High Courts20 Mar 2017Disposed Off
Ch. Chinnakishore Venukoti Vs State of Telangana
Andhra Pradesh High Court · (2017) AIR(Hyderabad) 107 : (2017) 3 ALT 271
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2017
590 judgments · page 22 of 30
High Courts20 Mar 2017Dismissed
Shaik Mahammad Rafiuddin Vs Gummala Narayana Reddy
Andhra Pradesh High Court · (2017) 3 ALT 268 : (2017) 3 AndhLD 469
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 2
High Courts20 Mar 2017Allowed
Gomatiprasad and another Vs Mahesh Singh and others
Andhra Pradesh High Court · (2017) 03 AP CK 0012
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 7Rule 11 -Succ
High Courts16 Mar 2017Disposed Off
K. Satish Kumar Vs Union of India, Rep. by its Secretary
Andhra Pradesh High Court · (2017) 03 AP CK 0068
Industrial Disputes Act, 1947 - Section 12(3)Madras Hereditary Village Officers Act, 1895 - Section 6
High Courts16 Mar 2017Disposed Off
Manne Varalakshmi Vs Kandula Nagamani
Andhra Pradesh High Court · (2017) 3 ALT 289 : (2017) 3 AndhLD 505
Constitution of India, 1950 - Article 226
High Courts15 Mar 2017
The Vavveru Co-operative Rural Bank Ltd. Vs The Chief Commissioner of Income Tax
Andhra Pradesh High Court · (2017) 03 AP CK 0011
Income Tax Act, 1961, Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 80P(2)(a), Sec
High Courts15 Mar 2017
TMS Prakash Vs The State of Andhra Pradesh rep. by its Special Public Prosecutor for ACB
Andhra Pradesh High Court · (2017) 03 AP CK 0010
Evidence Act, 1872, Section 165, Section 65B(4) - Judges power to put questions or order production
High Courts15 Mar 2017Dismissed
The Commissioner of Income-tax (Exemptions), Hyderabad Vs Water and Land Management Training and Research Institute
Andhra Pradesh High Court · (2017) 03 AP CK 0009
Income Tax Act, 1961, Section 197, Section 197, Section 197, Section 197, Section 2(15), Section 2(15),
High Courts14 Mar 2017Disposed Off
Punyamuthula Venkata Viswa Sundara Rao Vs M/s. Margadarsi Chit Fund Private Limited
Andhra Pradesh High Court · (2017) 3 ALT 82 : (2017) 3 AndhLD 387
Chit Funds Act, 1982 - Section 66, Section 69, Section 71
High Courts14 Mar 2017Disposed Off
V. Pavanamanjari Vs V. Manoj Kumar
Andhra Pradesh High Court · (2017) AIR(Hyderabad) 83
Hindu Marriage Act, 1955 - Section 13(i)(ia), Section 13(ib)
High Courts14 Mar 2017
Katineni Sreenivasulu Vs The State of Andhra Pradesh Rep. by its Public Prosecutor
Andhra Pradesh High Court · (2017) 03 AP CK 0008
Code of Criminal Procedure, 1973, Section 252 - Conviction on plea of guiltyIndian Penal Code, 1860, Section 302, Section 25(1B)(a) - Punishment fo
High Courts14 Mar 2017
Guntuka Raja Ram Vs The State of Telangana
Andhra Pradesh High Court · (2017) 03 AP CK 0007
High Courts13 Mar 2017Disposed Off
Nuthalapati Satyavathi @ Satyavedavathi Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 1 AndhLDCriminal 696
High Courts13 Mar 2017Disposed Off
C. Nanda Kumar Vs Union of India
Andhra Pradesh High Court · (2017) 3 AndhLD 726 : (2017) 2 HLT 70
Income Tax Act, 1961 - Section 194L
High Courts13 Mar 2017Disposed Off
Marthala Jayarami Reddy Vs S. Bharath Bhushan Rao
Andhra Pradesh High Court · (2017) 2 ALT 811
Civil Procedure Code, 1908 (CPC) - Order 13 Rule 10
High Courts13 Mar 2017Disposed Off
Baxalta Bioscience India Pvt. Ltd. Vs The State of Telangana
Andhra Pradesh High Court · (2017) 2 ALT 798 : (2017) 3 AndhLD 352
Constitution of India, 1950 - Article 226
High Courts10 Mar 2017Disposed Off
Smt. Ghousia Begum Vs State of Telangana
Andhra Pradesh High Court · (2017) 3 ALT 209 : (2017) 3 AndhLD 704
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10
High Courts10 Mar 2017Disposed Off
K. Arjuna Rao Vs Katuru Yeukondalu
Andhra Pradesh High Court · (2017) 2 ALT 673 : (2017) 3 AndhLD 170
Constitution of India, 1950 - Article 227
High Courts10 Mar 2017Dismissed
Pabolu Prameela Rani Vs Bogi Prasanthi
Andhra Pradesh High Court · (2017) 3 ALT 280 : (2017) 3 AndhLD 463
Civil Procedure Code, 1908 (CPC) - Section 151Evidence Act, 1872 - Section 45
High Courts09 Mar 2017
Sulochana,D/o B.Ananta Ramulu Vs M.Ramachari
Andhra Pradesh High Court · (2017) 03 AP CK 0006
Indian Penal Code, 1860, Section 498A, Section 497 - Husband or relative of husband of a woman subjecting her to cruelty - AdulteryHindu Marriage Act, 1955,