High Courts14 Nov 2017
Mallamma & others Vs N.Gangamma (died) per LRs
Andhra Pradesh High Court · (2017) 11 AP CK 0023
Evidence Act, 1872, Section 114 - Court may presume existence of certain facts
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2017
590 judgments · page 2 of 30
High Courts14 Nov 2017partly allowed
Mrs. M. Pratima Reddy Vs NICCO UCO Alliance Credit Ltd.
Andhra Pradesh High Court · (2017) 11 AP CK 0022
Code of Civil Procedure, 1908, Order 2Rule 2, Section 16(c), Order 34Rule 14 - Suits to be instituted where subject-matter situate
High Courts14 Nov 2017Allowed
Rev. Dr.Busi Suneel Bhanu, S/o. Anandam Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 11 AP CK 0021
Indian Penal Code, 1860, Section 199, Section 200 - False statement made in declaration which is by law receivable as evidence - Using as true such declaration knowing it to be false
High Courts14 Nov 2017
B.Chandravathi Vs The Estate Officer and 3 others
Andhra Pradesh High Court · (2017) 11 AP CK 0020
Constitution of India, Article 226 -Public Premises (Eviction of Unauthorized Occupants) Act, 1971, Section 5(1), Section 9, Section 4(2)(b)
High Courts13 Nov 2017
Ponamalla Koteshwara Rao and another Vs A.V.Raja Gopal Rao (died) and others
Andhra Pradesh High Court · (2017) 11 AP CK 0019
Provincial Insolvency Act, 1920, Section 37, Section 47, Section 27, Section 28, Section 43, Section 10(2),
High Courts13 Nov 2017Allowed
V.B. Home Care Industries Vs Kisan Babu Industries
Andhra Pradesh High Court · (2017) 11 AP CK 0018
Code of Criminal Procedure, 1973, Section 138, Section 319, Section 141(1) - Procedure where he appears to show cause - Power to proceed against other persons appearing to
High Courts13 Nov 2017
Bhanu Prasad Alluri Vs The Chief Controlling Revenue Authority
Andhra Pradesh High Court · (2017) 11 AP CK 0017
Transfer of Property Act, 1882, Section 33, Section 58 (e) - Transfer conditional on performance of act, no time being specified for performance - "Mortgage", "mortgagor", "mortgagee", "mortgage
High Courts10 Nov 2017Disposed Off
The State Level Police Recruitment Board State of Andhra Pradesh and others Vs P.Vinay
Andhra Pradesh High Court · (2017) 11 AP CK 0016
Indian Penal Code, 1860, Section 147, Section 323, Section 427, Section 143, Section 341 - Punishment for rioting - Punishment fo
High Courts10 Nov 2017
Gudipudi Surya Vs State of Andhra Pradesh, and another
Andhra Pradesh High Court · (2017) 11 AP CK 0015
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtPrevention of Food Adulteration Act, 1954, Section 13(2), Section
High Courts10 Nov 2017
Radhi Raney and another Vs Nanki Feroze
Andhra Pradesh High Court · (2017) 11 AP CK 0014
Constitution of India, Article 141 -Andhra Pradesh Building (Lease, Rent and Eviction) Control Act, 1973, Section 4, Section 32, Section 10
High Courts10 Nov 2017
Gottipati Hanumayamma Vs The State
Andhra Pradesh High Court · (2017) 11 AP CK 0013
Code of Criminal Procedure, 1973, Section 161, Section 374(2) - Examination of witnesses by police - Appeals from convictionsIndian Penal Code, 1860,
High Courts09 Nov 2017Dismissed
M/s. Plywood Syndicate Vs M/s. National Ply Wood Industries Limited, Hyderabad
Andhra Pradesh High Court · (2017) 11 AP CK 0012
High Courts09 Nov 2017
M/s.Ashrith Relators & Developers and another Vs Capt.Arun Prasad
Andhra Pradesh High Court · (2017) 11 AP CK 0011
Code of Civil Procedure, 1908, Order 7Rule 11, Order 14Rule 2, Section 35(a) - CostsSpecific Relief Act, 1963,
High Courts08 Nov 2017Dismissed
M/s. Sasanka Infra projects Private Limited, Hyderabad Vs The ICICI Bank Limited, Vadodara and others.
Andhra Pradesh High Court · (2017) 11 AP CK 0010
Constitution of India, Article 14, Article 21, Article 300A - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonom
High Courts08 Nov 2017
Sasanka Infra projects Private Limited Vs The ICICI Bank Limited and others
Andhra Pradesh High Court · (2017) 11 AP CK 0009
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 13(3)(3A) - Enforcement of security interestSecurity Interest (Enforcement) Rules,
High Courts07 Nov 2017
P.Bhaskara Rao Vs Kusumanchi Surekha and another
Andhra Pradesh High Court · (2017) 11 AP CK 0008
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482, Section 197,
High Courts07 Nov 2017
P.Narasamma Vs The Government of A.P.
Andhra Pradesh High Court · (2017) 11 AP CK 0007
Public Services and Rationalization of Staff Pattern And Pay Structure) Act, 1994, Section 4 (1) (b)
High Courts06 Nov 2017
Guntur Sai Ramana Murthy Vs The State of Andhra Pradesh and another
Andhra Pradesh High Court · (2017) 11 AP CK 0006
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(i)(x) - Punishments for offences of atrocities
High Courts03 Nov 2017Disposed oFF
Yerra Seshagiri Rao Vs Dunna Renukadevi
Andhra Pradesh High Court · (2017) 11 AP CK 0005
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 10, Section 151
High Courts02 Nov 2017Dismissed
Garpati Subba Rao Vs The South Central Railway Government of India
Andhra Pradesh High Court · (2017) 11 AP CK 0004
Railway Services (Conduct) Rules, 1966, Rule 3(1)(i)