High Courts30 Dec 2016Dismissed
S. Panduranga Rao Vs Nizam''s Institute of Medical Sciences, Hyderabad
Andhra Pradesh High Court · (2017) 2 AndhLD 643
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2016
522 judgments · page 1 of 27
High Courts30 Dec 2016Disposed Off
Sama Jana Reddy and Jani Vs Muppa Narsimha Reddy
Andhra Pradesh High Court · (2017) 3 ALT 682 : (2017) 2 AndhLD 584
High Courts30 Dec 2016Disposed Off
ONGC Field Operators Union, East Godavari District Vs Oil and Natural Gas Corporation Limited
Andhra Pradesh High Court · (2017) 1 HLT 464
Constitution of India, 1950 - Article 12, Article 14, Article 16, Article 309, Article 315Industrial Disputes Act, 1947 - Section 10, Section 2(ra)
High Courts29 Dec 2016Disposed Off
C.S. Ravi Vs M. Jaya
Andhra Pradesh High Court · (2017) 1 AndhLDCriminal 455 : (2017) 1 HLT(Crl) 473
High Courts29 Dec 2016Disposed Off
Pallerla Srinivasa Reddy Vs Pallerla Subba Reddy
Andhra Pradesh High Court · (2017) 2 ALT 342 : (2017) 3 AndhLD 97 : (2017) 1 HLT 629
Civil Procedure Code, 1908 (CPC) - Section 24
High Courts29 Dec 2016Disposed Off
Kalangi Nageswara Rao Vs The State of Andhra Pradesh, Agriculture and Co-operation Department
Andhra Pradesh High Court · (2017) 2 ALT 606 : (2017) 3 AndhLD 118 : (2017) 1 HLT 839
Constitution of India, 1950 - Article 226Fertiliser (Control) Order, 1985 - Clause 8(3)
High Courts28 Dec 2016Disposed Off
C.S. Ravi Vs S. Mallamma
Andhra Pradesh High Court · (2017) 1 AndhLDCriminal 744 : (2017) 1 HLT(Crl) 149
Criminal Procedure Code, 1973 (CrPC) - Section 311
High Courts27 Dec 2016Disposed Off
Veerisetty Venkata Subba Rao Vs Bogala Gangadhara Reddy
Andhra Pradesh High Court · (2017) 2 ALT 336 : (2017) 3 AndhLD 11 : (2017) 2 CivCC 307 : (2017) 1 HLT 583
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17
High Courts27 Dec 2016Disposed Off
N. Sanyasi Raju Vs Board of Diretprs
Andhra Pradesh High Court · (2017) 2 ALT 778
Constitution of India, 1950 - Article 226Hindustan Shipyard Officers Conduct, Discipline and Appeal Rules, 1978 - Rule 25(f), Rule 4, Rule 5
High Courts26 Dec 2016Disposed Off
Tatineni Subash Chandra Bose Vs Alla Satya Veera Pothuraju
Andhra Pradesh High Court · (2017) 1 HLT 725
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 54, Order 38 Rule 11ASuccession Act, 1925 - Section 63
High Courts23 Dec 2016Disposed Off
Takkella Radhakrishnaiah Vs Ganipaineni Nagaraju
Andhra Pradesh High Court · (2017) 2 ALT 9 : (2017) 2 AndhLD 506 : (2017) 2 CivCC 456 : (2017) 1 HLT 733
Evidence Act, 1872 - Section 45
High Courts23 Dec 2016Disposed Off
K. Ashok Kumar Goud Vs Sree Ramulu
Andhra Pradesh High Court · (2017) 1 ALTCrl 320
Negotiable Instruments Act, 1881 (NI) - Section 138, Section 142
High Courts22 Dec 2016Disposed Off
M/s. Bajaj Finance Ltd Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 1 ALTCrl 273 : (2017) 1 AndhLDCriminal 1042 : (2017) 1 HLT(Crl) 13
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 499, Section 500
High Courts22 Dec 2016Disposed Off
The General Manager, The Karimnagar District Cooperative Central Bank Limited Vs The A.P. Cooperative Tribunal
Andhra Pradesh High Court · (2017) 1 ALT 799 : (2017) 2 AndhLD 350
Andhra Pradesh Co-operative Societies Act, 1964 - Section 62(4)Andhra Pradesh Co-operative Societies Rules, 1964 - Rule 49Limitation Act, 1963 - Article 55
High Courts22 Dec 2016Disposed Off
M/s. Navya Infracon Projects (I) Private Ltd. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 2 ALT 103 : (2017) 2 AndhLD 602
Legal Services Authorities Act, 1987 - Section 12(h), Section 13(2)
High Courts21 Dec 2016Disposed Off
Nuthakki Sri Lakshmi Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 1 ALT 611 : (2017) 3 AndhLD 124 : (2017) 1 HLT 413
Constitution of India, 1950 - Article 226
High Courts21 Dec 2016Disposed Off
Yadlapalli Mary Mani Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 1 ALTCrl 226 : (2017) 1 HLT(Crl) 43
Criminal Procedure Code, 1973 (CrPC) - Section 482Protection of Women From Domestic Violence Act, 2005 - Section 12, Section 17, Section 18, Section 2(f), Section 2(q), Section 20
High Courts20 Dec 2016Disposed Off
L. Sankar Rao Vs Government of Andhra Pradesh
Andhra Pradesh High Court · (2017) 2 ALT 1 : (2017) 2 AndhLD 667
Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 - Section 5Constitution of India, 1950 - Article 14
High Courts20 Dec 2016Disposed Off
Oxford High Shool Vs Warangal Municipal Corpn.
Andhra Pradesh High Court · (2017) 1 HLT 309
Constitution of India, 1950 - Article 226Hyderabad Municipal Corporation Act, 1955 - Section 521(1)(e)
High Courts20 Dec 2016Disposed Off
K. Venkata Krishna Prasad Vs Peram Sai Swarupa, Vijayawada
Andhra Pradesh High Court · (2017) 1 ALTCrl 259 : (2017) 1 HLT(Crl) 492
Negotiable Instruments Act, 1881 (NI) - Section 138