COURT ARCHIVE

Andhra Pradesh High Court judgments, 2017

590 judgments · page 6 of 30

High Courts22 Sept 2017Allowed

Konakala Ramakrishna @ Ramu and others Vs State of A.P. rep. by its Public Prosecutor

Andhra Pradesh High Court · (2017) 09 AP CK 0038

Code of Criminal Procedure, 1973, Section 161, Section 374(2) - Examination of witnesses by police - Appeals from convictionsIndian Penal Code, 1860,

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High Courts22 Sept 2017Allowed

State Bank of India Vs The A.P. State

Andhra Pradesh High Court · (2017) 09 AP CK 0037

Scheduled Castes and Scheduled Tribes Act, 2003, Section 10, Section 11, Section 12

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High Courts22 Sept 2017Dismissed

G.Radha Madhavi Vs M/s Indian Oil Corporation Ltd. and others

Andhra Pradesh High Court · (2017) 09 AP CK 0036

Arbitration and Conciliation Act, 1996, Section 11, Section 37, Section 9, Section 9(II)(d) - Appointment of arbitrators - Appealable orders - Interim measures,

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High Courts22 Sept 2017Dismissed

C.Shaik Masood Saheb Vs The State of A.P. & others

Andhra Pradesh High Court · (2017) 09 AP CK 0035

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High Courts22 Sept 2017

Pusapati Madhuri Gajapathi Raju Vs Pusapati Ananda Gajapathi Raju

Andhra Pradesh High Court · (2017) 09 AP CK 0034

Arbitration and Conciliation Act, 1996, Section 37, Section 34, Section 34(2)(a)(IV) - Appealable orders - Application for setting aside arbitral award - Application for setting

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High Courts22 Sept 2017Disposed oFF

Dasari Deepthi and another Vs State of Telangana and another

Andhra Pradesh High Court · (2017) 09 AP CK 0033

Negotiable Instruments Act, 1881, Section 138, Section 141 - Dishonour of cheque for insufficiency, etc., of funds in the account - Offences by Companies

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High Courts22 Sept 2017Disposed oFF

Dr. Myneni Sambasiva Rao Vs State of Andhra Pradesh and another

Andhra Pradesh High Court · (2017) 09 AP CK 0032

Contract Act, 1872, Section 28 - Agreements In restraint of legal proceedings voidNegotiable Instruments Act, 1881, Section 20, Section 138,

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High Courts21 Sept 2017Dismissed

Krishna Nursing Home Vs State of Telangana and 3 other

Andhra Pradesh High Court · (2017) 09 AP CK 0031

Medical Termination of Pregnancy Act, 1971, Section 5(2), Section 10, Section 8(2) - Sections 3 and 4 when not to apply - Protection of action taken in good faith

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High Courts21 Sept 2017Disposed oFF

Vatumalli Laxmi Prasanna Vs The State of Telangana

Andhra Pradesh High Court · (2017) 09 AP CK 0030

Transfer of Property Act, 1882, Section 126 - When gift may be suspended or revokedRegistration Act, 1908, Section 35, Section 19, S

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High Courts21 Sept 2017Disposed oFF

Malik Patel Vs Penubothu Padmaja

Andhra Pradesh High Court · (2017) 09 AP CK 0029

Code of Civil Procedure, 1908, Section 47 - Questions to be determined by the Court executing decreeAndhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960, Sect

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High Courts21 Sept 2017Disposed oFF

Majji Ramasatyam and another Vs The State of A.P and others

Andhra Pradesh High Court · (2017) 09 AP CK 0028

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 34 - Cheating

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High Courts21 Sept 2017Disposed oFF

Aryan Co-operative Urban Bank Ltd Vs A.P.Womens Co-operative Finance Corporation Ltd

Andhra Pradesh High Court · (2017) 09 AP CK 0027

Andhra Pradesh Co-operative Societies Act, 1964, Section 126, Section 61, Section 121(2), Section 61(1)(D) - Notice necessary in suits - Disputes which may b

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High Courts19 Sept 2017

A.P. Laly Vs Gurram Rama Rao

Andhra Pradesh High Court · (2017) 09 AP CK 0026

Code of Civil Procedure, 1908, Section 2(14), Order 13Rule 3, Order 13Rule 4 - DefinitionsStamp Act, 1899, Sec

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High Courts19 Sept 2017Disposed Off

U.V.S.R.Prasad and others Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 09 AP CK 0025

Constitution of India, Article 141 - Law declared by Supreme Court to be binding on all courts

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High Courts19 Sept 2017Disposed oFF

Deep Industries Ltd. Vs Oil and natural Gas Corporation Ltd., and another

Andhra Pradesh High Court · (2017) 09 AP CK 0024

Constitution of India, Article 14, Article 226, Article 12 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomou

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High Courts19 Sept 2017