COURT ARCHIVE

Andhra Pradesh High Court judgments, 2024

166 judgments · page 5 of 9

High Courts05 Aug 2024Allowed

Pangi Shivaji Vs State Of Ap

Andhra Pradesh High Court · (2024) 08 AP CK 0001

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)(B), 25

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High Courts29 Jul 2024Disposed Of

Komma Siva Chandra Reddy, S/O Komma Ramalingareddy Vs Union Of India, Rep By Its Secretary, Ministry Of Home Affairs, Nirman Bhawan, Near Udyog Bhawan, Metro Station, Maulana Azad Rd, New Delhi, Delhi-110011 And Others

Andhra Pradesh High Court · (2024) 07 AP CK 0030

Indian Penal Code, 1860 — Section 34, 201, 302Witness Protection Scheme, 2018 — Rule 8Constitution Of India, 1950 — Article 226

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High Courts29 Jul 2024Disposed Of

Sv School Of Pharmacy And Others Vs State Of Andhra Pradesh And Others

Andhra Pradesh High Court · (2024) 07 AP CK 0029

Constitution Of India, 1950 — Article 226

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High Courts19 Jul 2024Dismissed

M/S. City Poly Clinic & Diagnostic Centre, Rep. By M. Ramesh Lakshmipuram, Main Road, Guntur & Others Vs Chalapathi Chit Fund Pvt Ltd Guntur, Rep. By Manager, S. Venkateswara Rao R/O Guntur

Andhra Pradesh High Court · (2024) 07 AP CK 0024

Code Of Civil Procedure, 1908 — Section 96

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High Courts18 Jul 2024Dismissed

Venkata Rama Saw Mills & Timber Depot, Darsi, Prakasam Dist., Rep By Its Sole Prop. Sk. Nayab Rasool. And Others Vs Syndicate Bank, Darsi, Prakasam Dist. Rep By Its Manager And Others

Andhra Pradesh High Court · (2024) 07 AP CK 0018

Code Of Civil Procedure, 1908 — Section 96

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High Courts16 Jul 2024Allowed

Jakkula Ashok Chakravarthi Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2024) 07 AP CK 0014

Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 370(3), 370A(2)Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 7

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High Courts16 Jul 2024Dismissed

M.Sarojamma @ Saroja Vs Ch. Maladri

Andhra Pradesh High Court · (2024) 07 AP CK 0012

Code Of Civil Procedure, 1908 — Section 96Negotiable Instruments Act, 1881 — Section 118

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High Courts12 Jul 2024Allowed

Rabhi Khilo, And Others Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2024) 07 AP CK 0011

Code Of Criminal Procedure, 1973 — Section 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C), 25, 52A

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High Courts12 Jul 2024Allowed

Korra Kogeswara Rao Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2024) 07 AP CK 0010

Code Of Criminal Procedure, 1973 — Section 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C), 25, 52A

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High Courts12 Jul 2024Allowed

Vanthala Kondal Rao Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2024) 07 AP CK 0009

Code Of Criminal Procedure, 1973 — Section 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C), 25

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High Courts04 Jul 2024Dismissed

National Insurance Co Ltd., Anantapur, Rep.By Its Divisional Manager, Divisional Office, Anantapur Vs H Muthyalamma, W/O.Late V.Venkatesh & Others

Andhra Pradesh High Court · (2024) 07 AP CK 0003

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High Courts04 Jul 2024Partly Allowed

United India Insurance Co Ltd., Rep. By Its Divisional Manager At Sri Devi Complex, Tilak Road, Tirupathi. Vs Veluru Swarupa, W/O Late V. Bhaskar & Others

Andhra Pradesh High Court · (2024) 07 AP CK 0002

Indian Penal Code, 1860 — Section 304A, 337Motor Vehicles Act, 1988 — Section 3, 4, 181Code Of Criminal Procedure, 1973 — Section 161

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High Courts04 Jul 2024Dismissed

Dasari Naga Seshulu, S/O. Venkata Ramudu & Others Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2024) 07 AP CK 0001

Code Of Criminal Procedure, 1973 — Section 227Indian Penal Code, 1860 — Section 406, 498AScheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)

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High Courts03 Jul 2024Dismissed