High Courts09 Dec 2022Dismissed
M/S Hindustan Coca-Cola Beverages Pvt.Ltd Vs Pathan Habibun & 7 Others
Andhra Pradesh High Court · (2022) 12 AP CK 0019
Code Of Civil Procedure, 1908 — Order 23 Rule 1
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2022
419 judgments · page 3 of 21
High Courts09 Dec 2022Allowed
V.Ramana Charyulu Vs State Of Andhra Pradesh Rep. By P.P.& Anr
Andhra Pradesh High Court · (2022) 12 AP CK 0018
High Courts09 Dec 2022Dismissed
Jetti Kavitha Vs State Of Andhra Pradesh & Others
Andhra Pradesh High Court · (2022) 12 AP CK 0014
Constitution Of India, 1950 — Article 19(1)(g), 226
High Courts09 Dec 2022Dismissed
Seeli Srinu & Others Vs Seeli (Galinki) Suseela & Others
Andhra Pradesh High Court · (2022) 12 AP CK 0013
Indian Penal Code, 1860 — Section 34, 313, 323, 376, 417, 420, 493
High Courts08 Dec 2022Allowed
Ghenu Kumbhar Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2022) 12 AP CK 0017
Code Of Criminal Procedure, 1973 — Section 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C), 25
High Courts08 Dec 2022Allowed
Ganeswara Barika Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2022) 12 AP CK 0016
Code Of Criminal Procedure, 1973 — Section 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C)
High Courts08 Dec 2022Allowed
Bhurthi Suresh Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2022) 12 AP CK 0015
Code Of Criminal Procedure, 1973 — Section 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C)
High Courts08 Dec 2022Disposed Of
Fishermen Cooperative Society Vs State Of Andhra Pradesh & Others
Andhra Pradesh High Court · (2022) 12 AP CK 0012
Constitution Of India, 1950 — Article 226
High Courts08 Dec 2022Dismissed
Nalam Ranga Lakshmi @ Golla Ranga Lakshmi Vs Nalam Ranadeep
Andhra Pradesh High Court · (2022) 12 AP CK 0011
Hindu Marriage Act, 1955 — Section 13(1)(ia)
High Courts07 Dec 2022Dismissed
Mahatama Hindi Academy Educational Society Vs State Of Andhra Pradesh, Rep. By Its Chief Secretary
Andhra Pradesh High Court · (2022) 12 AP CK 0010
Constitution Of India, 1950 — Article 14, 19, 21
High Courts06 Dec 2022Allowed
Chilukuri @ Savarapu Deepthi Vs Chilukuri Vinay
Andhra Pradesh High Court · (2022) 12 AP CK 0009
High Courts02 Dec 2022Disposed Of
Puritipati Sudhakara Reddy Vs State Of Andhra Pradesh & Others
Andhra Pradesh High Court · (2022) 12 AP CK 0007
High Courts02 Dec 2022Allowed
Perikala Arun Kumar Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2022) 12 AP CK 0006
Code Of Criminal Procedure, 1973 — Section 164, 437, 439Prevention Of Corruption (Amendment) Act, 2018 — Section 7
High Courts02 Dec 2022Dismissed
R Victoria Rani Vs G Veerapandian & Others
Andhra Pradesh High Court · (2022) 12 AP CK 0005
High Courts02 Dec 2022Allowed
State Of Andhra Pradesh & Others Vs M/s.Vyshno Constructions & Others
Andhra Pradesh High Court · (2022) 12 AP CK 0003
Contract Act, 1872 — Section 28Arbitration And Conciliation Act, 1996 — Section 31(7)(a)Interest Act, 1978 — Section 3(3), 3(3)(a)(ii)
High Courts01 Dec 2022Dismissed
Thammisetty Narayana @ Pedda Narayana (A1) & Others Vs State Of A.P.
Andhra Pradesh High Court · (2022) 12 AP CK 0002
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324Code Of Criminal Procedure, 1973 — Section 207, 235(1), 235(2), 313, 388
High Courts01 Dec 2022Dismissed
State Of A.P.,Rep.By PP. Vs Thammisetty Narayna @ Pedda Narayana And 6 Otehrs
Andhra Pradesh High Court · (2022) 12 AP CK 0001
Code Of Criminal Procedure, 1973 — Section 207, 235(1), 235(2), 313Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324
High Courts29 Nov 2022Dismissed
A.B. Venkateswara Rao, IPS Vs Sameer Sharma IAS
Andhra Pradesh High Court · (2022) 11 AP CK 0050
Contempt Of Courts Act, 1971 — Section 2(b)
High Courts28 Nov 2022Dismissed
Dunga Sarojini Vs State Of A.P & Others
Andhra Pradesh High Court · (2022) 11 AP CK 0049
Code Of Criminal Procedure, 1973 — Section 173, 216, 228, 239, 240, 244, 245, 246, 251, 397, 401Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)Indian Penal Code, 1860 — Section 34, 353, 506
High Courts25 Nov 2022Disposed Of
Dasari Keshav Krishna Vs State Of Andhra Pradesh & Others
Andhra Pradesh High Court · (2022) 11 AP CK 0048