COURT ARCHIVE

Andhra Pradesh High Court judgments

35,381 judgments · page 124 of 1,770

High Courts17 Nov 2017

E.Krishna and others. Vs State of A.P. and another.

Andhra Pradesh High Court · (2017) 11 AP CK 0030

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court

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High Courts17 Nov 2017

B.Tulsi Bai and others. Vs State of A.P. another

Andhra Pradesh High Court · (2017) 11 AP CK 0029

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court

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High Courts17 Nov 2017

Komiri Venkanna @ Doctor Venkanna Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 11 AP CK 0028

Code of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860,

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High Courts16 Nov 2017Disposed oFF

THE MEDAK DIOCESE OF CHURCH Vs THE UNION OF INDIA & ORS.

Andhra Pradesh High Court · (2017) 11 AP CK 0027

Companies Act, 2013, Section 25, Section 211, Section 212, Section 26, Section 210, Section 208

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High Courts16 Nov 2017Disposed oFF

Yallapi Rajamma Vs Paditham Narayana Rao and 2 others

Andhra Pradesh High Court · (2017) 11 AP CK 0026

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High Courts15 Nov 2017

C.Venkataiah Vs Telangana State Road Transport Corporation and others

Andhra Pradesh High Court · (2017) 11 AP CK 0025

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High Courts14 Nov 2017Allowed

Tikkavarapu subba Rami Reddy Vs State of Telangana through Secretary, Revenue Department

Andhra Pradesh High Court · (2017) 11 AP CK 0024

Code of Civil Procedure, 1908, Order 11Rule 14

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High Courts14 Nov 2017

Mallamma & others Vs N.Gangamma (died) per LRs

Andhra Pradesh High Court · (2017) 11 AP CK 0023

Evidence Act, 1872, Section 114 - Court may presume existence of certain facts

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High Courts14 Nov 2017partly allowed

Mrs. M. Pratima Reddy Vs NICCO UCO Alliance Credit Ltd.

Andhra Pradesh High Court · (2017) 11 AP CK 0022

Code of Civil Procedure, 1908, Order 2Rule 2, Section 16(c), Order 34Rule 14 - Suits to be instituted where subject-matter situate

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High Courts14 Nov 2017Allowed

Rev. Dr.Busi Suneel Bhanu, S/o. Anandam Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 11 AP CK 0021

Indian Penal Code, 1860, Section 199, Section 200 - False statement made in declaration which is by law receivable as evidence - Using as true such declaration knowing it to be false

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High Courts14 Nov 2017

B.Chandravathi Vs The Estate Officer and 3 others

Andhra Pradesh High Court · (2017) 11 AP CK 0020

Constitution of India, Article 226 -Public Premises (Eviction of Unauthorized Occupants) Act, 1971, Section 5(1), Section 9, Section 4(2)(b)

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High Courts13 Nov 2017

Ponamalla Koteshwara Rao and another Vs A.V.Raja Gopal Rao (died) and others

Andhra Pradesh High Court · (2017) 11 AP CK 0019

Provincial Insolvency Act, 1920, Section 37, Section 47, Section 27, Section 28, Section 43, Section 10(2),

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High Courts13 Nov 2017Allowed

V.B. Home Care Industries Vs Kisan Babu Industries

Andhra Pradesh High Court · (2017) 11 AP CK 0018

Code of Criminal Procedure, 1973, Section 138, Section 319, Section 141(1) - Procedure where he appears to show cause - Power to proceed against other persons appearing to

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High Courts13 Nov 2017

Bhanu Prasad Alluri Vs The Chief Controlling Revenue Authority

Andhra Pradesh High Court · (2017) 11 AP CK 0017

Transfer of Property Act, 1882, Section 33, Section 58 (e) - Transfer conditional on performance of act, no time being specified for performance - "Mortgage", "mortgagor", "mortgagee", "mortgage

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High Courts10 Nov 2017Disposed Off

The State Level Police Recruitment Board State of Andhra Pradesh and others Vs P.Vinay

Andhra Pradesh High Court · (2017) 11 AP CK 0016

Indian Penal Code, 1860, Section 147, Section 323, Section 427, Section 143, Section 341 - Punishment for rioting - Punishment fo

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High Courts10 Nov 2017

Gudipudi Surya Vs State of Andhra Pradesh, and another

Andhra Pradesh High Court · (2017) 11 AP CK 0015

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtPrevention of Food Adulteration Act, 1954, Section 13(2), Section

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High Courts10 Nov 2017