COURT ARCHIVE

Andhra Pradesh High Court judgments, 2017

590 judgments · page 28 of 30

High Courts25 Jan 2017Disposed Off

Kurapati Ranga Raju Vs State of Telangana

Andhra Pradesh High Court · (2017) AIR(Hyderabad) 112 : (2017) 2 ALT 598 : (2017) 1 HLT 851

Andhra Pradesh Co-operative Societies Act, 1964 - Section 34-AAndhra Pradesh Co-operative Societies Rules, 1964 - Rule 24-AConstitution of India, 1950 - Article 226

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High Courts25 Jan 2017Dismissed

KALE MARIYANNA Vs STATE OF A P REP BY PUBLIC PROSECUTOR

Andhra Pradesh High Court · (2017) 01 AP CK 0009

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murder

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High Courts23 Jan 2017Disposed Off

Srinivas @ Pap. Vs State of Telangana

Andhra Pradesh High Court · (2017) 1 ALTCrl 317

Andhra Pradesh Prevention of Dangerous Activities Of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders And Land Grabbers Act, 1986 - Section 3

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High Courts20 Jan 2017Disposed Off

Vennam Babu Rama Murthy Vs Vadalasetti Venkateswarulu

Andhra Pradesh High Court · (2017) 2 AndhLD 758

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High Courts20 Jan 2017Disposed Off

Syam Dondiya Vs State of A.P.

Andhra Pradesh High Court · (2017) 2 ALT 159 : (2017) 1 ALTCrl 267

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High Courts20 Jan 2017Dismissed

Shaik Akram Vs National Investigation Agency

Andhra Pradesh High Court · (2017) 1 HLT(Crl) 343

Penal Code, 1860 (IPC) - Section 120B, Section 489B, Section 489CUnlawful Activities (Prevention) Act, 1967 - Section 16, Section 18

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High Courts20 Jan 2017Disposed Off

Ramgopal Patwari Vs Bharatilal Patwari (Died)

Andhra Pradesh High Court · (2017) 1 HLT 635

Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3

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High Courts20 Jan 2017Disposed Off

The Zonal Secretary, Secunderabad Vs K. Mallikarjuna Rao

Andhra Pradesh High Court · (2017) 3 AndhLD 195 : (2017) 1 HLT 510

Andhra Pradesh Societies Registration Act, 2001 - Section 23Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2

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High Courts20 Jan 2017Disposed Off

Md. Karamathula Khan Vs Akkireddy Chandraiah

Andhra Pradesh High Court · (2017) 2 ALT 378 : (2017) 2 CivCC 390

Civil Procedure Code, 1908 (CPC) - Order 18 Rule 17Constitution of India, 1950 - Article 227

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High Courts20 Jan 2017Disposed Off

Dhruv Medical Centre, A Partnership Firm Vs Vijay Shanker Patel

Andhra Pradesh High Court · (2017) 1 HLT 781 : (2017) 2 HLT 22

Arbitration and Conciliation Act, 1996 - Section 2(1)(e), Section 2(1)(e), Section 34, Section 42Civil Procedure Code, 1908 (CPC) - Section 2

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High Courts20 Jan 2017Disposed oFF

ZONAL SECRETARY, SECUNDERABAD AND ANOTHER Vs K MALLIKARJUNA RAO AND OTHERS

Andhra Pradesh High Court · (2017) 01 AP CK 0008

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 39Rule 4,

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High Courts20 Jan 2017

NAVEEN KRISHNA BOTHIREDDY Vs STATE OF TELANGANA, & ANR.

Andhra Pradesh High Court · (2017) 01 AP CK 0007

Constitution of India, Article 21, Article 20, Article 20(3) - Amendment of the Schedule - Protection in respect of conviction for offences - Protection in respect of convict

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High Courts19 Jan 2017Dismissed

Preetesh Kumar Vs State of Telangana

Andhra Pradesh High Court · (2017) 1 HLT(Crl) 129

Negotiable Instruments Act, 1881 (NI) - Section 138Stamp Act, 1899 - Section 33(i), Section 35(d)

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High Courts19 Jan 2017Disposed Off

A. Gurusingh Raio Vs State of Telangana

Andhra Pradesh High Court · (2017) 1 ALTCrl 451 : (2017) 1 AndhLDCriminal 830 : (2017) CriLJ 2566 : (2017) 1 HLT(Crl) 272

Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 - Section 3(2)Information Technology Act, 2000 - Section 66(c), Section 66(d)

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High Courts19 Jan 2017Disposed Off