COURT ARCHIVE

Andhra Pradesh High Court judgments

35,381 judgments · page 135 of 1,770

High Courts04 Jul 2017

Nakka Sreenivasa Rao @ Sreenu, Sanyasinaidu Vs State of A.P.

Andhra Pradesh High Court · (2017) 07 AP CK 0001

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 372 - Calling for records to exercise powers of revision - High Courts powers of revision - No appeal t

Read judgment

High Courts30 Jun 2017

M/s.EMC Limited (Formerly known as Electrical Manufacturing Company Limited), Kolkata Vs M/s.ICOMM Tele Limited, Hyderabad,Rep. by its Deputy Manager & another

Andhra Pradesh High Court · (2017) 06 AP CK 0071

Arbitration and Conciliation Act, 1996, Section 37, Section 9 - Appealable orders - Interim measures, etc., by Court

Read judgment

High Courts30 Jun 2017

Karanam Nagaraju @ Snathakumar Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 06 AP CK 0070

Indian Penal Code, 1860, Section 302, Section 201, Section 511, Section 377 - Punishment for murder - Causing disappearance of evidence of offence or

Read judgment

High Courts30 Jun 2017

Ekkaladevi Devaiah Vs Bojja Laxmi and others

Andhra Pradesh High Court · (2017) 06 AP CK 0069

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Civil Pro

Read judgment

High Courts30 Jun 2017

Maj.Gen.Kantamneni Babayya Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 06 AP CK 0068

Constitution of India, Article 226 - Power of High Courts to Issue certain writsRight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013,

Read judgment

High Courts29 Jun 2017

P. Pullaiah Vs The Presiding Officer, Labour Court-III, Hyderabad

Andhra Pradesh High Court · (2017) 06 AP CK 0067

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndustrial Disputes Act, 1947, Section 2-A(2)

Read judgment

High Courts29 Jun 2017

Kandagatla Nirmala Vs The Government of Telangana

Andhra Pradesh High Court · (2017) 06 AP CK 0066

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

Read judgment

High Courts29 Jun 2017

Annapureddy Subba Reddy Vs State (Inspector of Police, ACB)

Andhra Pradesh High Court · (2017) 06 AP CK 0065

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860

Read judgment

High Courts28 Jun 2017

J. Mohana Rao Vs Visakhapatnam Port Trust, and another

Andhra Pradesh High Court · (2017) 06 AP CK 0064

Constitution of India, Article 227, Article 142 - Power of superintendence over all courts by the High Court - Enforcement of decrees and orders of Supreme Court and orders as to discovery, et

Read judgment

High Courts28 Jun 2017Dismissed

Pothuri Tulasi Das, Vs Pothuri Hari Prasad,

Andhra Pradesh High Court · (2017) 06 AP CK 0063

Code of Civil Procedure, 1908, Section 24, Section 35A - General power of transfer and withdrawal - Compensatory costs In respect of false or vexatious claims or defencesCo

Read judgment

High Courts28 Jun 2017

Palle Chakrapani Vs M. Prathap Reddy

Andhra Pradesh High Court · (2017) 06 AP CK 0062

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 26Rule 10 -

Read judgment

High Courts28 Jun 2017

Shahan, W/o Shaik Fayaz Sharrif Vs State of A.P. and three others

Andhra Pradesh High Court · (2017) 06 AP CK 0061

Constitution of India, Article 14 -Andhra Pradesh Prevention of Dangerous Activities of Boot Leggers, Dacoits, Drug Offenders and Land Grabbers Act, 1986, Section 11(5)

Read judgment

High Courts27 Jun 2017

C. Neela Vs The State of Telangana

Andhra Pradesh High Court · (2017) 06 AP CK 0060

Constitution of India, Article 21, Article 22(1) - Amendment of the Schedule - Protection against arrest and detention in certain casesIndian Penal Code, 1860,

Read judgment

High Courts27 Jun 2017Allowed

Shaik Jani Pasha, & Anr. Vs State of Andhra Pradesh, Represented by its Public Prosecutor

Andhra Pradesh High Court · (2017) 06 AP CK 0059

Code of Criminal Procedure, 1973, Section 161, Section 228(2) - Examination of witnesses by police - Framing of chargeIndian Penal Code, 1860, Section

Read judgment

High Courts23 Jun 2017partly allowed