COURT ARCHIVE

Andhra Pradesh High Court judgments

35,381 judgments · page 136 of 1,770

High Courts22 Jun 2017

Nirmal Seeds Private Limited and another Vs The State of Andhra Pradesh rep. by its Principal Secretary

Andhra Pradesh High Court · (2017) 06 AP CK 0052

Seeds Act, 1966, Section 3, Section 6, Section 14, Section 15, Section 7, Section 17 - Central Seed Committee - Power

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High Courts22 Jun 2017Disposed Off

Konidhana Ananda Sharma Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 06 AP CK 0051

Code of Criminal Procedure, 1973, Section 438, Section 209(a), Section 209(a), Section 41A - Direction for grant of bail to person apprehending arrest

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High Courts21 Jun 2017Allowed

Parties Name Ranchhod Vs Ramchandra

Andhra Pradesh High Court · (2017) 06 AP CK 0050

Code of Civil Procedure, 1908, Section 100 -Hindu Adoption and Maintenance Act, 1956, Section 12

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High Courts21 Jun 2017

Chinthakunta Rajesekhar Rao Vs Venkata Sai and Co.

Andhra Pradesh High Court · (2017) 06 AP CK 0049

Arbitration and Conciliation Act, 1996, Section 8, Section 11 (6) - Power to refer parties to arbitration where there is an arbitration agreement - Appointment of arbitrators

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High Courts21 Jun 2017

Mumtaz Yaruddowla Wakf & Anr. Vs Jawaharlal Nehru Technological University (JNTU), & ORS.

Andhra Pradesh High Court · (2017) 06 AP CK 0048

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High Courts20 Jun 2017

Smt. K.Ratna Prabha Vs State of Telangana rep. by its Special Standing Counsel ACB

Andhra Pradesh High Court · (2017) 06 AP CK 0047

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401, Section 173(2), Section 197, Section 15

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High Courts20 Jun 2017

Logisa Suribabu and another Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 06 AP CK 0046

Constitution of India, Article 226 - Power of High Courts to Issue certain writsAndhra Pradesh Co-operative Societies Act, 1964, Section 61, Section 76

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High Courts20 Jun 2017Dismissed

T. Ramesh and others Vs Laxmamma and others

Andhra Pradesh High Court · (2017) 06 AP CK 0045

Registration Act, 1908, Section 17 - Documents of which registration is compulsorySuccession Act, 1925, Section 63, Section 71, Secti

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High Courts20 Jun 2017Dismissed

Manish Teegal & Ors. Vs State of M.P. & Anr.

Andhra Pradesh High Court · (2017) 06 AP CK 0044

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 Criminal

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High Courts19 Jun 2017

Smt. A.Adilakshmi Vs The State of Andhra Pradesh,rep. by its Principal Secretary

Andhra Pradesh High Court · (2017) 06 AP CK 0043

Andhra Pradesh State and Subordinate Service Rules, 1996, Rule 33(d)

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High Courts19 Jun 2017

Kagitala Venkata Chalapathi Rao and others Vs Smt.Sabarunnissa Begum and others

Andhra Pradesh High Court · (2017) 06 AP CK 0042

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 80, Section 80(2)<

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High Courts19 Jun 2017

Dasari Gottam Veeranna and another Vs State of Andhra Pradesh, Represented by Public Prosecutor

Andhra Pradesh High Court · (2017) 06 AP CK 0041

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 34 - Punishment for

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High Courts16 Jun 2017

Mamidi Rajamani Vs Panjala Prameela & others

Andhra Pradesh High Court · (2017) 06 AP CK 0040

Code of Civil Procedure, 1908, Order 7Rule 14(c)

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High Courts16 Jun 2017

United India Insurance Company Ltd Vs Kondareddy Kanta and four others

Andhra Pradesh High Court · (2017) 06 AP CK 0039

Motor Vehicles Act, 1988, Section 146, Section 146, Section 173, Section 173, Section 147, Section 147, <

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High Courts16 Jun 2017Disposed oFF

Kotha Sambasiva Rao Vs The State of Andhra Pradesh rep. by its Principal Secrertary

Andhra Pradesh High Court · (2017) 06 AP CK 0038

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsHyderabad Municipal Corporation Act,

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High Courts16 Jun 2017

The Director of Income-tax (International Taxation), Hyderabad Vs M/s. Vanenberg Facilities BV

Andhra Pradesh High Court · (2017) 06 AP CK 0037

Income Tax Act, 1961, Section 2(47), Section 2(47), Section 2(47), Section 2(47), Section 197, Section 197,

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High Courts16 Jun 2017

ICICI Lombard General Insurance Company Ltd Vs Botta Dhruva Teja and two others

Andhra Pradesh High Court · (2017) 06 AP CK 0036

Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals

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High Courts16 Jun 2017

Chintala Narasimha Reddy & Others Vs B. Satyanarayana

Andhra Pradesh High Court · (2017) 06 AP CK 0035

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 7Rule 11 -

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High Courts16 Jun 2017

Vanjari Praveen Kumar, S/o.V.Venu Gopal Vs Vanjari Lakshmi Bhavani, S/o.V.Praveen Kumar

Andhra Pradesh High Court · (2017) 06 AP CK 0034

Hindu Marriage Act, 1955, Section 9, Section 13B, Section 13(1)(IA) - Restitution of conjugal rights - Divorce by mutual consent - Divorce

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High Courts15 Jun 2017Dismissed

The State through Land Acquisition Officer, Kathalpur Vs Netikunta Bhumaiah S/o. Ashalu, & Ors.

Andhra Pradesh High Court · (2017) 06 AP CK 0033

Land Acquisition Act, 1894, Section 54, Section 4(1) - Appeals in proceedings before Court - Publication of preliminary notification and powers of officers thereupon.

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