High Courts08 Jul 2019Dismissed
Pabbiti Vijaya Vs Bale Mangamma And Others
Andhra Pradesh High Court · (2019) 07 AP CK 0011
Code Of Civil Procedure 1908 — Order 26 Rule 9
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 123 of 1,770
High Courts08 Jul 2019Dismissed
N. Sridhar Reddy And Another Vs State Of Andhra Pradesh And Another
Andhra Pradesh High Court · (2019) 07 AP CK 0010
Code Of Criminal Procedure, 1973 — Section 188, 482Indian Penal Code, 1860 — Section 34, 120B, 494Code Of Civil Procedure 1908 — Section 13, 13(c), 188
High Courts05 Jul 2019Allowed
Beeram Guru Prasad Vs Margadrasi Chit Fund Pvt. Ltd. And Ors
Andhra Pradesh High Court · (2019) 07 AP CK 0012
Provincial Insolvency Act, 1920 — Section 8Constitution Of India, 1950 — Article 227
High Courts03 Jul 2019Allowed
Grandham Sridhar Vs Grandham Jaya Vani
Andhra Pradesh High Court · (2019) 07 AP CK 0014
Hindu Marriage Act 1955 — Section 9, 13(1)(ia)Indian Penal Code, 1860 — Section 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts03 Jul 2019Dismissed
Chimmiri Anusha Vs Registrar Vigilance, High Court Of Andhra Pradesh And Another
Andhra Pradesh High Court · (2019) 07 AP CK 0013
Indian Penal Code, 1860 — Section 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4Constitution Of India, 1950 — Article 14
High Courts02 Jul 2019Dismissed
Savanam Polamma And Another Vs Sattupalli Purnachandra Rao And Others
Andhra Pradesh High Court · (2019) 07 AP CK 0015
High Courts01 Jul 2019Dismissed
Manga Venkata Lakshmi Vs Gudivada Sarojini Devi And Others
Andhra Pradesh High Court · (2019) 07 AP CK 0016
Code Of Civil Procedure 1908 — Section 151, Order 18 Rule 3AEvidence Act, 1872 — Section 120Constitution Of India, 1950 — Article 227
High Courts06 Dec 2017Dismissed
M/s.Forbesvyncke Private Limited Vs Mr.Turbovent Industries Private Limited, and another.
Andhra Pradesh High Court · (2017) 12 AP CK 0003
Code of Civil Procedure, 1908, Section 11, Section 9, Order 9Rule 9, Section 25(1) -Madhya Bharat Sales Tax Act, 1950, - Section 17 -
High Courts06 Dec 2017
MW High Tech Projects India Private Limited Vs M/s. Grauer & Weil (India) Limited
Andhra Pradesh High Court · (2017) 12 AP CK 0002
Code of Civil Procedure, 1908, Section 2(9), Order 43Rule 1 - DefinitionsContract Act, 1872, Section 56 - Agreement to do Impossible act
High Courts05 Dec 2017
Capt.D.K.Giri Vs Secunderabad Club Represented
Andhra Pradesh High Court · (2017) 12 AP CK 0001
Constitution of India, Article 14, Article 21, Article 19, Article 16 - Appointment of Commission to inquire into and report on the administration of auto
High Courts30 Nov 2017Allowed
Smt. Sujatha Cheruku and another Vs The State of Telangana, Rep. by its Principal Secretary
Andhra Pradesh High Court · (2017) 11 AP CK 0040
High Courts30 Nov 2017
K.Lazar Vs Industrial Tribunal-cum-Labour Court
Andhra Pradesh High Court · (2017) 11 AP CK 0039
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndustrial Disputes Act, 1947, Section 2A(2), Section 11-A -(
High Courts28 Nov 2017Allowed
M/s Hotel Swagath Vs M/s Hotel Swagath East Court
Andhra Pradesh High Court · (2017) 11 AP CK 0038
Code of Civil Procedure, 1908, Section 151, Section 151, Order 39Rule 1, Order 39Rule 1, Order 39Rul
High Courts28 Nov 2017
Bank of India Vs Appellate Authority for Industrial and Financial & Reconstruction, New Delhi and others
Andhra Pradesh High Court · (2017) 11 AP CK 0037
Sick Industrial Companies (Special Provisions) Act, 1985, Section 18, Section 17(3) - Preparation and sanction of schemes - Powers of Board to make suitable order on the completion of inquiry
High Courts27 Nov 2017
Ankam Laxminarayna Vs Ankam Bixapathy and others
Andhra Pradesh High Court · (2017) 11 AP CK 0036
Evidence Act, 1872, Section 120 - arties to civil suit, and their wives or husbandsLimitation Act, 1963, Article 59 -Andhra Pradesh Court Fees and
High Courts24 Nov 2017
The Revenue Divisional Officer/Land Acquisition Officer Vs Ismail Bhai, S/o. Late Hasan Ali
Andhra Pradesh High Court · (2017) 11 AP CK 0035
Land Acquisition Act, 1894, Section 6, Section 18, Section 54, Section 4(1) - Declaration that land is required for a public purpose - Reference to Court -
High Courts24 Nov 2017
Sri Challapalli Venkateswara Rao and others Vs Sri Meka Gangadhara Rao
Andhra Pradesh High Court · (2017) 11 AP CK 0034
Code of Civil Procedure, 1908, Section 96, Order 6Rule 17 - Appeal from original decreeContract Act, 1872, Section 58, Se
High Courts24 Nov 2017
G.Arun Kumar & Ors. Vs The Union of India & Ors
Andhra Pradesh High Court · (2017) 11 AP CK 0033
Constitution of India, Article 226, Article 16, Article 371D - Power of High Courts to Issue certain writs - Dissolution of a District or a Regional Council - Special prov
High Courts22 Nov 2017
Bairi Narsubai and others Vs The Divisional Manager, United India Insurance Company Ltd.
Andhra Pradesh High Court · (2017) 11 AP CK 0032
Workmens Compensation Act, 1923, Section 3, Section 19, Section 4A - Employers liability for compensation - Reference to Commissioners - Compensation to be paid when due and p
High Courts20 Nov 2017Disposed Off
Shameem Begum Vs Vennapusa Chenna Reddy and another
Andhra Pradesh High Court · (2017) 11 AP CK 0031
Code of Civil Procedure, 1908, Section 75, Order 26Rule 9, Order 26Rule 9(1) - Power of Court to issue commissions