COURT ARCHIVE

Andhra Pradesh High Court judgments, 2017

590 judgments · page 18 of 30

High Courts19 Apr 2017

Sri Rajmal Raja Vijaya Krishna Gundarao (died) and 2 others Vs The Land Acquisition Officer

Andhra Pradesh High Court · (2017) 04 AP CK 0042

Land Acquisition Act, 1894, Section 4(1), Section 18 (1) - Publication of preliminary notification and powers of officers thereupon. - Reference to Court

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High Courts18 Apr 2017Disposed Off

Paradise Food Court, Secunderabad Vs State of Telangana

Andhra Pradesh High Court · (2017) 3 AndhLD 679

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High Courts18 Apr 2017Dismissed

B.S. Jag Jeevan Kumar, S/o. B.K. Sham Rao Vs High Court of Judicature at Hyderabad

Andhra Pradesh High Court · (2017) 04 AP CK 0040

Andhra Pradesh State Judicial Service Rules, 2007, Rule 13(a)

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High Courts18 Apr 2017

Asmitha Microfin Limited & ANR Vs Aditya Birla Finance Limited

Andhra Pradesh High Court · (2017) 04 AP CK 0039

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.

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High Courts18 Apr 2017

M. Sarveshwar Reddy Vs The State of Telangana

Andhra Pradesh High Court · (2017) 04 AP CK 0038

Constitution of India, Article 245, Article 309, Article 246 - Extent of laws made by Parliament and by the Legislatures of States - Recruitment and conditions of service

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High Courts18 Apr 2017

M/s.Vijai Electricals Limited Vs The Assistant Commissioner (CT) LTU and 2 others

Andhra Pradesh High Court · (2017) 04 AP CK 0037

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High Courts18 Apr 2017

M. Mohan Rao Vs Bheemshetty Sreedhar and another

Andhra Pradesh High Court · (2017) 04 AP CK 0036

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 29, Section 29(2), Section 386, Section 374

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High Courts18 Apr 2017

Smt S.Lalitha Vs The State of Telangana, and 2 others

Andhra Pradesh High Court · (2017) 04 AP CK 0035

Andhra Pradesh Value Added Tax Act, 2005, Section 43(5) - Access and seizure of goods, books, records and computers

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High Courts18 Apr 2017

M/s.Krishna Spices Private Limited Vs The Assistant Commissioner (CT) and ors

Andhra Pradesh High Court · (2017) 04 AP CK 0034

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High Courts18 Apr 2017

M/s. Sri Jaganmatha Industries Vs The State of A.P. and 2 others

Andhra Pradesh High Court · (2017) 04 AP CK 0033

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High Courts17 Apr 2017

M/s. Concrete Constructions Vs The Union of India And others

Andhra Pradesh High Court · (2017) 04 AP CK 0032

Central Excise Act, 1944, Section 37C, Section 32E - Service of decisions, orders, summons, etc. - Application for settlement of cases

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High Courts17 Apr 2017

K.Samuel John Vs The Commissioner of Labour

Andhra Pradesh High Court · (2017) 04 AP CK 0031

Andhra Pradesh Shops and Establishments Act, 1988, Section 48(1) - Appointment of authority to hear and decide appeals arising out of termination of services

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High Courts17 Apr 2017Dismissed

A. Jalender Reddy S/o Sathi Reddy Vs The State of Telangana and another

Andhra Pradesh High Court · (2017) 04 AP CK 0030

Prevention of Corruption Act, 1988, Section 7, Section 13(1)(d) - Public servant taking gratification other than legal remuneration in respect of an official act - Criminal misconduct by a public

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High Courts17 Apr 2017

Kum C.Yamini Vs The State of A.P. and anr

Andhra Pradesh High Court · (2017) 04 AP CK 0029

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High Courts17 Apr 2017

M/S. Kurnool Auto Distributors Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2017) 04 AP CK 0028

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High Courts13 Apr 2017

MLAS Colony Residents Welfare & Cultural Association Vs The State of Telangana

Andhra Pradesh High Court · (2017) 04 AP CK 0027

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High Courts13 Apr 2017

Smt B. (A) Annapurna Vs The TSRTC, rep.by its Joint Managing Director, and others

Andhra Pradesh High Court · (2017) 04 AP CK 0026

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

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High Courts13 Apr 2017

Moodududla Srinivas Vs N.Usha Rani

Andhra Pradesh High Court · (2017) 04 AP CK 0025

Hindu Marriage Act, 1955, Section 4, Section 25, Section 16, Section 24 - Overriding effect of Act - Permanent alimony and maintenance - Legitimacy of chil

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High Courts13 Apr 2017

Smt B. Suvarna Vs The APSRTC

Andhra Pradesh High Court · (2017) 04 AP CK 0024

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High Courts12 Apr 2017

The HMT Satavahana Nagar Welfare Association Vs The Hyderabad Metropolitan Water Supply and Sewerage Board and others

Andhra Pradesh High Court · (2017) 04 AP CK 0023

Water Supply Rules, 1990, Rule 4 (2)

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