High Courts18 Oct 2016Disposed Off
Lankapalli Chinna Reddappanaidu Vs State of AP
Andhra Pradesh High Court · (2017) 1 HLT 78
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2016
743 judgments · page 10 of 38
High Courts17 Oct 2016Disposed Off
M.S.N.R. Prasad Vs State of A.P.
Andhra Pradesh High Court · (2016) 3 ALTCrl 391
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 - Section 3(1)(s)
High Courts17 Oct 2016Disposed Off
Nimmaka Jayaraju Vs Hon''ble Chief Minister of A.P.
Andhra Pradesh High Court · (2017) 1 ALT 345
Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 - Section 11, Section 12, Section 3Constitution of India, 1950 - Article 191 (1) (e), Article 226Represe
High Courts14 Oct 2016Disposed Off
Sri B. Neelakantam Vs The Chairman-cum-Presiding Officer
Andhra Pradesh High Court · (2017) 1 ALT 579 : (2017) 2 AndhLD 541 : (2017) 2 CLR 443 : (2017) 2 LLN 452
Constitution of India, 1950 - Article 226
High Courts14 Oct 2016Disposed Off
A. Bharathi Vs State of Telangana
Andhra Pradesh High Court · (2017) 1 ALT 149 : (2017) 1 AndhLD 503
Constitution of India, 1950 - Article 226
High Courts14 Oct 2016Disposed Off
G. Narayan Rao Vs Union of India
Andhra Pradesh High Court · (2017) 1 ALT 135 : (2017) 1 AndhLD 552 : (2017) 152 FLR 956
Central Industrial Security Force Rules, 2001 - Rule 36, Rule 39(iii)
High Courts14 Oct 2016Disposed Off
Sudini Narsimha Reddy Vs S. Sarojini
Andhra Pradesh High Court · (2017) 1 AndhLD 250 : (2017) 1 HLT 91
Civil Procedure Code, 1908 (CPC) - Order 16 Rule 10, Section 32
High Courts14 Oct 2016Disposed Off
Vikas Telugu Pandit Training College Vs State of Telangana
Andhra Pradesh High Court · (2016) 6 ALT 539 : (2017) 1 AndhLD 371
Constitution of India, 1950 - Article 226
High Courts13 Oct 2016Dismissed
Rev. C Elia, Guntur Dist Vs The Executive Council of The Aelchurch
Andhra Pradesh High Court · (2017) 1 HLT 187
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 - Section 36, Section 42
High Courts13 Oct 2016Disposed Off
M. Ramakrishna Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2016) 6 ALT 755 : (2017) 1 AndhLD 545
Constitution of India, 1950 - Article 226Registration Act, 1908 - Section 22A
High Courts13 Oct 2016Disposed Off
Gulnar Gulabi Vs Tasneem Sulthana
Andhra Pradesh High Court · (2017) AIRCC 1408 : (2017) 1 ALT 585 : (2017) 1 AndhLD 670 : (2017) 2 CivCC 196
High Courts13 Oct 2016Dismissed
Essar Steel Vs Central Board Of Excise
Andhra Pradesh High Court · (2017) 345 ELT 625
High Courts13 Oct 2016Disposed Off
State of Telangana Vs P. Padmaja Rani
Andhra Pradesh High Court · (2016) 6 ALT 543
High Courts30 Sept 2016Disposed Off
J.U.M. Rao Vs A.P.S.R.T.C.
Andhra Pradesh High Court · (2017) 1 ALT 102
Andhra Pradesh State Road Transport Corporation Employees (Service) Regulations, 1964 - Regulation 19 (2)(b)
High Courts30 Sept 2016Dismissed
Mahender Kumar Gandhi Vs Bindesh Kamdar
Andhra Pradesh High Court · (2017) 1 ALT 79
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 - Section 4, Section 5(1)
High Courts30 Sept 2016Disposed Off
K. Rajeswara Rao Vs Andhra Pradesh State Road
Andhra Pradesh High Court · (2017) 1 ALT 327 : (2017) 2 AndhLD 334
Constitution of India, 1950 - Article 226
High Courts30 Sept 2016Allowed
The VI Additional District and Sessions Judge Vs Junugari Devender
Andhra Pradesh High Court · (2017) 1 ALTCrl 238 : (2017) 1 HLT(Crl) 237
Criminal Procedure Code, 1973 (CrPC) - Section 366Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 302
High Courts30 Sept 2016Disposed Off
TDM Infrastructure Pvt. Ltd., Bangalore - Petitioner @HASH Team Universal Infractech Pvt. Ltd., Hyderabad and Others
Andhra Pradesh High Court · (2017) 169 AIC 736 : (2016) 5 ALT 755
Civil Procedure Code, 1908 (CPC) - Order 37 Rule 3 (5)Constitution of India, 1950 - Article 227
High Courts30 Sept 2016Dismissed
Electronics Corporation of India Limited Vs Controlling Authority
Andhra Pradesh High Court · (2016) 6 ALT 471 : (2017) 1 AndhLD 603 : (2017) 1 CLR 710 : (2017) 153 FLR 632
Constitution of India, 1950 - Article 226
High Courts29 Sept 2016Disposed Off
Sudalagunta Sugar Limited Vs Joint Collector
Andhra Pradesh High Court · (2017) 1 ALT 499 : (2017) 2 AndhLD 529
Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 - Section 4Andhra Pradesh Assigned Lands (Prohibition of Transfer) Rules, 1977 - Rule 3Constitution of India, 1950 - Article 226