COURT ARCHIVE

Andhra Pradesh High Court judgments

35,249 judgments · page 274 of 1,763

High Courts09 Apr 2014

B. Ravindra Reddy Vs The Government of Andhra Pradesh

Andhra Pradesh High Court · (2015) 3 ALD 664 : (2014) 4 ALT 188

All India Council for Technical Education Act, 1987 — Section 10, 10(k), 11, 12, 2(g)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 6Constitution of India, 1950 — Article 16

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High Courts09 Apr 2014

Commissioner of Central Excise and Customs Vs Vera Laboratories Ltd.

Andhra Pradesh High Court · (2014) 309 ELT 677 : (2014) 28 GSTR 397

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High Courts09 Apr 2014Allowed

Amina Ayesha Vs Model Constructions

Andhra Pradesh High Court · (2014) 4 ALD 499 : (2014) 3 ALT 345 : (2014) 4 ARBLR 50

Arbitration and Conciliation Act, 1996 — Section 37, 9

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High Courts09 Apr 2014

Boda Suresh Babu Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2014) 4 ALT 547

Constitution of India, 1950 — Article 14, 15(1), 15(4), 16, 21

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High Courts09 Apr 2014Dismissed

A.P.S.R.T.C. Vs Donteboina Subba Rao

Andhra Pradesh High Court · (2014) 4 ALT 255

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High Courts09 Apr 2014Partly Allowed

V. Narayana Vs Thadakapalli Durgaiah and 7 Others

Andhra Pradesh High Court · (2014) 04 AP CK 0026

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High Courts07 Apr 2014Disposed Off

N. Surendra Babu Vs Narasimha Reddy and Another The New India Assurance Co. Ltd. Vs N. Surendra Babu and Another

Andhra Pradesh High Court · (2014) 04 AP CK 0098

Evidence Act, 1872 — Section 45Motor Vehicles Act, 1988 — Section 140, 166

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High Courts07 Apr 2014

M. Tata Bai Vs Government of Andhra Pradesh

Andhra Pradesh High Court · (2014) 6 ALD 329 : (2014) 3 ALT 607

Constitution of India, 1950 — Article 226

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High Courts04 Apr 2014Disposed off

Symbiosis International University (SIU) Vs Union of India and Others

Andhra Pradesh High Court · (2015) 3 ALD 55

Constitution of India, 1950 - Article 162, 19, 19(1), 19(1)(g), 21 — University Grants Commission Act, 1956 - Section 26(1)(f), 3

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High Courts04 Apr 2014

Andhra Pradesh,Housing Board Vs Quility Care India Limited

Andhra Pradesh High Court · (2014) 04 AP CK 0158

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High Courts04 Apr 2014

Lunavath Deva Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2014) 04 AP CK 0157

Criminal Procedure Code, 1973 (CrPC) — Section 313

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High Courts04 Apr 2014

Shaik Nagoor Bibi Vs Shaik Pakeer Saheb

Andhra Pradesh High Court · (2015) 1 ALD 701 : (2015) 5 ALT 116

Evidence Act, 1872 — Section 52Penal Code, 1860 (IPC) — Section 494Specific Relief Act, 1963 — Section 34

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High Courts04 Apr 2014Dismissed

Sarosh Sam Bastawala and Another Vs State of A.P.

Andhra Pradesh High Court · (2014) 1 ALT(Cri) 16

Constitution of India, 1950 - Article 142 226Criminal Procedure Code, 1973 (CrPC) - Section 125 239 320 482Hindu Marriage Act, 1955 - Section 9

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High Courts04 Apr 2014

Schwing Stetter India Private Limited Vs The Commercial Tax Officer

Andhra Pradesh High Court · (2014) 58 APSTJ 170

Andhra Pradesh Value Added Tax Act, 2005 — Section 31Constitution of India, 1950 — Article 226

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High Courts04 Apr 2014

Sri Gowtham Educational Society Vs The Assistant Commissioner (CT)

Andhra Pradesh High Court · (2014) 58 APSTJ 178

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High Courts04 Apr 2014Partly Allowed

N. Udya Kumar Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2014) 04 AP CK 0056

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 109, 148, 149, 302, 304

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High Courts04 Apr 2014Dismissed

Gopu Pratap Kumar Vs Buddhiraju Laxmana Rao

Andhra Pradesh High Court · (2014) 3 ALD 617 : (2014) 3 ALT 209

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2)(i), 10(2)(ii)(a), 10(2)(ii)(b), 10(2)(iii)

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High Courts04 Apr 2014Allowed

Todkar Gananeswari Bai and Another Vs Mannela Bhaskar Rao and Another

Andhra Pradesh High Court · (2015) ACJ 1710

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High Courts03 Apr 2014

3F Industries Ltd. Vs Commissioner of Cus., C. Ex. & S.T.

Andhra Pradesh High Court · (2015) 317 ELT 21

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High Courts03 Apr 2014

Siva Kumar Traders Vs Bharat Sanchar Nigam Limited and Others

Andhra Pradesh High Court · (2015) 1 ALT 459 : (2015) 4 BC 24

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 35Income Tax Act, 1961 — Section 33-A, 35

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