High Courts22 Mar 2017
Sama Aruna Vs The State of Telangana and another
Andhra Pradesh High Court · (2017) 03 AP CK 0016
Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 447, Section 323, Section 342,
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Andhra Pradesh High Court judgments
35,381 judgments · page 144 of 1,770
High Courts22 Mar 2017
Ediga Chandrasekar Gowd and another Vs The State of Andhra Pradesh and others
Andhra Pradesh High Court · (2017) 03 AP CK 0015
Code of Civil Procedure, 1908, Order 8Rule 1, Order 7Rule 14 -Transfer of Property Act, 1882, Section 54 - "Sale defined"
High Courts21 Mar 2017
Smt.G.Jyothi Vs The State of Telangana and another
Andhra Pradesh High Court · (2017) 03 AP CK 0014
Constitution of India, Article 22(5) - Protection against arrest and detention in certain casesNarcotic Drugs and Psychotropic Substances Act, 1985, Section 12 -
High Courts21 Mar 2017
The Fishermen Co-operative Society Ltd. Vs Paltya Kotya, & Ors.
Andhra Pradesh High Court · (2017) 03 AP CK 0013
Code of Civil Procedure, 1908, Section 151, Order 7Rule 11(d) - Saving of Inherent powers of CourtAndhra Pradesh Co-operative Tribunal (Procedure) Rules, 1994
High Courts20 Mar 2017Disposed Off
Smt. Radha Konduri Vs State of A.P.
Andhra Pradesh High Court · (2017) 3 ALT 345 : (2017) 3 AndhLD 486
High Courts20 Mar 2017Disposed Off
Ch. Chinnakishore Venukoti Vs State of Telangana
Andhra Pradesh High Court · (2017) AIR(Hyderabad) 107 : (2017) 3 ALT 271
High Courts20 Mar 2017Dismissed
Shaik Mahammad Rafiuddin Vs Gummala Narayana Reddy
Andhra Pradesh High Court · (2017) 3 ALT 268 : (2017) 3 AndhLD 469
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 2
High Courts20 Mar 2017Allowed
Gomatiprasad and another Vs Mahesh Singh and others
Andhra Pradesh High Court · (2017) 03 AP CK 0012
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 7Rule 11 -Succ
High Courts16 Mar 2017Disposed Off
K. Satish Kumar Vs Union of India, Rep. by its Secretary
Andhra Pradesh High Court · (2017) 03 AP CK 0068
Industrial Disputes Act, 1947 - Section 12(3)Madras Hereditary Village Officers Act, 1895 - Section 6
High Courts16 Mar 2017Disposed Off
Manne Varalakshmi Vs Kandula Nagamani
Andhra Pradesh High Court · (2017) 3 ALT 289 : (2017) 3 AndhLD 505
Constitution of India, 1950 - Article 226
High Courts15 Mar 2017
The Vavveru Co-operative Rural Bank Ltd. Vs The Chief Commissioner of Income Tax
Andhra Pradesh High Court · (2017) 03 AP CK 0011
Income Tax Act, 1961, Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 80P(2)(a), Sec
High Courts15 Mar 2017
TMS Prakash Vs The State of Andhra Pradesh rep. by its Special Public Prosecutor for ACB
Andhra Pradesh High Court · (2017) 03 AP CK 0010
Evidence Act, 1872, Section 165, Section 65B(4) - Judges power to put questions or order production
High Courts15 Mar 2017Dismissed
The Commissioner of Income-tax (Exemptions), Hyderabad Vs Water and Land Management Training and Research Institute
Andhra Pradesh High Court · (2017) 03 AP CK 0009
Income Tax Act, 1961, Section 197, Section 197, Section 197, Section 197, Section 2(15), Section 2(15),
High Courts14 Mar 2017Disposed Off
Punyamuthula Venkata Viswa Sundara Rao Vs M/s. Margadarsi Chit Fund Private Limited
Andhra Pradesh High Court · (2017) 3 ALT 82 : (2017) 3 AndhLD 387
Chit Funds Act, 1982 - Section 66, Section 69, Section 71
High Courts14 Mar 2017Disposed Off
V. Pavanamanjari Vs V. Manoj Kumar
Andhra Pradesh High Court · (2017) AIR(Hyderabad) 83
Hindu Marriage Act, 1955 - Section 13(i)(ia), Section 13(ib)
High Courts14 Mar 2017
Katineni Sreenivasulu Vs The State of Andhra Pradesh Rep. by its Public Prosecutor
Andhra Pradesh High Court · (2017) 03 AP CK 0008
Code of Criminal Procedure, 1973, Section 252 - Conviction on plea of guiltyIndian Penal Code, 1860, Section 302, Section 25(1B)(a) - Punishment fo
High Courts14 Mar 2017
Guntuka Raja Ram Vs The State of Telangana
Andhra Pradesh High Court · (2017) 03 AP CK 0007
High Courts13 Mar 2017Disposed Off
C. Nanda Kumar Vs Union of India
Andhra Pradesh High Court · (2017) 3 AndhLD 726 : (2017) 2 HLT 70
Income Tax Act, 1961 - Section 194L
High Courts13 Mar 2017Disposed Off
Marthala Jayarami Reddy Vs S. Bharath Bhushan Rao
Andhra Pradesh High Court · (2017) 2 ALT 811
Civil Procedure Code, 1908 (CPC) - Order 13 Rule 10
High Courts13 Mar 2017Disposed Off
Baxalta Bioscience India Pvt. Ltd. Vs The State of Telangana
Andhra Pradesh High Court · (2017) 2 ALT 798 : (2017) 3 AndhLD 352
Constitution of India, 1950 - Article 226