A.P. Reorganization Act
Writ Petitions challenging vires of statutes, rules and statutory
regulations relating to A.P. Reorganization Act, Commercial Tax, GST,
DRT and Securitization Laws.
Admission, Interlocutory and Final Hearing.
Writ Petitions relating to Medical Admissions – Admission,
Interlocutory and Final Hearing.

Annual Report - High Court of Andhra Pradesh 23