High Courts25 Oct 2016Disposed Off
A. Abdul Rahim Vs Syed Gulam Mohinddin Saheb
Andhra Pradesh High Court · (2017) 2 AndhLD 471
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 157 of 1,770
High Courts25 Oct 2016Allowed
Mukkupogula Lavanya Vs State of Telangana
Andhra Pradesh High Court · (2017) 1 ALTCrl 77 : (2017) 1 AndhLDCriminal 228
Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 - Section 2(a)
High Courts25 Oct 2016Disposed Off
Financial Software and Systems (P) Ltd Vs S. Pawan Kumar Gupta
Andhra Pradesh High Court · (2017) 1 ALTCrl 1 : (2017) 1 HLT(Crl) 225
Criminal Procedure Code, 1973 (CrPC) - Section 439
High Courts25 Oct 2016Dismissed
New India Assurance Co. Ltd. Vs G. Subramanyam Reddy
Andhra Pradesh High Court · (2017) 1 AnWR 212
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts24 Oct 2016Partly Allowed
K. Lalith Manohar Vs Vijayawada Municipal Corporation
Andhra Pradesh High Court · (2017) 1 ALT 41 : (2017) 1 AndhLD 410 : (2017) 1 HLT 1
Hyderabad Municipal Corporation Act, 1955 - Section 456
High Courts24 Oct 2016Disposed Off
Mallukunta Primary Agricultural Co-operative Society Vs District Co-operative Officer
Andhra Pradesh High Court · (2017) 1 ALT 515 : (2017) 1 AndhLD 637
High Courts21 Oct 2016Disposed Off
Mohammed Azeem Ansari Vs Union of India
Andhra Pradesh High Court · (2017) 2 ALTCrl 10
Criminal Procedure Code, 1973 (CrPC) - Section 482Customs Act, 1962 - Section 132, Section 135
High Courts21 Oct 2016Dismissed
Singuru Mohana Rao - Petitioner @HASH High Court at Hyderabad for the State of Telangana and for the State of Andhra Pradesh, Hyderabad rep. by its Registrar (Vigilance)
Andhra Pradesh High Court · (2016) 6 ALT 211 : (2017) 1 AndhLD 520
Andhra Pradesh Civil Services (Classification, Control And Appeal) Rules, 1991 - Rule 20, Rule 21(2), Rule 21(3), Rule 9Andhra Pradesh State Judicial Service Rules, 2007 - Rule 19
High Courts21 Oct 2016Disposed Off
Dharmavarapu Prasad Vs State of A.P.
Andhra Pradesh High Court · (2016) 3 ALTCrl 346
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 186, 506
High Courts20 Oct 2016Disposed Off
Kontham Prakash Reddy Vs Sri Veugopala Swamy
Andhra Pradesh High Court · (2017) 3 ALT 205 : (2017) 2 AndhLD 750
High Courts20 Oct 2016Disposed Off
Venkatamma Vs Rudresa Chetty
Andhra Pradesh High Court · (2017) 2 AndhLD 599
High Courts20 Oct 2016Dismissed
Commissioner of Police Vs A. Vanamala Rao
Andhra Pradesh High Court · (2017) 1 ALT 594 : (2017) 2 AndhLD 742
Andhra Pradesh Fundamental Rules - Rule 22(a)(iv)Andhra Pradesh Revised Pension Rules, 1980 - Rule 26(1)Constitution of India, 1950 - Article 226
High Courts20 Oct 2016Disposed Off
Pavan Kumar Chiripal Vs Transmission Corporation of A.P. Limited
Andhra Pradesh High Court · (2017) 2 ALT 332
Constitution of India, 1950 - Article 226Electricity Act, 1910 - Section 49-C(1)Electricity Act, 2003 - Section 153(1), Section 154(5)
High Courts20 Oct 2016Allowed
Matta Rajavva Vs State of Telangana
Andhra Pradesh High Court · (2017) 1 ALT 192
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 - Section 14 (1)Land Acquisition Act, 1894 - Section 4(1)
High Courts19 Oct 2016Dismissed
Gurrapu Penchalaiah Vs Rayapu Chinnaiah
Andhra Pradesh High Court · (2017) 2 AndhLD 708
High Courts17 Oct 2016Disposed Off
M.S.N.R. Prasad Vs State of A.P.
Andhra Pradesh High Court · (2016) 3 ALTCrl 391
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 - Section 3(1)(s)
High Courts14 Oct 2016Disposed Off
Sri B. Neelakantam Vs The Chairman-cum-Presiding Officer
Andhra Pradesh High Court · (2017) 1 ALT 579 : (2017) 2 AndhLD 541 : (2017) 2 CLR 443 : (2017) 2 LLN 452
Constitution of India, 1950 - Article 226
High Courts14 Oct 2016Disposed Off
Sudini Narsimha Reddy Vs S. Sarojini
Andhra Pradesh High Court · (2017) 1 AndhLD 250 : (2017) 1 HLT 91
Civil Procedure Code, 1908 (CPC) - Order 16 Rule 10, Section 32
High Courts14 Oct 2016Disposed Off
Vikas Telugu Pandit Training College Vs State of Telangana
Andhra Pradesh High Court · (2016) 6 ALT 539 : (2017) 1 AndhLD 371
Constitution of India, 1950 - Article 226
High Courts13 Oct 2016Dismissed
Rev. C Elia, Guntur Dist Vs The Executive Council of The Aelchurch
Andhra Pradesh High Court · (2017) 1 HLT 187
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 - Section 36, Section 42