High Courts23 Sept 2014
Maddipaoti Venkata Satya Ramu Vs State of A.P.
Andhra Pradesh High Court · (2014) 3 ALT(Cri) 157
Penal Code, 1860 (IPC) — Section 406, 420
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,249 judgments · page 234 of 1,763
High Courts22 Sept 2014Dismissed
Shaik Mahaboob Basha and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2015) 3 ALD 455
High Courts22 Sept 2014Partly Allowed
M. Venkata Naidu Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2015) 1 ALD(Cri) 595
Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 - Section 13, 3, 9
High Courts22 Sept 2014
Ahalya Vs The Guntur Women Co-op. Urban Bank Ltd. and Others
Andhra Pradesh High Court · (2014) 09 AP CK 0165
Andhra Pradesh Shops and Establishments Act, 1988 — Section 48, 48(4)
High Courts22 Sept 2014
The Guntur Women Co-Op. Urban Bank Ltd. Vs The Deputy Commissioner of Labour Cum
Andhra Pradesh High Court · (2015) LabIC 1349
Andhra Pradesh Shops and Establishments Act, 1988 — Section 48, 48(4)
High Courts22 Sept 2014
N. Aravind Kumar Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2015) 1 ALD(Cri) 553
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 397, 401, 482General Clauses Act, 1897 — Section 3(42)
High Courts22 Sept 2014
A. Narsimha Reddy Vs Midde Chinna Niranjan
Andhra Pradesh High Court · (2015) 1 AnWR 137
Motor Vehicles Act, 1988 — Section 147, 147(1)
High Courts22 Sept 2014
Sharwari Alagharu Vs The State of Telangana
Andhra Pradesh High Court · (2015) 1 ALD(Cri) 285 : (2015) 3 ALT(Cri) 406
High Courts22 Sept 2014
Tumula Harinath Vs Uplands Finance and Chit Funds Private Limited
Andhra Pradesh High Court · (2015) 1 ALT(Cri) 223
Criminal Procedure Code, 1973 (CrPC) — Section 207, 251, 313, 357, 421Evidence Act, 1872 — Section 4Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 138(b), 139, 142
High Courts22 Sept 2014Partly Allowed
Pendam narender Vs The State of Telangana
Andhra Pradesh High Court · (2015) 1 ALD(Cri) 567
Andhra Pradesh Gaming Act, 1974 — Section 2, 3, 4, 5, 6Criminal Procedure Code, 1973 (CrPC) — Section 252, 452
High Courts22 Sept 2014
Majid Hussain Vs Aqueel
Andhra Pradesh High Court · AIR 2015 AP 21 : (2015) 2 ALD 195
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10A, Order 26 Rule 10A, 151, 75(e)Constitution of India, 1950 — Article 20, 20(3), 21Evidence Act, 1872 — Section 45
High Courts22 Sept 2014
Shaik Arifa Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2015) 1 ALD(Cri) 585
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts22 Sept 2014
Gogireddy Eswara Reddy Vs Tangirala Hanumayamma
Andhra Pradesh High Court · (2015) 1 ALD 503 : (2015) 1 ALT 770
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 43 Rule 1(d), Order 9 Rule 13, 104, 115Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 3, 4, 5
High Courts20 Sept 2014Partly Allowed
Telugu Bheemudu Vs Girish Kumar Raval and Others
Andhra Pradesh High Court · (2015) 4 ACC 424 : (2015) 3 ALD 562
Motor Vehicles Act, 1988 - Section 166(a), 173 — Penal Code, 1860 (IPC) - Section 337, 338
High Courts20 Sept 2014
P. Veerraju Vs Lakkaraju Indira Bai
Andhra Pradesh High Court · (2015) 1 ALD 472 : (2015) 2 ALT 507
Registration Act, 1908 — Section 17, 17(1), 17(1)(g), 17(2)(v), 49Specific Relief Act, 1963 — Section 21
High Courts19 Sept 2014
K. Chinna Sriramulu Vs G. Suresh Kumar
Andhra Pradesh High Court · (2015) 2 ALD 447
High Courts19 Sept 2014
Shankar Reddy Vs Y. Ram Reddy
Andhra Pradesh High Court · (2015) 2 ALD 362
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 9, Order 13 Rule 9(1)Constitution of India, 1950 — Article 227
High Courts19 Sept 2014
N. Gnanaprakash Rao Vs Indian Overseas Bank
Andhra Pradesh High Court · (2014) 09 AP CK 0120
High Courts19 Sept 2014
Prabhakara Gupta Vs The State of A.P.
Andhra Pradesh High Court · (2015) 2 ALT(Cri) 134
Criminal Procedure Code, 1973 (CrPC) — Section 91
High Courts19 Sept 2014
M. Amamath Vs M. Ravinder
Andhra Pradesh High Court · (2014) 09 AP CK 0110
Civil Procedure Code, 1908 (CPC) — Section 151