CourtKutchehry.com

COURT ARCHIVE

Andhra Pradesh High Court judgments

35,381 judgments · page 155 of 1,770

High Courts16 Nov 2016Disposed Off

Varala Reddy Vs Government of Andhra Pradesh

Andhra Pradesh High Court · (2017) 2 ALT 450 : (2017) 3 AndhLD 392

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 - Section 111(4)Constitution of India, 1950 - Article 226
Read judgment
High Courts15 Nov 2016Allowed

Syed Irfan Sulaiman Vs M/s. New Amma Hospitals

Andhra Pradesh High Court · (2017) AIR(Hyderabad) 18 : (2017) 1 ALT 335 : (2017) 3 ArbiLR 204 : (2017) 1 HLT 108

Arbitration and Conciliation Act, 1996 - Section 7, Section 8, Section 9Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Section 9Partnership Act, 1932 - Section 2, Section 58, Section 59, Section 63, Section 69
Read judgment
High Courts14 Nov 2016Disposed Off

Rahana Begum Vs State of A.P., Hyderabad

Andhra Pradesh High Court · (2017) 2 ALTCrl 104 : (2017) 1 AndhLDCriminal 749 : (2017) 1 HLT(Crl) 192

Evidence Act, 1872 - Section 3, Section 32(1), Section 8Penal Code, 1860 (IPC) - Section 302, Section 302
Read judgment
High Courts14 Nov 2016Disposed Off

Smt. M. Laxmamma Vs Hanmappa

Andhra Pradesh High Court · (2017) 3 AndhLD 146 : (2017) 1 HLT 571

Motor Vehicles Act, 1988 - Section 140, Section 161, Section 161, Section 163, Section 165, Section 168
Read judgment