High Courts19 Sept 2017Disposed Off
U.V.S.R.Prasad and others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 09 AP CK 0025
Constitution of India, Article 141 - Law declared by Supreme Court to be binding on all courts
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 129 of 1,770
High Courts19 Sept 2017Disposed oFF
Deep Industries Ltd. Vs Oil and natural Gas Corporation Ltd., and another
Andhra Pradesh High Court · (2017) 09 AP CK 0024
Constitution of India, Article 14, Article 226, Article 12 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomou
High Courts19 Sept 2017
Addepalli Bhaskar Rao Vs Karmanchi Anil Kumar and another
Andhra Pradesh High Court · (2017) 09 AP CK 0023
Code of Civil Procedure, 1908, Section 47, Section 151, Order 21Rule 91, Order 21Rule 103, Order
High Courts18 Sept 2017
Jakir Hussain Kosangi and others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 09 AP CK 0022
Income Tax Act, 1961, Section 254(2A), Section 254(2A), Section 254(2A), Section 254(2A) - Orders of Appellate Tribunal
High Courts13 Sept 2017
R. Venkateswarlu Vs The High court of Judicature at Hyderabad & ORS.
Andhra Pradesh High Court · (2017) 09 AP CK 0020
High Courts12 Sept 2017
B.Bhadraiah Vs The State of Telangana
Andhra Pradesh High Court · (2017) 09 AP CK 0019
Andhra Pradesh Administrative Tribunals Act, 1985, Section 21, Section 20(2)(a), Section 20(2)(b)
High Courts08 Sept 2017Allowed
J. Sithi Kantha Murthy Vs State Bank of Hyderabad and others
Andhra Pradesh High Court · (2017) 09 AP CK 0018
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 13(8) - Enforcement of security interest
High Courts08 Sept 2017Dismissed
The United India Insurance Co. Ltd Vs Gurrala Laxmi Varaprasad and another
Andhra Pradesh High Court · (2017) 09 AP CK 0017
Motor Vehicles Act, 1988, Section 147, Section 147, Section 149, Section 149 - Requirements of policies and limits of liability - Duty of insurers t
High Courts08 Sept 2017Dismissed
The United India Insurance Co. Ltd. Vs Gurrala Laxmi Varaprasad and another.
Andhra Pradesh High Court · (2017) 09 AP CK 0016
Motor Vehicles Act, 1988, Section 147, Section 147, Section 149, Section 149 - Requirements of policies and limits of liability - Duty of insurers t
High Courts08 Sept 2017Dismissed
O.Prabhaker Reddy and others Vs The Registrar of Mutually Aided Co-operative Societies
Andhra Pradesh High Court · (2017) 09 AP CK 0015
Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995, Section 33, Section 38, Section 31(a) - Power of the Tribunal to order recovery - Offences and Penalties - Action
High Courts07 Sept 2017Disposed oFF
K.Sai Ram Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 09 AP CK 0014
High Courts07 Sept 2017
Goriga Bhimsen Vs The State of Telangana
Andhra Pradesh High Court · (2017) 09 AP CK 0013
Land Encroachment Act, 1905, Section 2 -Andhra Pradesh (Telangana Area) Land Revenue Act, 1317, Section 24 - All lands etc, are property of GovernmentAndhra Pradesh (Telanga
High Courts07 Sept 2017Dismissed
L.Sivasankar Reddy and others Vs State of Andhra Pradesh and others
Andhra Pradesh High Court · (2017) 09 AP CK 0012
Andhar Pradesh Co-operative Societies Act, 1964, Section 51, Section 115D
High Courts07 Sept 2017Disposed oFF
The Commissioner & Principal Secretary to Government Vs G.Murali Krishna
Andhra Pradesh High Court · (2017) 09 AP CK 0011
Constitution of India, Article 309, Article 162 - Recruitment and conditions of service of persons serving the Union or a State - Extent of executive power of State
High Courts07 Sept 2017
Annepu Prasadarao Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 09 AP CK 0010
Code of Criminal Procedure, 1973, Section 313, Section 428, Section 374, Section 235(2) - Power to examine the accused - Period of detention undergone
High Courts05 Sept 2017Allowed
Malisetti Subba Rao Vs Kanneti Siva Parvathi Devi
Andhra Pradesh High Court · (2017) 09 AP CK 0009
Code of Civil Procedure, 1908, Section 20(c) - Other suits to be instituted where defendants reside or cause of action arises
High Courts05 Sept 2017
K.Moulali Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 09 AP CK 0008
Andhra Pradesh State and Subordinate Service Rules, 1996, Rule 3 (G) (v), Rule 12 (1) (a) -Andhra Pradesh Excise Act, 1968, Section 47 (2),
High Courts05 Sept 2017
Dr N.J Prameela Subhashini Vs The Registrar,Osmania University,Hyderabad and others
Andhra Pradesh High Court · (2017) 09 AP CK 0007
Andhra Pradesh Universities Act, 1991, Section 43, Section 43-A - Constitution of Selection Committee
High Courts04 Sept 2017
Syed Kamruddin Vs The State of A.P. rep. by its Public Prosecutor, High Court, Hyderabad
Andhra Pradesh High Court · (2017) 09 AP CK 0006
Code of Criminal Procedure, 1973, Section 161, Section 374(2) - Examination of witnesses by police - Appeals from convictionsIndian Penal Code, 1860,