High Courts05 May 2023Disposed Of
S.N. Ramaiah Setty @ S.N. Ramu Vs Sai Krishna Silks
Andhra Pradesh High Court · (2023) 05 AP CK 0013
Code Of Civil Procedure, 1908 — Order 7 Rule 11
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2023
227 judgments · page 6 of 12
High Courts05 May 2023Allowed
Paidipalem Murali & Others Vs Commissioner And Director Of Municipal Administration & Others
Andhra Pradesh High Court · (2023) 05 AP CK 0011
High Courts05 May 2023Allowed
New India Assurance Co. Ltd., Prakasam Dist. Vs Kancherla Chenchu Ramaiah & 4 Others
Andhra Pradesh High Court · (2023) 05 AP CK 0010
Motor Vehicles Act, 1988 — Section 163ACode Of Criminal Procedure, 1973 — Section 174
High Courts05 May 2023Disposed Of
J.Radha Krishna Murthy & Others Vs Janapati Parthasarathy & Others
Andhra Pradesh High Court · (2023) 05 AP CK 0009
High Courts05 May 2023Disposed Of
Cherukuri Satya Kasi Naga Srinivas Vs M/S.Shriram City Union Finance Ltd., Rep. By Its Authorized Signatory Palli Vijay Kumar And The State
Andhra Pradesh High Court · (2023) 05 AP CK 0008
Negotiable Instruments Act, 1881 — Section 143A
High Courts05 May 2023Allowed
M/S Sri SCL Infratech Ltd Vs M/s V.R. Constructions & Others
Andhra Pradesh High Court · (2023) 05 AP CK 0007
Code Of Civil Procedure, 1908 — Section 34Code Of Civil Procedure, 1908 — Order 14 Rule 2, Order 20 Rule 5, Order 41 Rule 23, Order 41 Rule 23A
High Courts02 May 2023Disposed Of
Venna Konda Reddy & Others Vs State Of AP & Others
Andhra Pradesh High Court · (2023) 05 AP CK 0005
Constitution Of India, 1950 — Article 226
High Courts02 May 2023Dismissed
Rashtriya Ispat Nigam Limited Vs M/s. SENCON Systems Private Limited
Andhra Pradesh High Court · (2023) 05 AP CK 0004
Arbitration And Conciliation Act, 1996 — Section 8, 11, 11(5), 11(6), 11(6A), 21, 34, 43Arbitration And Conciliation (Amendment) Act, 2015 — Section 11(6A)
High Courts01 May 2023Dismissed
Shaik Darbar Basha Vs State Of AP
Andhra Pradesh High Court · (2023) 05 AP CK 0003
Code Of Criminal Procedure, 1973 — Section 207, 248(2), 313, 374(2), 388Prevention Of The Corruption Act, 1988 &mdah; Section 2(c), 7, 11(a), 11(b), 12, 13(1)(a), 13(1)(b), 13(1)(d), 13(2), 14(b), 19, 20Prevention Of Corruption Act, 1947 — Section 4(1)
High Courts28 Apr 2023Dismissed
M/S. Brave Lions India Security Services Vs Chief Executive Of Central Marketing Organisation, Steel Authority Of India Limited, Ispat Bhavan, Lodi Road, New Delhi, And Another
Andhra Pradesh High Court · (2023) 04 AP CK 0026
Arbitration And Conciliation Act, 1996 — Section 8, 11, 11(5), 11(6), 43, 43(1)Limitation Act, 1963 — Article 137
High Courts24 Apr 2023Disposed Of
Branch Manager Vs Jetti Kumara Swamy
Andhra Pradesh High Court · (2023) 04 AP CK 0025
High Courts24 Apr 2023Disposed Of
A.K. Palani Vs Usha Rani & Others
Andhra Pradesh High Court · (2023) 04 AP CK 0022
High Courts17 Apr 2023Dismissed
Cherlopalli Ravindra Reddy Vs State Of AP Rep By Its PP HYD
Andhra Pradesh High Court · (2023) 04 AP CK 0021
Indian Penal Code, 1860 — Section 302, 354, 506Code Of Criminal Procedure, 1973 — Section 207, 228, 235(2), 313, 388
High Courts13 Apr 2023Allowed
Sarella Samuel Jayanth & 2 Others Vs State Of Andhra Pradesh & Others
Andhra Pradesh High Court · (2023) 04 AP CK 0020
Indian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 482
High Courts13 Apr 2023Allowed
Thandra Kanthamma @ Lakshmikanthamma @Hash State Of Andhra Pradesh
Andhra Pradesh High Court · (2023) 04 AP CK 0019
Indian Penal Code, 1860 — Section 307, 315, 498A
High Courts13 Apr 2023Dismissed
M/s.Durga Bhavani Suppliers Vs Durga Malleswara Swamy Varla Devasthanam, Indrakeeladri, Vijayawada, Krishna District, Rep.By Its Executive Officer And 2 Others
Andhra Pradesh High Court · (2023) 04 AP CK 0017
High Courts13 Apr 2023Dismissed
Nagiri Duggaiah, S/o.Bala Duggaiah Vs State Of Andhra Pradesh Rep.By Its Deputy Secretary, Revenue (Ex.II) Department, Secretariat, Hyderabad And 2 Others
Andhra Pradesh High Court · (2023) 04 AP CK 0016
Andhra Pradesh Excise Act, 1968 — Section 31, 31(1)(b), 31(3), 34(a), 36(c)Andhra Pradesh Excise (IL & FL) Retail Sales Conditions Of Licenses) Rules, 1993 — Rule 6
High Courts13 Apr 2023Allowed
M/s Tropical Coatings International Private Limited & Others Vs Authorized Officer & Another
Andhra Pradesh High Court · (2023) 04 AP CK 0015
Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3)(a), 13(4)Security Interest (Enforcement) Rules, 2002 — Rule 9(4)Constitution Of India, 1950 — Article 226
High Courts12 Apr 2023Disposed Of
M/s. Radico Remedies & Others Vs State Of Andhra Pradesh & Others
Andhra Pradesh High Court · (2023) 04 AP CK 0014
Code Of Criminal Procedure, 1973 — Section 204, 482Drugs And Cosmetics Act, 1940 — Section 18(a)(i), 18B, 21, 22(1), 22(1)(cca), 22(3), 23, 27(d), 28A, 32, 34Negotiable Instruments Act, 1881 — Section 138, 141
High Courts04 Apr 2023Dismissed
Sarangam Dayakar Rao Vs State Of AP, Re. By Public Prosecutor, High Court Of A.P. Amaravathi
Andhra Pradesh High Court · (2023) 04 AP CK 0009
Code Of Criminal Procedure, 1973 — Section 174, 207, 235(1), 313, 374(2), 388Indian Penal Code, 1860 — Section 302, 304B, 498ADowry Prohibition Act, 1961 — Section 2, 3, 4