High Courts21 Aug 2014Allowed
Tara Transports Vs National Insurance Co. Ltd.
Andhra Pradesh High Court · (2015) 1 ALD 468 : (2015) 3 ALT 729
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, Order 9 Rule 8
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,249 judgments · page 244 of 1,763
High Courts20 Aug 2014
Mekala Rama Mohan Reddy Vs APSRTC
Andhra Pradesh High Court · (2014) 08 AP CK 0121
Motor Vehicles Act, 1988 — Section 166, 173
High Courts20 Aug 2014
G. Venkateswar Rao Vs The Assistant Commissioner of Income Tax
Andhra Pradesh High Court · (2014) 368 ITR 457
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 158B, 158BC, 158BD, 260-A
High Courts20 Aug 2014
Ramesh Charities Vs R. Ratna Sudha
Andhra Pradesh High Court · (2014) 6 ALD 543 : (2014) 6 ALD(Cri) 543 : (2014) 6 ALT 8
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 39 Rule 10, 151Evidence Act, 1872 — Section 114, 16General Clauses Act, 1897 — Section 27
High Courts20 Aug 2014
Alluri Rajesekhar Vs Government of Andhra Pradesh
Andhra Pradesh High Court · (2014) 6 ALD 724 : (2014) 6 ALD(Cri) 724
Constitution of India, 1950 — Article 226, 300ALand Acquisition Act, 1894 — Section 11, 17, 24, 31, 4
High Courts20 Aug 2014
Dhanalakshmi Cotton and Rice Mills Pvt. Ltd. Vs Southern Power Distribution Company of A.P. Ltd.
Andhra Pradesh High Court · (2015) 3 ALD 45
Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 111, 61, 62, 64
High Courts20 Aug 2014Partly Allowed
Lachugari Vittal Vs Shaik Mahmood
Andhra Pradesh High Court · (2015) 1 AnWR 122
High Courts20 Aug 2014
The Commissioner of Income Tax Vs Transport Corporation of India
Andhra Pradesh High Court · (2014) 272 CTR 97 : (2014) 368 ITR 728
Income Tax Act, 1961 — Section 260A, 37(1)
High Courts14 Aug 2014
Pradyut Waghray Vs Margadarshi Chit Fund Pvt. Ltd.
Andhra Pradesh High Court · (2014) 08 AP CK 0113
High Courts14 Aug 2014
T.N.V. Ravi Kumar Vs Sumeet Pal Singh
Andhra Pradesh High Court · (2015) 2 ALD 599 : (2015) 3 ALT 12
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 106, Order 21 Rule 58, Order 21 Rule 97Criminal Procedure Code, 1973 (CrPC) — Section 482Transfer of Property Act, 1882 — Section 106
High Courts14 Aug 2014Dismissed
Creations A Partnership Firm Vs Twenty Four Assured Aircon Pvt. Ltd.
Andhra Pradesh High Court · (2015) 1 ALD 544 : (2015) 3 ALT 456
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 151
High Courts14 Aug 2014Dismissed
A.P. Kerosene Vs Union of India
Andhra Pradesh High Court · (2015) 2 ALD 699
Constitution of India, 1950 — Article 12, 14, 19(1)(g), 21
High Courts14 Aug 2014Dismissed
APSRTC Vs M.A. Basheer
Andhra Pradesh High Court · (2015) 1 ALD 206 : (2015) 3 ALT 719 : (2015) 144 FLR 615
Industrial Disputes Act, 1947 — Section 2-A(2)
High Courts14 Aug 2014
J.R. Mritunjaya Singh Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2015) 1 ALD 740 : (2015) 5 ALT 46
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 23(b)Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 15(2), 15(2)(b), 226
High Courts14 Aug 2014
N. Kusuma Harinath Babu Reddy Vs K. Prasuna
Andhra Pradesh High Court · (2014) 6 ALD 253 : (2015) 1 ALT 341
Registration Act, 1908 — Section 17, 49
High Courts14 Aug 2014Dismissed
Syed Ahmed Vs Cheekoty Veerannah and Company
Andhra Pradesh High Court · (2015) 1 ALD 35 : (2015) 3 ALT 515 : (2015) ALT(Rev) 231
Transfer of Property Act, 1882 — Section 106
High Courts13 Aug 2014
National Insurance Company Ltd. Vs Boini Gangaram
Andhra Pradesh High Court · (2014) 08 AP CK 0112
High Courts13 Aug 2014Dismissed
Pranit Projects Pvt. Ltd. Vs Goundra Yadaiah
Andhra Pradesh High Court · (2014) 6 ALD 232 : (2015) 1 ALT 352
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 137
High Courts13 Aug 2014Allowed
Sarikonda Pandu Raju Vs Government of India
Andhra Pradesh High Court · (2014) 08 AP CK 0077
Constitution of India, 1950 — Article 226
High Courts13 Aug 2014
Battu Madhan Vs B. Sai Laxmi
Andhra Pradesh High Court · (2015) 1 ALT 338 : (2015) 145 FLR 278
Workmens Compensation Act, 1923 — Section 22, 30, 4A(3)