High Courts05 Jun 2017Dismissed
Rambharose Rathor Vs Madhya Pradesh Waqf Board and others
Andhra Pradesh High Court · (2017) 06 AP CK 0009
Code of Civil Procedure, 1908, Section 11 -Waqf Act, 1995, Section 54, Section 85
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 138 of 1,770
High Courts05 Jun 2017partly allowed
Dudapaka Haritha Vs The State of A.P.
Andhra Pradesh High Court · (2017) 06 AP CK 0008
Indian Penal Code, 1860, Section 302, Section 304, Section 309 - Punishment for murder - Punishment for culpable homicide not amounting to murder - Attempt to commit suici
High Courts05 Jun 2017Dismissed
G.Subramanyam (died) Vs B.Raghunath (died)
Andhra Pradesh High Court · (2017) 06 AP CK 0007
Code of Civil Procedure, 1908, Section 115, Section 151, Order 21Rule 35 - Revision - Saving of Inherent powers of CourtLimitation Act, 19
High Courts02 Jun 2017
Sunkoj Bhaskar Vs The State Of Telangana
Andhra Pradesh High Court · (2017) 06 AP CK 0006
High Courts02 Jun 2017
Smt.B.Yogeswaramma Vs The Collector and others
Andhra Pradesh High Court · (2017) 06 AP CK 0005
High Courts02 Jun 2017Dismissed
Manchala Balaiah Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 06 AP CK 0004
Code of Criminal Procedure, 1973, Section 313, Section 428, Section 161(3), Section 235(2) - Power to examine the accused - Period of detention underg
High Courts02 Jun 2017
K.Balchander Vs The Vigilance Officer and five others
Andhra Pradesh High Court · (2017) 06 AP CK 0003
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987, Section 92 - Power of the Commissioner to call for records and pass orders
High Courts02 Jun 2017
Dhatla Lakshmipathi Raju Vs P.Venkata Ramana and another
Andhra Pradesh High Court · (2017) 06 AP CK 0002
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 26Rule 10
High Courts02 Jun 2017
M.V.R.L.S. Ravikanth Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 06 AP CK 0001
Constitution of India, Article 16(1) - Dissolution of a District or a Regional Council
High Courts01 Jun 2017Allowed
K. Srinivasa Rao Vs APSRTC. rep. by its Managing Director, Hyderabad and another
Andhra Pradesh High Court · (2017) 06 AP CK 0078
Constitution of India, Article 14, Article 21, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous
High Courts01 Jun 2017Dismissed
R. Chennakesava Rao, Hyderabad Vs P. Laxmi Narasaiah, Hyderabad and another
Andhra Pradesh High Court · (2017) 06 AP CK 0077
Code of Criminal Procedure, 1973, Section 313, Section 251, Section 378(4) - Power to examine the accused - Substance of accusation to be stated - Appeal in case of acquit
High Courts01 Jun 2017
Citizens Welfare Society Vs Union of India
Andhra Pradesh High Court · (2017) 06 AP CK 0076
Constitution of India, Article 14, Article 21, Article 19 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous
High Courts01 Jun 2017
Godrej Sara Lee Limited Vs The Assistant Commissioner (CT) INT LTU
Andhra Pradesh High Court · (2017) 06 AP CK 0075
Constitution of India, Articles 226
High Courts01 Jun 2017
K.R.Bhosle Vs Mishra Dhatu Nigam Limited
Andhra Pradesh High Court · (2017) 06 AP CK 0074
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court
High Courts01 Jun 2017Dismissed
The State of A.P. represented by the Public Prosecutor, High Court of A.P. Hyderabad Vs Sivala Chandra Reddy, S/o Muni Reddy, & Ors.
Andhra Pradesh High Court · (2017) 06 AP CK 0073
Code of Criminal Procedure, 1973, Section 161, Section 174 - Examination of witnesses by police - Police to enquire and report on suicide, etcIndian Penal Code, 1860,
High Courts01 Jun 2017
Minati Subramanyam Vs Anil Krishna Chitturi @ Anil And
Andhra Pradesh High Court · (2017) 06 AP CK 0072
High Courts26 May 2017Allowed
Shubha Shrivastava & Anr. Vs State of M.P.
Andhra Pradesh High Court · (2017) 05 AP CK 0005
Code of Criminal Procedure, 1973, Section 227, Section 228 - Discharge - Framing of chargeIndian Penal Code, 1860, Section 34, Sec
High Courts18 May 2017Dismissed
Durgesh Singh and Others Vs Narendra Kante
Andhra Pradesh High Court · (2017) 05 AP CK 0004
Code of Civil Procedure, 1908, Section 151, Order 11Rule 21, Order 11Rule 12, Order 11Rule 13 - Saving of Inherent
High Courts17 May 2017
Vedansh Traders, Jabalpur and another Vs State of M.P. & Ors.
Andhra Pradesh High Court · (2017) 05 AP CK 0003
Madhya Pradesh Uchha Nyayalaya (Khand Nyaypeeth to Appeal) Adhiniyam, 2005, Section 2(1), Section 33 (4)
High Courts09 May 2017Disposed oFF
National Insurance Co. Pvt. Ltd. Vs Parwati Bai and others
Andhra Pradesh High Court · (2017) 05 AP CK 0002
Code of Civil Procedure, 1908, Order 41Rule 22 -Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation