High Courts23 Dec 2016Disposed Off
Takkella Radhakrishnaiah Vs Ganipaineni Nagaraju
Andhra Pradesh High Court · (2017) 2 ALT 9 : (2017) 2 AndhLD 506 : (2017) 2 CivCC 456 : (2017) 1 HLT 733
Evidence Act, 1872 - Section 45
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 152 of 1,770
High Courts23 Dec 2016Disposed Off
K. Ashok Kumar Goud Vs Sree Ramulu
Andhra Pradesh High Court · (2017) 1 ALTCrl 320
Negotiable Instruments Act, 1881 (NI) - Section 138, Section 142
High Courts22 Dec 2016Disposed Off
M/s. Bajaj Finance Ltd Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 1 ALTCrl 273 : (2017) 1 AndhLDCriminal 1042 : (2017) 1 HLT(Crl) 13
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 499, Section 500
High Courts22 Dec 2016Disposed Off
The General Manager, The Karimnagar District Cooperative Central Bank Limited Vs The A.P. Cooperative Tribunal
Andhra Pradesh High Court · (2017) 1 ALT 799 : (2017) 2 AndhLD 350
Andhra Pradesh Co-operative Societies Act, 1964 - Section 62(4)Andhra Pradesh Co-operative Societies Rules, 1964 - Rule 49Limitation Act, 1963 - Article 55
High Courts22 Dec 2016Disposed Off
M/s. Navya Infracon Projects (I) Private Ltd. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 2 ALT 103 : (2017) 2 AndhLD 602
Legal Services Authorities Act, 1987 - Section 12(h), Section 13(2)
High Courts21 Dec 2016Disposed Off
Nuthakki Sri Lakshmi Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 1 ALT 611 : (2017) 3 AndhLD 124 : (2017) 1 HLT 413
Constitution of India, 1950 - Article 226
High Courts21 Dec 2016Disposed Off
Yadlapalli Mary Mani Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 1 ALTCrl 226 : (2017) 1 HLT(Crl) 43
Criminal Procedure Code, 1973 (CrPC) - Section 482Protection of Women From Domestic Violence Act, 2005 - Section 12, Section 17, Section 18, Section 2(f), Section 2(q), Section 20
High Courts20 Dec 2016Disposed Off
L. Sankar Rao Vs Government of Andhra Pradesh
Andhra Pradesh High Court · (2017) 2 ALT 1 : (2017) 2 AndhLD 667
Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 - Section 5Constitution of India, 1950 - Article 14
High Courts20 Dec 2016Disposed Off
Oxford High Shool Vs Warangal Municipal Corpn.
Andhra Pradesh High Court · (2017) 1 HLT 309
Constitution of India, 1950 - Article 226Hyderabad Municipal Corporation Act, 1955 - Section 521(1)(e)
High Courts20 Dec 2016Disposed Off
K. Venkata Krishna Prasad Vs Peram Sai Swarupa, Vijayawada
Andhra Pradesh High Court · (2017) 1 ALTCrl 259 : (2017) 1 HLT(Crl) 492
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts20 Dec 2016Disposed Off
K. Gopallu Vs A.P.S.C.B. Employees Union
Andhra Pradesh High Court · (2017) 1 HLT 152
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 32
High Courts20 Dec 2016Disposed Off
Chinna Bayyannagari Munirami Reddy Vs C.B. Shankar Reddy
Andhra Pradesh High Court · (2017) 3 ALT 533 : (2017) 3 AndhLD 482
High Courts19 Dec 2016Disposed Off
N. Narsamma Vs Chinna Mukkiranna
Andhra Pradesh High Court · (2017) 1 ALTCrl 221
Negotiable Instruments Act, 1881 (NI) - Section 138, Section 139
High Courts16 Dec 2016Disposed Off
Kits Minorities Welfare and Educational Society Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2017) 2 ALT 30 : (2017) 3 AndhLD 134
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 - Section 5, Section 7
High Courts16 Dec 2016Disposed Off
Charminar Co-operative Urban Bank Limited Vs M/s. Shyam Trading Company
Andhra Pradesh High Court · (2017) 2 ALT 142 : (2017) 2 AndhLD 594 : (2017) 1 HLT 500
Banking Regulation Act, 1949 - Section 21Civil Procedure Code, 1908 (CPC) - Section 34
High Courts16 Dec 2016Disposed Off
P. Bala Raju Vs The State of Telangana
Andhra Pradesh High Court · (2017) 1 ALT 729
Andhra Pradesh Elementary Teacher Training Institutions, District Institutes of Education and Training (Regulation of Admission into Diploma in Elementary Education Course through Common Entrance Test) Rules, 2013 - Rule 9
High Courts15 Dec 2016Disposed Off
Korra Praveen Vs State of Telangana
Andhra Pradesh High Court · (2017) 1 ALTCrl 180 : (2017) 1 AndhLDCriminal 790 : (2017) 1 HLT(Crl) 4
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 366
High Courts14 Dec 2016Disposed Off
Cherukuri Lakshmi Narasimha Gandhi Vs A.P. JAC For Protection of Holy Quran
Andhra Pradesh High Court · (2017) 1 ALTCrl 286 : (2017) 1 AndhLDCriminal 793 : (2017) 1 HLT(Crl) 7
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts14 Dec 2016Disposed Off
I. Tarakaraman Vs Banking Service Recruitment Board
Andhra Pradesh High Court · (2017) 1 ALT 814 : (2017) 3 AndhLD 318
Constitution of India, 1950 - Article 226
High Courts13 Dec 2016Disposed Off
Shaik Liyaqat Vs State of Telangana
Andhra Pradesh High Court · (2017) 1 ALTCrl 312 : (2017) 1 AndhLDCriminal 452