High Courts10 Mar 2017Disposed Off
Smt. Ghousia Begum Vs State of Telangana
Andhra Pradesh High Court · (2017) 3 ALT 209 : (2017) 3 AndhLD 704
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 145 of 1,770
High Courts10 Mar 2017Disposed Off
K. Arjuna Rao Vs Katuru Yeukondalu
Andhra Pradesh High Court · (2017) 2 ALT 673 : (2017) 3 AndhLD 170
Constitution of India, 1950 - Article 227
High Courts10 Mar 2017Dismissed
Pabolu Prameela Rani Vs Bogi Prasanthi
Andhra Pradesh High Court · (2017) 3 ALT 280 : (2017) 3 AndhLD 463
Civil Procedure Code, 1908 (CPC) - Section 151Evidence Act, 1872 - Section 45
High Courts09 Mar 2017
Sulochana,D/o B.Ananta Ramulu Vs M.Ramachari
Andhra Pradesh High Court · (2017) 03 AP CK 0006
Indian Penal Code, 1860, Section 498A, Section 497 - Husband or relative of husband of a woman subjecting her to cruelty - AdulteryHindu Marriage Act, 1955,
High Courts08 Mar 2017Disposed Off
T. Ranjeeth Singh Vs State of Telangana
Andhra Pradesh High Court · (2017) 3 ALT 282 : (2017) 3 AndhLD 476
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 - Rule 20
High Courts08 Mar 2017Dismissed
J. Amrnath Vs High Court of Judicature at Hyderabad for the State of TS and AP
Andhra Pradesh High Court · (2017) 2 ALT 519
Constitution of India, 1950 - Article 226
High Courts08 Mar 2017
Aravind Choudhary Vs The State of Telangana and another
Andhra Pradesh High Court · (2017) 03 AP CK 0005
Constitution of India, Article 21, Article 22 - Amendment of the Schedule - Protection against arrest and detention in certain casesIndian Penal Code, 1860,
High Courts07 Mar 2017Disposed Off
M. Raghunath Vs Telangana State Road Transport Corporation
Andhra Pradesh High Court · (2017) 2 ALT 650 : (2017) 3 AndhLD 364
Constitution of India, 1950 - Article 226
High Courts07 Mar 2017
V. Swaroopa Rani and others Vs The State Archaeological Museums Department and another
Andhra Pradesh High Court · (2017) 03 AP CK 0004
High Courts07 Mar 2017
Mubarak Awad Ali Kaseri Vs The State of Telangana & Ors.
Andhra Pradesh High Court · (2017) 03 AP CK 0003
Traffic Offenders and Land Grabbers Act, 1986, Section 3(2), Section 8, Section 13, Section 12
High Courts03 Mar 2017Allowed
Dr. Kovi Sreehari Vs Commissioner of Ayush, State of A.P.
Andhra Pradesh High Court · (2017) 2 ALT 679 : (2017) 3 AndhLD 396 : (2017) 2 HLT 59
Andhra Pradesh Ayurvedic Medical Service Rules, 2005 - Rule 11Andhra Pradesh State and Subordinate Service Rules, 1996 - Rule 11(b)
High Courts03 Mar 2017Disposed Off
K. Vijayakumar Vs The State of A.P.
Andhra Pradesh High Court · (2017) 2 ALT 757 : (2017) 3 AndhLD 431
Andhra Pradesh Public Employment (Regulation of Age of Superannuation) Act, 1984 - Section 3(1-A)Andhra Pradesh State Higher Judicial Services Rules, 2007 - Rule 14(2), Rule 14(2), Rule 23, Rule 26(1)Constitution of India, 1950 - Article 226
High Courts03 Mar 2017Disposed Off
Lanka Annapurnasri Vs The High Court of Judicature at Hyderabad for the State of Telangana and the State of A.P.
Andhra Pradesh High Court · (2017) 2 ALT 552 : (2017) 3 AndhLD 40
Andhra Pradesh State Higher Judicial Services Rules, 2007 - Rule 14(2)Constitution of India, 1950 - Article 226
High Courts03 Mar 2017Disposed Off
S. Kamalamma Vs The Joint Collector cum Settlement Officer
Andhra Pradesh High Court · (2017) 3 ALT 299 : (2017) 3 ALT 87 : (2017) 3 AndhLD 645
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 - Section 11(a)Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 - Section 9Constitution of India, 1950 - Article 226
High Courts03 Mar 2017Allowed
GLOBAL GREEN COMPANY LTD, ZZAHEERABAD, MEDAK Vs PESIDING OFFICER, LABOUR COURT-II & 3 OTHERS
Andhra Pradesh High Court · (2017) 03 AP CK 0002
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtIndustrial Disput
High Courts02 Mar 2017Disposed Off
Gautam Chand Chordia Vs Smt. Majida Hasany
Andhra Pradesh High Court · (2017) 3 ALT 412
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Section 151
High Courts02 Mar 2017Dismissed
AKULA MANOHAR RAO Vs POKALA SUBBARAYUDU & 5 OTHERS
Andhra Pradesh High Court · (2017) 03 AP CK 0001
Code of Civil Procedure, 1908, Order 8Rule 1, Order 8Rule 1A,
High Courts01 Mar 2017Dismissed
E LAXMINARAYANA Vs HIGH COURT OF A P, HYDERABAD, REP BY ITS REGISTRAR (ADMINISTRATION) AND FIVE OTHERS
Andhra Pradesh High Court · (2017) 03 AP CK 0071
Industrial Disputes Act, 1947, Section 7(1), Section 7, Section 7(3), Section 7A, Section 33C(2), Section 7A(1),
High Courts01 Mar 2017Disposed Off
MOHD ALLAUDDIN Vs VICE CHAIRMAN & MANAGING DIRECTOR, APSRTC AND OTHERS
Andhra Pradesh High Court · (2017) 03 AP CK 0070
Industrial Disputes Act, 1947, Section 2(OO), Section 2(OO)(c) - Definitions - DefinitionsPersons With Disabilities (Equal Opportunities, Protection of Rights and Full Partici
High Courts01 Mar 2017Allowed
APOLLO HEALTH AND LIFESTYLE LIMITED AND ANOTHER Vs ANUPAM SARAOGI OF INDIAN INHABITANT
Andhra Pradesh High Court · (2017) 03 AP CK 0069
Code of Civil Procedure, 1908, Section 19, Section 20, Section 16, Section 18, Section 34, Order 41Rule 3