High Courts13 Feb 2017Disposed Off
VINAYAKA TRANSPORT AND ANOTHER Vs INDIAN OIL CORPORATION, REP BY ITS CHAIRMAN
Andhra Pradesh High Court · (2017) 02 AP CK 0013
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2017
590 judgments · page 26 of 30
High Courts13 Feb 2017Allowed
K NAGENDRA BABU @ NAGENDRA RAO, HYD & OTRS Vs YATHIPATHI ARUN KUMAR, KARIMNAGAR & ANR, REP PP , HONBLE JUSTICE M SATYANARAYANA MURTHY
Andhra Pradesh High Court · (2017) 02 AP CK 0012
Code of Criminal Procedure, 1973, Section 482, Section 199, Section 199(1), Section 199(1)(b) - Saving of inherent powers of High Court - Prosecution
High Courts13 Feb 2017Allowed
SYED MASOOD ALI Vs TAYYABA TAHSEEN & OTHERS
Andhra Pradesh High Court · (2017) 02 AP CK 0011
Indian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman subjecting her to crueltyDowry Prohibition Act, 1961, Section 4, Sectio
High Courts09 Feb 2017Disposed Off
B. Gunasekhar Babu Vs State of A.P.
Andhra Pradesh High Court · (2017) 2 ALTCrl 98 : (2017) 1 HLT(Crl) 325
Penal Code, 1860 (IPC) - Section 120B LW 19Prevention of Corruption Act, 1988 - Section 13(1)(a), Section 13(1)(d)
High Courts09 Feb 2017Disposed Off
Y. Yogi Reddy Vs State of A.P.
Andhra Pradesh High Court · (2017) 1 HLT 577
Constitution of India, 1950 - Article 14, Article 226
High Courts09 Feb 2017Dismissed
GUNDAVARAPU PRAJAPATHI RAO Vs MALIREDDY MADHUSUDHAN REDDY & ANR
Andhra Pradesh High Court · (2017) 02 AP CK 0007
Code of Civil Procedure, 1908, Section 24, Order 38Rule 5 - General power of transfer and withdrawalNegotiable Instruments Act, 1881, Sectio
High Courts09 Feb 2017
J.Shyam Babu Vs The State of Telangana and others
Andhra Pradesh High Court · (2017) 02 AP CK 0006
Constitution of India, Article 141 - Law declared by Supreme Court to be binding on all courtsCode of Criminal Procedure, 1973, Section 32, Section 23
High Courts08 Feb 2017Disposed Off
Dasari Radha Krishna Murthy Vs Kinnera Krishnaiah
Andhra Pradesh High Court · (2017) 1 HLT(Crl) 400
Criminal Procedure Code, 1973 (CrPC) - Section 209, Section 482Dowry Prohibition Act, 1961 - Section 3, Section 4Evidence Act, 1872 - Section 113B
High Courts08 Feb 2017Disposed Off
V. Naveen Goud Vs State of Telanagana
Andhra Pradesh High Court · (2017) 2 ALTCrl 87 : (2017) 1 HLT(Crl) 396
Criminal Procedure Code, 1973 (CrPC) - Section 162(2)Evidence Act, 1872 - Section 154, Section 25, Section 27Penal Code, 1860 (IPC) - Section 201, Section 302, Section 498A
High Courts07 Feb 2017Disposed Off
N. Kiran Babu Vs M. Purushotham
Andhra Pradesh High Court · (2017) 3 ALT 703 : (2017) 2 AndhLD 547
High Courts07 Feb 2017Disposed Off
The New India Assurance Company Ltd. Vs P. Yashoda
Andhra Pradesh High Court · (2017) 3 ALT 294 : (2017) 1 HLT 504 : (2017) LIC 1147 : (2017) 2 LLJ 72 : (2017) 2 LLN 445
Workmens Compensation Act, 1923 - Section 2(l)(m)
High Courts07 Feb 2017Disposed Off
Manthena Satyanarana Raju Charitable Trust Vs Union of India
Andhra Pradesh High Court · (2017) 3 AndhLD 628
High Courts07 Feb 2017Disposed Off
Samshul Hasan Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 2 ALTCrl 119 : (2017) 1 AndhLDCriminal 821
High Courts07 Feb 2017Disposed Off
M/s. Ind Bharath Power (Madras) Limited Vs M/s. ICOMM Tele Ltd. Srinagar Colony
Andhra Pradesh High Court · (2017) 2 ALT 591 : (2017) 3 AndhLD 33 : (2017) 1 HLT 800
Arbitration and Conciliation Act, 1996 - Section 9
High Courts07 Feb 2017Allowed
B BUCHA REDDY, HYDERABAD, & 12 OTRS Vs ACHARYA N G RANGA AGRL UNIVERSITY, HYD
Andhra Pradesh High Court · (2017) 02 AP CK 0005
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
High Courts07 Feb 2017Dismissed
CEMENT CORPORATION OF INDIA EMPLOYEES UNION Vs UNION OF INDIA, MINISTRY OF LABOUR REP BY ITS SECRETARY AND OTHERS
Andhra Pradesh High Court · (2017) 02 AP CK 0004
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsIndustrial Disputes Act, 1947, <
High Courts07 Feb 2017
The New India Assurance Company Ltd. Vs P. Yashoda and 5 others
Andhra Pradesh High Court · (2017) 02 AP CK 0003
Employees Compensation Act, 1923, Section 2(1)(m)
High Courts07 Feb 2017Dismissed
A P C P D C L ,REP BY MD ,HYDERABAD, & ANR Vs INDUSTRIAL TRIBUNAL CUM LABOUR COURT, ANANTAPUR, & OTRS
Andhra Pradesh High Court · (2017) 02 AP CK 0002
Constitution of India, Article 14, Article 226, Article 309, Article 32, Article 16, Article 315 - Appointment
High Courts06 Feb 2017Dismissed
SHAIK MUBARAK NOORJAHAN AND ANOTHER Vs SHAIK MASTHAN BEE (SINCE DIED)
Andhra Pradesh High Court · (2017) 02 AP CK 0001
High Courts03 Feb 2017Disposed Off
Asmitha Microfin Limited (Asmitha) Vs Share Microfin Ltd.
Andhra Pradesh High Court · (2017) 201 CompCas 360 : (2017) 1 HLT 589
Companies Act, 1956 - Section 100 to 104, Section 391, Section 393