High Courts26 Nov 2014
Hyderabad Chemical Supplies Limited Vs The Commissioner of Central Excise Customs
Andhra Pradesh High Court · (2015) 320 ELT 756 : (2015) 31 GSTR 539
Central Excises and Salt Act, 1944 — Section 11B, 35G, 4
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,249 judgments · page 218 of 1,763
High Courts26 Nov 2014
The Divisional Manager, National Insurance Company Limited Vs Yarramsetti Nagamani and Others
Andhra Pradesh High Court · (2014) 11 AP CK 0091
High Courts26 Nov 2014
Rasheed Vs The Managing Director
Andhra Pradesh High Court · (2015) 1 ALT 172
Industrial Disputes Act, 1947 — Section 11A
High Courts26 Nov 2014
D. Prashanth Reddy Vs Osmania University
Andhra Pradesh High Court · (2015) 5 ALD 54
High Courts26 Nov 2014
Lakhani Steel Industries Vs The Commissioner of Central Excise and Others
Andhra Pradesh High Court · (2015) 3 ALD 569 : (2015) 5 ALT 112 : (2015) 319 ELT 58
Central Excises and Salt Act, 1944 — Section 32
High Courts25 Nov 2014
A. Tirumal Raj Vs A. Anupama and Others
Andhra Pradesh High Court · (2015) 3 ALT(Cri) 275
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 127, 128Penal Code, 1860 (IPC) — Section 494
High Courts25 Nov 2014
Burgula Rajendra Kumar and Others Vs The Government of Telangana and Others
Andhra Pradesh High Court · (2015) 3 ALD 653
High Courts25 Nov 2014
Taviti Srinivas and Others Vs N. Padmavathi and Others
Andhra Pradesh High Court · (2015) 2 ACC 734 : (2015) 2 ALD 327
Constitution of India, 1950 — Article 227Employees Compensation Act, 1923 — Section 4(1)(b)Industrial Disputes Act, 1947 — Section 10, 2, 2(k), 2A
High Courts25 Nov 2014
Tavati Srinivas Vs N. Padmavathi
Andhra Pradesh High Court · (2016) 1 ACC 817 : (2016) ACJ 210 : (2015) 4 ALT 611 : (2015) 145 FLR 659 : (2015) 2 LLJ 417 : (2015) 1 LLN 448
Constitution of India, 1950 — Article 227Employees Compensation Act, 1923 — Section 4, 4(1), 4(1)(a), 4(1)(b), 4(1B)Industrial Disputes Act, 1947 — Section 10, 2, 2(k), 2A
High Courts25 Nov 2014
K. Prabhakar Rao Vs The State of A.P.
Andhra Pradesh High Court · (2015) 2 ALT(Cri) 91
Criminal Procedure Code, 1973 (CrPC) — Section 204, 206, 207, 227, 239Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 290, 304A, 339, 341, 349
High Courts25 Nov 2014
Jayasri Singh Vs The State of A.P.
Andhra Pradesh High Court · (2015) 2 ALD(Cri) 130 : (2015) 3 ALT(Cri) 370
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 200, 200, 201Dowry Prohibition Act, 1961 — Section 4, 6Negotiable Instruments Act, 1881 (NI) — Section 145
High Courts24 Nov 2014
A.P.S.E.B. and Others Vs M. Hemachandra Rao and Others
Andhra Pradesh High Court · (2014) 11 AP CK 0160
High Courts24 Nov 2014
Gudipati Venakteswarlu Vs M. Srinivas Goud and Others
Andhra Pradesh High Court · (2014) 11 AP CK 0152
High Courts24 Nov 2014
Kunapureddy Kondal Rao and Others Vs The Land Acquisition Officer-cum-Special Deputy Collector and Others
Andhra Pradesh High Court · (2015) 1 ALD 678 : (2015) 2 ALT 78 : (2015) ALT(Rev) 144
Constitution of India, 1950 — Article 14, 226, 300-ALand Acquisition Act, 1894 — Section 11, 18, 18, 19, 20
High Courts24 Nov 2014
Sri Chennakeshava Pulverizing Mill Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2015) 3 ALD 655 : (2015) 5 ALT 17
Constitution of India, 1950 — Article 12, 14
High Courts24 Nov 2014
Bollikonda Ramaiah Vs The Nalgonda District Co-operative Central Bank Limited and Others
Andhra Pradesh High Court · (2015) 2 ALD 90 : (2015) 5 ALT 162
Constitution of India, 1950 — Article 12, 14, 226
High Courts24 Nov 2014
Electronics Corporation of India Limited Vs K. Lakshminarayana and Others
Andhra Pradesh High Court · (2014) 11 AP CK 0103
Industrial Disputes Act, 1947 — Section 25-F
High Courts21 Nov 2014
Namana Venkata Siva Narayana Vs Namana Seetharavamma and Others
Andhra Pradesh High Court · (2015) 2 ALD(Cri) 296
Criminal Procedure Code, 1973 (CrPC) - Section 235(1), 397, 401 — Penal Code, 1860 (IPC) - Section 302, 34
High Courts21 Nov 2014
Vemula Srimathi Vs Bairi Srivani
Andhra Pradesh High Court · (2015) 3 ALD 650 : (2015) 5 ALT 83
Andhra Pradesh Panchayat Raj Act, 1994 — Section 19(3), 22, 22(1), 233Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 151Constitution of India, 1950 — Article 243(o)
High Courts21 Nov 2014
K. Bhaskar Naik Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2015) 3 ALD 104 : (2015) 1 ALT 168