High Courts17 Dec 2014
A.P.S.R.T.C. Vs Borra Ramasubbamma and Others
Andhra Pradesh High Court · (2015) 4 ALT 149
Motor Vehicles Act, 1988 — Section 163A, 163-A, 166
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,249 judgments · page 211 of 1,763
High Courts16 Dec 2014Dismissed
Obula Reddy Narayana Reddy Vs Indian Oil Corporation Ltd. and Others
Andhra Pradesh High Court · (2015) 3 ALD 22
High Courts16 Dec 2014Disposed off
P. Pavan Chandra Vs Transport Commissioner, Khairatabad and Others
Andhra Pradesh High Court · (2015) 2 ALD 740
Andhra Pradesh Motor Vehicles Taxation Act, 1963 - Section 3
High Courts16 Dec 2014Allowed
M.A. Raoof Vs Vishnu Chit Funds (P.) Ltd. and Others
Andhra Pradesh High Court · (2015) 3 ALD 714
High Courts16 Dec 2014
Rama Rao Vs Sadulla
Andhra Pradesh High Court · (2015) 4 ALD 446 : (2015) 2 ALT 616
Andhra Pradesh Panchayat Raj Act, 1994 — Section 153ACivil Procedure Code, 1908 (CPC) — Section 79Constitution of India, 1950 — Article 300
High Courts16 Dec 2014
Ramadasu Narasinga Rao Vs Commissioner of Central Excise, Customs and Service Tex
Andhra Pradesh High Court · (2014) 12 AP CK 0149
High Courts16 Dec 2014
Ramadasu Narasinga Rao Vs Commissioner of Central Excise, Customs and Service Tax
Andhra Pradesh High Court · (2014) 12 AP CK 0129
High Courts16 Dec 2014
Tanneeru Rama Kotaiah Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2015) 5 ALD 105 : (2015) 3 ALT 76
Essential Commodities Act, 1955 — Section 6-A
High Courts16 Dec 2014
Dasapalla Prosperities Vs DCIT, Circle-I
Andhra Pradesh High Court · (2014) 12 AP CK 0102
Income Tax Act, 1961 — Section 14, 143, 143(1)(a), 9
High Courts16 Dec 2014
M.A. Raoof Vs Vishnu Chit Funds Pvt. Ltd. and Others
Andhra Pradesh High Court · (2015) 5 ALT 114
High Courts16 Dec 2014
The New India Assurance Company Limited and Others Vs Margam Padmavathi and Others
Andhra Pradesh High Court · (2015) 2 AnWR 528
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Constitution of India, 1950 — Article 141Motor Vehicles Act, 1988 — Section 166
High Courts16 Dec 2014Dismissed
Kalagara Prabhakar Rao and Others Vs Kalagara Sujatha and Others
Andhra Pradesh High Court · (2015) 4 ALT 253
Constitution of India, 1950 - Article 227
High Courts16 Dec 2014
T. Suryanarayana Rao Vs Assistant Commissioner of Income Tax
Andhra Pradesh High Court · (2014) 12 AP CK 0035
Income Tax Act, 1961 — Section 148, 260A, 68
High Courts16 Dec 2014
The Commissioner of Income Tax Vs Shanker Constructions
Andhra Pradesh High Court · (2015) 371 ITR 320 : (2015) 233 TAXMAN 449
Income Tax Act, 1961 — Section 145, 260A, 34, 4(1)(b)(i)
High Courts16 Dec 2014
K. Bhaskar and Others Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2015) 5 ALD 96 : (2015) 5 ALT 585
Bombay Land Revenue Code, 1879 — Section 211Constitution of India, 1950 — Article 14, 226, 300-ALand Acquisition Act, 1894 — Section 4(1)
High Courts15 Dec 2014Disposed Off
Namala Kotaiah Vs Joint Collector & Additional District Magistrate, Guntur
Andhra Pradesh High Court · (2017) 1 AndhLD 518
High Courts15 Dec 2014Partly Allowed
Lakshmi Nagar Colony Residents Association Vs Hyderabad Urban Development Authority and Others
Andhra Pradesh High Court · (2015) 3 ALD 533 : (2015) 3 ALT 258 : (2015) ALT(Rev) 233
Andhra Pradesh Apartments (Promotion of Construction and Ownership) Act, 1987 - Section 6, 9 — Andhra Pradesh Urban Areas (Development) Act, 1975 - Section 14, 32, 33, 43
High Courts15 Dec 2014
Lachalla Kistaiah Vs Rekha Ramesh and Others
Andhra Pradesh High Court · (2015) 3 ALD 144 : (2015) 4 ALT 538
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(2), Order 39 Rule 4, 151Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 91, 92
High Courts15 Dec 2014
Sunkari Gurvaiah and Others Vs Sunkari Ramesh and Others
Andhra Pradesh High Court · (2015) 4 ALD 434 : (2015) 3 ALT 362
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1(2), Order 20 Rule 4(2), Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 3
High Courts15 Dec 2014
S. Gangaiah Vs State of Telangana
Andhra Pradesh High Court · (2015) 3 ALD 302 : (2015) 4 ALT 395
Constitution of India, 1950 — Article 226National Council for Teacher Education Act, 1993 — Section 14, 15, 16, 17, 18