High Courts21 Feb 2017Disposed Off
M/s. Kirby Building System India Limited Vs M/s. R.V. Fabricator
Andhra Pradesh High Court · (2017) ACD 434 : (2017) 1 HLT(Crl) 435
Negotiable Instruments Act, 1881 (NI) - Section 138, Section 142, Section 142A
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2017
590 judgments · page 25 of 30
High Courts21 Feb 2017Disposed Off
Chakali Anjaiah, Mahabubnagar Vs State of Telangana
Andhra Pradesh High Court · (2017) 1 ALTCrl 385
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 306
High Courts21 Feb 2017Disposed Off
Katla Prashanthi Vs Dudapaka Shoba
Andhra Pradesh High Court · (2017) 2 ALT 539 : (2017) 3 AndhLD 112 : (2017) 1 HLT 763
Andhra Pradesh Panchayat Raj Act, 1994 - Section 19(3), Section 22, Section 233Constitution of India, 1950 - Article 226
High Courts20 Feb 2017Disposed Off
Naveen Krishna Bothireddy Vs State of Telangana
Andhra Pradesh High Court · (2017) 1 ALTCrl 422 : (2017) 1 HLT(Crl) 366
Criminal Procedure Code, 1973 (CrPC) - Section 53, Section 53A, Section 54Penal Code, 1860 (IPC) - Section 406, Section 498A
High Courts20 Feb 2017Disposed Off
Dandi Kondaiah Vs State of A.P.
Andhra Pradesh High Court · (2017) 1 ALTCrl 401
Criminal Procedure Code, 1973 (CrPC) - Section 438 IPenal Code, 1860 (IPC) - Section 324, Section 34, Section 506, Section 509Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section (3)(1)(x)
High Courts20 Feb 2017Disposed Off
Miriyala Renuka Devi Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 2 ALTCrl 1 : (2017) 1 HLT(Crl) 413
Essential Commodities Act, 1955 - Section 55, Section 6A
High Courts20 Feb 2017Disposed Off
Mr. Amit Khetawat Vs State of Telangana
Andhra Pradesh High Court · (2017) 1 HLT(Crl) 447
Constitution of India, 1950 - Article 20, Article 21Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401, Section 53Evidence Act, 1872 - Section 73
High Courts20 Feb 2017Disposed Off
Balaji Rail Road Systems Private Limited Vs Rail Vikas the Nigam Ltd.
Andhra Pradesh High Court · (2017) 3 AndhLD 549
High Courts20 Feb 2017
Sri Harijana Avasarala Masthanaiah Vs The State of A.P. Rep. by its Public Prosecutor
Andhra Pradesh High Court · (2017) 02 AP CK 0014
Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860,
High Courts17 Feb 2017Disposed Off
Pitchapati Ramana Reddy Vs State of A.P.
Andhra Pradesh High Court · (2017) 1 HLT(Crl) 316
Penal Code, 1860 (IPC) - Section 302
High Courts17 Feb 2017Dismissed
BOGA (BOGI ALIAS BOGU) SIDDAMMA, W/O VENKATAIAH Vs GURRAM SUSHEELA DIED PER LRS, GURRAM SRINIVAS S/O LATE SRI MALLAIAH
Andhra Pradesh High Court · (2017) 02 AP CK 0010
Code of Civil Procedure, 1908, Order 18Rule 4, Order 16Rule 1, Order 18Rule 5, Order 26Rule 4
High Courts17 Feb 2017Dismissed
AMAR MEDICAL HALL, SECBAD Vs GRATER HYDERABAD MUNICIPAL CORPORATION, HYD & ANR
Andhra Pradesh High Court · (2017) 02 AP CK 0009
Code of Civil Procedure, 1908, Section 100 - Second appealHyderabad Municipal Corporation Act, 1955, Section 456, Section 459, Se
High Courts16 Feb 2017Disposed Off
National Insurance Co. Ltd. Vs Gandu Bixmaiah
Andhra Pradesh High Court · (2017) 3 AndhLD 527
High Courts15 Feb 2017Disposed Off
Pasumarthi Srinivas Vs Nil
Andhra Pradesh High Court · (2017) AIR(Hyderabad) 65 : (2017) 2 ALT 523 : (2017) 3 AndhLD 377 : (2017) 1 HLT 743
Andhra Pradesh Civil Courts Act, 1972 - Section 19(1)Succession Act, 1925 - Section 2 (bb), Section 265, Section 371, Section 384
High Courts15 Feb 2017Disposed Off
C.V. Sona Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 2 ALT 583
Constitution of India, 1950 - Article 226
High Courts14 Feb 2017Disposed Off
M. Abdul Raheem, Gutur Dist Vs Kavuri Sarath Raj, Gutur Dist.
Andhra Pradesh High Court · (2017) 1 HLT 734 : (2017) 1 RCRRent 656
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 - Section 10(2)(i)(ii)(b), Section 3(a)(i)(a)
High Courts14 Feb 2017Dismissed
MOHD RAHEEMUDDIN Vs STATE OF TELANGANA
Andhra Pradesh High Court · (2017) 02 AP CK 0008
Code of Criminal Procedure, 1973, Section 482, Section 239 - Saving of inherent powers of High Court - When accused shall be dischargedIndian Penal Code, 1860,
High Courts13 Feb 2017Disposed Off
P. Renuka, RR District Vs P. Lokesh, Prakasam District
Andhra Pradesh High Court · (2017) 1 HLT 569
Civil Procedure Code, 1908 (CPC) - Section 24
High Courts13 Feb 2017Disposed Off
Shahana Vs State of Telangana
Andhra Pradesh High Court · (2017) 1 ALTCrl 417 : (2017) 1 AndhLDCriminal 825 : (2017) CriLJ 2121
Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 - Section 8
High Courts13 Feb 2017Dismissed
K. Vittala Rao Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 2 Crimes 194 : (2017) 1 HLT(Crl) 437
Criminal Procedure Code, 1973 (CrPC) - Section 311Penal Code, 1860 (IPC) - Section 304B, Section 489A