COURT ARCHIVE

Andhra Pradesh High Court judgments

35,381 judgments · page 134 of 1,770

High Courts11 Jul 2017

Union of India and 4 others Vs Ch.Prakasha Rao and another

Andhra Pradesh High Court · (2017) 07 AP CK 0023

Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr

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High Courts10 Jul 2017

V. Veeraswamy Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 07 AP CK 0021

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 201,

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High Courts10 Jul 2017

Pidugu Seshugari Lakshmi Devi Vs The Special Dy. Collector (LA)and others

Andhra Pradesh High Court · (2017) 07 AP CK 0020

Land Acquisition Act, 1894, Section 54 - Appeals in proceedings before Court

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High Courts10 Jul 2017

Bendapudi Parvathamma and others Vs Ketaraju Nagabhushana Rao and others

Andhra Pradesh High Court · (2017) 07 AP CK 0019

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High Courts10 Jul 2017

Kotaparthi Jogayya Vs The State of Andhra Pradesh, represented by the Public Prosecutor, Hyderabad

Andhra Pradesh High Court · (2017) 07 AP CK 0018

Indian Penal Code, 1860, Section 302, Section 304, Section 300 - Punishment for murder - Punishment for culpable homicide not amounting to murder - Murder

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High Courts10 Jul 2017

Gokari Jagadeshwar Vs G.V. Arjun

Andhra Pradesh High Court · (2017) 07 AP CK 0017

Code of Civil Procedure, 1908, Order 7Rule 11

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High Courts10 Jul 2017

M/s. Chemipack (India) Pvt. Ltd. Vs M/s. Arch Pharma Labs Ltd.

Andhra Pradesh High Court · (2017) 07 AP CK 0016

Arbitration and Conciliation Act, 1996, Section 8, Section 7 - Power to refer parties to arbitration where there is an arbitration agreement - Arbitration agreement

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High Courts07 Jul 2017

Sarakaram Satyanarayana Vs Kandregula Jagan Mohan Venkata Reddam Naidu

Andhra Pradesh High Court · (2017) 07 AP CK 0014

Code of Civil Procedure, 1908, Order 9Rule 13, Order 9Rule 9

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High Courts07 Jul 2017

Gunturi Varalakshmi w/o late Sitaramaiah, and others Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 07 AP CK 0013

Code of Civil Procedure, 1908, Section 91 - Public nuisances and other wrongful acts affecting the publicCode of Criminal Procedure, 1973, Section 133 - Conditional ord

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High Courts07 Jul 2017

Smt.P.Leelavathi W/o Nagendra Vs G.Ravi S/o Pullaiah and another

Andhra Pradesh High Court · (2017) 07 AP CK 0012

Code of Civil Procedure, 1908, Section 100 - Second appeal

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High Courts07 Jul 2017Allowed

SDintakurthi Narayana, S/o. China Vengaiah Vs Rachuru Bhaskar Rao, S/o. Subba Rao

Andhra Pradesh High Court · (2017) 07 AP CK 0011

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151 - Saving of Inherent powers o

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High Courts06 Jul 2017Allowed

M/s.Sreenivasa Pharma Private Limited, And another Vs The Commissioner and Inspector General of Registration and Stamps,

Andhra Pradesh High Court · (2017) 07 AP CK 0010

Companies Act, 1956, Section 391, Section 394 - Power to compromise or make arrangements with creditors and members. - Provisions for facilitating reconstruction and amalgamation of companies.

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High Courts06 Jul 2017

M/s GVK Power and Infrastructure Limited Vs The District Registrar of Assurances and 2 others

Andhra Pradesh High Court · (2017) 07 AP CK 0009

Constitution of India, Article 20(d), Article 47-A - Protection in respect of conviction for offencesCompanies Act, 1956, Section 391,

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High Courts06 Jul 2017

Sai Vuma Chit Fund Co. Vs The State of Andhra Pradesh and six others

Andhra Pradesh High Court · (2017) 07 AP CK 0008

Andhra Pradesh Protection of Depositors of Financial Institutions Act, 1999, Section 3, Section 4, Section 7(1)

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High Courts06 Jul 2017

THE STATE OF ANDHRA PRADESH Vs V.PRASANNA RANI AND ANOTHER

Andhra Pradesh High Court · (2017) 07 AP CK 0007

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High Courts05 Jul 2017

The Director General CPWD, & Ors. Vs K.S.Rao, Rtd. Executive Engineer

Andhra Pradesh High Court · (2017) 07 AP CK 0006

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts05 Jul 2017Dismissed

Sriram Chandra Sekhar @ Chintu Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2017) 07 AP CK 0005

Code of Criminal Procedure, 1973, Section 437, Section 439 - When bail may be taken in case of non-bailable offence - Special powers of High Court or Court of Session regarding bail

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High Courts04 Jul 2017Dismissed

Jakir Hussain Kosigi, S/o Basheer Ahmed Kosigi Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 07 AP CK 0004

Constitution of India, Article 226, Article 226 - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973

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High Courts04 Jul 2017

M/s Sri Vishnu Srirama Vs The Andhra Pradesh Education & Welfare Infrastructure Development Corporation and three others

Andhra Pradesh High Court · (2017) 07 AP CK 0003

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

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High Courts04 Jul 2017

Punjab National Bank Vs Gangavaram Port Limited

Andhra Pradesh High Court · (2017) 07 AP CK 0002

Contract Act, 1872, Section 39 -Income Tax Act, 1960, Section 10(23G)

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