High Courts28 Feb 2017Disposed Off
M/s Axis Bank Ltd. Vs The State of Telangana
Andhra Pradesh High Court · (2017) 2 ALT 666 : (2017) 3 AndhLD 381
Constitution of India, 1950 - Article 226Essential Commodities Act, 1955 - Clause 2-K, Section 6-A
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2017
590 judgments · page 24 of 30
High Courts28 Feb 2017Disposed Off
Moduraboina Deepika Vs Kuna Sujatha Devi
Andhra Pradesh High Court · (2017) 2 ALT 559 : (2017) 3 AndhLD 1
Registration Act, 1908 - Section 17
High Courts28 Feb 2017Disposed Off
G. Govindu Vs Telangana State Road Transport Corporation
Andhra Pradesh High Court · (2017) 3 ALT 255 : (2017) 3 AndhLD 755 : (2017) 2 LLJ 465
Constitution of India, 1950 - Article 226
High Courts27 Feb 2017Disposed Off
Dr. S. Shoba Rani Vs The State Reorganization Department
Andhra Pradesh High Court · (2017) 2 ALT 564 : (2017) 3 AndhLD 207 : (2017) 1 HLT 759
Constitution of India, 1950 - Article 226
High Courts27 Feb 2017Disposed Off
Smt. K. Balamani @ Balamma Vs The Commissioner of B.C. Welfare
Andhra Pradesh High Court · (2017) 3 ALT 203 : (2017) 3 AndhLD 571 : (2017) LIC 1954
Andhra Pradesh Revised Pension Rules, 1980 - Rule 50Hindu Marriage Act, 1955 - Section 16
High Courts27 Feb 2017Allowed
PRAHALLAD RATHOD Vs K VITTAL AND ANOTHER
Andhra Pradesh High Court · (2017) 02 AP CK 0020
High Courts27 Feb 2017
Che[uri Hanumantha Raio Vs CHEPURI UMA BALA, and another
Andhra Pradesh High Court · (2017) 02 AP CK 0019
Code of Criminal Procedure, 1973, Section 127, Section 125(4), Section 397(1) - Alteration In allowance - Order for maintenance of wives, children and parents - Calling fo
High Courts27 Feb 2017Allowed
Prahallad Rathod Vs K.Vittal, & Anr.
Andhra Pradesh High Court · (2017) 02 AP CK 0018
Motor Vehicles Act, 1988, Section 163A, Section 163A - Special provisions as to payment of compensation on structured formula basis
High Courts23 Feb 2017Disposed Off
Talari Venkataiah(died) Vs Bowrampreet
Andhra Pradesh High Court · (2017) 2 AndhLD 690
High Courts23 Feb 2017Dismissed
Gonepalli Rajamallaiah Vs Ragipalli Rajaram
Andhra Pradesh High Court · (2017) 3 ALT 245 : (2017) 3 AndhLD 511
Evidence Act, 1872 - Section 65(c)
High Courts23 Feb 2017Disposed Off
M/s. Rao''s Educational Society Vs Gaddam Sampath Kumar
Andhra Pradesh High Court · (2017) 2 ALT 636 : (2017) 3 AndhLD 305 : (2017) 1 HLT 770
Civil Procedure Code, 1908 (CPC) - Order 15-AConstitution of India, 1950 - Article 227
High Courts23 Feb 2017Disposed Off
T. Muralidhar Rao Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2017) AIRCC 1833 : (2017) 3 ALT 389 : (2017) 3 AndhLD 706
Urban Land (Ceiling And Regulation) Act, 1976 - Section 10(1), Section 10(3), Section 10(3), Section 10(5), Section 10(6), Section 10(6), Section 10(i), Section 20, Section 5(3), Section 8(4), Section 8(4), Section 9
High Courts23 Feb 2017
SREE RAYALASEEMA HI-STRENGTH HYPO LTD Vs STATE OF ANDHRA PRADESH, REP BY ITS PRL SECRETARY AND OTHERS
Andhra Pradesh High Court · (2017) 02 AP CK 0017
Drugs and Cosmetics Act, 1940, Section 3(B)(i) - Definitions
High Courts23 Feb 2017Allowed
B.Rajnikanth Vs P.Rajaiah, & Anr.
Andhra Pradesh High Court · (2017) 02 AP CK 0016
High Courts22 Feb 2017Disposed Off
Mrs. Lalitha Christian Vs The Government of Andhra Pradesh
Andhra Pradesh High Court · (2017) 2 ALT 527 : (2017) 1 HLT 748
Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 - Section 5(3), Section 9
High Courts22 Feb 2017Disposed Off
Banala Subhashini Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 1 HLT(Crl) 443
Criminal Procedure Code, 1973 (CrPC) - Section 145 to 147, Section 151, Section 94
High Courts22 Feb 2017Disposed Off
The State of Telangana Vs Syed Dasthagir
Andhra Pradesh High Court · (2017) 1 HLT(Crl) 510
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 201, Section 302, Section 363, Section 376, Section 377Protection of Children from Sexual Offences Act, 2012 - Section 6
High Courts22 Feb 2017Allowed
M/s.Raos Educational Society Vs Gaddam Sampath Kumar
Andhra Pradesh High Court · (2017) 02 AP CK 0015
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 15A
High Courts21 Feb 2017Disposed Off
Chepuri Hanumantha Rao Vs Chepuri Uma Bala, Hyderabad
Andhra Pradesh High Court · (2017) 2 DMC 249 : (2017) 1 HLT(Crl) 292
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts21 Feb 2017Disposed Off
Smt. Nareddy Vijayalakshmi Vs State of Telangana
Andhra Pradesh High Court · (2017) 1 HLT(Crl) 265
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 406, Section 420, Section 468, Section 481Registration Act, 1908 - Section 82