High Courts01 Mar 2017Disposed Off
Gautam Chand Chordia Vs Majida Hasany
Andhra Pradesh High Court · (2017) 3 ALT 418 : (2017) 3 AndhLD 462
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 146 of 1,770
High Courts28 Feb 2017Dismissed
Seelam Mallaiah Vs P. Narasinga Rao
Andhra Pradesh High Court · (2017) 3 ALT 228
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 4Specific Relief Act, 1963 - Section 9
High Courts28 Feb 2017Disposed Off
M/s Axis Bank Ltd. Vs The State of Telangana
Andhra Pradesh High Court · (2017) 2 ALT 666 : (2017) 3 AndhLD 381
Constitution of India, 1950 - Article 226Essential Commodities Act, 1955 - Clause 2-K, Section 6-A
High Courts28 Feb 2017Disposed Off
Moduraboina Deepika Vs Kuna Sujatha Devi
Andhra Pradesh High Court · (2017) 2 ALT 559 : (2017) 3 AndhLD 1
Registration Act, 1908 - Section 17
High Courts28 Feb 2017Disposed Off
G. Govindu Vs Telangana State Road Transport Corporation
Andhra Pradesh High Court · (2017) 3 ALT 255 : (2017) 3 AndhLD 755 : (2017) 2 LLJ 465
Constitution of India, 1950 - Article 226
High Courts27 Feb 2017Disposed Off
Dr. S. Shoba Rani Vs The State Reorganization Department
Andhra Pradesh High Court · (2017) 2 ALT 564 : (2017) 3 AndhLD 207 : (2017) 1 HLT 759
Constitution of India, 1950 - Article 226
High Courts27 Feb 2017Disposed Off
Smt. K. Balamani @ Balamma Vs The Commissioner of B.C. Welfare
Andhra Pradesh High Court · (2017) 3 ALT 203 : (2017) 3 AndhLD 571 : (2017) LIC 1954
Andhra Pradesh Revised Pension Rules, 1980 - Rule 50Hindu Marriage Act, 1955 - Section 16
High Courts27 Feb 2017Allowed
PRAHALLAD RATHOD Vs K VITTAL AND ANOTHER
Andhra Pradesh High Court · (2017) 02 AP CK 0020
High Courts27 Feb 2017
Che[uri Hanumantha Raio Vs CHEPURI UMA BALA, and another
Andhra Pradesh High Court · (2017) 02 AP CK 0019
Code of Criminal Procedure, 1973, Section 127, Section 125(4), Section 397(1) - Alteration In allowance - Order for maintenance of wives, children and parents - Calling fo
High Courts27 Feb 2017Allowed
Prahallad Rathod Vs K.Vittal, & Anr.
Andhra Pradesh High Court · (2017) 02 AP CK 0018
Motor Vehicles Act, 1988, Section 163A, Section 163A - Special provisions as to payment of compensation on structured formula basis
High Courts23 Feb 2017Disposed Off
Talari Venkataiah(died) Vs Bowrampreet
Andhra Pradesh High Court · (2017) 2 AndhLD 690
High Courts23 Feb 2017Dismissed
Gonepalli Rajamallaiah Vs Ragipalli Rajaram
Andhra Pradesh High Court · (2017) 3 ALT 245 : (2017) 3 AndhLD 511
Evidence Act, 1872 - Section 65(c)
High Courts23 Feb 2017Disposed Off
M/s. Rao''s Educational Society Vs Gaddam Sampath Kumar
Andhra Pradesh High Court · (2017) 2 ALT 636 : (2017) 3 AndhLD 305 : (2017) 1 HLT 770
Civil Procedure Code, 1908 (CPC) - Order 15-AConstitution of India, 1950 - Article 227
High Courts23 Feb 2017Disposed Off
T. Muralidhar Rao Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2017) AIRCC 1833 : (2017) 3 ALT 389 : (2017) 3 AndhLD 706
Urban Land (Ceiling And Regulation) Act, 1976 - Section 10(1), Section 10(3), Section 10(3), Section 10(5), Section 10(6), Section 10(6), Section 10(i), Section 20, Section 5(3), Section 8(4), Section 8(4), Section 9
High Courts23 Feb 2017
SREE RAYALASEEMA HI-STRENGTH HYPO LTD Vs STATE OF ANDHRA PRADESH, REP BY ITS PRL SECRETARY AND OTHERS
Andhra Pradesh High Court · (2017) 02 AP CK 0017
Drugs and Cosmetics Act, 1940, Section 3(B)(i) - Definitions
High Courts23 Feb 2017Allowed
B.Rajnikanth Vs P.Rajaiah, & Anr.
Andhra Pradesh High Court · (2017) 02 AP CK 0016
High Courts22 Feb 2017Disposed Off
Mrs. Lalitha Christian Vs The Government of Andhra Pradesh
Andhra Pradesh High Court · (2017) 2 ALT 527 : (2017) 1 HLT 748
Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 - Section 5(3), Section 9
High Courts22 Feb 2017Disposed Off
Banala Subhashini Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 1 HLT(Crl) 443
Criminal Procedure Code, 1973 (CrPC) - Section 145 to 147, Section 151, Section 94
High Courts22 Feb 2017Disposed Off
The State of Telangana Vs Syed Dasthagir
Andhra Pradesh High Court · (2017) 1 HLT(Crl) 510
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 201, Section 302, Section 363, Section 376, Section 377Protection of Children from Sexual Offences Act, 2012 - Section 6
High Courts22 Feb 2017Allowed
M/s.Raos Educational Society Vs Gaddam Sampath Kumar
Andhra Pradesh High Court · (2017) 02 AP CK 0015
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 15A