High Courts24 Jan 2020Allowed
K.K. Sherwani And Others Vs State Of Andhra Pradesh And Ors
Andhra Pradesh High Court · (2020) 01 AP CK 0013
Waqf Act, 1995 — Section 14(l)(b)(ii), 14(l)(b)(iv), 15
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 121 of 1,770
High Courts24 Jan 2020Allowed
Government Of Andhra Pradesh And Ors Vs Kondeti Pandu Rango Rao And Ors
Andhra Pradesh High Court · (2020) 01 AP CK 0012
Andhra Pradesh Irrigation Engineer Service Rules, 2010 — Rule 3Andhra Pradesh State And Subordinate Services Rules, 1996 — Rule 31Constitution Of India, 1950 — Article 14, 226
High Courts23 Jan 2020Dismissed
Yendaventla Mallaiah And Another Vs Revenue Divisional Officer And Others
Andhra Pradesh High Court · (2020) 01 AP CK 0011
Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973 — Section 8, 10(3), 10(5)(a)(ii)Andhra Pradesh (Telangana Area) Lands Act, 1950 — Section 47
High Courts23 Jan 2020Dismissed
Kandanuru Venkatadri Vs Kandanuru Udayakiran Kumar And Others
Andhra Pradesh High Court · (2020) 01 AP CK 0010
Partition Act, 1893 — Section 2
High Courts23 Jan 2020Dismissed
Bharti Axa General Insurance Company Ltd., Represented By Its Claims Manager Vs Meka Pavan Kumar And Another
Andhra Pradesh High Court · (2020) 01 AP CK 0009
Motor Vehicles Act, 1988 — Section 128, 166
High Courts22 Jan 2020Dismissed
Kalapala Narendra Babu Vs Kalapala Chennakrishniah And Others
Andhra Pradesh High Court · (2020) 01 AP CK 0008
Civil Procedure Code, 1908 — Section 11, 146, 151, Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rules 4, Order 22 Rules 5, Order 22 Rule 10Constitution Of India, 1950 — Article 227
High Courts22 Jan 2020Dismissed
Jallipalli Srujana Devi Vs Kandula Naga Rani And Others
Andhra Pradesh High Court · (2020) 01 AP CK 0007
Civil Procedure Code, 1908 — Section 100, Order 21 Rule 58, Order 21 Rule 95, Order 21 Rules 97, Order 21 Rules 98, Order 21 Rules 99, Order 21 Rules 101, Order 34 Rule 1, Order 34, Rule 5, Order 34 Rule 5(1), Order 34 Rule 5(2), Order 34 Rule 5(3)
High Courts22 Jan 2020Allowed
JSW Cement Ltd Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2020) 01 AP CK 0006
Code Of Criminal Procedure 1973 — Section 482Contract Labour (Regulation And Abolition) Act, 1970 — Section 29(1)(a), 2(a), 2(d), 7, 7(2), 24Industrial Disputes Act, 1947 — Section 2(a)(i), 2(ee), 39
High Courts20 Jan 2020Dismissed
Tetali Phanidra Reddy Vs Mallidi Satish Reddy And Others
Andhra Pradesh High Court · (2020) 01 AP CK 0005
Civil Procedure Code, 1908 — Section 115,Order 21 Rule 58, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92(2), Order 21 Rule 95
High Courts20 Jan 2020Dismissed
Naraharisetti Thirupathi Rao Vs Sathi Subbi Reddy
Andhra Pradesh High Court · (2020) 01 AP CK 0004
Civil Procedure Code, 1908 — Section 51, 51(c), 55, 115, 151, Order 21 Rule 37, Order 21 Rule 38Constitution Of India, 1950 — Article 21
High Courts20 Jan 2020Dismissed
Dasari Venkata Srinivasa Rao And Another Vs State Of Andhra Pradesh And Ors
Andhra Pradesh High Court · (2020) 01 AP CK 0003
Civil Procedure Code, 1908 — Section 151Essential Commodities Act, 1955 — Section 3, 5A, 6A, 7, 7(1), 7(A), 10CIndian Penal Code, 1860 — Section 420
High Courts30 Dec 2019Disposed Of
Revu Raju Vs Vice Admiral, Chief Of Personnel And Others
Andhra Pradesh High Court · (2019) 12 AP CK 0002
Andhra Pradesh Scheduled Castes, Scheduled Tribes And Backward Classes - Issue Of Community, Nativity And Date Of Birth Certificates Rules, 1997 — Rule 9Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)(iii)Constitution Of India, 1950 — Article 14, 21, 226
High Courts25 Sept 2019Dismissed
M. Rama Devi Vs K. Anuradha And Others
Andhra Pradesh High Court · (2019) 09 AP CK 0007
Code Of Civil Procedure 1908 — Section 40, 51(b), 64, 64(1), 64(2), 65, Order 21 Rule 54, Order 21 Rule 92, Order 38 Rule 5
High Courts24 Sept 2019Allowed
Dr. Alluri Ashok Raju And Others Vs State Of Andhra Pradesh And Others
Andhra Pradesh High Court · (2019) 09 AP CK 0008
Andhra Pradesh Educational Institutions (Regulation Of Admissions And Prohibition Of Capitation Fee) Act, 1983 — Section 3, 7, 15Constitution Of India, 1950 — Article 226
High Courts19 Sept 2019Allowed
Yerra Trinadh And Others Vs State Of Andhra Pradesh And Others
Andhra Pradesh High Court · (2019) 09 AP CK 0009
High Courts17 Sept 2019Dismissed
Yelavarthy Devendra Prasad Vs Avva Pushpa Latha And Others
Andhra Pradesh High Court · (2019) 09 AP CK 0010
Evidence Act, 1872 — Section 91Code Of Civil Procedure 1908 — Order 26 Rule 4
High Courts11 Sept 2019Allowed
Chetana Nuthalapati Vs Naresh Kantheti
Andhra Pradesh High Court · (2019) 09 AP CK 0011
High Courts03 Sept 2019Allowed
A. Archana Vs D. Uma Maheswara Reddy
Andhra Pradesh High Court · (2019) 09 AP CK 0006
Registration Act,. 1908 — Section 17, 17(1)(c), 49
High Courts30 Aug 2019Dismissed
Batchu Jagadish Kumar Vs Mogili Venkaaswamy (Died) And Others
Andhra Pradesh High Court · (2019) 08 AP CK 0001
Code Of Civil Procedure 1908 — Order 18 Rule 17Constitution Of India, 1950 — Article 27
High Courts22 Aug 2019Dismissed
Sudalagunta Sugars Ltd. Vs Transmission Corporation Of Andhra Pradesh And Others
Andhra Pradesh High Court · (2019) 08 AP CK 0012
Electricity Act, 2003 — Section 86(1)(f)Indian Contract Act, 1872 — Section 29Constitution Of India, 1950 — Article 9, 226