High Courts01 Nov 2017Disposed Off
M/s. Varun Tech Industries Vs The State of Andhra Pradesh and others
Andhra Pradesh High Court · (2017) 11 AP CK 0003
Constitution Of India — Article 32, 226Andhra Pradesh Value Added Tax Act, 2005 — Section 33
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2017
590 judgments · page 3 of 30
High Courts01 Nov 2017Disposed oFF
M/s. Super Spinning Mills Ltd., Vs Joint Commissioner of State Tax (formerly Deputy Commissioner of Commercial Taxes)
Andhra Pradesh High Court · (2017) 11 AP CK 0002
Andhra Pradesh Value Added Tax Act, 2005, Section 32(2) -Central Sales Tax (Andhra Pradesh) Rules, 1957, Section 51, Section 50(1), Section 14(11)
High Courts01 Nov 2017
Jallarapu Laxman Rao Vs Jallarapu Pedda Venkateswarlu and two others
Andhra Pradesh High Court · (2017) 11 AP CK 0001
Constitution of India, Article 14, Article 21, Article 226, Article 227, Article 15, Article 253 - Appointment
High Courts31 Oct 2017Disposed oFF
Manidhari Stainless Wire Pvt. Ltd. & Anr. Vs Union of India & Anr.
Andhra Pradesh High Court · (2017) 10 AP CK 0055
Central Excise Act, 1944, Section 14, Section 11A(4) - Power to summon persons to give evidence and produce documents in inquiries under this Act - Recovery of duties not levied or not paid or
High Courts31 Oct 2017Disposed oFF
Guthikonda Venkata Appa Rao Vs Matta Yesuratnam and others
Andhra Pradesh High Court · (2017) 10 AP CK 0054
High Courts31 Oct 2017Dismissed
M/s. Boorugu Nagaiah Rajanna Vs Joint family of Masetty Venkanna
Andhra Pradesh High Court · (2017) 10 AP CK 0053
Andhra Pradesh (Telangana Area) Money Lenders Act, 1349, Section 3, Section 2(4), Section 2(7), Section 3(5), Section 2(4)(g) - Money lenders to
High Courts30 Oct 2017Disposed Off
Sri.K.Raja Gopal Reddy Vs K.Sreenivasa Reddy and four others
Andhra Pradesh High Court · (2017) 10 AP CK 0052
Evidence Act, 1872, Section 65(b)(4) - Cases in which secondary evidence relating to documents may be given
High Courts30 Oct 2017
The Commissioner of Central Excise and Service Tax Tirupati Vs Shree Radha Krishna Alloys Pvt. Ltd.
Andhra Pradesh High Court · (2017) 10 AP CK 0051
Central Excise Act, 1944, Section 11A - Recovery of duties not levied or not paid or short levied or short-paid or erroneously refunded.
High Courts27 Oct 2017Allowed
P. Vijaya Laxmi Vs S.P. Sravana and another
Andhra Pradesh High Court · (2017) 10 AP CK 0050
Constitution of India, Article 227, Article 136 - Power of superintendence over all courts by the High Court - Special leave to appeal by the Supreme CourtCode of Criminal
High Courts27 Oct 2017Dismissed
A.Thaherunnisa Begum (died) and others Vs A.Khader Baig (died) and others
Andhra Pradesh High Court · (2017) 10 AP CK 0049
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151,
High Courts27 Oct 2017
Nallala Anjavva, W/o Abbaiah Vs The Lok Adalat Bench at Sircilla
Andhra Pradesh High Court · (2017) 10 AP CK 0048
High Courts27 Oct 2017Allowed
Vadde Anjanappa and others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 10 AP CK 0047
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 147,
High Courts26 Oct 2017Dismissed
D.Solomon Amruth Raj Vs The Principal Secretary to Governor, Raj Bjhavan, Hyderabad and another
Andhra Pradesh High Court · (2017) 10 AP CK 0046
Constitution of India, Article 311 - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a State
High Courts26 Oct 2017Allowed
Madasu Rambabu Vs The State of A.P.
Andhra Pradesh High Court · (2017) 10 AP CK 0045
Code of Criminal Procedure, 1973, Section 302, Section 498-A, Section 304-B - Permission to conduct prosecutionIndian Penal Code, 1860,
High Courts26 Oct 2017Disposed oFF
Abdul Rafeeq Vs The State of Telangana
Andhra Pradesh High Court · (2017) 10 AP CK 0044
Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts
High Courts25 Oct 2017
PTNVR Sudharshan Vs The State of Telangana and another
Andhra Pradesh High Court · (2017) 10 AP CK 0043
Code of Criminal Procedure, 1973, Section 482, Section 219, Section 88, Section 223 - Saving of inherent powers of High Court - Three offences of same
High Courts25 Oct 2017
Smt. Mahabunnisa Begum Vs The State of Telangana and others
Andhra Pradesh High Court · (2017) 10 AP CK 0042
Constitution of India, Article 20(2) - Protection in respect of conviction for offencesCode of Criminal Procedure, 1973, Section 482, Section 302,
High Courts24 Oct 2017Allowed
The State of Telangana and 3 others Vs S.Dada Saheb
Andhra Pradesh High Court · (2017) 10 AP CK 0041
High Courts24 Oct 2017Dismissed
Kasi Reddy Siddammagari Harinath Reddy Vs Avula Danamma and two others
Andhra Pradesh High Court · (2017) 10 AP CK 0040
Code of Criminal Procedure, 1973, Section 190, Section 200, Section 209, Section 204, Section 181 - Cognizance of offences by Mag
High Courts24 Oct 2017Disposed oFF
Gattam Kasturi Bai and others Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 10 AP CK 0039
Constitution of India, Article 226 - Power of High Courts to Issue certain writsAndhra Pradesh Municipalities Act, 1965, Section 59, Section 2A,