High Courts19 Apr 2024Disposed Of
Gangarapu Usha Devi Vs Gangarapu Prabhakr Naidu And Others
Andhra Pradesh High Court · (2024) 04 AP CK 0020
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2024
166 judgments · page 7 of 9
High Courts19 Apr 2024Allowed
Saladi Vijaya Babu Vs State Of A P Rpe By Its Pp
Andhra Pradesh High Court · (2024) 04 AP CK 0019
Indian Penal Code, 1860 — Section 417Code Of Criminal Procedure, 1973 — Section 320, 397, 401, 482
High Courts19 Apr 2024Disposed Of
Sahaya Institute Of Advanced Studies In Education Vs State Of Andhra Pradesh And Others
Andhra Pradesh High Court · (2024) 04 AP CK 0013
Constitution Of India, 1950 — Article 226
High Courts19 Apr 2024Disposed Of
Bonda Uma Maheswara Rao, S/O. Late Kanaka Rao Vs State Of Andhra Pradesh, Represented Through Its Principal Secretary, Home Department, Secretariat At Velagapudi, Amaravathi, Guntur District And Thirty One (31) Others
Andhra Pradesh High Court · (2024) 04 AP CK 0012
High Courts19 Apr 2024Dismissed
Gude Hari Babu Vs Potla Venkateshwarulu
Andhra Pradesh High Court · (2024) 04 AP CK 0011
High Courts18 Apr 2024Allowed
Korlapati Gopi Krishna & Others Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2024) 04 AP CK 0016
Code Of Criminal Procedure, 1973 — Section 156(3), 438Indian Penal Code, 1860 — Section 34, 232, 323, 342, 348, 363, 364AScheduled Castes And The Scheduled Tribes (POA) Amendment Act, 2015. — Section 3(1)(r)(s), 3(2)(va)
High Courts18 Apr 2024Allowed
Yanna Lakshmi Devi Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2024) 04 AP CK 0015
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120(B), 403, 409, 420Registration Act, 1908 — Section 22A
High Courts16 Apr 2024Disposed Of
Venkataramana Putchakayala, S/O Venkataiah Vs State Of Ap, Rep By Its Principal Secretary, Municipal Administration,Velagapudi Guntur District And Others
Andhra Pradesh High Court · (2024) 04 AP CK 0010
High Courts16 Apr 2024Dismissed
Pothalapala Hari Krishna Vs G Krishnamurthy
Andhra Pradesh High Court · (2024) 04 AP CK 0009
High Courts16 Apr 2024Dismissed
Dommaraju Beerendra Varma Vs Dommaraju Surekha
Andhra Pradesh High Court · (2024) 04 AP CK 0008
Code Of Civil Procedure, 1908 — Order 6 Rule 17
High Courts16 Apr 2024Allowed/ Disposed Of
Masimukku Ramesh Vs Trust Association Of The Convention Of The Baptist Church
Andhra Pradesh High Court · (2024) 04 AP CK 0007
Code Of Civil Procedure, 1908 — Section 96Code Of Civil Procedure, 1908 — Order 23 Rule 3
High Courts12 Apr 2024Dismissed
Narravula Vikram Vs A Nagendra Kumar And Others
Andhra Pradesh High Court · (2024) 04 AP CK 0006
High Courts12 Apr 2024Allowed
Katta Anjaneya Kalidasu @Kittu Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2024) 04 AP CK 0005
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120B, 420, 467, 468, 471
High Courts04 Apr 2024Dismissed
Special Collector (LA), Telugu Ganga Project, Unit-1, Kadapa, YSR Kadapa District, A.P. & Another Vs Aaduri Peda Veera Reddy
Andhra Pradesh High Court · (2024) 04 AP CK 0004
Land Acquisition Act, 1894 — Section 4, 18
High Courts04 Apr 2024Dismissed
Sanka Ramesh Vs State Of Andhra Pradesh, Rep. By Its Principal Secretary To Government, Agriculture And Cooperative [Coop.II] Department, Secretariat Buildings, Amaravati & Six Others
Andhra Pradesh High Court · (2024) 04 AP CK 0003
Andhra Pradesh Cooperative Societies Act, 1964 — Section 21A, 21A(1)(a), 51, 52Andhra Pradesh Cooperative Societies Rules, 1964 — Rule 24, 24(1)(a)
High Courts04 Apr 2024Allowed
State Of Andhra Pradesh, Rep. By Its Principal Secretary To Government, Revenue Department, Secretariat, Velagapudi, Amaravati, Guntur District, And 4 Others Vs Neella Redi Kumari
Andhra Pradesh High Court · (2024) 04 AP CK 0002
Registration Act, 1908 — Section 22A
High Courts04 Apr 2024Allowed
Madeti Kanaka Rao, S/o. Late Somunaidu Vs Yellapu Kumar, S/o. Late Babu Rao
Andhra Pradesh High Court · (2024) 04 AP CK 0001
Arbitration And Conciliation Act, 1996 — Section 11(5), 11(6)
High Courts28 Mar 2024Partly Allowed
Project Officer, ITDA, Kurnool And Others Vs M/S.M.A.Engg. Elec. Agencies, Achampet, Mahabubnagar
Andhra Pradesh High Court · (2024) 03 AP CK 0015
Code Of Civil Procedure, 1908 — Section 34, 96
High Courts27 Mar 2024Dismissed
S. Prameela And Others Vs Tirumala Tirupati Devasthanam
Andhra Pradesh High Court · (2024) 03 AP CK 0012
Code Of Civil Procedure, 1908 — Section 96
High Courts23 Mar 2024Disposed Of
B.C Janardhan Reddy Vs Election Commission Of India, Rep. By Its Chief Election Commissioner, Nirvachan Sadan & 4 Others
Andhra Pradesh High Court · (2024) 03 AP CK 0009