High Courts01 Jun 2016Dismissed
Sesha Sai Township Pvt. Limited Vs Tummala Amitha
Andhra Pradesh High Court · (2017) 1 AndhLD 6 : (2017) 2 ICC 108
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2016
743 judgments · page 24 of 38
High Courts01 Jun 2016Dismissed
Oriental Insurance Company Ltd. Vs Nama Narsiah
Andhra Pradesh High Court · (2016) 4 ACC 257 : (2017) ACJ 1318 : (2016) 6 AndhLD 577 : (2017) 1 CivilLJ 601 : (2016) 3 TAC 524
Motor Vehicles Act, 1988 — Section 147, 149
High Courts01 Jun 2016Disposed Off
Y. Kesavulu Vs T. Kalavathi
Andhra Pradesh High Court · (2016) 5 ALT 363 : (2016) 6 AndhLD 286
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 151, 64Constitution of India, 1950 — Article 227
High Courts01 Jun 2016Dismissed
Duddebanda Hemanth Kumar @ Hemanth, S/o Upendra Rao, 25 years, D.No. 5/7, Ram Mandir Street, Penukonda, Anantapur District - Appellant @HASH The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of A.P., Hyderabad, through Inspector of Po
Andhra Pradesh High Court · (2016) 2 AndhLDCriminal 728
High Courts01 Jun 2016Disposed Off
P. Gnana Dev Vs P.V. Narasimham
Andhra Pradesh High Court · (2016) 5 ALT 155 : (2016) 5 AndhLD 637
Arbitration Act, 1940 - Section 12, 8
High Courts01 Jun 2016Dismissed
E. Laxmi Devi Vs K. Krishna Chary
Andhra Pradesh High Court · (2016) 5 AndhLD 369
High Courts01 Jun 2016Allowed
Shaik Riayazun Bee Vs State of A.P.
Andhra Pradesh High Court · (2016) 4 AICLR 910 : (2016) 3 ALTCrl 70 : (2016) 2 AndhLDCriminal 576
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
High Courts01 Jun 2016Disposed Off
Palaparthi Manikyam Vs Palaparthi Venkata Satyanarayana
Andhra Pradesh High Court · (2016) 5 ALT 295 : (2016) 5 AndhLD 791 : (2017) 1 CivilLJ 391 : (2016) 3 HLR 626 : (2017) 1 RCRCivil 69
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts24 May 2016Disposed Off
Telangana Democratic Forum Vs The State of Telangana
Andhra Pradesh High Court · (2016) 5 ALT 27 : (2016) 6 AndhLD 217
Constitution of India, 1950 - Article 19
High Courts19 May 2016Dismissed
Boppana Beeraiah Vs State
Andhra Pradesh High Court · (2017) 1 AndhLDCriminal 319
High Courts19 May 2016Dismissed
Rane Engineering Valves Ltd Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2016) 5 AndhLD 683
High Courts19 May 2016Disposed Off
Sarwottam Ispat Limited Vs Southern Power Distribution Company of Telangana Limited
Andhra Pradesh High Court · (2016) AIR(Hyderabad) 208 : (2016) 4 ALT 670 : (2016) 6 AndhLD 162
High Courts19 May 2016Disposed Off
The Commissioner of Prohibition and Excise Vs Tuta Srinivasa Rao
Andhra Pradesh High Court · (2016) 4 ALT 649 : (2016) 5 AndhLD 412
High Courts19 May 2016Disposed Off
Jaan Mohammed @ Shahin Vs State of Telangana
Andhra Pradesh High Court · (2016) 4 ALT 786 : (2016) 5 AndhLD 139
High Courts09 May 2016Dismissed
Syndicate Bank Vs Sri Warna Sahakari Bank Ltd.
Andhra Pradesh High Court · (2017) 2 ALT 773 : (2016) 6 AndhLD 104
High Courts09 May 2016Allowed
P. Laxmaiah Vs TSRTC
Andhra Pradesh High Court · (2016) 5 ALT 416 : (2016) 6 AndhLD 403
Andhra Pradesh State Road Transport Corporation Employees (Conduct) Regulations, 1963 — Regulation 28 (viii)Constitution of India, 1950 — Article 226
High Courts09 May 2016Dismissed
Mettubandi (died) per L.Rs. Vs T. Lakshmanna & Others
Andhra Pradesh High Court · (2016) 165 AIC 500 : (2016) 4 ALT 1 : (2017) 2 AndhLD 127
Evidence Act, 1872 - Section 101
High Courts09 May 2016Allowed
Professor Jayashankar Vs The Minorities Commission
Andhra Pradesh High Court · (2016) 5 ALT 144 : (2016) 5 AndhLD 129
High Courts29 Apr 2016Disposed Off
M/s. Shine Chem Laboratories, A Partnership firm, rep. by its Proprietor M. Dasanjaneyulu - Appellant @HASH Standard Reagents Private Limited, Rep. by its MD Sri M.Srinivas
Andhra Pradesh High Court · (2016) 6 AndhLD 606 : (2017) 1 CivilLJ 714 : (2017) 69 PTC 391
High Courts29 Apr 2016Partly Allowed
Mohamad Nazma Begum Vs Government of Andhra Pradesh
Andhra Pradesh High Court · (2016) 4 AICLR 905 : (2016) 5 ALT 411 : (2016) 3 ALTCrl 166 : (2016) 2 AndhLDCriminal 688
Constitution of India, 1950 — Article 226Criminal Procedure (Amendment) Act, 2005 — Section 176Penal Code, 1860 (IPC) — Section 302