High Courts24 Oct 2017
The District Collector (BCW) and 3 others Vs K.V. Ramana
Andhra Pradesh High Court · (2017) 10 AP CK 0038
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991, Rule 20(10) (a)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2017
590 judgments · page 4 of 30
High Courts24 Oct 2017Disposed oFF
M. Shankara Reddy and another Vs Amara Ramakoteswara Rao and 3 others
Andhra Pradesh High Court · (2017) 10 AP CK 0037
Code of Civil Procedure, 1908, Order 7Rule 11 -Andhra Pradesh Arbitration Rules, 2000, - Rule 4, Rule 7
High Courts24 Oct 2017Allowed
Susheela Vs Chinthapalli Sarojini, and another
Andhra Pradesh High Court · (2017) 10 AP CK 0036
Motor Vehicles Act, 1939, Section 146, Section 147, Section 149, Section 174, Section 165, Section 166,
High Courts24 Oct 2017
N.C.C. Limited Vs Sembcorp Gayatri Power Limited and another
Andhra Pradesh High Court · (2017) 10 AP CK 0035
Code of Civil Procedure, 1908, Order 41Rule 27, Order 11Rule 1, Order 11Rule 4, Order 11Rule 5 -
High Courts23 Oct 2017
Katta Mondaiah Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 10 AP CK 0034
Code of Criminal Procedure, 1973, Section 161, Section 374(2) - Examination of witnesses by police - Appeals from convictionsIndian Penal Code, 1860,
High Courts23 Oct 2017Disposed oFF
Dr. J. Kiran Kumar and others Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 10 AP CK 0033
High Courts23 Oct 2017
P.Neelavathi, W/o M.Madhava Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 10 AP CK 0032
Code of Criminal Procedure, 1973, Section 248(2) - Acquittal or convictionIndian Penal Code, 1860, Section 34, Section 324, Sectio
High Courts20 Oct 2017
S.A.Abubakar Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 10 AP CK 0031
Andhra Pradesh State and Subordinate Service Rules, 1996, Rule 23, Rule 26
High Courts20 Oct 2017Dismissed
Union of India & Ors Vs K. Ravinder Reddy and others
Andhra Pradesh High Court · (2017) 10 AP CK 0030
Constitution of India, Article 226, Article 227, Article 32 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court - Rem
High Courts16 Oct 2017Disposed oFF
Makala Pullaiah Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 10 AP CK 0029
Indian Penal Code, 1860, Section 379 - Punishment for theft
High Courts13 Oct 2017
Sarikonda Srinivasa Raju Vs K.Ravi Prasad
Andhra Pradesh High Court · (2017) 10 AP CK 0028
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 37Rule 3(5),
High Courts13 Oct 2017
L.Sreeramulu,S/o Reddanna Vs Divisional Forest Officer and three others
Andhra Pradesh High Court · (2017) 10 AP CK 0027
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991, Rule 20(6)
High Courts13 Oct 2017Dismissed
Buddhi Kota Subbarao Vs State of Andhra Pradesh & Ors
Andhra Pradesh High Court · (2017) 10 AP CK 0026
Code of Criminal Procedure, 1973, Section 437, Section 438, Section 439(2), Section 161, Section 169, Section 16
High Courts13 Oct 2017Disposed oFF
MNV Srinivasa Rao Vs The State of Telangana and nine others
Andhra Pradesh High Court · (2017) 10 AP CK 0025
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCommissions For Protection Of Child Rights Act, 2005, Section 16, Sectio
High Courts12 Oct 2017Disposed oFF
Mandadapu Srinivasa Rao and another Vs The State of A.P. and 2 others
Andhra Pradesh High Court · (2017) 10 AP CK 0024
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 161, Section 227, Section 319 - Calling for records to exerci
High Courts12 Oct 2017Dismissed
The Commissioner of Customs Vs Gayatri Timbers Private Limited
Andhra Pradesh High Court · (2017) 10 AP CK 0023
Customs Act, 1962, Section 25, Section 130A - Power to grant exemption from duty - Application to High CourtCustoms Tariff Act, 1975, Section 3 (5)
High Courts12 Oct 2017
Sk. Khader Saheb (died) by Lrs Vs Union of India
Andhra Pradesh High Court · (2017) 10 AP CK 0022
Railway Servants (Pension) Rules, 1993, Rule 87
High Courts12 Oct 2017Allowed
Vemuri Radhakrishna Vs Pathuri Prasad and another
Andhra Pradesh High Court · (2017) 10 AP CK 0021
Constitution of India, Article 21, Article 20 - Amendment of the Schedule - Protection in respect of conviction for offencesCode of Criminal Procedure, 1973,
High Courts11 Oct 2017Disposed Off
A.Narsimha Reddy Vs The State of Telangana
Andhra Pradesh High Court · (2017) 10 AP CK 0020
High Courts11 Oct 2017Allowed
Venkateswara Seeds & Pesticides and others Vs State of A.P. & Ors
Andhra Pradesh High Court · (2017) 10 AP CK 0019
Seeds Act, 1966, Section 6, Section 7, Section 6(a), Section 6(b) - Power to specify minimum limits of germination and purity, etc - Regulation of sale of see