COURT ARCHIVE

Andhra Pradesh High Court judgments

35,381 judgments · page 125 of 1,770

High Courts08 Nov 2017Dismissed

M/s. Sasanka Infra projects Private Limited, Hyderabad Vs The ICICI Bank Limited, Vadodara and others.

Andhra Pradesh High Court · (2017) 11 AP CK 0010

Constitution of India, Article 14, Article 21, Article 300A - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonom

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High Courts08 Nov 2017

Sasanka Infra projects Private Limited Vs The ICICI Bank Limited and others

Andhra Pradesh High Court · (2017) 11 AP CK 0009

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 13(3)(3A) - Enforcement of security interestSecurity Interest (Enforcement) Rules,

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High Courts07 Nov 2017

P.Bhaskara Rao Vs Kusumanchi Surekha and another

Andhra Pradesh High Court · (2017) 11 AP CK 0008

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482, Section 197,

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High Courts07 Nov 2017

P.Narasamma Vs The Government of A.P.

Andhra Pradesh High Court · (2017) 11 AP CK 0007

Public Services and Rationalization of Staff Pattern And Pay Structure) Act, 1994, Section 4 (1) (b)

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High Courts06 Nov 2017

Guntur Sai Ramana Murthy Vs The State of Andhra Pradesh and another

Andhra Pradesh High Court · (2017) 11 AP CK 0006

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(i)(x) - Punishments for offences of atrocities

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High Courts03 Nov 2017Disposed oFF

Yerra Seshagiri Rao Vs Dunna Renukadevi

Andhra Pradesh High Court · (2017) 11 AP CK 0005

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 10, Section 151

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High Courts02 Nov 2017Dismissed

Garpati Subba Rao Vs The South Central Railway Government of India

Andhra Pradesh High Court · (2017) 11 AP CK 0004

Railway Services (Conduct) Rules, 1966, Rule 3(1)(i)

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High Courts01 Nov 2017Disposed Off

M/s. Varun Tech Industries Vs The State of Andhra Pradesh and others

Andhra Pradesh High Court · (2017) 11 AP CK 0003

Constitution Of India — Article 32, 226Andhra Pradesh Value Added Tax Act, 2005 — Section 33

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High Courts01 Nov 2017Disposed oFF

M/s. Super Spinning Mills Ltd., Vs Joint Commissioner of State Tax (formerly Deputy Commissioner of Commercial Taxes)

Andhra Pradesh High Court · (2017) 11 AP CK 0002

Andhra Pradesh Value Added Tax Act, 2005, Section 32(2) -Central Sales Tax (Andhra Pradesh) Rules, 1957, Section 51, Section 50(1), Section 14(11)

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High Courts01 Nov 2017

Jallarapu Laxman Rao Vs Jallarapu Pedda Venkateswarlu and two others

Andhra Pradesh High Court · (2017) 11 AP CK 0001

Constitution of India, Article 14, Article 21, Article 226, Article 227, Article 15, Article 253 - Appointment

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High Courts31 Oct 2017Disposed oFF

Manidhari Stainless Wire Pvt. Ltd. & Anr. Vs Union of India & Anr.

Andhra Pradesh High Court · (2017) 10 AP CK 0055

Central Excise Act, 1944, Section 14, Section 11A(4) - Power to summon persons to give evidence and produce documents in inquiries under this Act - Recovery of duties not levied or not paid or

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High Courts31 Oct 2017Disposed oFF

Guthikonda Venkata Appa Rao Vs Matta Yesuratnam and others

Andhra Pradesh High Court · (2017) 10 AP CK 0054

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High Courts31 Oct 2017Dismissed

M/s. Boorugu Nagaiah Rajanna Vs Joint family of Masetty Venkanna

Andhra Pradesh High Court · (2017) 10 AP CK 0053

Andhra Pradesh (Telangana Area) Money Lenders Act, 1349, Section 3, Section 2(4), Section 2(7), Section 3(5), Section 2(4)(g) - Money lenders to

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High Courts30 Oct 2017Disposed Off

Sri.K.Raja Gopal Reddy Vs K.Sreenivasa Reddy and four others

Andhra Pradesh High Court · (2017) 10 AP CK 0052

Evidence Act, 1872, Section 65(b)(4) - Cases in which secondary evidence relating to documents may be given

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High Courts30 Oct 2017

The Commissioner of Central Excise and Service Tax Tirupati Vs Shree Radha Krishna Alloys Pvt. Ltd.

Andhra Pradesh High Court · (2017) 10 AP CK 0051

Central Excise Act, 1944, Section 11A - Recovery of duties not levied or not paid or short levied or short-paid or erroneously refunded.

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High Courts27 Oct 2017Allowed

P. Vijaya Laxmi Vs S.P. Sravana and another

Andhra Pradesh High Court · (2017) 10 AP CK 0050

Constitution of India, Article 227, Article 136 - Power of superintendence over all courts by the High Court - Special leave to appeal by the Supreme CourtCode of Criminal

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High Courts27 Oct 2017Dismissed