COURT ARCHIVE

Andhra Pradesh High Court judgments

35,381 judgments · page 137 of 1,770

High Courts15 Jun 2017

M/s Rama Lace Industries, Hyderabad Vs The Chief Controlling Revenue Authority and Inspector General

Andhra Pradesh High Court · (2017) 06 AP CK 0032

Stamp Act, 1899, Section 35, Section 41, Section 40, Section 45, Section 45(2) - Instruments not duly stamped inadmissible in evidence

Read judgment

High Courts15 Jun 2017Dismissed

The Land Acquisition Officer Vs Gunta Leelamma, & Ors.

Andhra Pradesh High Court · (2017) 06 AP CK 0030

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

Read judgment

High Courts15 Jun 2017Dismissed

The Land Acquisition Officer Vs Noothpally Sayanna, S/o. Rajanna, & Ors.

Andhra Pradesh High Court · (2017) 06 AP CK 0028

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

Read judgment

High Courts15 Jun 2017

Janga Raghava Reddy and ors Vs The State of Telangana and ors

Andhra Pradesh High Court · (2017) 06 AP CK 0027

Constitution of India, Article 226 - Power of High Courts to Issue certain writsAndhra Pradesh Co-operative Societies Act, 1964, Section 34, Section 76

Read judgment

High Courts15 Jun 2017

B.Karunakar Reddy Vs The Lokayukta for the State of Telangana, and Ors.

Andhra Pradesh High Court · (2017) 06 AP CK 0026

Andhra Pradesh Lokayukta and Upa Lokayukta Act, 1983, Section 2 - Definitions

Read judgment

High Courts15 Jun 2017Dismissed

The Land Acquisition Officer, (Mandal Revenue Officer) Kammarpally Vs Patem Ammayee W/o. Narsimlu, & Ors.

Andhra Pradesh High Court · (2017) 06 AP CK 0025

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

Read judgment

High Courts15 Jun 2017

The Special Deputy Collector, Land Acquisition, Visakhapatnam Urban Development Authority Vs S.Anandababu S/o. S. Appa Rao, & Ors.

Andhra Pradesh High Court · (2017) 06 AP CK 0024

Read judgment

High Courts15 Jun 2017Dismissed

The Special Tahsildar, L.A., Unit-IV, Jangareddigudem Vs Katragadda Issack (died per L.Rs), & Ors.

Andhra Pradesh High Court · (2017) 06 AP CK 0023

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

Read judgment

High Courts15 Jun 2017Dismissed

The Land Acquisition Officer and Special Deputy Collector Vs Geesala Bullemma (died per L.Rs.), & Ors.

Andhra Pradesh High Court · (2017) 06 AP CK 0022

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

Read judgment

High Courts14 Jun 2017

B. Chengalraya Naidu & Anr Vs The State of Andhra Pradesh & Ors

Andhra Pradesh High Court · (2017) 06 AP CK 0021

General (Criminal) Rules, 1980, Rule 10(a)(i) -Andhra Pradesh State and Subordinate Service Rules, 1996, Rule 2(18) -Andhra Pradesh State Judicial Service Rules, 2007, Rule 14,

Read judgment

High Courts14 Jun 2017

BK Oakwood Estates Vs District Consumer Disputes Redressal Forum Hyderabad and 3 Ors

Andhra Pradesh High Court · (2017) 06 AP CK 0020

Consumer Protection Act, 1986, Section 19, Section 24, Section 18, Section 27, Section 19A, Section 27-A - Appe

Read judgment

High Courts14 Jun 2017

Ruksana Parveen W/o Shaik Abdul Rehman Vs The State of A.P. and three others

Andhra Pradesh High Court · (2017) 06 AP CK 0019

Read judgment

High Courts12 Jun 2017

M/s Promising Scholars High School Vs M/s Educomp Solutions Ltd & ors.

Andhra Pradesh High Court · (2017) 06 AP CK 0017

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtArbitration and Conciliation Act, 1996, Section 17, Section

Read judgment

High Courts09 Jun 2017Dismissed

Sabella Soora Reddy Vs Lankalapalli Rajyam

Andhra Pradesh High Court · (2017) 06 AP CK 0016

Read judgment

High Courts08 Jun 2017

Muzaffar Hussain Rizwan @ Rizwan @ Abulhasan and another Vs The State of Telangana

Andhra Pradesh High Court · (2017) 06 AP CK 0015

Code of Criminal Procedure, 1973, Section 173, Section 164 - Report of police officer on completion of Investigation - Recording of confessions and statementsIndian Penal

Read judgment

High Courts07 Jun 2017