High Courts27 Dec 2024Disposed Of
Yerragolla Rama Chandra Vs State Of Andhra Pradesh And 3 Others
Andhra Pradesh High Court · (2024) 12 AP CK 0022
Constitution Of India, 1950 — Article 14, 16, 21, 226
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2024
166 judgments · page 1 of 9
High Courts27 Dec 2024Allowed
Singu Keerthi Pavan & Ors. Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2024) 12 AP CK 0021
Code Of Criminal Procedure, 1973 — Section 482Andhra Pradesh Excise Act, 1968 — Section 34, 34(1), 34(1)(a), 34(1)(i)
High Courts27 Dec 2024Allowed
Mohammad Eajaz Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2024) 12 AP CK 0020
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20 (b)(ii)(c)
High Courts27 Dec 2024
Bonam Veera Babu, S/O Sri Satti Babu Vs State Of Andhra Pradesh And Others
Andhra Pradesh High Court · (2024) 12 AP CK 0013
Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 79, 115(2), 126(2), 140(4), 351(2)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va)
High Courts26 Dec 2024Allowed
Nathan Pal Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2024) 12 AP CK 0023
Code Of Criminal Procedure, 1973 — Section 437, 439Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 480, 483Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C), 37
High Courts26 Dec 2024Allowed
Surendra Reddy Devaram Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2024) 12 AP CK 0018
Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 61(2), 74, 79, 115(2), 310(2), 329(4)
High Courts26 Dec 2024Disposed Of
A. Nandeeswara Guptha Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2024) 12 AP CK 0017
Indian Penal Code, 1860 — Section 408, 420, 466, 467Code Of Criminal Procedure, 1973 — Section 41ABharatiya Nagarik Suraksha Sanhita, 2023 — Section 35(3), 35(5)
High Courts26 Dec 2024Allowed
G. Naveen @ Naveen Kumar Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2024) 12 AP CK 0016
Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 118(1), 118(2), 127(3), 140(2), 308(1)
High Courts26 Dec 2024Allowed
Nallabothula Rudravedh Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2024) 12 AP CK 0015
Indian Penal Code, 1860 — Section 34, 120(B), 419, 420, 467, 472, 474Information Technology Act, 2000 — Section 66(C), 66(D)
High Courts26 Dec 2024Allowed
B Maheswari And Others Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2024) 12 AP CK 0014
Bharatiya Nyaya Sanhita, 2023 — Section 74, 332(b), 351(2)Protection Of Children From Sexual Offences Act, 2012 — Section 8
High Courts24 Dec 2024Dismissed
Vaddempudi Sivannarayana Vs Marella Venkata Rao And Others
Andhra Pradesh High Court · (2024) 12 AP CK 0043
Provincial Insolvency Act, 1920 — Section 10
High Courts24 Dec 2024Allowed
Dasari Prasad And Another Vs State Of AP., Rep. By Its Public Prosecutor
Andhra Pradesh High Court · (2024) 12 AP CK 0042
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 420, 467, 471
High Courts24 Dec 2024Disposed Of
Kallam Nagi Reddy Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2024) 12 AP CK 0027
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 115(2), 118(1), 126(2), 316(5), 318(4), 351(2)Code Of Criminal Procedure, 1973 — Section 41A
High Courts24 Dec 2024Disposed Of
Kallam Annapurnamma Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2024) 12 AP CK 0026
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 115(2), 118(1), 126(2), 316(5), 318(4), 351(2)Code Of Criminal Procedure, 1973 — Section 41A
High Courts24 Dec 2024Disposed Of
K Navyasree Vs State Of Andhra Pradesh And Others
Andhra Pradesh High Court · (2024) 12 AP CK 0025
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 35, 482Bharatiya Nyaya Sanhita, 2023 — Section 318(4)
High Courts24 Dec 2024Dismissed
Oleti Rangarao & Ors. Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2024) 12 AP CK 0024
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Indian Penal Code, 1860 — Section 34, 465, 467, 468, 471
High Courts23 Dec 2024Dismissed
Naramamidi Rambabu And Others Vs State Of Andhra Pradesh And Others
Andhra Pradesh High Court · (2024) 12 AP CK 0039
Constitution Of India, 1950 — Article 14, 16
High Courts23 Dec 2024Allowed
Nadigotia Sujan Kumar Vs Nadigotia Vandana & Ors.
Andhra Pradesh High Court · (2024) 12 AP CK 0036
Code Of Criminal Procedure, 1973 — Section 482Dowry Prohibition Act, 1961 — Section 4Indian Penal Code, 1860 — Section 498A
High Courts23 Dec 2024Disposed Of
Kamalraj Kannan E Vs State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2024) 12 AP CK 0035
High Courts21 Dec 2024Allowed
Muhammad Salahuddin @ Shaik Salahuddin Vs State Of Ap
Andhra Pradesh High Court · (2024) 12 AP CK 0034
Indian Penal Code, 1860 — Section 34, 406, 420Andhra Pradesh Prohibition Of Defection Of Elected Representatives (APPDFE) Act, 1999 — Section 5, 7