COURT ARCHIVE

Andhra Pradesh High Court judgments, 2017

590 judgments · page 15 of 30

High Courts15 Jun 2017Dismissed

The Special Tahsildar, L.A., Unit-IV, Jangareddigudem Vs Katragadda Issack (died per L.Rs), & Ors.

Andhra Pradesh High Court · (2017) 06 AP CK 0023

Land Acquisition Act, 1894, Section 54, Section 4(1) - Appeals in proceedings before Court - Publication of preliminary notification and powers of officers thereupon.

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High Courts15 Jun 2017Dismissed

The Land Acquisition Officer and Special Deputy Collector Vs Geesala Bullemma (died per L.Rs.), & Ors.

Andhra Pradesh High Court · (2017) 06 AP CK 0022

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

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High Courts14 Jun 2017

B. Chengalraya Naidu & Anr Vs The State of Andhra Pradesh & Ors

Andhra Pradesh High Court · (2017) 06 AP CK 0021

General (Criminal) Rules, 1980, Rule 10(a)(i) -Andhra Pradesh State and Subordinate Service Rules, 1996, Rule 2(18) -Andhra Pradesh State Judicial Service Rules, 2007, Rule 14,

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High Courts14 Jun 2017

BK Oakwood Estates Vs District Consumer Disputes Redressal Forum Hyderabad and 3 Ors

Andhra Pradesh High Court · (2017) 06 AP CK 0020

Consumer Protection Act, 1986, Section 19, Section 24, Section 18, Section 27, Section 19A, Section 27-A - Appe

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High Courts14 Jun 2017

Ruksana Parveen W/o Shaik Abdul Rehman Vs The State of A.P. and three others

Andhra Pradesh High Court · (2017) 06 AP CK 0019

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High Courts12 Jun 2017

M/s Promising Scholars High School Vs M/s Educomp Solutions Ltd & ors.

Andhra Pradesh High Court · (2017) 06 AP CK 0017

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtArbitration and Conciliation Act, 1996, Section 17, Section

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High Courts09 Jun 2017Dismissed

Sabella Soora Reddy Vs Lankalapalli Rajyam

Andhra Pradesh High Court · (2017) 06 AP CK 0016

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High Courts08 Jun 2017

Muzaffar Hussain Rizwan @ Rizwan @ Abulhasan and another Vs The State of Telangana

Andhra Pradesh High Court · (2017) 06 AP CK 0015

Code of Criminal Procedure, 1973, Section 173, Section 164 - Report of police officer on completion of Investigation - Recording of confessions and statementsIndian Penal

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High Courts07 Jun 2017

K.Jhansi Rani Vs The State of Telangana

Andhra Pradesh High Court · (2017) 06 AP CK 0014

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High Courts07 Jun 2017

Andhra Pradesh State Financial Corporation Vs K.V.Ramana Murthy and another

Andhra Pradesh High Court · (2017) 06 AP CK 0013

State Financial Corporations Act, 1951, Section 3, Section 45, Section 39(1), Section 39(2), Section 48A - Establishment of State Fina

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High Courts07 Jun 2017

Phoolvati Vs The State of Telangana

Andhra Pradesh High Court · (2017) 06 AP CK 0012

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High Courts07 Jun 2017

Jigireddi Nooka Raju Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 06 AP CK 0011

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High Courts06 Jun 2017

Charagonda Thirupathi Vs The State of Andhra Pradesh Rep

Andhra Pradesh High Court · (2017) 06 AP CK 0010

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 307,

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High Courts05 Jun 2017Dismissed

Rambharose Rathor Vs Madhya Pradesh Waqf Board and others

Andhra Pradesh High Court · (2017) 06 AP CK 0009

Code of Civil Procedure, 1908, Section 11 -Waqf Act, 1995, Section 54, Section 85

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High Courts05 Jun 2017partly allowed

Dudapaka Haritha Vs The State of A.P.

Andhra Pradesh High Court · (2017) 06 AP CK 0008

Indian Penal Code, 1860, Section 302, Section 304, Section 309 - Punishment for murder - Punishment for culpable homicide not amounting to murder - Attempt to commit suici

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High Courts05 Jun 2017Dismissed

G.Subramanyam (died) Vs B.Raghunath (died)

Andhra Pradesh High Court · (2017) 06 AP CK 0007

Code of Civil Procedure, 1908, Section 115, Section 151, Order 21Rule 35 - Revision - Saving of Inherent powers of CourtLimitation Act, 19

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High Courts02 Jun 2017

Sunkoj Bhaskar Vs The State Of Telangana

Andhra Pradesh High Court · (2017) 06 AP CK 0006

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High Courts02 Jun 2017

Smt.B.Yogeswaramma Vs The Collector and others

Andhra Pradesh High Court · (2017) 06 AP CK 0005

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High Courts02 Jun 2017Dismissed

Manchala Balaiah Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 06 AP CK 0004

Code of Criminal Procedure, 1973, Section 313, Section 428, Section 161(3), Section 235(2) - Power to examine the accused - Period of detention underg

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High Courts02 Jun 2017

K.Balchander Vs The Vigilance Officer and five others

Andhra Pradesh High Court · (2017) 06 AP CK 0003

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987, Section 92 - Power of the Commissioner to call for records and pass orders

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