High Courts04 Sept 2017
Md.Ismail Khan and others Vs The National Insurance Company Limited and another
Andhra Pradesh High Court · (2017) 09 AP CK 0005
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 130 of 1,770
High Courts04 Sept 2017
Panguluri Srinivasa Rao @ Srinu Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 09 AP CK 0004
Andhra Pradesh Societies Registration Act, 2001, Section 8 - Amendment of memorandum and Bye-laws
High Courts01 Sept 2017
S. Kishore Kumar Goud, S/o.Sankaraiah Goud And three others Vs The State of Andhra Pradesh, Rep. by Public Prosecutor.
Andhra Pradesh High Court · (2017) 09 AP CK 0003
Code of Criminal Procedure, 1973, Section 313, Section 235(2), Section 374(2) - Power to examine the accused - Judgment of acquittal or conviction - Appeals from convictio
High Courts01 Sept 2017
G.J. Multiclave (India) Pvt. Ltd. Vs The State of Telangana
Andhra Pradesh High Court · (2017) 09 AP CK 0002
Constitution of India, Article 14, Article 226, Article 227, Article 19 - Appointment of Commission to inquire into and report on the administration of
High Courts01 Sept 2017
G. Naganna, S/o. Savaranna Vs Dr. Manmohan Singh, IAS,
Andhra Pradesh High Court · (2017) 09 AP CK 0001
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of Court
High Courts30 Aug 2017
Senior Regional Manager Vs Y. Thirupalu and another
Andhra Pradesh High Court · (2017) 08 AP CK 0043
Constitution of India, Article 226 -Andhra Pradesh Muttah, Jattu, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1976, Section 19, Section 2(4), Section 2(16)
High Courts30 Aug 2017
The Superintendent Engineer, Irrigation Circle, Eluru. Vs P. Ramaiah, & Ors.
Andhra Pradesh High Court · (2017) 08 AP CK 0042
Constitution of India, Article 162 - Extent of executive power of StateArbitration and Conciliation Act, 1996, Section 31, Section 34, S
High Courts30 Aug 2017Dismissed
A.Vimala Devi Vs The Registrar (Administration) High Court of A.P., Hyderabad and another
Andhra Pradesh High Court · (2017) 08 AP CK 0041
Andhra Pradesh Revised Pension Rules, 1980, Rule 50(7)(i), Rule 50(5)(iii), Rule 50(6)(a)
High Courts28 Aug 2017
B.Rami Naidu Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 08 AP CK 0040
Code of Criminal Procedure, 1973, Section 346, Section 345 - Procedure where Court considers that case should not be dealt with under Section 345 - Procedure in certain cases of contempt(B
High Courts24 Aug 2017
M/s. Aveco Technologies Pvt. Ltd.Secunderab Vs Union of India, rep. by its Secretary
Andhra Pradesh High Court · (2017) 08 AP CK 0039
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCustoms Act, 1962, Section 129A (1) - Appeals to the Appellate Tribunal
High Courts24 Aug 2017
B. Satish Kumar, & Ors., Vs The Union of India, & Ors.,
Andhra Pradesh High Court · (2017) 08 AP CK 0038
Constitution of India, Article 19(1)(g), Article 25, Article 30, Article 29(1), Article 371-D - Protection of certain rights regard
High Courts23 Aug 2017Dismissed
Pakkala Suribabu, S/o Sureswara Rao Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 08 AP CK 0037
Andhra Pradesh Reorganisation Act, 2014, Section 19(1), Section 21(1), Article 356, Section 2(a), Article 164(1)
High Courts23 Aug 2017
Pakkala Suribabu Vs State of Andhra Pradesh, & oRS.,
Andhra Pradesh High Court · (2017) 08 AP CK 0036
Constitution of India, Article 356(1), Article 164 (1) -Andhra Pradesh Reorganisation Act, 2014,, Section 17, Section 2 (a), Section 19 (1)
High Courts22 Aug 2017
Mohd. Yousuf Sharif Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 08 AP CK 0035
Code of Criminal Procedure, 1973, Section 174, Section 235(2), Section 374(2) - Police to enquire and report on suicide, etc - Judgment of acquittal or conviction - Appeal
High Courts22 Aug 2017
Mohd. Ibrahim (died) per LRs Smt. Raheemunissa Begum and another Vs Mohd. Abdul Hannan (died) per LRs Sardar Begum and others
Andhra Pradesh High Court · (2017) 08 AP CK 0034
Code of Civil Procedure, 1908, Order 41Rule 25, Order 41Rule 27, Order 41Rule 23, Order 41Rule 23A
High Courts22 Aug 2017
M/s. Renuka Industries Vs The Commercial Tax Officer-III, Nizamabad & Anr.
Andhra Pradesh High Court · (2017) 08 AP CK 0032
High Courts21 Aug 2017
K.Nagaraju Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 08 AP CK 0031
High Courts18 Aug 2017
P.Nagarjuna Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 08 AP CK 0030
High Courts18 Aug 2017
Smt.P.Veda Kumari and others. Vs The Sub-Registrar, And others
Andhra Pradesh High Court · (2017) 08 AP CK 0029
Constitution of India, Article 226 - Power of High Courts to Issue certain writsRegistration Act, 1908, Section 23, Section 22, Sect
High Courts17 Aug 2017
M/s.SPC Lifesciences Pvt. Ltd. Vs M/s.Ameya Laboratories Ltd.
Andhra Pradesh High Court · (2017) 08 AP CK 0028
Code of Civil Procedure, 1908, Order 43, Order 8Rule 6A -Patents Act, 1970, Section 106, Section 64,