High Courts17 Aug 2017
The Joint Director of Agriculture Medak District at Sangareddy and others Vs V. Satyanarayana Reddy
Andhra Pradesh High Court · (2017) 08 AP CK 0027
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 131 of 1,770
High Courts16 Aug 2017
The Union of India Vs M.Bhaskar Chetty
Andhra Pradesh High Court · (2017) 08 AP CK 0026
High Courts11 Aug 2017
National Insurance Co. Ltd. Vs Palaparthi Matthaiah and others
Andhra Pradesh High Court · (2017) 08 AP CK 0025
High Courts11 Aug 2017
Gopu Srinivas Reddy @ Parandamulu Vs The State of Andhra Pradesh, Rep. by Public Prosecutor
Andhra Pradesh High Court · (2017) 08 AP CK 0024
Code of Criminal Procedure, 1973, Section 174, Section 235(2), Section 313(1)(b), Section 374(2) - Police to enquire and report on suicide, etc - Judg
High Courts11 Aug 2017Disposed Off
Lagadapati Kotaiah Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 08 AP CK 0023
High Courts10 Aug 2017
The Government of Andhra Pradesh, and another Vs Smt.M.Veeramma
Andhra Pradesh High Court · (2017) 08 AP CK 0022
High Courts10 Aug 2017Allowed
Sri Kalla Jagadeesh Babu, S/o. Kolla Apparao Vs M/s. Shriram Investments Ltd., & Anr.
Andhra Pradesh High Court · (2017) 08 AP CK 0021
High Courts08 Aug 2017
A.P. Housing Board Vs G. Vijaya Bhaskar Rao
Andhra Pradesh High Court · (2017) 08 AP CK 0019
High Courts08 Aug 2017
S. Srinivasa Reddy Vs High Court of Judicature at Hyderabad & Anr.
Andhra Pradesh High Court · (2017) 08 AP CK 0018
High Courts08 Aug 2017
Kesha Megharaj Vs Dr. Deen Dayal Bung
Andhra Pradesh High Court · (2017) 08 AP CK 0017
High Courts07 Aug 2017
Kudikyala Kankaiah S/o Bakkaiah Vs The Superintending Engineer, P.R. Circle, Karimnagar and others
Andhra Pradesh High Court · (2017) 08 AP CK 0016
Indian Penal Code, 1860, Section 302, Section 409, Section 34, Section 452 - Punishment for murder - Criminal breach of trust by public servant, or by
High Courts07 Aug 2017Disposed Off
Zee Learn Ltd Vs J.Naveen Kumar
Andhra Pradesh High Court · (2017) 08 AP CK 0015
Arbitration and Conciliation Act, 1996, Section 8 - Power to refer parties to arbitration where there is an arbitration agreement
High Courts07 Aug 2017
M/s. Shriram Transport Finance Co.Ltd., Kadapa Vs S.Salauddin and another
Andhra Pradesh High Court · (2017) 08 AP CK 0014
Code of Criminal Procedure, 1973, Section 39, Section 45, Section 37, Section 38, Order 21Rule 10,
High Courts07 Aug 2017Dismissed
M/s Lanco Infratech Limited and another Vs Power Finance Corporation, New Delhi and another
Andhra Pradesh High Court · (2017) 08 AP CK 0013
Constitution of India, Article 226, Article 12, Article 32 - Power of High Courts to Issue certain writs - Application of Acts of Parliament and of the Legislature of the St
High Courts04 Aug 2017
Chalasani Kalyani Leela, W/o Indira Ramana Rao Vs Chalasani Souri Raja Perumallu
Andhra Pradesh High Court · (2017) 08 AP CK 0012
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 115 - Revision
High Courts04 Aug 2017
Mohd. Nayeem Vs Sri Sale Sayeed
Andhra Pradesh High Court · (2017) 08 AP CK 0011
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151,
High Courts03 Aug 2017Dismissed
M/s K. Beeran Kutty Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 08 AP CK 0010
High Courts03 Aug 2017
M/s. Bansilal Champalal Biyani Vs Kancharla Ravindra Naidu, & Ors.
Andhra Pradesh High Court · (2017) 08 AP CK 0009
Arbitration and Conciliation Act, 1996, Section 8 - Power to refer parties to arbitration where there is an arbitration agreement
High Courts02 Aug 2017
NMDC Ltd. Hyderabad Represented by its Chairman & Managing Director Vs Bandi Tippanna and others
Andhra Pradesh High Court · (2017) 08 AP CK 0008
High Courts02 Aug 2017
M/s. Laser Shaving India Pvt. Ltd. Vs The Asst. Commissioner (CT) LTU, Hyderabad & ors
Andhra Pradesh High Court · (2017) 08 AP CK 0007
Andhra Pradesh Value Added Tax Act, 2005, Section 32(2) - Revision by Commissioner and other prescribed authorities