High Courts02 Aug 2017
P.Liyakhat Ali Khan Vs The State of A.P.
Andhra Pradesh High Court · (2017) 08 AP CK 0006
Andhra Pradesh Prisons Rules, 1979, Rule 974(16)
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Andhra Pradesh High Court judgments
35,381 judgments · page 132 of 1,770
High Courts02 Aug 2017
Commercial Tax Officer & Ors. Vs Talangana Secretariat, Hyderabad
Andhra Pradesh High Court · (2017) 08 AP CK 0005
Telangana VAT Rules, 2005, Rule 60
High Courts02 Aug 2017
Yeshwanth Vangapandu Vs The State of Andhra Pradesh, & Anr.
Andhra Pradesh High Court · (2017) 08 AP CK 0004
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983, Section 3, Section 15 -Andhra Pradesh Educational Institutions (Regulation of
High Courts02 Aug 2017
Ch.Ramakotaiah Vs The Assistant Commissioner, & Anr.
Andhra Pradesh High Court · (2017) 08 AP CK 0003
General Clauses Act, 1897, Section 27 - Meaning of service by postCentral Excise Act, 1944, Section 37C - Service of decisions, orders, summons, etc.
High Courts02 Aug 2017
M/s. Emmar Logistics Pvt. Ltd. Vs Commissioner of Customs
Andhra Pradesh High Court · (2017) 08 AP CK 0002
Customs Act, 1962, Section 35(g) - Restrictions on goods being water-borne.
High Courts01 Aug 2017Disposed oFF
Dr.Rizwana & 3 others Vs The State of Andhra Pradesh, & 3 others
Andhra Pradesh High Court · (2017) 08 AP CK 0044
Constitution of India, Article 14, Article 21, Article 226, Article 19(1)(g), Article 6, Article 30 -Ind
High Courts01 Aug 2017Dismissed
Pairala Rayamallu and others Vs State of Telangana and others
Andhra Pradesh High Court · (2017) 08 AP CK 0001
Land Acquisition Act, 1894, Section 6, Section 30, Section 18, Section 17(4), Section 4(1), Section 5-A,
High Courts31 Jul 2017Allowed
The National Insurance Company Limited Vs Manda Vijayalakshmi and others
Andhra Pradesh High Court · (2017) 07 AP CK 0064
Motor Vehicles Act, 1988, Section 141, Section 141, Section 140, Section 140, Section 92A, Section 92A, <
High Courts28 Jul 2017Dismissed
Shaik Modin Sab (died), & Ors. Vs Dr. Jaffer Hussain
Andhra Pradesh High Court · (2017) 07 AP CK 0063
Code of Civil Procedure, 1908, Section 146, Order 21Rule 16, Section 115, Section 151, Order 21Rule 17 -
High Courts28 Jul 2017
Kamle Kamalakar Vs Ch.Gopal Krishna
Andhra Pradesh High Court · (2017) 07 AP CK 0062
High Courts28 Jul 2017
Reliance Gas Transportation Infrastructure Ltd., Vs Diddi Ramulu, S/o Veeraiah
Andhra Pradesh High Court · (2017) 07 AP CK 0061
Code of Civil Procedure, 1908, Order 7Rule 11 -Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962, Section 10(2), Section 2(a)
High Courts28 Jul 2017
Commercial Tax Officer, Vijayawada and another Vs Sri K. Naveen Kumar
Andhra Pradesh High Court · (2017) 07 AP CK 0060
Contempt of Courts Act, 1971, Section 12(3), Section 2(b), Section 13(a) -Contempt of Courts Rules, 1975, Rule 32(1) -Andhra Pradesh Value Adde
High Courts27 Jul 2017Dismissed
United India Insurance Co. Ltd. Vs G.Induru, & Ors.
Andhra Pradesh High Court · (2017) 07 AP CK 0059
Motor Vehicles Act, 1988, Section 2(44), Section 2(44), Section 2(28), Section 2(28), Section 2(46), Section 2(46) -
High Courts27 Jul 2017
M/s Royal Mindz Infra Pvt Ltd., Hyderabad Vs M/s Coastal Ceramics & Clay Works Pvt Ltd., Rajahmundry
Andhra Pradesh High Court · (2017) 07 AP CK 0058
Code of Criminal Procedure, 1973, Section 151 - Arrest to prevent the commission of cognizable offencesLimitation Act, 1963, Section 14 - Exclusion of time of proceedin
High Courts26 Jul 2017
Bamidipati Subba Rao Vs The Land Acquisition Officer
Andhra Pradesh High Court · (2017) 07 AP CK 0057
General Clauses Act, 1897, Section 6 - Effect of repealLand Acquisition Act, 1894, Section 18, Section 28, Section 4(1),
High Courts25 Jul 2017
Peela Lakshmi Ganapathi Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 07 AP CK 0056
Code of Criminal Procedure, 1973, Section 372, Section 256, Section 378(4) - No appeal to lie unless otherwise provided - Non-appearance or death of complainant - Appeal i
High Courts25 Jul 2017
Bala Balaji Srinivasa Vs Union of India, and others
Andhra Pradesh High Court · (2017) 07 AP CK 0055
Constitution of India, Article 300 A -Land Acquisition Act, 1894, Section 3, Section 6, Section 4(1), Section 5(
High Courts25 Jul 2017
Mohammed Imaduddin Farooqui Vs Karkhana Zinda Tilismath & ors.
Andhra Pradesh High Court · (2017) 07 AP CK 0054
Arbitration and Conciliation Act, 1996, Section 8 - Power to refer parties to arbitration where there is an arbitration agreement
High Courts21 Jul 2017Allowed
Smt.R.Parijatham, & Anr. Vs Smt.M.Kameshwari, & Ors.
Andhra Pradesh High Court · (2017) 07 AP CK 0053
High Courts21 Jul 2017
SK. Farooq and others Vs Telangana State Wakf Board and others
Andhra Pradesh High Court · (2017) 07 AP CK 0052
Constitution of India, Article 25 - Freedom of conscience and free profession, practice and prop-agation of religionWaqf Act, 1995, Section 23, Section 8