COURT ARCHIVE

Andhra Pradesh High Court judgments, 2017

590 judgments · page 7 of 30

High Courts08 Sept 2017Allowed

J. Sithi Kantha Murthy Vs State Bank of Hyderabad and others

Andhra Pradesh High Court · (2017) 09 AP CK 0018

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 13(8) - Enforcement of security interest

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High Courts08 Sept 2017Dismissed

The United India Insurance Co. Ltd Vs Gurrala Laxmi Varaprasad and another

Andhra Pradesh High Court · (2017) 09 AP CK 0017

Motor Vehicles Act, 1988, Section 147, Section 147, Section 149, Section 149 - Requirements of policies and limits of liability - Duty of insurers t

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High Courts08 Sept 2017Dismissed

The United India Insurance Co. Ltd. Vs Gurrala Laxmi Varaprasad and another.

Andhra Pradesh High Court · (2017) 09 AP CK 0016

Motor Vehicles Act, 1988, Section 147, Section 147, Section 149, Section 149 - Requirements of policies and limits of liability - Duty of insurers t

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High Courts08 Sept 2017Dismissed

O.Prabhaker Reddy and others Vs The Registrar of Mutually Aided Co-operative Societies

Andhra Pradesh High Court · (2017) 09 AP CK 0015

Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995, Section 33, Section 38, Section 31(a) - Power of the Tribunal to order recovery - Offences and Penalties - Action

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High Courts07 Sept 2017Disposed oFF

K.Sai Ram Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 09 AP CK 0014

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High Courts07 Sept 2017

Goriga Bhimsen Vs The State of Telangana

Andhra Pradesh High Court · (2017) 09 AP CK 0013

Land Encroachment Act, 1905, Section 2 -Andhra Pradesh (Telangana Area) Land Revenue Act, 1317, Section 24 - All lands etc, are property of GovernmentAndhra Pradesh (Telanga

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High Courts07 Sept 2017Dismissed

L.Sivasankar Reddy and others Vs State of Andhra Pradesh and others

Andhra Pradesh High Court · (2017) 09 AP CK 0012

Andhar Pradesh Co-operative Societies Act, 1964, Section 51, Section 115D

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High Courts07 Sept 2017Disposed oFF

The Commissioner & Principal Secretary to Government Vs G.Murali Krishna

Andhra Pradesh High Court · (2017) 09 AP CK 0011

Constitution of India, Article 309, Article 162 - Recruitment and conditions of service of persons serving the Union or a State - Extent of executive power of State

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High Courts07 Sept 2017

Annepu Prasadarao Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 09 AP CK 0010

Code of Criminal Procedure, 1973, Section 313, Section 428, Section 374, Section 235(2) - Power to examine the accused - Period of detention undergone

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High Courts05 Sept 2017Allowed

Malisetti Subba Rao Vs Kanneti Siva Parvathi Devi

Andhra Pradesh High Court · (2017) 09 AP CK 0009

Code of Civil Procedure, 1908, Section 20(c) - Other suits to be instituted where defendants reside or cause of action arises

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High Courts05 Sept 2017

K.Moulali Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 09 AP CK 0008

Andhra Pradesh State and Subordinate Service Rules, 1996, Rule 3 (G) (v), Rule 12 (1) (a) -Andhra Pradesh Excise Act, 1968, Section 47 (2),

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High Courts05 Sept 2017

Dr N.J Prameela Subhashini Vs The Registrar,Osmania University,Hyderabad and others

Andhra Pradesh High Court · (2017) 09 AP CK 0007

Andhra Pradesh Universities Act, 1991, Section 43, Section 43-A - Constitution of Selection Committee

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High Courts04 Sept 2017

Syed Kamruddin Vs The State of A.P. rep. by its Public Prosecutor, High Court, Hyderabad

Andhra Pradesh High Court · (2017) 09 AP CK 0006

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 Courts04 Sept 2017

Md.Ismail Khan and others Vs The National Insurance Company Limited and another

Andhra Pradesh High Court · (2017) 09 AP CK 0005

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High Courts04 Sept 2017

Panguluri Srinivasa Rao @ Srinu Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 09 AP CK 0004

Andhra Pradesh Societies Registration Act, 2001, Section 8 - Amendment of memorandum and Bye-laws

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High Courts01 Sept 2017

S. Kishore Kumar Goud, S/o.Sankaraiah Goud And three others Vs The State of Andhra Pradesh, Rep. by Public Prosecutor.

Andhra Pradesh High Court · (2017) 09 AP CK 0003

Code of Criminal Procedure, 1973, Section 313, Section 235(2), Section 374(2) - Power to examine the accused - Judgment of acquittal or conviction - Appeals from convictio

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High Courts01 Sept 2017

G.J. Multiclave (India) Pvt. Ltd. Vs The State of Telangana

Andhra Pradesh High Court · (2017) 09 AP CK 0002

Constitution of India, Article 14, Article 226, Article 227, Article 19 - Appointment of Commission to inquire into and report on the administration of

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High Courts01 Sept 2017

G. Naganna, S/o. Savaranna Vs Dr. Manmohan Singh, IAS,

Andhra Pradesh High Court · (2017) 09 AP CK 0001

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of Court

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High Courts30 Aug 2017

Senior Regional Manager Vs Y. Thirupalu and another

Andhra Pradesh High Court · (2017) 08 AP CK 0043

Constitution of India, Article 226 -Andhra Pradesh Muttah, Jattu, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1976, Section 19, Section 2(4), Section 2(16)

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High Courts30 Aug 2017

The Superintendent Engineer, Irrigation Circle, Eluru. Vs P. Ramaiah, & Ors.

Andhra Pradesh High Court · (2017) 08 AP CK 0042

Constitution of India, Article 162 - Extent of executive power of StateArbitration and Conciliation Act, 1996, Section 31, Section 34, S

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