COURT ARCHIVE

Andhra Pradesh High Court judgments

35,381 judgments · page 139 of 1,770

High Courts05 May 2017Dismissed

Dharmendra Kumar Chhabra and another Vs Allahabad Bank Thr. Branch Manager and another

Andhra Pradesh High Court · (2017) 05 AP CK 0001

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14, Section 17, Section 13(4) - Chief Metropolitan Magistrate

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High Courts28 Apr 2017

B.Srinivas S/o B.Anjaiah Vs APSRTC, rep. by its Managing Director and others

Andhra Pradesh High Court · (2017) 04 AP CK 0068

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

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High Courts28 Apr 2017Dismissed

G.Sreeramulu, S/o. Veerabasavaiah, Food Safety Officer, Vs State of A.P.

Andhra Pradesh High Court · (2017) 04 AP CK 0067

Constitution Of India, 1950 — Article 14, 16, 309Andhra Pradesh State And Subordinate Service Rules, 1996 — Rule 3

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High Courts28 Apr 2017

A Sridhar and others Vs The II Appellate Authority and Deputy Commissioner of Labour (Twin cities), Anjaiah Bhavan, Hyderabad and others

Andhra Pradesh High Court · (2017) 04 AP CK 0066

Andhra Pradesh Co-operative Societies Act, 1964, Section 116-C

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High Courts28 Apr 2017

Ponnala Praveen and others Vs The State of Andhra Pradesh and others

Andhra Pradesh High Court · (2017) 04 AP CK 0065

Constitution of India, Article 320(3) - Functions of Public Service Commission

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High Courts27 Apr 2017

Md. Sultana Basha Vs The State of Andhra Pradesh, represented by its Chief Secretary to Government, & Ors.

Andhra Pradesh High Court · (2017) 04 AP CK 0064

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High Courts27 Apr 2017Allowed

Smt. R. Seethamma @ Seetha Lakshmi, W/o. Sri R.Vema Reddy Vs M. Thimma Reddy, S/o. Late M. Satyanarayana Reddy

Andhra Pradesh High Court · (2017) 04 AP CK 0063

Transfer of Property Act, 1882, Section 123 - Transfer how effectedSuccession Act, 1925, Section 2(h) - DefinitionsStamp Act, 1899,

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High Courts27 Apr 2017

Atlur Krishnaiah, S/o. Channaiah Vs The Chairman, Andhra Pragathi Grameena Bank, Head Office, Kadapa, & Ors.

Andhra Pradesh High Court · (2017) 04 AP CK 0062

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 Courts27 Apr 2017

S.Kiranmayi Vs Sri N.Sambasiva Rao, Managing Director, APSRTC, & Ors.

Andhra Pradesh High Court · (2017) 04 AP CK 0061

Constitution of India, Article 215 - High Courts to be Courts of recordIndustrial Disputes Act, 1947, Section 12(3) - Duties of conciliation officers

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High Courts27 Apr 2017

Pabbisetti Suresh Kumar Vs The State of Andhra Pradesh rep by its Principal Secretary, Home Department, & Ors.

Andhra Pradesh High Court · (2017) 04 AP CK 0060

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High Courts27 Apr 2017

Jinka Venkata Ramana Vs State of A.P. and others

Andhra Pradesh High Court · (2017) 04 AP CK 0059

Constitution of India, Article 275 -Andhra Pradesh State Judicial Service Rules, 2007, Rule 6(4)

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High Courts27 Apr 2017

M/s. Dugar Pet-Con, D.No.9-52-11 Vs The State of A.P.

Andhra Pradesh High Court · (2017) 04 AP CK 0058

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High Courts27 Apr 2017Dismissed

Patangay Pramod Kumar Vs State of Telangana

Andhra Pradesh High Court · (2017) 04 AP CK 0057

Code of Criminal Procedure, 1973, Section 302, Section 190 - Permission to conduct prosecution - Cognizance of offences by MagistratesPrevention of Corruption Act, 1947

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High Courts27 Apr 2017Disposed Off