High Courts02 May 2022Disposed Of
Choudhary MD Fayaz Ilyas Vs State Of Andhra Pradesh & Others
Andhra Pradesh High Court · (2022) 05 AP CK 0001
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2022
419 judgments · page 17 of 21
High Courts30 Apr 2022Dismissed
Anchula Naga Mani James, Gujarat & Anr. Vs State Of Ap., Rep PP And Anr
Andhra Pradesh High Court · (2022) 04 AP CK 0083
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 415, 420, 482, 498A, 506, 509
High Courts30 Apr 2022Disposed Of
P.M. Mithun & Others Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2022) 04 AP CK 0082
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts30 Apr 2022Allowed
Uttaradi Srivaishnava Mutt @ Moola Mutt Vs Collector & Others
Andhra Pradesh High Court · (2022) 04 AP CK 0081
Code Of Civil Procedure, 1908 — Section 11, 80Andhra Pradesh Charitable And Hindu Religious Institutions And Endowments Act, 1987 — Section 6, 49, 50Evidence Act, 1872 — Section 102, 106, 110, 114, 114(g)
High Courts28 Apr 2022Disposed Of
Central Park Food Truckers Welfare Association Vs Greater Visakhapatnam Muncipal Corporation & Others
Andhra Pradesh High Court · (2022) 04 AP CK 0078
Street Vendors (Protection Of Livelihood and Regulation Of Street Vending) Act, 2014 — Section 2(d), 2(k), 2(l), 3, 12, 13Societies Registration Act, 2001 — Section 9Constitution Of India, 1950 — Article 14, 12, 19(1)(g), 32, 226
High Courts27 Apr 2022Allowed
Babburi Vengal Rao Vs State SHO & Others
Andhra Pradesh High Court · (2022) 04 AP CK 0076
Code Of Criminal Procedure, 1973 — Section 199, 438Indian Penal Code, 1860 — Section 153(A), 294(b), 500, 504, 505(2)Information Technology Act, 2000 — Section 67
High Courts27 Apr 2022Dismissed
Naganaboina Teja Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2022) 04 AP CK 0075
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 107, 306, 506Dowry Prohibition Act, 1961 — Section 4
High Courts27 Apr 2022Allowed
Pendyala Venkatadri & Others Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2022) 04 AP CK 0074
Code Of Criminal Procedure, 1973 — Section 438Explosive Substances Amendment Act, 1905 — Section 5(a)
High Courts27 Apr 2022Disposed Of
Myneni Constructions And Contractors Vs Gopala Krishna Diwedi, I.A.S. & Others
Andhra Pradesh High Court · (2022) 04 AP CK 0073
High Courts27 Apr 2022Dismissed
Sumathi & Others Vs T Sreeramulu
Andhra Pradesh High Court · (2022) 04 AP CK 0071
Limitation Act, 1963 — Section 5
High Courts27 Apr 2022Dismissed
M/s. Margadarsi Chit Fund Ltd Vs S. Satyanarayana & Others
Andhra Pradesh High Court · (2022) 04 AP CK 0069
High Courts26 Apr 2022Dismissed
Tirumalasetti Bhaskara Rao & Others Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2022) 04 AP CK 0072
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 201, 302, 342, 449, 354A
High Courts26 Apr 2022Dismissed
Dr. B. Kumara Swamy Vs N. Gururaj Rao
Andhra Pradesh High Court · (2022) 04 AP CK 0067
Negotiable Instruments Act, 1881 — Section 118, 118(a), 138
High Courts25 Apr 2022Disposed Of
K Sai Nimilitha Vs State Of Andhra Pradesh & Others
Andhra Pradesh High Court · (2022) 04 AP CK 0066
High Courts25 Apr 2022Disposed Of
S. Siva Gowtham Reddy Vs State Of Andhra Pradesh & Others
Andhra Pradesh High Court · (2022) 04 AP CK 0065
High Courts25 Apr 2022Disposed Of
Badicala Varshith Vs State Of Andhra Pradesh & Others
Andhra Pradesh High Court · (2022) 04 AP CK 0064
High Courts25 Apr 2022Disposed Of
Sambasiva Saw Mill And Tiber Depot Vs State Of Andhra Pradesh & Others
Andhra Pradesh High Court · (2022) 04 AP CK 0063
High Courts22 Apr 2022Allowed
D. Ashok Vs State Of Andhra Pradesh & Others
Andhra Pradesh High Court · (2022) 04 AP CK 0062
Code Of Criminal Procedure, 1973 — Section 70(2)Negotiable Instruments Act, 1881 — Section 138
High Courts22 Apr 2022Allowed
Dr C Sunitha, MD (OBG) & Others Vs M.Raghavendra Rao
Andhra Pradesh High Court · (2022) 04 AP CK 0061
Contempt Of Courts Act, 1971 — Section 2(a), 2(b), 10, 12Code Of Civil Procedure, 1908 — Section 47Code Of Civil Procedure, 1908 — Order 39 Rule 5, Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3)
High Courts22 Apr 2022Dismissed
Mohmad Wajid Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2022) 04 AP CK 0059
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C), 25, 37