COURT ARCHIVE

Andhra Pradesh High Court judgments

35,381 judgments · page 127 of 1,770

High Courts13 Oct 2017Disposed oFF

MNV Srinivasa Rao Vs The State of Telangana and nine others

Andhra Pradesh High Court · (2017) 10 AP CK 0025

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCommissions For Protection Of Child Rights Act, 2005, Section 16, Sectio

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High Courts12 Oct 2017Disposed oFF

Mandadapu Srinivasa Rao and another Vs The State of A.P. and 2 others

Andhra Pradesh High Court · (2017) 10 AP CK 0024

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 161, Section 227, Section 319 - Calling for records to exerci

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High Courts12 Oct 2017Dismissed

The Commissioner of Customs Vs Gayatri Timbers Private Limited

Andhra Pradesh High Court · (2017) 10 AP CK 0023

Customs Act, 1962, Section 25, Section 130A - Power to grant exemption from duty - Application to High CourtCustoms Tariff Act, 1975, Section 3 (5)

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High Courts12 Oct 2017

Sk. Khader Saheb (died) by Lrs Vs Union of India

Andhra Pradesh High Court · (2017) 10 AP CK 0022

Railway Servants (Pension) Rules, 1993, Rule 87

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High Courts12 Oct 2017Allowed

Vemuri Radhakrishna Vs Pathuri Prasad and another

Andhra Pradesh High Court · (2017) 10 AP CK 0021

Constitution of India, Article 21, Article 20 - Amendment of the Schedule - Protection in respect of conviction for offencesCode of Criminal Procedure, 1973,

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High Courts11 Oct 2017Disposed Off

A.Narsimha Reddy Vs The State of Telangana

Andhra Pradesh High Court · (2017) 10 AP CK 0020

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High Courts11 Oct 2017Allowed

Venkateswara Seeds & Pesticides and others Vs State of A.P. & Ors

Andhra Pradesh High Court · (2017) 10 AP CK 0019

Seeds Act, 1966, Section 6, Section 7, Section 6(a), Section 6(b) - Power to specify minimum limits of germination and purity, etc - Regulation of sale of see

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High Courts11 Oct 2017

Jaya Balajee Real Media Pvt. Ltd. Vs The Prl. Commissioner of Income Tax

Andhra Pradesh High Court · (2017) 10 AP CK 0018

Income Tax Act, 1961, Section 199E, Section 199E, Section 199E, Section 199E, Section 199F, Section 19

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High Courts11 Oct 2017Disposed oFF

Kuruva Hanumanthamma Vs The State of Andhra Pradesh and five others

Andhra Pradesh High Court · (2017) 10 AP CK 0017

Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989, Rule 26 -Andhra Pradesh Rights In Land and Pattadar Pass Books Act, 1971, Section 3, S

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High Courts10 Oct 2017Disposed oFF

M/s Jaiprakash-Gayatri Joint Venture and others Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 10 AP CK 0016

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High Courts10 Oct 2017Disposed oFF

The State of Andhra Pradesh Vs Darsi Phebe Sarah & Anr

Andhra Pradesh High Court · (2017) 10 AP CK 0015

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High Courts10 Oct 2017Allowed

Union of India Vs Sunil S/o Dhan Singh

Andhra Pradesh High Court · (2017) 10 AP CK 0014

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High Courts09 Oct 2017

B.R.Chandraiah Vs The Honble Industrial Tribunal cum-Labour Court, Ananthapur

Andhra Pradesh High Court · (2017) 10 AP CK 0013

Constitution of India, Article 226, Article 222 - Power of High Courts to Issue certain writs - Transfer of a Judge from one High Court to another

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High Courts09 Oct 2017Dismissed

The Principal Commissioner of Income Tax Vs Institute for Development and Research in Banking Technology

Andhra Pradesh High Court · (2017) 10 AP CK 0012

Income Tax Act, 1961, Section 2(15), Section 2(15), Section 2(15), Section 2(15), Section 260A, Section 260A,

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High Courts09 Oct 2017Disposed Off

K.V.Kalyan Shanker Vs Visakhapatnam Port Trust and others

Andhra Pradesh High Court · (2017) 10 AP CK 0011

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High Courts06 Oct 2017

Polisetti Srinivas @ Srinu & Ors. Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 10 AP CK 0010

Indian Penal Code, 1860, Section 34, Section 323 - Acts done by several persons in furtherance of common intention - Punishment for voluntarily causing hurtScheduled Castes

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High Courts06 Oct 2017

Naseemunnisa Begum and others Vs Puligadda Narasimha and others

Andhra Pradesh High Court · (2017) 10 AP CK 0009

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High Courts06 Oct 2017Disposed oFF

Giddaluri Kasthuramma and others. Vs K. Sivaprakasam and another

Andhra Pradesh High Court · (2017) 10 AP CK 0008

Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals

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High Courts05 Oct 2017

Shaik Mahaboob Vs A.P. State Road Transport Corporation

Andhra Pradesh High Court · (2017) 10 AP CK 0007

Motor Vehicles Act, 1988, Section 173, Section 173, Section 166, Section 166 - Appeals - Application for compensation

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High Courts05 Oct 2017Allowed

Yedama Laxma Reddy Vs Panasa Buchaiah and another

Andhra Pradesh High Court · (2017) 10 AP CK 0006

Indian Penal Code, 1860, Section 338 - Causing grievous hurt by act endangering life or personal safety of othersMotor Vehicles Act, 1988, Section 173,

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