COURT ARCHIVE

Andhra Pradesh High Court judgments, 2017

590 judgments · page 17 of 30

High Courts27 Apr 2017

Atlur Krishnaiah, S/o. Channaiah Vs The Chairman, Andhra Pragathi Grameena Bank, Head Office, Kadapa, & Ors.

Andhra Pradesh High Court · (2017) 04 AP CK 0062

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

High Courts27 Apr 2017

S.Kiranmayi Vs Sri N.Sambasiva Rao, Managing Director, APSRTC, & Ors.

Andhra Pradesh High Court · (2017) 04 AP CK 0061

Constitution of India, Article 215 - High Courts to be Courts of recordIndustrial Disputes Act, 1947, Section 12(3) - Duties of conciliation officers

High Courts27 Apr 2017

Pabbisetti Suresh Kumar Vs The State of Andhra Pradesh rep by its Principal Secretary, Home Department, & Ors.

Andhra Pradesh High Court · (2017) 04 AP CK 0060

High Courts27 Apr 2017

Jinka Venkata Ramana Vs State of A.P. and others

Andhra Pradesh High Court · (2017) 04 AP CK 0059

Constitution of India, Article 275 -Andhra Pradesh State Judicial Service Rules, 2007, Rule 6(4)

High Courts27 Apr 2017

M/s. Dugar Pet-Con, D.No.9-52-11 Vs The State of A.P.

Andhra Pradesh High Court · (2017) 04 AP CK 0058

High Courts27 Apr 2017Dismissed

Patangay Pramod Kumar Vs State of Telangana

Andhra Pradesh High Court · (2017) 04 AP CK 0057

Code of Criminal Procedure, 1973, Section 302, Section 190 - Permission to conduct prosecution - Cognizance of offences by MagistratesPrevention of Corruption Act, 1947

High Courts27 Apr 2017Disposed Off

M/s. Sushee Hitech Projects (P) Ltd., Vs Commercial Tax Officer, Jubilee Hills Circle, Hyderabad & others

Andhra Pradesh High Court · (2017) 04 AP CK 0056

Motor Vehicles Act, 1988, Section 2(28), Section 2(28) - Definitions

High Courts24 Apr 2017Disposed Off

Mir Aijaz Ali Vs Ghousia Begum Alias Mehrunnisa

Andhra Pradesh High Court · (2017) 04 AP CK 0076

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 - Section 34Civil Procedure Code, 1908 (CPC) - Section 100

High Courts24 Apr 2017

M/s. Reddy and Reddy Motors Vs The State of Andhra Pradesh and another

Andhra Pradesh High Court · (2017) 04 AP CK 0055

High Courts24 Apr 2017Disposed Off

M/s. Navyalnfracon Projects Pvt. Ltd. Vs Union of India and others

Andhra Pradesh High Court · (2017) 04 AP CK 0054

High Courts24 Apr 2017

M/s. Mahadev Profiles Private Limited Vs The Commercial Tax Officer and others

Andhra Pradesh High Court · (2017) 04 AP CK 0053

Andhra Pradesh Value Added Tax Act, 2005, Section 32(2) - Revision by Commissioner and other prescribed authorities

High Courts24 Apr 2017

M/s. Variety Iron Mart & Industrials Vs The Commercial Tax Officer and 2 others

Andhra Pradesh High Court · (2017) 04 AP CK 0052

High Courts21 Apr 2017Disposed Off

Maskoori Srinivas Vs State of A.P. Rep by its Public Prosecutor, High Court of A.P, Hyderabad

Andhra Pradesh High Court · (2017) 04 AP CK 0077

High Courts21 Apr 2017

Mohammed Iftekhar Uddin, S/o. Mohammed Abdul Rahman Vs Imdadgha Complex, Sarai Mosque Wakf

Andhra Pradesh High Court · (2017) 04 AP CK 0050

Code of Civil Procedure, 1908, Order 41Rule 31 -Waqf Act, 1995, Section 27, Section 13(3), Section 90(1),

High Courts21 Apr 2017

Visakhapatnam Contrast Labour Union Vs Steel Authority of India Limited & Anr.

Andhra Pradesh High Court · (2017) 04 AP CK 0049

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

High Courts21 Apr 2017

Satish Chandra Joshi Vs Greater Visakhapatnam Municipal Corporation, and two others

Andhra Pradesh High Court · (2017) 04 AP CK 0048

High Courts20 Apr 2017

M/s Lakshmi Ganapathi Rice Industry Vs The State of Andhra Pradesh and another

Andhra Pradesh High Court · (2017) 04 AP CK 0046

Andhra Pradesh Value Added Tax Act, 2005, Section 32(2), Section 4(4) - Revision by Commissioner and other prescribed authorities - Charge to tax

High Courts20 Apr 2017

M/s. Ra Vs Steel Private Ltd. and anr. Vs Customs, Central Excise & Service Tax and 2 others

Andhra Pradesh High Court · (2017) 04 AP CK 0045

Central Excise Act, 1944, Section 32E - Application for settlement of cases

High Courts20 Apr 2017

M/s. Handum Industries Limited Vs The Commercial Tax Officer and 4 others

Andhra Pradesh High Court · (2017) 04 AP CK 0044

Telangana Value Added Tax Act, 2005, Section 33

High Courts20 Apr 2017

M/s K.Ramesh Vs The State of Andhra Pradesh and another

Andhra Pradesh High Court · (2017) 04 AP CK 0043

Andhra Pradesh Value Added Tax Act, 2005, Section 32(2), Section 4(4) - Revision by Commissioner and other prescribed authorities - Charge to tax