COURT ARCHIVE

Andhra Pradesh High Court judgments, 2025

287 judgments · page 14 of 15

High Courts28 Jan 2025Disposed Of

Muripindi (Gorle) Saroja And Others Vs Minti Venkataswamy

Andhra Pradesh High Court · (2025) 01 AP CK 1554

Code Of Criminal Procedure, 1973 - Section 14, 151Evidence Act, 1872 - Section 63, 64, 65, 66, 86Code Of Civil Procedure, 1908 - Order 7 Rule 14(3)

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High Courts28 Jan 2025Dismissed

Buggidi Chandra Sekhar Reddy Vs Pothireddy Naga Munaiah And Others

Andhra Pradesh High Court · (2025) 01 AP CK 1553

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High Courts28 Jan 2025Disposed Of

Sai Sea Foods & Ors. Vs Areti Suryanarayana, S/O Ramarao & Ors.

Andhra Pradesh High Court · (2025) 01 AP CK 1552

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 430, 528Negotiable Instruments Act, 1881 - Section 138, 148Code Of Criminal Procedure, 1973 - Section 357(1), 389, 389(1)

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High Courts28 Jan 2025Disposed Of

Muripindi(gorle) Saroja And Others Vs Minti Venkataswamy

Andhra Pradesh High Court · (2025) 01 AP CK 1551

Code Of Civil Procedure, 1908 - Section 14, 151Evidence Act, 1872 - Section 63, 64, 65, 66, 86Code Of Civil Procedure, 1908 - Order 7 Rule 14(3)

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High Courts24 Jan 2025Allowed

Puttaparthi Tirumala Aditya & Ors. Vs State Of Andhra Pradesh, Represented By Public Prosecutor, High Court Of Andhra Pradesh, At Amaravathi & Ors.

Andhra Pradesh High Court · (2025) 01 AP CK 1548

Code Of Criminal Procedure, 1973 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 85Dowry Prohibition Act, 1961 - Section 3, 4

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High Courts24 Jan 2025Disposed Of

Marine Fisheries Cooperative Society Vs State Of Ap And Others

Andhra Pradesh High Court · (2025) 01 AP CK 1547

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High Courts24 Jan 2025Dismissed

Mekala Hari Babu Vs State Of Andhra Pradesh, Rep. By The Public Prosecutor High Of A.P., Amaravathi & Ors.

Andhra Pradesh High Court · (2025) 01 AP CK 1546

Code Of Criminal Procedure, 1973 - Section 482Negotiable Instruments Act, 1881 - Section 138Evidence Act, 1872 - Section 45

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High Courts24 Jan 2025Allowed

G. Anjaneyulu Vs K Hanimi Reddy And Others

Andhra Pradesh High Court · (2025) 01 AP CK 1545

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High Courts22 Jan 2025Allowed

Dasari Mahesh Vs State Of Andhra Pradesh, Rep. By Its Public Prosecutor High Court Of A.P, Amaravati, Guntur District & Ors.

Andhra Pradesh High Court · (2025) 01 AP CK 1544

Code Of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 406, 498ADowry Prohibition Act, 1961 - Section 3, 4

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High Courts22 Jan 2025Allowed

Dasari Anantha Lakshmi Kumari & Ors. Vs State Of Andhra Pradesh, Rep. By Its Public Prosecutor High Court Of A.P, Amaravati, Guntur District & Ors.

Andhra Pradesh High Court · (2025) 01 AP CK 1543

Code Of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 406, 498ADowry Prohibition Act, 1961 - Section 3, 4

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High Courts22 Jan 2025Allowed

Gaddam Prasannajaneyulu & Ors. Vs State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2025) 01 AP CK 1542

Code Of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34, 120B, 147, 307, 323, 506

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High Courts22 Jan 2025Allowed/ Disposed Of

Pidigapati Durga Prasad Reddy & Ors. Vs State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2025) 01 AP CK 1541

Code Of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34, 171(E), 171(F), 188, 325, 341, 448, 506

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High Courts21 Jan 2025Disposed Of

Shaik Mohammad Ali Vs State Of Andhra Pradesh And Others

Andhra Pradesh High Court · (2025) 01 AP CK 1540

Negotiable Instruments Act, 1881 - Section 138Code Of Criminal Procedure, 1973 - Section 255(2), 389(1)

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High Courts21 Jan 2025Allowed

Killo Chittibabu Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2025) 01 AP CK 1539

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(C), 20(b)(ii)(C)

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High Courts21 Jan 2025Allowed/ Disposed Of

Patnam Uma Maheswari Vs Pallamreddy Venkata Sesha Reddy

Andhra Pradesh High Court · (2025) 01 AP CK 1537

Code Of Civil Procedure, 1908 - Order 23, Rule 3

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High Courts20 Jan 2025Disposed Of

Muraharirao Surya Sundara Patnaik Simhagiri Vs Balaga Sridhara Rao, S/O. Late Sriramulu & Ors.

Andhra Pradesh High Court · (2025) 01 AP CK 1535

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 430, 528Negotiable Instruments Act, 1881 - Section 138, 148Code Of Criminal Procedure, 1973 - Section 389, 389(1), 389(3)

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High Courts17 Jan 2025Disposed Of

Meka Venkatarami Reddy Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2025) 01 AP CK 1534

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483(1)(b)Bharatiya Nyaya Sanhita, 2023 - Section 253(2), 352, 353(1)(b)Information Technology Act, 2000 - Section 66

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High Courts10 Jan 2025Allowed