High Courts25 Mar 2014Allowed
Kandikattu Rathnam Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2014) 03 AP CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
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Andhra Pradesh High Court judgments
35,249 judgments · page 278 of 1,763
High Courts24 Mar 2014
Vemula Veera Swamy Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2014) 03 AP CK 0189
Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts24 Mar 2014
Fytochem Formulations Limited Vs Commercial Tax Officer
Andhra Pradesh High Court · (2014) 58 APSTJ 231
High Courts24 Mar 2014Allowed
M. Giriprasad Vs K. Munikrishna Reddy
Andhra Pradesh High Court · (2014) 2 ALD(Cri) 52 : (2014) 2 ALT(Cri) 171
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts24 Mar 2014Allowed
Punugoti Naga Kiran Kumar Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (2014) 2 ALD(Cri) 39 : (2015) 1 ALT(Cri) 21
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts24 Mar 2014Allowed
Smt. Toodi Ramanamma Vs The Singareni Collieries Company Limited and Others
Andhra Pradesh High Court · (2014) 4 ALD 111 : (2014) 4 ALT 34 : (2015) 1 LLN 65
Constitution of India, 1950 — Article 14, 15, 16, 21, 226
High Courts24 Mar 2014Allowed
Katada Baby Vs Katada Sri Venkata Satya Raja Sekhar
Andhra Pradesh High Court · (2014) 4 ALD 531 : (2014) 4 ALT 708
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1)(i-a), 13(1)(i-b)Penal Code, 1860 (IPC) — Section 498-A
High Courts24 Mar 2014
Ch. Rani Vs Shyamsunder Mandhani
Andhra Pradesh High Court · (2014) 03 AP CK 0046
Motor Vehicles Act, 1988 — Section 163A, 166, 167Workmens Compensation Act, 1923 — Section 2(a), 4, 4(1)(a)
High Courts24 Mar 2014Allowed
Punugoti Naga Kiran Kumar Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2014) 03 AP CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts24 Mar 2014
Shankurigari Venkatesh Vs State of A.P.
Andhra Pradesh High Court · (2014) 3 ALT(Cri) 151
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304-B, 306, 34, 498-A
High Courts21 Mar 2014
Chidipudi Srinivasa Reddy and Others Vs The State of A.P.
Andhra Pradesh High Court · (2014) 2 ALT(Cri) 155
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 225, 24, 24(5), 301, 302
High Courts21 Mar 2014Disposed Off
C.R. Damodara Reddy Vs Central Bank of India and Others
Andhra Pradesh High Court · (2014) 3 ALT 564
Constitution of India, 1950 — Article 226
High Courts21 Mar 2014Allowed
The Government of Andhra Pradesh and two Others Vs M. Ramachandram
Andhra Pradesh High Court · (2014) 6 ALD 331 : (2014) 5 ALT 351
Administrative Tribunals Act, 1985 — Section 19
High Courts21 Mar 2014Allowed
Macha Chandraiah Vs Smt. Kandukuri Prameela and Others Madupu Lachaiah Vs Thadakamalla Sugunamma and Others Vatlepu Saidulu Vs Thummurugoti Sarojanamma and Others
Andhra Pradesh High Court · (2014) 5 ALD 57 : (2014) 5 ALT 317 : (2014) ALT(Rev) 378
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 19, 32, 34, 35, 37Civil Procedure Code, 1908 (CPC) — Section 11
High Courts21 Mar 2014Dismissed
Electronics Corporation of India Limited (ECIL) Vs H.K. Bhatia
Andhra Pradesh High Court · (2014) 6 ALD 134 : (2014) 4 ALT 752
High Courts21 Mar 2014
Sirigina Rama Lakshmi Vs Bantupalli Surya Bhaskerrao
Andhra Pradesh High Court · (2015) 1 ALD 19
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 16Evidence Act, 1872 — Section 3, 45, 47, 73, 92
High Courts21 Mar 2014Disposed Off
P.G. Shiva Shanker Vs A.P.S.R.T.C.
Andhra Pradesh High Court · (2014) 4 ALD 481 : (2014) 6 ALT 413 : (2014) 142 FLR 1055 : (2014) 4 LLJ 397 : (2014) LLR 1146
Constitution of India, 1950 — Article 14, 16, 21, 226Industrial Disputes Act, 1947 — Section 11-A, 25F, 2-A
High Courts21 Mar 2014Allowed
Abdul Ali Vs The Deputy Registrar of Cooperative Societies
Andhra Pradesh High Court · (2014) 5 ALD 500 : (2014) 4 ALT 523
Andhra Pradesh Co-operative Societies Act, 1964 — Section 50, 50, 51, 51, 52, 52Civil Procedure Code, 1908 (CPC) — Section 11
High Courts20 Mar 2014
K. Jaisena Vs K. Mohan Rao
Andhra Pradesh High Court · (2015) 1 ALD 542 : (2015) 3 ALT 717
High Courts20 Mar 2014Allowed
Mukkamala Chinna Venkata Reddy and Others Vs The State of A.P.
Andhra Pradesh High Court · (2014) 03 AP CK 0149
Explosive Substances Act, 1908 — Section 3, 4, 5, 6Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324