High Courts08 Aug 2017
A.P. Housing Board Vs G. Vijaya Bhaskar Rao
Andhra Pradesh High Court · (2017) 08 AP CK 0019
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2017
590 judgments · page 9 of 30
High Courts08 Aug 2017
S. Srinivasa Reddy Vs High Court of Judicature at Hyderabad & Anr.
Andhra Pradesh High Court · (2017) 08 AP CK 0018
High Courts08 Aug 2017
Kesha Megharaj Vs Dr. Deen Dayal Bung
Andhra Pradesh High Court · (2017) 08 AP CK 0017
High Courts07 Aug 2017
Kudikyala Kankaiah S/o Bakkaiah Vs The Superintending Engineer, P.R. Circle, Karimnagar and others
Andhra Pradesh High Court · (2017) 08 AP CK 0016
Indian Penal Code, 1860, Section 302, Section 409, Section 34, Section 452 - Punishment for murder - Criminal breach of trust by public servant, or by
High Courts07 Aug 2017Disposed Off
Zee Learn Ltd Vs J.Naveen Kumar
Andhra Pradesh High Court · (2017) 08 AP CK 0015
Arbitration and Conciliation Act, 1996, Section 8 - Power to refer parties to arbitration where there is an arbitration agreement
High Courts07 Aug 2017
M/s. Shriram Transport Finance Co.Ltd., Kadapa Vs S.Salauddin and another
Andhra Pradesh High Court · (2017) 08 AP CK 0014
Code of Criminal Procedure, 1973, Section 39, Section 45, Section 37, Section 38, Order 21Rule 10,
High Courts07 Aug 2017Dismissed
M/s Lanco Infratech Limited and another Vs Power Finance Corporation, New Delhi and another
Andhra Pradesh High Court · (2017) 08 AP CK 0013
Constitution of India, Article 226, Article 12, Article 32 - Power of High Courts to Issue certain writs - Application of Acts of Parliament and of the Legislature of the St
High Courts04 Aug 2017
Chalasani Kalyani Leela, W/o Indira Ramana Rao Vs Chalasani Souri Raja Perumallu
Andhra Pradesh High Court · (2017) 08 AP CK 0012
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 115 - Revision
High Courts04 Aug 2017
Mohd. Nayeem Vs Sri Sale Sayeed
Andhra Pradesh High Court · (2017) 08 AP CK 0011
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151,
High Courts03 Aug 2017Dismissed
M/s K. Beeran Kutty Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 08 AP CK 0010
High Courts03 Aug 2017
M/s. Bansilal Champalal Biyani Vs Kancharla Ravindra Naidu, & Ors.
Andhra Pradesh High Court · (2017) 08 AP CK 0009
Arbitration and Conciliation Act, 1996, Section 8 - Power to refer parties to arbitration where there is an arbitration agreement
High Courts02 Aug 2017
NMDC Ltd. Hyderabad Represented by its Chairman & Managing Director Vs Bandi Tippanna and others
Andhra Pradesh High Court · (2017) 08 AP CK 0008
High Courts02 Aug 2017
M/s. Laser Shaving India Pvt. Ltd. Vs The Asst. Commissioner (CT) LTU, Hyderabad & ors
Andhra Pradesh High Court · (2017) 08 AP CK 0007
Andhra Pradesh Value Added Tax Act, 2005, Section 32(2) - Revision by Commissioner and other prescribed authorities
High Courts02 Aug 2017
P.Liyakhat Ali Khan Vs The State of A.P.
Andhra Pradesh High Court · (2017) 08 AP CK 0006
Andhra Pradesh Prisons Rules, 1979, Rule 974(16)
High Courts02 Aug 2017
Commercial Tax Officer & Ors. Vs Talangana Secretariat, Hyderabad
Andhra Pradesh High Court · (2017) 08 AP CK 0005
Telangana VAT Rules, 2005, Rule 60
High Courts02 Aug 2017
Yeshwanth Vangapandu Vs The State of Andhra Pradesh, & Anr.
Andhra Pradesh High Court · (2017) 08 AP CK 0004
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983, Section 3, Section 15 -Andhra Pradesh Educational Institutions (Regulation of
High Courts02 Aug 2017
Ch.Ramakotaiah Vs The Assistant Commissioner, & Anr.
Andhra Pradesh High Court · (2017) 08 AP CK 0003
General Clauses Act, 1897, Section 27 - Meaning of service by postCentral Excise Act, 1944, Section 37C - Service of decisions, orders, summons, etc.
High Courts02 Aug 2017
M/s. Emmar Logistics Pvt. Ltd. Vs Commissioner of Customs
Andhra Pradesh High Court · (2017) 08 AP CK 0002
Customs Act, 1962, Section 35(g) - Restrictions on goods being water-borne.
High Courts01 Aug 2017Disposed oFF
Dr.Rizwana & 3 others Vs The State of Andhra Pradesh, & 3 others
Andhra Pradesh High Court · (2017) 08 AP CK 0044
Constitution of India, Article 14, Article 21, Article 226, Article 19(1)(g), Article 6, Article 30 -Ind
High Courts01 Aug 2017Dismissed
Pairala Rayamallu and others Vs State of Telangana and others
Andhra Pradesh High Court · (2017) 08 AP CK 0001
Land Acquisition Act, 1894, Section 6, Section 30, Section 18, Section 17(4), Section 4(1), Section 5-A,