High Courts05 Feb 2014Allowed
D. Bala Obulesu Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2014) 02 AP CK 0069
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2014
1,932 judgments · page 89 of 97
High Courts05 Feb 2014Allowed
The Tadpatri Lorry Owner''s Association Vs M. Raju and Others
Andhra Pradesh High Court · (2015) 4 ALD 378 : (2014) 3 ALT 675 : (2014) 1 AnWR 863
Motor Vehicles Act, 1988 - Section 113 114 115 194
High Courts05 Feb 2014Allowed
Sri Motumarri Ramakrishna Vs The Sub-Divisional Magistrate and Revenue Divisional Officer and Inspector of Police
Andhra Pradesh High Court · (2014) 3 ALD 243 : (2014) 3 ALT 693
Immoral Traffic (Prevention) Act, 1956 — Section 15, 18, 18(1), 3, 3
High Courts05 Feb 2014Allowed
M. Ramdas Vs Andhra Pradesh State Road Transport Corporation and Another
Andhra Pradesh High Court · (2014) 4 ALD 223 : (2014) 6 ALT 741 : (2014) 4 LLJ 58
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts05 Feb 2014
Pattan Babu Khan Vs Tummala Seshi Reddy
Andhra Pradesh High Court · (2015) 1 ALD 81 : (2015) 2 ALT 697
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 227
High Courts05 Feb 2014Allowed
Battala Manjunath Vs State of A.P.
Andhra Pradesh High Court · (2014) 1 ALD(Cri) 736 : (2015) 3 ALT(Cri) 162
Criminal Procedure Code, 1973 (CrPC) - Section 161 228(2) 313Evidence Act, 1872 - Section 114Penal Code, 1860 (IPC) - Section 201 302
High Courts05 Feb 2014Partly Allowed
Rachamalla Srinu Vs State of A.P.
Andhra Pradesh High Court · (2014) 1 ALD(Cri) 765 : (2014) 3 ALT(Cri) 176
Penal Code, 1860 (IPC) - Section 302 304Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x) 3(1)(xii) 3(2)(v)
High Courts04 Feb 2014
Deccan Chronicles Holdings Ltd. Vs Union of India
Andhra Pradesh High Court · (2014) 123 CLA 395
Arbitration and Conciliation Act, 1996 — Section 8, 9Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 2(f), 2(m), 3Transfer of Property Act, 1882 — Section 69, 69A
High Courts04 Feb 2014
Radheshyam and Co. Vs Assistant Commissioner (CT) VMU-II
Andhra Pradesh High Court · (2014) 58 APSTJ 51
High Courts04 Feb 2014Disposed Off
Nallu Indrasena Reddy Vs The Union of India Ministry of Home Affairs and Others
Andhra Pradesh High Court · (2014) 3 ALD 631 : (2014) 2 ALT 225
High Courts04 Feb 2014
M/s. Deccan Chronicles Holdings Limited and Others Vs The Union of India and Others
Andhra Pradesh High Court · AIR 2014 AP 78 : (2014) 3 ALD 350 : (2014) 2 ALT 740 : (2014) 3 ARBLR 89 : (2014) 4 BC 189 : (2014) 187 CompCas 85
Arbitration Act, 1940 - Section 36(f) 36(y) 8 9Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13 13(2) 2(f) 2(m) 3Transfer of Property Act, 1882 - Section 69 69A
High Courts04 Feb 2014
Boddeti Gopala Krishna Vs The State of A.P. The State of A.P. Vs Boddeti Gopala Krishna
Andhra Pradesh High Court · (2014) 1 ALD(Cri) 991
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313Penal Code, 1860 (IPC) — Section 302, 304-II, 309
High Courts04 Feb 2014Disposed Off
Ms. Kavadi Gouthami Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2014) 2 ALD(Cri) 28
Constitution of India, 1950 - Article 14 21Criminal Procedure Code, 1973 (CrPC) - Section 154 156 157 157(1)(b) 164Penal Code, 1860 (IPC) - Section 354A 354B 354C 354D 376
High Courts04 Feb 2014
M/s. Empee Sugars and Chemicals Limited Vs M/s. Paharpur Cooling Towers Limited
Andhra Pradesh High Court · (2014) 5 ALD 277 : (2015) 2 ALT 55 : (2015) 4 ARBLR 287 : (2014) 123 CLA 406 : (2014) 187 CompCas 28 : (2015) 2 CompLJ 136 : (2015) 129 SCL 656
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Section 89
High Courts03 Feb 2014
M. Venkatappa Naidu and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2015) 1 ALD(Cri) 327
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 437, 438Dowry Prohibition Act, 1961 — Section 3, 4
High Courts03 Feb 2014Partly Allowed
Kummari Srinivas Vs Peddolla Prathap Reddy and The New India Assurance Company Limited
Andhra Pradesh High Court · (2014) 02 AP CK 0084
High Courts03 Feb 2014Dismissed
The State of A.P. Vs Shaik Ghouse Mohiuddin
Andhra Pradesh High Court · (2015) 1 ALD(Cri) 976
Criminal Procedure Code, 1973 (CrPC) - Section 161
High Courts03 Feb 2014
G.V. Rao Vs The Union Government of India
Andhra Pradesh High Court · (2014) 3 ALD 737 : (2014) 3 ALT 346
Constitution of India, 1950 - Article 122 212 3
High Courts03 Feb 2014Disposed Off
V. Ravichandra Vs Indian Bank and Others
Andhra Pradesh High Court · (2014) 3 ALD 739 : (2014) 3 ALT 348 : (2014) LabIC 2026 : (2014) 2 LLJ 149
Constitution of India, 1950 - Article 137 142 323-A
High Courts03 Feb 2014
J. Mallesam Vs The A.P. State Road Transport Corporation and Others
Andhra Pradesh High Court · (2014) 3 ALD 597 : (2014) 3 ALT 716 : (2014) LabIC 1485 : (2014) 2 LLJ 196
Constitution of India, 1950 - Article 21Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 - Section 2 47