High Courts11 Oct 2017
Jaya Balajee Real Media Pvt. Ltd. Vs The Prl. Commissioner of Income Tax
Andhra Pradesh High Court · (2017) 10 AP CK 0018
Income Tax Act, 1961, Section 199E, Section 199E, Section 199E, Section 199E, Section 199F, Section 19
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2017
590 judgments · page 5 of 30
High Courts11 Oct 2017Disposed oFF
Kuruva Hanumanthamma Vs The State of Andhra Pradesh and five others
Andhra Pradesh High Court · (2017) 10 AP CK 0017
Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989, Rule 26 -Andhra Pradesh Rights In Land and Pattadar Pass Books Act, 1971, Section 3, S
High Courts10 Oct 2017Disposed oFF
M/s Jaiprakash-Gayatri Joint Venture and others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 10 AP CK 0016
High Courts10 Oct 2017Disposed oFF
The State of Andhra Pradesh Vs Darsi Phebe Sarah & Anr
Andhra Pradesh High Court · (2017) 10 AP CK 0015
High Courts10 Oct 2017Allowed
Union of India Vs Sunil S/o Dhan Singh
Andhra Pradesh High Court · (2017) 10 AP CK 0014
High Courts09 Oct 2017
B.R.Chandraiah Vs The Honble Industrial Tribunal cum-Labour Court, Ananthapur
Andhra Pradesh High Court · (2017) 10 AP CK 0013
Constitution of India, Article 226, Article 222 - Power of High Courts to Issue certain writs - Transfer of a Judge from one High Court to another
High Courts09 Oct 2017Dismissed
The Principal Commissioner of Income Tax Vs Institute for Development and Research in Banking Technology
Andhra Pradesh High Court · (2017) 10 AP CK 0012
Income Tax Act, 1961, Section 2(15), Section 2(15), Section 2(15), Section 2(15), Section 260A, Section 260A,
High Courts09 Oct 2017Disposed Off
K.V.Kalyan Shanker Vs Visakhapatnam Port Trust and others
Andhra Pradesh High Court · (2017) 10 AP CK 0011
High Courts06 Oct 2017
Polisetti Srinivas @ Srinu & Ors. Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 10 AP CK 0010
Indian Penal Code, 1860, Section 34, Section 323 - Acts done by several persons in furtherance of common intention - Punishment for voluntarily causing hurtScheduled Castes
High Courts06 Oct 2017
Naseemunnisa Begum and others Vs Puligadda Narasimha and others
Andhra Pradesh High Court · (2017) 10 AP CK 0009
High Courts06 Oct 2017Disposed oFF
Giddaluri Kasthuramma and others. Vs K. Sivaprakasam and another
Andhra Pradesh High Court · (2017) 10 AP CK 0008
Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals
High Courts05 Oct 2017
Shaik Mahaboob Vs A.P. State Road Transport Corporation
Andhra Pradesh High Court · (2017) 10 AP CK 0007
Motor Vehicles Act, 1988, Section 173, Section 173, Section 166, Section 166 - Appeals - Application for compensation
High Courts05 Oct 2017Allowed
Yedama Laxma Reddy Vs Panasa Buchaiah and another
Andhra Pradesh High Court · (2017) 10 AP CK 0006
Indian Penal Code, 1860, Section 338 - Causing grievous hurt by act endangering life or personal safety of othersMotor Vehicles Act, 1988, Section 173,
High Courts05 Oct 2017Allowed
Union of India & Ors Vs Sri R. Chakrapani
Andhra Pradesh High Court · (2017) 10 AP CK 0005
High Courts05 Oct 2017Dismissed
Thumma Uma Rani and others Vs State and another
Andhra Pradesh High Court · (2017) 10 AP CK 0004
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts05 Oct 2017
Alapati Harichandrarao Vs Nalluri Somasekhar
Andhra Pradesh High Court · (2017) 10 AP CK 0003
Code of Civil Procedure, 1908, Order 9Rule 13, Section 115 - RevisionLimitation Act, 1963, Section 5 - Extension of prescribed period in
High Courts04 Oct 2017Allowed
A.Sateesh Reddy and others Vs The Rajiv Gandhi University of Knowledge Technologies and others
Andhra Pradesh High Court · (2017) 10 AP CK 0002
Constitution of India, Article 14, Article 15, Article 15(1), Article 15(4), Article 371(D) - Appointment of Commission to inquire in
High Courts03 Oct 2017Dismissed
T. Yogeeshwara Reddy & others Vs The District Educational Officer & others
Andhra Pradesh High Court · (2017) 10 AP CK 0001
Constitution of India, Article 14, Article 16 -Andhra Pradesh Registration and Subordinate Service Rules, 1976, Rule 5, Rule 4(A)(1)(I)
High Courts23 Sept 2017
Pallapu Veerabhadram Vs The State of A.P.
Andhra Pradesh High Court · (2017) 09 AP CK 0040
Code of Criminal Procedure, 1973, Section 209(a) - Commitment of case to Court of Session when offence is triable exclusively by itIndian Penal Code, 1860, Section 302
High Courts22 Sept 2017
M/s.Swetha Exports Vs Bank of India & Anr
Andhra Pradesh High Court · (2017) 09 AP CK 0039
Constitution of India, Article 226, Article 12 - Power of High Courts to Issue certain writs - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous distr