High Courts23 Feb 2016Disposed Off
P. Hariprakash Reddy and Others - Petitioners @HASH M/s. Hindustan Petroleum Corporation Limited
Andhra Pradesh High Court · (2016) 6 ALT 238 : (2016) 6 AndhLD 715
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 173 of 1,770
High Courts23 Feb 2016Dismissed
Anireddy Amrutha Devi Vs Anireddy Vasudha and Others
Andhra Pradesh High Court · (2016) 4 ALT 61 : (2016) 3 AndhLD 494 : (2016) 3 ICC 466
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 10A(iii), Order 7 Rule 11, Section 151
High Courts23 Feb 2016Allowed
Palapatla Srinivasa Reddy Vs State of A.P.
Andhra Pradesh High Court · (2017) 1 ALTCrl 203 : (2016) 2 AndhLDCriminal 433 : (2016) 2 Crimes 87 : (2017) 1 HLT(Crl) 219
Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 8Penal Code, 1860 (IPC) - Section 302
High Courts23 Feb 2016Partly Allowed
Banavath Ravi Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2016) 02 AP CK 0007
Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 302, Section 304, Section 307
High Courts23 Feb 2016Allowed
Narasapuram Balaiah Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2016) 02 AP CK 0005
Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 302, Section 307, Section 324, Section 34
High Courts22 Feb 2016Dismissed
Mohammed Jaffer Abdul Qadeer Qureshi Vs Aziz-ur-Rehman Qureshi and Others
Andhra Pradesh High Court · (2016) 164 AIC 370 : (2016) 3 ALT 477 : (2016) 3 AndhLD 38 : (2016) 3 CivCC 389 : (2016) 3 ICC 151
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9, Section 151, Section 75, Section 94Constitution of India, 1950 - Article 227
High Courts22 Feb 2016Partly Allowed
Kothala Srinu Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2016) 02 AP CK 0006
Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 313Penal Code, 1860 (IPC) - Section 302, Section 304, Section 307
High Courts19 Feb 2016Disposed Off
L. Ranga Rao Vs Girijan Co-operative Limited
Andhra Pradesh High Court · (2017) 3 ALT 114
Andhra Pradesh Co-operative Societies Rules, 1964 - Rule 49(2)Constitution of India, 1950 - Article 226
High Courts19 Feb 2016Allowed
Sarala Jain and Others Vs Sangu Gangadhar and Others
Andhra Pradesh High Court · (2016) 163 AIC 389 : (2016) 3 ALT 132 : (2016) 3 AndhLD 197 : (2016) 3 ICC 246
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 1, Order 26 Rule 9, Section 151, Section 75, Section 9Constitution of India, 1950 - Article 227Specific Relief Act, 1963 - Section 37, Section 38
High Courts19 Feb 2016Dismissed
G. Narayan Reddy Vs P. Narayana Reddy
Andhra Pradesh High Court · (2016) 3 ALT 12
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 24, Order 41 Rule 33, Section 11Constitution of India, 1950 - Article 141, Article 341, Article 342, Article 46Contract Act, 1872 - Section 25
High Courts18 Feb 2016Disposed Off
State of Andhra Pradesh Vs The Andhra Pradesh Administrative Tribunal
Andhra Pradesh High Court · (2017) 3 ALT 173 : (2016) 5 AndhLD 679
High Courts18 Feb 2016Dismissed
S. Sudharshan Rao and Others Vs The Citizen Co-operative Society Limited
Andhra Pradesh High Court · (2016) 3 ALT 455 : (2016) 4 AndhLD 206 : (2016) 3 CivCC 564 : (2016) 4 ICC 172
Arbitration and Conciliation Act, 1996 - Section 34, Section 36Civil Procedure Code, 1908 (CPC) - Order 21 Rule 11, Order 29 Rule 29, Section 122, Section 126Constitution of India, 1950 - Article 227
High Courts17 Feb 2016Dismissed
Hanumantu Narayana Dora Vs The Srikakuklam Coop. Urban Bank Ltd. and Others
Andhra Pradesh High Court · (2016) 3 ALT 291 : (2016) 4 AndhLD 505
Andhra Pradesh Co-operative Societies Act, 1964 - Section 2(n), Section 3(1), Section 35, Section 51, Section 60
High Courts17 Feb 2016Allowed
Dwara Satyanarayana Vs Malladi Bhanumathi and Others
Andhra Pradesh High Court · (2016) 166 AIC 737 : (2016) 4 ALT 516 : (2016) 3 AndhLD 505 : (2016) 4 CivCC 111 : (2016) 3 ICC 788
Constitution of India, 1950 - Article 227Registration Act, 1908 - Section 17, Section 2(6)Transfer of Property Act, 1882 - Section 54, Section 6(c)
High Courts17 Feb 2016Disposed off
Sri Vijaya Lakshmi Agencies Vs Authorised Officer, Canara Bank and Others
Andhra Pradesh High Court · (2016) 165 AIC 493 : (2016) AIR(Hyderabad) 145 : (2016) 3 ALT 812 : (2016) 3 AndhLD 14 : (2017) 1 BC 140 : (2017) 1 DCR 262 : (2017) 1 DRTC 100
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13
High Courts16 Feb 2016Dismissed
C. Malla Reddy Vs The Authorized Officer, IDBI Bank Limited and Others
Andhra Pradesh High Court · (2016) 164 AIC 375 : (2016) 3 ALT 485 : (2016) 4 AndhLD 687 : (2016) 4 BC 369 : (2016) 3 DCR 691 : (2017) 1 DRTC 369 : (2017) 1 NIJ 754
Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 - Section 2, Section 3Constitution of India, 1950 - Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 2
High Courts16 Feb 2016Dismissed
Mohammed Abdul Azeem Vs M/s. South India Prime Tannery Pvt. Ltd.
Andhra Pradesh High Court · (2016) AIR(Hyderabad) 170
High Courts16 Feb 2016Dismissed
Karri Nageswara Rao @ Bujji Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2016) 3 ALTCrl 143 : (2016) 2 AndhLDCriminal 425
High Courts16 Feb 2016Allowed
N. Venkatesh Naik Vs Telangana State Road Transport Corporation and Others
Andhra Pradesh High Court · (2016) 2 ALT 813 : (2016) 3 AndhLD 750 : (2016) 2 CLR 626 : (2016) 150 FLR 687 : (2016) 3 LLJ 665 : (2016) 4 LLN 159
Constitution of India, 1950 - Article 14, Article 16, Article 226Industrial Disputes Act, 1947 - Section 17-A
High Courts15 Feb 2016Disposed Off
Lakshmi Priya Exports (India) Pvt. Ltd. and Others Vs Ramalingam Mills Ltd. and Others
Andhra Pradesh High Court · (2016) 2 ALT 537 : (2016) 3 AndhLD 658 : (2016) 2 CivCC 737 : (2016) 3 ICC 491
Civil Procedure Code, 1908 (CPC) - Order 12 Rule 1(1)(2), Order 13 Rule 1, Order 18 Rule 17, Order 18 Rule 17-A, Order 18 Rule 3, Order 7 Rule 14, Order 7 Rule 14(1), Order 7 Rule 14(3), Section 151