High Courts23 Feb 2023Disposed Of
Usha Sankar Constructions Vs G.Sai Prasad & Others
Andhra Pradesh High Court · (2023) 02 AP CK 0040
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2023
227 judgments · page 9 of 12
High Courts23 Feb 2023Dismissed
State Of AP Rep By Its Spl Pp Hyd., For ACB. Vs JUTHIGA MURALI KRISHNA, & ANOTHER
Andhra Pradesh High Court · (2023) 02 AP CK 0037
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 19, 20Code Of Criminal Procedure, 1973 — Section 207, 248(1), 313Evidence Act, 1872 — Section 25
High Courts22 Feb 2023Dismissed
Gunda @ Perumalla Dhanalakshmi, W/O Sambasivarao, Aged 25 Years, R/O Gurazala, Near Poleramma Temple, 18th Ward, Vaddavalli, Sattenapalli, Guntur District Vs State Of Andhra Pradesh, Through Police, Sattenapalli, Represented By Public Prosecutor, High Court Of Andhra Pradesh
Andhra Pradesh High Court · (2023) 02 AP CK 0034
Indian Penal Code, 1860 — Section 302, 304(1), 307Code Of Criminal Procedure, 1973 — Section 207, 209, 235(2), 313, 388
High Courts21 Feb 2023Disposed Of
Sake Obilesu, S/O Sake Marenna Vs Satish Chandra, Special Chief Secretary, Department Of Higher Education, Government Of A.P., A.P. Secretariat, Velagapudi, Amaravathi And 3 Others
Andhra Pradesh High Court · (2023) 02 AP CK 0036
Contempt Of Courts Act, 1971 — Section 10, 11, 12Constitution Of India, 1950 — Article 14, 16, 21
High Courts20 Feb 2023Allowed
Marneedi Durga Prasad @ Prasad & Others Vs State Of Andhra Pradesh & Others
Andhra Pradesh High Court · (2023) 02 AP CK 0033
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 90, 307, 313, 323, 375, 376, 376(2)(n), 417, 420, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)�, 3(1)(s), 3(2)(v), 3(2)(va)
High Courts16 Feb 2023Allowed
V S Rao, Krishna Dist & 1 Other Vs M/S J Finance Company, Krishna Dist & 1 Other
Andhra Pradesh High Court · (2023) 02 AP CK 0031
Code Of Civil Procedure, 1908 — Order 21 Rule 54, Order 21 Rule 64, Order 21 Rule 89, Order 21 Rule 89(a), Order 21 Rule 90Limitation Act, 1963 — Article 127
High Courts15 Feb 2023Partly Allowed
Dr. V. Krishna Murthy, S/o Kotaiah, Proprietor And Medical Officer, M/s. Sivani Blood Bank, Dornakal Road, Suryaraopet, Vijayawada-2 Vs State Of A.P., Rep. By Its Public Prosecutor, High Court Of A.P.
Andhra Pradesh High Court · (2023) 02 AP CK 0028
Code Of Criminal Procedure, 1973 — Section 313, 388, 397, 401Drugs And Customs Act, 1940 — Section 3(b), 3(b)(i), 18(B), 18(c), 21, 23(5), 27, 27(a)(i)(ii), 27(b)(ii), 27(d), 28(A), 28(b)(ii), 28(D)
High Courts13 Feb 2023Allowed
Londe Radha Vs State Of Andhra Pradesh & Others
Andhra Pradesh High Court · (2023) 02 AP CK 0027
High Courts13 Feb 2023Disposed Of
Pulleti Appa Rao Vs Sports Authority Of AP & Others
Andhra Pradesh High Court · (2023) 02 AP CK 0026
High Courts13 Feb 2023Disposed Of
Matta Koteswara Rao Vs J.Nivas, I.A.S
Andhra Pradesh High Court · (2023) 02 AP CK 0025
High Courts10 Feb 2023Allowed
Kasturi Suryanarayana @ Suri @ Mukku Suri & Others Vs State Of Andhra Pradesh & Others
Andhra Pradesh High Court · (2023) 02 AP CK 0020
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 351, 449Code Of Criminal Procedure, 1973 — Section 207, 242(2), 242(3), 311
High Courts10 Feb 2023Disposed Of
Yarajarla Venkata Siva Babu & Others Vs State Of Andhra Pradesh & Others
Andhra Pradesh High Court · (2023) 02 AP CK 0019
Indian Penal Code, 1860 — Section 34, 143, 149, 307, 323, 324, 341, 384, 448, 506(2)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 3(1)(r)(s), 3(2)(vCode Of Criminal Procedure, 1973 — Section 41A
High Courts09 Feb 2023Dismissed
A.V.K. Viswanatha Raju Vs Union Of India, Rep. By Its Secretary, Ministry Of Road Transport And Highways, New Delhi, And Others
Andhra Pradesh High Court · (2023) 02 AP CK 0022
Constitution Of India, 1950 — Article 226
High Courts09 Feb 2023Dismissed
Amara Venkata Siva Kumar Vs Amara Venkateswarlu
Andhra Pradesh High Court · (2023) 02 AP CK 0021
Code Of Civil Procedure, 1908 — Section 9, 96Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(4), 17, 34, 35
High Courts07 Feb 2023Dismissed
Vadde Sowri Raju Vs State Of A.P.
Andhra Pradesh High Court · (2023) 02 AP CK 0018
Indian Penal Code, 1860 — Section 307Code Of Criminal Procedure, 1973 — Section 173, 207, 209, 228(2), 313, 397, 401
High Courts07 Feb 2023Dismissed
Vemula Vamsi Kumar Vs State Of Andhra Pradesh Rep.By Pp.
Andhra Pradesh High Court · (2023) 02 AP CK 0017
Indian Penal Code, 1860 — Section 306, 307, 498ACode Of Criminal Procedure, 1973 — Section 207, 235(1), 235(2), 313, 388Evidence Act, 1872 — Section 113A
High Courts07 Feb 2023Dismissed
State Rep.By Dy. Superintendent Of Police Vs P.M.K. Chowdary
Andhra Pradesh High Court · (2023) 02 AP CK 0016
Prevention Of Corruption Act, 1988 — Section 2(c), 7, 13(1)(d), 13(2), 20Code Of Criminal Procedure, 1973 — Section 164, 207, 248(1), 313
High Courts04 Feb 2023Disposed Of
Bhuma Akila Priya Vs State Of Andhra Pradesh & Others
Andhra Pradesh High Court · (2023) 02 AP CK 0014
Code Of Criminal Procedure, 1973 — Section 151Constitution Of India, 1950 — Article 14, 19, 21, 226
High Courts03 Feb 2023Allowed
Thanniru Suseela Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2023) 02 AP CK 0015
Code Of Criminal Procedure, 1973 — Section 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(c), 25, 37(2)
High Courts03 Feb 2023Dismissed
Dandu Sreemannarayana Reddy Vs Dandu Venkateswara Reddy And 7 Others
Andhra Pradesh High Court · (2023) 02 AP CK 0011
Hindu Marriage Act, 1955 — Section 15(1), 15(1)(a), 15(1)(b), 15(2)