COURT ARCHIVE

Andhra Pradesh High Court judgments

35,381 judgments · page 107 of 1,770

High Courts17 Jun 2022Allowed

P.M.Chenchu Manthadi And 2 Others Vs M.Lokanadham Reddy

Andhra Pradesh High Court · (2022) 06 AP CK 0027

Code Of Civil Procedure, 1908 — Order 9, Rule 9

Read judgment

High Courts17 Jun 2022Disposed Of

Prattipati Pulla Rao & Others Vs State Of Andhra Pradesh & Others

Andhra Pradesh High Court · (2022) 06 AP CK 0025

Code Of Criminal Procedure, 1973 — Section 41A, 482Indian Penal Code, 1860 — Section 34, 323, 353, 509, 509Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)�, 3(1)(s), 3(2)(va)

Read judgment

High Courts16 Jun 2022Disposed Of

Simhadri Raju Educational Society & Others Vs Branch Manager

Andhra Pradesh High Court · (2022) 06 AP CK 0023

Securitisation And Reconstruction Of The Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17Constitution Of India, 1950 — Article 226

Read judgment

High Courts16 Jun 2022Disposed Of/ Dismissed

Reliance General Insurance Co. Ltd. Vs Bhupathi Sujatha, W/o. late Sivaiah & Others

Andhra Pradesh High Court · (2022) 06 AP CK 0019

Motor Vehicles Act, 1988 — Section 171

Read judgment

High Courts15 Jun 2022Allowed

Bunga Sumil Dathu & Others Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2022) 06 AP CK 0022

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 149, 302, 307, 341

Read judgment

High Courts15 Jun 2022Allowed

Khandavilli Pavan Kumar & Others Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2022) 06 AP CK 0021

Code Of Criminal Procedure, 1973 — Section 41A, 438Indian Penal Code, 1860 — Section 34, 307, 323, 324, 506

Read judgment

High Courts15 Jun 2022Allowed

Golla Syamala Vs State Of AP.

Andhra Pradesh High Court · (2022) 06 AP CK 0020

Code Of Criminal Procedure, 1973 — Section 173, 173(2), 173(8)Indian Penal Code, 1860 — Section 419, 420Passports Act, 1967 — Section 12(1)(b), 12(1)(d), 12(3)

Read judgment

High Courts14 Jun 2022Allowed

Jadayappa Udaya Kumar Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2022) 06 AP CK 0017

Code Of Criminal Procedure, 1973 — Section 156(3), 438Indian Penal Code, 1860 — Section 307, 499, 511

Read judgment

High Courts14 Jun 2022Allowed

N Jhansi Vs K. Damayanthi & Others

Andhra Pradesh High Court · (2022) 06 AP CK 0016

Andhra Pradesh Private Educational Institutions Grant-In-Aid (Regulation) Act, 1988 — Section 3(b)

Read judgment

High Courts14 Jun 2022Dismissed

Dr. Gade Venugopal Rao And Others Vs State Of A.P.,Rep.,PP And Another

Andhra Pradesh High Court · (2022) 06 AP CK 0015

Code Of Criminal Procedure, 1973 — Section 154, 155, 156, 156(3), 157, 162, 169, 170, 173, 173(2), 173(8), 202(1), 482Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 306, 323, 506, 509Constitution Of India, 1950 — Article 19, 21, 226, 227

Read judgment

High Courts14 Jun 2022Partly Allowed

M.Lakshmi Kiran & 2 Others Vs Sate Of A.P. & Another

Andhra Pradesh High Court · (2022) 06 AP CK 0014

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 173, 438, 482Indian Penal Code, 1860 — Section 34, 107, 306Andhra Pradesh Prohibition Of Ragging Act, 1997 — Section 4(v), 4(vi)

Read judgment

High Courts14 Jun 2022Allowed