COURT ARCHIVE

Andhra Pradesh High Court judgments, 2017

590 judgments · page 11 of 30

High Courts14 Jul 2017

J. Sarada Govardhini Vs The Special Officer and Competent Authority, Hyderabad

Andhra Pradesh High Court · (2017) 07 AP CK 0036

Urban Land (Ceiling and Regulation) Act, 1976, Section 10, Section 8(4) - Acquisition of vacant land in excess of ceiling limit - Preparation of draft statement as regards vacant land held in exc

Read judgment

High Courts14 Jul 2017

Gampa Srinivas and another Vs The State of Telangana, Energy Department

Andhra Pradesh High Court · (2017) 07 AP CK 0035

Constitution of India, Article 14, Article 21 -Electricity Act,2003, Section 24, Section 50

Read judgment

High Courts14 Jul 2017

The New India Assurance Company Limited Vs Datla Varma and others

Andhra Pradesh High Court · (2017) 07 AP CK 0034

Read judgment

High Courts14 Jul 2017

M/s. Ashapura Minechem Limited Vs M/s. Oldendorff Carriers GMBH & Co. and another

Andhra Pradesh High Court · (2017) 07 AP CK 0033

Arbitration and Conciliation Act, 1996, Section 48(1)(e) - Condition for enforcement of foreign awards

Read judgment

High Courts13 Jul 2017Dismissed

The Principal Commissioner of Income-tax-I, Visakhapatnam Vs Smt. Baisetty Revathi

Andhra Pradesh High Court · (2017) 07 AP CK 0032

Income Tax Act, 1961, Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 68, Section 68

Read judgment

High Courts13 Jul 2017

Tekula Samhitha Reddy Vs Iragavarapu Sai Reethika

Andhra Pradesh High Court · (2017) 07 AP CK 0031

Read judgment

High Courts12 Jul 2017Dismissed

M.Bhaskar Reddy Vs The Director of Settlements, A.P., Hyderabad,and others

Andhra Pradesh High Court · (2017) 07 AP CK 0030

Read judgment

High Courts12 Jul 2017Allowed

M/s.Super Gold Constructions Pvt Ltd. Vs Sub-Registrar, S.R.Nagar, Hyderabad, Andhra Pradesh

Andhra Pradesh High Court · (2017) 07 AP CK 0029

Stamp Act, 1899, Section 27, Section 47A(6) - Facts affecting duty to be set forth in instrument

Read judgment

High Courts12 Jul 2017

Moghal Sardar Hussain Baig Vs Syed Farveej Begum Respondent

Andhra Pradesh High Court · (2017) 07 AP CK 0028

Registration Act, 1908, Section 17(1), Section 49 - Documents of which registration is compulsory - ct of non-registration of documents required to be registered

Read judgment

High Courts12 Jul 2017Dismissed

Uppu Yanaiah Vs The Chief Controlling Revenue Authority and Commissioner & Inspector General

Andhra Pradesh High Court · (2017) 07 AP CK 0027

Stamp Act, 1899, Section 47A, Section 41A

Read judgment

High Courts12 Jul 2017

S.Sugunamma Vs B.Padmamma

Andhra Pradesh High Court · (2017) 07 AP CK 0026

Read judgment

High Courts12 Jul 2017Allowed

M/s Toshniwal Granites Private Limited Vs The Sub-Registrar, Choutuppal, Nalgonda

Andhra Pradesh High Court · (2017) 07 AP CK 0025

Constitution of India, Article 226 - Power of High Courts to Issue certain writsStamp Act, 1899, Section 2(10), Section 47-A, Sec

Read judgment

High Courts11 Jul 2017

Nerajala Nageswara Rao and another Vs Union of India and three others

Andhra Pradesh High Court · (2017) 07 AP CK 0024

Constitution of India, Article 226 - Power of High Courts to Issue certain writsNational Highways Act, 1956, Section 3A, Section 3D,

Read judgment

High Courts11 Jul 2017

Union of India and 4 others Vs Ch.Prakasha Rao and another

Andhra Pradesh High Court · (2017) 07 AP CK 0023

Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr

Read judgment

High Courts10 Jul 2017

V. Veeraswamy Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 07 AP CK 0021

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 201,

Read judgment

High Courts10 Jul 2017

Pidugu Seshugari Lakshmi Devi Vs The Special Dy. Collector (LA)and others

Andhra Pradesh High Court · (2017) 07 AP CK 0020

Land Acquisition Act, 1894, Section 54 - Appeals in proceedings before Court

Read judgment

High Courts10 Jul 2017

Bendapudi Parvathamma and others Vs Ketaraju Nagabhushana Rao and others

Andhra Pradesh High Court · (2017) 07 AP CK 0019

Read judgment

High Courts10 Jul 2017

Kotaparthi Jogayya Vs The State of Andhra Pradesh, represented by the Public Prosecutor, Hyderabad

Andhra Pradesh High Court · (2017) 07 AP CK 0018

Indian Penal Code, 1860, Section 302, Section 304, Section 300 - Punishment for murder - Punishment for culpable homicide not amounting to murder - Murder

Read judgment

High Courts10 Jul 2017

Gokari Jagadeshwar Vs G.V. Arjun

Andhra Pradesh High Court · (2017) 07 AP CK 0017

Code of Civil Procedure, 1908, Order 7Rule 11

Read judgment

High Courts10 Jul 2017

M/s. Chemipack (India) Pvt. Ltd. Vs M/s. Arch Pharma Labs Ltd.

Andhra Pradesh High Court · (2017) 07 AP CK 0016

Arbitration and Conciliation Act, 1996, Section 8, Section 7 - Power to refer parties to arbitration where there is an arbitration agreement - Arbitration agreement

Read judgment