CourtKutchehry.com

COURT ARCHIVE

Andhra Pradesh High Court judgments

35,381 judgments · page 148 of 1,770

High Courts09 Feb 2017Disposed Off

B. Gunasekhar Babu Vs State of A.P.

Andhra Pradesh High Court · (2017) 2 ALTCrl 98 : (2017) 1 HLT(Crl) 325

Penal Code, 1860 (IPC) - Section 120B LW 19Prevention of Corruption Act, 1988 - Section 13(1)(a), Section 13(1)(d)
Read judgment
High Courts08 Feb 2017Disposed Off

V. Naveen Goud Vs State of Telanagana

Andhra Pradesh High Court · (2017) 2 ALTCrl 87 : (2017) 1 HLT(Crl) 396

Criminal Procedure Code, 1973 (CrPC) - Section 162(2)Evidence Act, 1872 - Section 154, Section 25, Section 27Penal Code, 1860 (IPC) - Section 201, Section 302, Section 498A
Read judgment
High Courts01 Feb 2017Disposed Off

Chavali Anilaja (Smt) Vs The District Collector, Ranga Reddy District

Andhra Pradesh High Court · (2017) 3 ALT 177 : (2017) 3 AndhLD 491

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 - Section 47, Section 48Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 - Section 3(1), Section 4Andhra Pradesh Assigned Lands (Prohibition of Transfer) Rules, 1977 - Rule 4
Read judgment
High Courts31 Jan 2017Disposed Off

Bathina Rama Krishna Vs State of A.P.

Andhra Pradesh High Court · (2017) 1 ALTCrl 315

Criminal Procedure Code, 1973 (CrPC) - Section 437, Section 439Penal Code, 1860 (IPC) - Section 34, Section 354(c), Section 376, Section 384, Section 420, Section 506
Read judgment