High Courts05 Sept 2014Dismissed
S.K. Hussain Vs The State of A.P.
Andhra Pradesh High Court · (2016) 1 ALD(Cri) 162
Evidence Act, 1872 — Section 114-APrevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 7
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,249 judgments · page 239 of 1,763
High Courts04 Sept 2014
Golli Nagayamma, and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2015) 4 ALD 648 : (2015) 4 ALT 98
High Courts04 Sept 2014
Gajam Murali Vs Satyanarayana Reddy and Others
Andhra Pradesh High Court · (2015) 2 AnWR 744
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts04 Sept 2014
Deputy Inspector General of Police and Others Vs N. Aravind Reddy
Andhra Pradesh High Court · (2015) 2 ALD 87 : (2015) 4 ALT 513
Central Reserve Police Force Act, 1949 — Section 10, 10(7), 11, 9
High Courts04 Sept 2014
Aishwarya Art Creations (P) Ltd. Vs State Bank of India, Hyderabad
Andhra Pradesh High Court · (2015) 2 ALD 120 : (2015) 3 BC 431
Constitution of India, 1950 — Article 226
High Courts04 Sept 2014
A.P. Pollution Control Board Vs R. Venkateshwarlu R. Venkateshwarlu Vs A.P. Pollution Control Board
Andhra Pradesh High Court · (2015) LabIC 1139
High Courts04 Sept 2014
Prakash Rao Dandgey Vs Satyanarayan Dandgey
Andhra Pradesh High Court · (2014) 6 ALD 461 : (2014) 6 ALD(Cri) 461 : (2015) 1 ALT 339
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, 151
High Courts04 Sept 2014
Banoth Krishna Vs Banoth Vimala
Andhra Pradesh High Court · (2015) 1 ALT(Cri) 81 : (2015) CriLJ 1319 : (2015) 3 Crimes 624 : (2015) 3 RCR(Criminal) 42
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 101, 102, 103, 104, 105
High Courts04 Sept 2014
N. Arvind Reddy Vs The Deputy Inspector General of Police The Deputy Inspector General of Police Vs N. Arvind Reddy
Andhra Pradesh High Court · (2015) LabIC 579
Central Reserve Police Force Act, 1949 — Section 10, 10(7), 11, 9
High Courts04 Sept 2014
Secretary, Andhra Pradesh Residential Educational Institutions Society Vs M. Kesava Reddy
Andhra Pradesh High Court · (2014) 6 ALD 689 : (2014) 6 ALD(Cri) 689
Constitution of India, 1950 — Article 14, 16
High Courts04 Sept 2014
Dambala Srinivasu Vs The State of A.P.
Andhra Pradesh High Court · (2015) 1 ALD(Cri) 145 : (2015) 1 ALT(Cri) 302
Criminal Procedure Code, 1973 (CrPC) — Section 173, 242, 242(2), 311, 397Evidence Act, 1872 — Section 121, 122, 123, 124, 125Penal Code, 1860 (IPC) — Section 417, 420
High Courts04 Sept 2014
The Collector of Central Excise Vs Fenoplast Ltd.
Andhra Pradesh High Court · (2014) 09 AP CK 0023
Central Excises and Salt Act, 1944 — Section 11A, 11A, 35G(3), 4(1), 6
High Courts04 Sept 2014
Guggilla Raja Narsimulu Vs The District Collector, Karimnagar District cum Election Authority
Andhra Pradesh High Court · (2015) 2 ALD 1
High Courts04 Sept 2014
K. Yogender Reddy Vs K. Usha Rani
Andhra Pradesh High Court · (2015) 1 ALD 173 : (2015) 3 ALT 31
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts03 Sept 2014
Ramannagari Narasamma and Others Vs M.A. Bari and Others
Andhra Pradesh High Court · (2014) 09 AP CK 0159
High Courts03 Sept 2014
The Council of Institute of Chartered Accountants of India Vs Shrui K. Venkatacharyulu
Andhra Pradesh High Court · (2014) 09 AP CK 0154
Chartered Accountants Act, 1949 — Section 21(5)Companies Act, 1956 — Section 227, 227(4A)
High Courts03 Sept 2014
Commissioner of Income Tax-I Vs Ram Nivas Gupta
Andhra Pradesh High Court · (2014) 09 AP CK 0153
Income Tax Act, 1961 — Section 143(3), 147, 148, 154, 234B
High Courts03 Sept 2014Dismissed
Annambhotlavaripalem Ethipothala Padhakam Abhivruddi Sangam Vs Government of Andhra Pradesh
Andhra Pradesh High Court · (2015) 1 ALD 413 : (2015) 3 ALT 19 : (2015) ALT(Rev) 186
Andhra Pradesh Irrigation (Construction and Maintenance of Water Courses) Act, 1965 — Section 2, 2(j), 4, 4(2), 4(2)(b)Constitution of India, 1950 — Article 14, 19, 21
High Courts03 Sept 2014Disposed Off
K. Vijaya Lakshmi Vs G. Nageshwara Reddy
Andhra Pradesh High Court · (2015) 1 ALD 465 : (2015) 3 ALT 476
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts03 Sept 2014
K. Jayalaxmi Vs G. Adi Laxmi
Andhra Pradesh High Court · (2015) 1 ALD(Cri) 382
Consumer Protection Act, 1986 — Section 21Criminal Procedure Code, 1973 (CrPC) — Section 100, 2(wa), 200, 317, 372Negotiable Instruments Act, 1881 (NI) — Section 138, 143