COURT ARCHIVE

Andhra Pradesh High Court judgments

35,381 judgments · page 126 of 1,770

High Courts26 Oct 2017Allowed

Madasu Rambabu Vs The State of A.P.

Andhra Pradesh High Court · (2017) 10 AP CK 0045

Code of Criminal Procedure, 1973, Section 302, Section 498-A, Section 304-B - Permission to conduct prosecutionIndian Penal Code, 1860,

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High Courts26 Oct 2017Disposed oFF

Abdul Rafeeq Vs The State of Telangana

Andhra Pradesh High Court · (2017) 10 AP CK 0044

Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts

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High Courts25 Oct 2017

PTNVR Sudharshan Vs The State of Telangana and another

Andhra Pradesh High Court · (2017) 10 AP CK 0043

Code of Criminal Procedure, 1973, Section 482, Section 219, Section 88, Section 223 - Saving of inherent powers of High Court - Three offences of same

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High Courts25 Oct 2017

Smt. Mahabunnisa Begum Vs The State of Telangana and others

Andhra Pradesh High Court · (2017) 10 AP CK 0042

Constitution of India, Article 20(2) - Protection in respect of conviction for offencesCode of Criminal Procedure, 1973, Section 482, Section 302,

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High Courts24 Oct 2017Allowed

The State of Telangana and 3 others Vs S.Dada Saheb

Andhra Pradesh High Court · (2017) 10 AP CK 0041

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High Courts24 Oct 2017Dismissed

Kasi Reddy Siddammagari Harinath Reddy Vs Avula Danamma and two others

Andhra Pradesh High Court · (2017) 10 AP CK 0040

Code of Criminal Procedure, 1973, Section 190, Section 200, Section 209, Section 204, Section 181 - Cognizance of offences by Mag

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High Courts24 Oct 2017Disposed oFF

Gattam Kasturi Bai and others Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 10 AP CK 0039

Constitution of India, Article 226 - Power of High Courts to Issue certain writsAndhra Pradesh Municipalities Act, 1965, Section 59, Section 2A,

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High Courts24 Oct 2017

The District Collector (BCW) and 3 others Vs K.V. Ramana

Andhra Pradesh High Court · (2017) 10 AP CK 0038

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991, Rule 20(10) (a)

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High Courts24 Oct 2017Disposed oFF

M. Shankara Reddy and another Vs Amara Ramakoteswara Rao and 3 others

Andhra Pradesh High Court · (2017) 10 AP CK 0037

Code of Civil Procedure, 1908, Order 7Rule 11 -Andhra Pradesh Arbitration Rules, 2000, - Rule 4, Rule 7

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High Courts24 Oct 2017Allowed

Susheela Vs Chinthapalli Sarojini, and another

Andhra Pradesh High Court · (2017) 10 AP CK 0036

Motor Vehicles Act, 1939, Section 146, Section 147, Section 149, Section 174, Section 165, Section 166,

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High Courts24 Oct 2017

N.C.C. Limited Vs Sembcorp Gayatri Power Limited and another

Andhra Pradesh High Court · (2017) 10 AP CK 0035

Code of Civil Procedure, 1908, Order 41Rule 27, Order 11Rule 1, Order 11Rule 4, Order 11Rule 5 -

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High Courts23 Oct 2017

Katta Mondaiah Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 10 AP CK 0034

Code of Criminal Procedure, 1973, Section 161, Section 374(2) - Examination of witnesses by police - Appeals from convictionsIndian Penal Code, 1860,

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High Courts23 Oct 2017Disposed oFF

Dr. J. Kiran Kumar and others Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 10 AP CK 0033

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High Courts23 Oct 2017

P.Neelavathi, W/o M.Madhava Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 10 AP CK 0032

Code of Criminal Procedure, 1973, Section 248(2) - Acquittal or convictionIndian Penal Code, 1860, Section 34, Section 324, Sectio

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High Courts20 Oct 2017

S.A.Abubakar Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 10 AP CK 0031

Andhra Pradesh State and Subordinate Service Rules, 1996, Rule 23, Rule 26

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High Courts20 Oct 2017Dismissed

Union of India & Ors Vs K. Ravinder Reddy and others

Andhra Pradesh High Court · (2017) 10 AP CK 0030

Constitution of India, Article 226, Article 227, Article 32 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court - Rem

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High Courts16 Oct 2017Disposed oFF