High Courts10 Jun 2016Disposed Off
K. Muthiam Reddy Vs Government of Andhra Pradesh
Andhra Pradesh High Court · (2016) 5 ALT 322 : (2017) 1 AndhLD 71
Constitution of India, 1950 — Article 14, 21, 226
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2016
743 judgments · page 23 of 38
High Courts10 Jun 2016Disposed Off
Sakuru Manoj Kumar - Petitioner @HASH The District Collector, Visakhapatnam, Visakhapatnam District and Others
Andhra Pradesh High Court · (2016) 6 ALT 183 : (2016) 6 AndhLD 389
High Courts10 Jun 2016Disposed Off
K. Sambasiva Reddy Vs Challa Rama Rao Reddy
Andhra Pradesh High Court · (2016) 6 AndhLD 61
High Courts09 Jun 2016Dismissed
The State of Telangana Vs Sri Mothiram
Andhra Pradesh High Court · (2016) 5 ALT 543 : (2017) 1 AndhLD 68 : (2016) LIC 3699
Constitution of India, 1950 — Article 226
High Courts07 Jun 2016Disposed Off
K. Anju Vs State of Telangana
Andhra Pradesh High Court · (2016) 3 ALTCrl 413 : (2016) 2 AndhLDCriminal 693
High Courts07 Jun 2016Disposed Off
Smt. Anuradha Ashok Paldhe Vs Union of India
Andhra Pradesh High Court · (2016) 5 ALT 458 : (2016) 6 AndhLD 417
Constitution of India, 1950 — Article 226Navy Act, 1957 — Section 184
High Courts07 Jun 2016Disposed Off
Ganda Jinesh Ramnik and others Vs State of Telangana
Andhra Pradesh High Court · (2016) 2 AndhLDCriminal 282
High Courts06 Jun 2016Dismissed
Dintakurthi Krishna Moorthy Gupta Vs State of A.P.
Andhra Pradesh High Court · (2016) 4 AICLR 452 : (2016) 2 AndhLDCriminal 455 : (2016) 4 ICC 707 : (2017) 1 RCRCivil 585 : (2017) 1 RCRCriminal 483
High Courts03 Jun 2016Disposed Off
Jerusalem Mathai, Hyderabad Vs State of Telangana
Andhra Pradesh High Court · (2016) 3 ALTCrl 415
Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 157Prevention of Corruption Act, 1988 - Section 12
High Courts03 Jun 2016Dismissed
Pathange Mohan Krishna Rao Vs Smt. Navale Sreevani
Andhra Pradesh High Court · (2016) AIR(Hyderabad) 184 : (2016) 5 AndhLD 465
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2Evidence Act, 1872 — Section 3
High Courts03 Jun 2016Dismissed
Merla Veera Venkata Satyanarayana Vs Merla Srivani
Andhra Pradesh High Court · (2016) 167 AIC 549 : (2016) 5 ALT 243 : (2016) 5 AndhLD 476 : (2016) 4 ICC 752
Civil Procedure Code, 1908 (CPC) — Order 20 Rule (12)(c)(iii), Order 20 Rule 18Constitution of India, 1950 — Article 227
High Courts03 Jun 2016Dismissed
P. Kareemulla Khan, Kurnool District Vs A.P. Educational & Welfare Infrastructure Development
Andhra Pradesh High Court · (2016) 6 ALT 310 : (2016) 6 AndhLD 338
High Courts03 Jun 2016Disposed Off
L.V. Pradeep Vs Andhra University
Andhra Pradesh High Court · (2016) 4 ALT 574 : (2016) 5 AndhLD 397
Andhra Pradesh University Administration Manual - Rule 6(b)
High Courts03 Jun 2016Dismissed
Smt. Janni Ganga Vs The Govt. of A.P.
Andhra Pradesh High Court · (2016) 5 ALT 117 : (2017) 1 AndhLD 51
Constitution of India, 1950 - Article 15(4), 16(4), 226Evidence Act, 1872 - Section 101
High Courts03 Jun 2016Disposed Off
G.I. Estates Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2016) 5 ALT 97 : (2016) 5 AndhLD 715
Andhra Pradesh Minor Mineral Concession Rules, 1966 - Rule 35 AConstitution of India, 1950 - Article 226
High Courts02 Jun 2016Disposed Off
Shaik Jonny Vs Government of Andhra Pradesh
Andhra Pradesh High Court · (2016) 5 ALT 571 : (2016) 6 AndhLD 373
Land Acquisition Act, 1894 — Section 4(1), 5A(2)
High Courts02 Jun 2016Disposed Off
Smt. Fathima Bi Vs Smt. Julekha Bi (died)
Andhra Pradesh High Court · (2016) 168 AIC 324 : (2016) 5 ALT 595 : (2016) 5 AndhLD 468 : (2016) 4 ICC 794
High Courts02 Jun 2016Dismissed
B. Venkata Laxmamma Vs Smt. N. Janakamma
Andhra Pradesh High Court · (2016) AIR(Hyderabad) 180 : (2016) 5 ALT 374 : (2016) 5 AndhLD 472 : (2016) 4 CivCC 363
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)
High Courts02 Jun 2016Disposed Off
A. Devasahayam Vs The Commissioner, Municipal Corporation, Kurnool
Andhra Pradesh High Court · (2016) 5 ALT 253 : (2016) 6 AndhLD 542
Andhra Pradesh Education Act, 1982 — Section 2(18), 2(35), 28(1)Constitution of India, 1950 — Article 226
High Courts02 Jun 2016Dismissed
Vellanki Venkata Subrahmanyam Vs Government of Andhra Pradesh
Andhra Pradesh High Court · (2016) 5 ALT 485 : (2016) 6 AndhLD 324
Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 3, 5, 9Constitution of India, 1950 — Article 226