High Courts05 Oct 2017Allowed
Union of India & Ors Vs Sri R. Chakrapani
Andhra Pradesh High Court · (2017) 10 AP CK 0005
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 128 of 1,770
High Courts05 Oct 2017Dismissed
Thumma Uma Rani and others Vs State and another
Andhra Pradesh High Court · (2017) 10 AP CK 0004
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts05 Oct 2017
Alapati Harichandrarao Vs Nalluri Somasekhar
Andhra Pradesh High Court · (2017) 10 AP CK 0003
Code of Civil Procedure, 1908, Order 9Rule 13, Section 115 - RevisionLimitation Act, 1963, Section 5 - Extension of prescribed period in
High Courts04 Oct 2017Allowed
A.Sateesh Reddy and others Vs The Rajiv Gandhi University of Knowledge Technologies and others
Andhra Pradesh High Court · (2017) 10 AP CK 0002
Constitution of India, Article 14, Article 15, Article 15(1), Article 15(4), Article 371(D) - Appointment of Commission to inquire in
High Courts03 Oct 2017Dismissed
T. Yogeeshwara Reddy & others Vs The District Educational Officer & others
Andhra Pradesh High Court · (2017) 10 AP CK 0001
Constitution of India, Article 14, Article 16 -Andhra Pradesh Registration and Subordinate Service Rules, 1976, Rule 5, Rule 4(A)(1)(I)
High Courts23 Sept 2017
Pallapu Veerabhadram Vs The State of A.P.
Andhra Pradesh High Court · (2017) 09 AP CK 0040
Code of Criminal Procedure, 1973, Section 209(a) - Commitment of case to Court of Session when offence is triable exclusively by itIndian Penal Code, 1860, Section 302
High Courts22 Sept 2017
M/s.Swetha Exports Vs Bank of India & Anr
Andhra Pradesh High Court · (2017) 09 AP CK 0039
Constitution of India, Article 226, Article 12 - Power of High Courts to Issue certain writs - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous distr
High Courts22 Sept 2017Allowed
Konakala Ramakrishna @ Ramu and others Vs State of A.P. rep. by its Public Prosecutor
Andhra Pradesh High Court · (2017) 09 AP CK 0038
Code of Criminal Procedure, 1973, Section 161, Section 374(2) - Examination of witnesses by police - Appeals from convictionsIndian Penal Code, 1860,
High Courts22 Sept 2017Allowed
State Bank of India Vs The A.P. State
Andhra Pradesh High Court · (2017) 09 AP CK 0037
Scheduled Castes and Scheduled Tribes Act, 2003, Section 10, Section 11, Section 12
High Courts22 Sept 2017Dismissed
G.Radha Madhavi Vs M/s Indian Oil Corporation Ltd. and others
Andhra Pradesh High Court · (2017) 09 AP CK 0036
Arbitration and Conciliation Act, 1996, Section 11, Section 37, Section 9, Section 9(II)(d) - Appointment of arbitrators - Appealable orders - Interim measures,
High Courts22 Sept 2017Dismissed
C.Shaik Masood Saheb Vs The State of A.P. & others
Andhra Pradesh High Court · (2017) 09 AP CK 0035
High Courts22 Sept 2017
Pusapati Madhuri Gajapathi Raju Vs Pusapati Ananda Gajapathi Raju
Andhra Pradesh High Court · (2017) 09 AP CK 0034
Arbitration and Conciliation Act, 1996, Section 37, Section 34, Section 34(2)(a)(IV) - Appealable orders - Application for setting aside arbitral award - Application for setting
High Courts22 Sept 2017Disposed oFF
Dasari Deepthi and another Vs State of Telangana and another
Andhra Pradesh High Court · (2017) 09 AP CK 0033
Negotiable Instruments Act, 1881, Section 138, Section 141 - Dishonour of cheque for insufficiency, etc., of funds in the account - Offences by Companies
High Courts22 Sept 2017Disposed oFF
Dr. Myneni Sambasiva Rao Vs State of Andhra Pradesh and another
Andhra Pradesh High Court · (2017) 09 AP CK 0032
Contract Act, 1872, Section 28 - Agreements In restraint of legal proceedings voidNegotiable Instruments Act, 1881, Section 20, Section 138,
High Courts21 Sept 2017Dismissed
Krishna Nursing Home Vs State of Telangana and 3 other
Andhra Pradesh High Court · (2017) 09 AP CK 0031
Medical Termination of Pregnancy Act, 1971, Section 5(2), Section 10, Section 8(2) - Sections 3 and 4 when not to apply - Protection of action taken in good faith
High Courts21 Sept 2017Disposed oFF
Vatumalli Laxmi Prasanna Vs The State of Telangana
Andhra Pradesh High Court · (2017) 09 AP CK 0030
Transfer of Property Act, 1882, Section 126 - When gift may be suspended or revokedRegistration Act, 1908, Section 35, Section 19, S
High Courts21 Sept 2017Disposed oFF
Malik Patel Vs Penubothu Padmaja
Andhra Pradesh High Court · (2017) 09 AP CK 0029
Code of Civil Procedure, 1908, Section 47 - Questions to be determined by the Court executing decreeAndhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960, Sect
High Courts21 Sept 2017Disposed oFF
Majji Ramasatyam and another Vs The State of A.P and others
Andhra Pradesh High Court · (2017) 09 AP CK 0028
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 34 - Cheating
High Courts21 Sept 2017Disposed oFF
Aryan Co-operative Urban Bank Ltd Vs A.P.Womens Co-operative Finance Corporation Ltd
Andhra Pradesh High Court · (2017) 09 AP CK 0027
Andhra Pradesh Co-operative Societies Act, 1964, Section 126, Section 61, Section 121(2), Section 61(1)(D) - Notice necessary in suits - Disputes which may b
High Courts19 Sept 2017
A.P. Laly Vs Gurram Rama Rao
Andhra Pradesh High Court · (2017) 09 AP CK 0026
Code of Civil Procedure, 1908, Section 2(14), Order 13Rule 3, Order 13Rule 4 - DefinitionsStamp Act, 1899, Sec