COURT ARCHIVE

Andhra Pradesh High Court judgments, 2017

590 judgments · page 16 of 30

High Courts02 Jun 2017

Dhatla Lakshmipathi Raju Vs P.Venkata Ramana and another

Andhra Pradesh High Court · (2017) 06 AP CK 0002

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 26Rule 10

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High Courts02 Jun 2017

M.V.R.L.S. Ravikanth Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 06 AP CK 0001

Constitution of India, Article 16(1) - Dissolution of a District or a Regional Council

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High Courts01 Jun 2017Allowed

K. Srinivasa Rao Vs APSRTC. rep. by its Managing Director, Hyderabad and another

Andhra Pradesh High Court · (2017) 06 AP CK 0078

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

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High Courts01 Jun 2017Dismissed

R. Chennakesava Rao, Hyderabad Vs P. Laxmi Narasaiah, Hyderabad and another

Andhra Pradesh High Court · (2017) 06 AP CK 0077

Code of Criminal Procedure, 1973, Section 313, Section 251, Section 378(4) - Power to examine the accused - Substance of accusation to be stated - Appeal in case of acquit

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High Courts01 Jun 2017

Citizens Welfare Society Vs Union of India

Andhra Pradesh High Court · (2017) 06 AP CK 0076

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

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High Courts01 Jun 2017

Godrej Sara Lee Limited Vs The Assistant Commissioner (CT) INT LTU

Andhra Pradesh High Court · (2017) 06 AP CK 0075

Constitution of India, Articles 226

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High Courts01 Jun 2017

K.R.Bhosle Vs Mishra Dhatu Nigam Limited

Andhra Pradesh High Court · (2017) 06 AP CK 0074

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court

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High Courts01 Jun 2017Dismissed

The State of A.P. represented by the Public Prosecutor, High Court of A.P. Hyderabad Vs Sivala Chandra Reddy, S/o Muni Reddy, & Ors.

Andhra Pradesh High Court · (2017) 06 AP CK 0073

Code of Criminal Procedure, 1973, Section 161, Section 174 - Examination of witnesses by police - Police to enquire and report on suicide, etcIndian Penal Code, 1860,

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High Courts01 Jun 2017

Minati Subramanyam Vs Anil Krishna Chitturi @ Anil And

Andhra Pradesh High Court · (2017) 06 AP CK 0072

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High Courts26 May 2017Allowed

Shubha Shrivastava & Anr. Vs State of M.P.

Andhra Pradesh High Court · (2017) 05 AP CK 0005

Code of Criminal Procedure, 1973, Section 227, Section 228 - Discharge - Framing of chargeIndian Penal Code, 1860, Section 34, Sec

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High Courts18 May 2017Dismissed

Durgesh Singh and Others Vs Narendra Kante

Andhra Pradesh High Court · (2017) 05 AP CK 0004

Code of Civil Procedure, 1908, Section 151, Order 11Rule 21, Order 11Rule 12, Order 11Rule 13 - Saving of Inherent

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High Courts17 May 2017

Vedansh Traders, Jabalpur and another Vs State of M.P. & Ors.

Andhra Pradesh High Court · (2017) 05 AP CK 0003

Madhya Pradesh Uchha Nyayalaya (Khand Nyaypeeth to Appeal) Adhiniyam, 2005, Section 2(1), Section 33 (4)

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High Courts09 May 2017Disposed oFF

National Insurance Co. Pvt. Ltd. Vs Parwati Bai and others

Andhra Pradesh High Court · (2017) 05 AP CK 0002

Code of Civil Procedure, 1908, Order 41Rule 22 -Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation

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High Courts05 May 2017Dismissed

Dharmendra Kumar Chhabra and another Vs Allahabad Bank Thr. Branch Manager and another

Andhra Pradesh High Court · (2017) 05 AP CK 0001

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14, Section 17, Section 13(4) - Chief Metropolitan Magistrate

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High Courts28 Apr 2017

B.Srinivas S/o B.Anjaiah Vs APSRTC, rep. by its Managing Director and others

Andhra Pradesh High Court · (2017) 04 AP CK 0068

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court

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High Courts28 Apr 2017Dismissed