High Courts17 Apr 2017
Kum C.Yamini Vs The State of A.P. and anr
Andhra Pradesh High Court · (2017) 04 AP CK 0029
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 141 of 1,770
High Courts17 Apr 2017
M/S. Kurnool Auto Distributors Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2017) 04 AP CK 0028
High Courts13 Apr 2017
MLAS Colony Residents Welfare & Cultural Association Vs The State of Telangana
Andhra Pradesh High Court · (2017) 04 AP CK 0027
High Courts13 Apr 2017
Smt B. (A) Annapurna Vs The TSRTC, rep.by its Joint Managing Director, and others
Andhra Pradesh High Court · (2017) 04 AP CK 0026
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
High Courts13 Apr 2017
Moodududla Srinivas Vs N.Usha Rani
Andhra Pradesh High Court · (2017) 04 AP CK 0025
Hindu Marriage Act, 1955, Section 4, Section 25, Section 16, Section 24 - Overriding effect of Act - Permanent alimony and maintenance - Legitimacy of chil
High Courts12 Apr 2017
The HMT Satavahana Nagar Welfare Association Vs The Hyderabad Metropolitan Water Supply and Sewerage Board and others
Andhra Pradesh High Court · (2017) 04 AP CK 0023
Water Supply Rules, 1990, Rule 4 (2)
High Courts12 Apr 2017
D.Srinivasa Rao Vs The State
Andhra Pradesh High Court · (2017) 04 AP CK 0022
Code of Criminal Procedure, 1973, Section 482, Section 239 - Saving of inherent powers of High Court - When accused shall be dischargedIndian Penal Code, 1860,
High Courts12 Apr 2017Allowed
Dr. Ch. Poornasree Sesha Sai Neelima D/o. Ramasesha Sarma Vs The State of Telangana
Andhra Pradesh High Court · (2017) 04 AP CK 0021
Constitution of India, Article 371D(2)(b)(iii) - Special provisions with respect to the State of Andhra Pradesh
High Courts12 Apr 2017
The Andhra Pradesh Industrial Development Corporation Ltd., Vs The State Bank of India
Andhra Pradesh High Court · (2017) 04 AP CK 0020
A.P. VAT Act, 2005, Section 29(1) -A.P. General Sales Tax Act, 1957, Section 17(1), Section 16C
High Courts12 Apr 2017
M/s. Jocil Limited Vs Assistant Commissioner and ors
Andhra Pradesh High Court · (2017) 04 AP CK 0019
High Courts11 Apr 2017
P.Buchanna Vs B.Yadagiri
Andhra Pradesh High Court · (2017) 04 AP CK 0018
Code of Civil Procedure, 1908, Order 9Rule 13, Section 115 - RevisionLimitation Act, 1963, Section 5 - Extension of prescribed period in
High Courts11 Apr 2017
N. Chenga Reddy Vs The State of A.P.and 2 others
Andhra Pradesh High Court · (2017) 04 AP CK 0017
High Courts07 Apr 2017Disposed Off
Sarsani Satyam Reddy Vs Union of India
Andhra Pradesh High Court · (2017) 3 ALT 468 : (2017) 3 AndhLD 663 : (2017) 2 SCT 720
Constitution of India, 1950 - Article 141, Article 226, Article 32
High Courts07 Apr 2017Disposed Off
Polana Jawaharlal Nehru Vs Maddirala Prabhakara Reddy
Andhra Pradesh High Court · (2017) 3 ALT 712 : (2017) 3 AndhLD 579
High Courts07 Apr 2017Disposed Off
Andhra Infra Projects & Industries Pvt Ltd. Vs State of Telangana
Andhra Pradesh High Court · (2017) 3 AndhLD 617
High Courts07 Apr 2017
S.Mohan Rao Vs The Superintending Engineer
Andhra Pradesh High Court · (2017) 04 AP CK 0016
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts07 Apr 2017
Sri V.V.R.K.Srinivas Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 04 AP CK 0015
Constitution of India, Article 311 (2) - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a StateAndhra Pradesh Charitable and Hindu Religious
High Courts07 Apr 2017
Bharathiya Vignana Mandiram and others Vs Veddi Sankara Rao and others
Andhra Pradesh High Court · (2017) 04 AP CK 0014
Specific Relief Act, 1963, Section 12, Section 18(a) - Specific performance of part of contract - Non-enforcement except with variationAndhra Pradesh Municipalities Act, 1965
High Courts07 Apr 2017Dismissed
Md. Farooq Vs The State of A.P., Rep by its Public Prosecutor
Andhra Pradesh High Court · (2017) 04 AP CK 0013
Code of Criminal Procedure, 1973, Section 313, Section 174 - Power to examine the accused - Police to enquire and report on suicide, etcIndian Penal Code, 1860,