Andhra Pradesh High Court Judgments 2017

High Courts06 Dec 2017Dismissed

M/s.Forbesvyncke Private Limited Vs Mr.Turbovent Industries Private Limited, and another.

Andhra Pradesh High Court · (2017) 12 AP CK 0003

Code of Civil Procedure, 1908, Section 11, Section 9, Order 9Rule 9, Section 25(1) -Madhya Bharat Sales Tax Act, 1950, - Section 17 -

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High Courts06 Dec 2017

MW High Tech Projects India Private Limited Vs M/s. Grauer & Weil (India) Limited

Andhra Pradesh High Court · (2017) 12 AP CK 0002

Code of Civil Procedure, 1908, Section 2(9), Order 43Rule 1 - DefinitionsContract Act, 1872, Section 56 - Agreement to do Impossible act

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High Courts05 Dec 2017

Capt.D.K.Giri Vs Secunderabad Club Represented

Andhra Pradesh High Court · (2017) 12 AP CK 0001

Constitution of India, Article 14, Article 21, Article 19, Article 16 - Appointment of Commission to inquire into and report on the administration of auto

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High Courts30 Nov 2017Allowed

Smt. Sujatha Cheruku and another Vs The State of Telangana, Rep. by its Principal Secretary

Andhra Pradesh High Court · (2017) 11 AP CK 0040

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High Courts30 Nov 2017

K.Lazar Vs Industrial Tribunal-cum-Labour Court

Andhra Pradesh High Court · (2017) 11 AP CK 0039

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndustrial Disputes Act, 1947, Section 2A(2), Section 11-A -(

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High Courts28 Nov 2017Allowed

M/s Hotel Swagath Vs M/s Hotel Swagath East Court

Andhra Pradesh High Court · (2017) 11 AP CK 0038

Code of Civil Procedure, 1908, Section 151, Section 151, Order 39Rule 1, Order 39Rule 1, Order 39Rul

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High Courts28 Nov 2017

Bank of India Vs Appellate Authority for Industrial and Financial & Reconstruction, New Delhi and others

Andhra Pradesh High Court · (2017) 11 AP CK 0037

Sick Industrial Companies (Special Provisions) Act, 1985, Section 18, Section 17(3) - Preparation and sanction of schemes - Powers of Board to make suitable order on the completion of inquiry

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High Courts27 Nov 2017

Ankam Laxminarayna Vs Ankam Bixapathy and others

Andhra Pradesh High Court · (2017) 11 AP CK 0036

Evidence Act, 1872, Section 120 - arties to civil suit, and their wives or husbandsLimitation Act, 1963, Article 59 -Andhra Pradesh Court Fees and

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High Courts24 Nov 2017

The Revenue Divisional Officer/Land Acquisition Officer Vs Ismail Bhai, S/o. Late Hasan Ali

Andhra Pradesh High Court · (2017) 11 AP CK 0035

Land Acquisition Act, 1894, Section 6, Section 18, Section 54, Section 4(1) - Declaration that land is required for a public purpose - Reference to Court -

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High Courts24 Nov 2017

Sri Challapalli Venkateswara Rao and others Vs Sri Meka Gangadhara Rao

Andhra Pradesh High Court · (2017) 11 AP CK 0034

Code of Civil Procedure, 1908, Section 96, Order 6Rule 17 - Appeal from original decreeContract Act, 1872, Section 58, Se

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High Courts24 Nov 2017

G.Arun Kumar & Ors. Vs The Union of India & Ors

Andhra Pradesh High Court · (2017) 11 AP CK 0033

Constitution of India, Article 226, Article 16, Article 371D - Power of High Courts to Issue certain writs - Dissolution of a District or a Regional Council - Special prov

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High Courts22 Nov 2017

Bairi Narsubai and others Vs The Divisional Manager, United India Insurance Company Ltd.

Andhra Pradesh High Court · (2017) 11 AP CK 0032

Workmens Compensation Act, 1923, Section 3, Section 19, Section 4A - Employers liability for compensation - Reference to Commissioners - Compensation to be paid when due and p

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High Courts20 Nov 2017Disposed Off

Shameem Begum Vs Vennapusa Chenna Reddy and another

Andhra Pradesh High Court · (2017) 11 AP CK 0031

Code of Civil Procedure, 1908, Section 75, Order 26Rule 9, Order 26Rule 9(1) - Power of Court to issue commissions

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High Courts17 Nov 2017

E.Krishna and others. Vs State of A.P. and another.

Andhra Pradesh High Court · (2017) 11 AP CK 0030

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court

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High Courts17 Nov 2017

B.Tulsi Bai and others. Vs State of A.P. another

Andhra Pradesh High Court · (2017) 11 AP CK 0029

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court

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High Courts17 Nov 2017

Komiri Venkanna @ Doctor Venkanna Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 11 AP CK 0028

Code of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860,

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High Courts16 Nov 2017Disposed oFF