High Courts07 Jul 2017
Sarakaram Satyanarayana Vs Kandregula Jagan Mohan Venkata Reddam Naidu
Andhra Pradesh High Court · (2017) 07 AP CK 0014
Code of Civil Procedure, 1908, Order 9Rule 13, Order 9Rule 9
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2017
590 judgments · page 12 of 30
High Courts07 Jul 2017
Gunturi Varalakshmi w/o late Sitaramaiah, and others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 07 AP CK 0013
Code of Civil Procedure, 1908, Section 91 - Public nuisances and other wrongful acts affecting the publicCode of Criminal Procedure, 1973, Section 133 - Conditional ord
High Courts07 Jul 2017
Smt.P.Leelavathi W/o Nagendra Vs G.Ravi S/o Pullaiah and another
Andhra Pradesh High Court · (2017) 07 AP CK 0012
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts07 Jul 2017Allowed
SDintakurthi Narayana, S/o. China Vengaiah Vs Rachuru Bhaskar Rao, S/o. Subba Rao
Andhra Pradesh High Court · (2017) 07 AP CK 0011
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151 - Saving of Inherent powers o
High Courts06 Jul 2017Allowed
M/s.Sreenivasa Pharma Private Limited, And another Vs The Commissioner and Inspector General of Registration and Stamps,
Andhra Pradesh High Court · (2017) 07 AP CK 0010
Companies Act, 1956, Section 391, Section 394 - Power to compromise or make arrangements with creditors and members. - Provisions for facilitating reconstruction and amalgamation of companies.
High Courts06 Jul 2017
M/s GVK Power and Infrastructure Limited Vs The District Registrar of Assurances and 2 others
Andhra Pradesh High Court · (2017) 07 AP CK 0009
Constitution of India, Article 20(d), Article 47-A - Protection in respect of conviction for offencesCompanies Act, 1956, Section 391,
High Courts06 Jul 2017
Sai Vuma Chit Fund Co. Vs The State of Andhra Pradesh and six others
Andhra Pradesh High Court · (2017) 07 AP CK 0008
Andhra Pradesh Protection of Depositors of Financial Institutions Act, 1999, Section 3, Section 4, Section 7(1)
High Courts06 Jul 2017
THE STATE OF ANDHRA PRADESH Vs V.PRASANNA RANI AND ANOTHER
Andhra Pradesh High Court · (2017) 07 AP CK 0007
High Courts05 Jul 2017
The Director General CPWD, & Ors. Vs K.S.Rao, Rtd. Executive Engineer
Andhra Pradesh High Court · (2017) 07 AP CK 0006
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts05 Jul 2017Dismissed
Sriram Chandra Sekhar @ Chintu Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2017) 07 AP CK 0005
Code of Criminal Procedure, 1973, Section 437, Section 439 - When bail may be taken in case of non-bailable offence - Special powers of High Court or Court of Session regarding bail
High Courts04 Jul 2017Dismissed
Jakir Hussain Kosigi, S/o Basheer Ahmed Kosigi Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 07 AP CK 0004
Constitution of India, Article 226, Article 226 - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973
High Courts04 Jul 2017
M/s Sri Vishnu Srirama Vs The Andhra Pradesh Education & Welfare Infrastructure Development Corporation and three others
Andhra Pradesh High Court · (2017) 07 AP CK 0003
Constitution of India, Article 14, Article 226, Article 12 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomou
High Courts04 Jul 2017
Punjab National Bank Vs Gangavaram Port Limited
Andhra Pradesh High Court · (2017) 07 AP CK 0002
Contract Act, 1872, Section 39 -Income Tax Act, 1960, Section 10(23G)
High Courts04 Jul 2017
Nakka Sreenivasa Rao @ Sreenu, Sanyasinaidu Vs State of A.P.
Andhra Pradesh High Court · (2017) 07 AP CK 0001
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 372 - Calling for records to exercise powers of revision - High Courts powers of revision - No appeal t
High Courts30 Jun 2017
M/s.EMC Limited (Formerly known as Electrical Manufacturing Company Limited), Kolkata Vs M/s.ICOMM Tele Limited, Hyderabad,Rep. by its Deputy Manager & another
Andhra Pradesh High Court · (2017) 06 AP CK 0071
Arbitration and Conciliation Act, 1996, Section 37, Section 9 - Appealable orders - Interim measures, etc., by Court
High Courts30 Jun 2017
Karanam Nagaraju @ Snathakumar Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 06 AP CK 0070
Indian Penal Code, 1860, Section 302, Section 201, Section 511, Section 377 - Punishment for murder - Causing disappearance of evidence of offence or
High Courts30 Jun 2017
Ekkaladevi Devaiah Vs Bojja Laxmi and others
Andhra Pradesh High Court · (2017) 06 AP CK 0069
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Civil Pro
High Courts30 Jun 2017
Maj.Gen.Kantamneni Babayya Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 06 AP CK 0068
Constitution of India, Article 226 - Power of High Courts to Issue certain writsRight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013,
High Courts29 Jun 2017
P. Pullaiah Vs The Presiding Officer, Labour Court-III, Hyderabad
Andhra Pradesh High Court · (2017) 06 AP CK 0067
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndustrial Disputes Act, 1947, Section 2-A(2)
High Courts29 Jun 2017
Kandagatla Nirmala Vs The Government of Telangana
Andhra Pradesh High Court · (2017) 06 AP CK 0066
Constitution of India, Article 226 - Power of High Courts to Issue certain writs