High Courts12 Feb 2014Disposed Off
Yakasiri Chinnaiah Vs The State of A.P. and Others
Andhra Pradesh High Court · (2014) 1 ALD(Cri) 775 : (2014) 2 ALT(Cri) 219
Criminal Procedure Code, 1973 (CrPC) - Section 161 173(2) 41A 91(1)
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Andhra Pradesh High Court judgments
35,249 judgments · page 292 of 1,763
High Courts12 Feb 2014Dismissed
M/s. Ajit Exports Vs M/s. MBS Impex Private Limited
Andhra Pradesh High Court · (2014) 186 CompCas 428
Companies Act, 1956 — Section 433, 433(e), 434, 434(1)(a), 439(1)(b)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Feb 2014
Nadendla Kotamma Vs Nadendla Mallaiah
Andhra Pradesh High Court · (2014) 6 ALD 48
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63(c)Transfer of Property Act, 1882 — Section 3, 53A
High Courts11 Feb 2014
Dr. M. Krishna Prasad Vs Amadalavalasa Municipal Corporation
Andhra Pradesh High Court · (2014) 3 ALD 589 : (2014) 5 ALT 594
High Courts11 Feb 2014Allowed
B. Eswaraiah Vs Presiding Officer
Andhra Pradesh High Court · (2014) 4 ALT 118 : (2014) 142 FLR 459 : (2014) 2 LLJ 530
Constitution of India, 1950 — Article 141Government of India Act, 1935 — Section 212Industrial Disputes Act, 1947 — Section 2(s), 33-C(2)
High Courts11 Feb 2014Allowed
Shaik Yekiyaz Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2014) 02 AP CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts11 Feb 2014Dismissed
Katta Penchalaswamy and Others Vs Mopuru Veera Raghava Reddy
Andhra Pradesh High Court · (2014) 5 ALD 393 : (2015) 1 ALT 667
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 21, Order 21 Rule 35, Order 21 Rule 36Evidence Act, 1872 - Section 14Penal Code, 1860 (IPC) - Section 34 427 447 500
High Courts11 Feb 2014Allowed
S. Venkata Lakshmamma Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2014) 1 ALD(Cri) 717 : (2014) 2 ALT(Cri) 224
Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 427Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)(x)
High Courts11 Feb 2014Allowed
Mir Osman Ali Vs The State of A.P.
Andhra Pradesh High Court · (2015) 1 ALD(Cri) 931 : (2015) 3 ALT(Cri) 451
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts11 Feb 2014Partly Allowed
M. Swarupa and three Others Vs Musapet Narsimhulu and Another
Andhra Pradesh High Court · (2014) 02 AP CK 0007
Constitution of India, 1950 — Article 136, 142Evidence Act, 1872 — Section 106, 3Motor Vehicles Act, 1988 — Section 10, 14, 147, 149, 149(2)
High Courts11 Feb 2014Dismissed
India Mariyadass Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2014) 02 AP CK 0001
Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts10 Feb 2014
State of A.P. Vs Bhuma Venkata Nagi Reddy
Andhra Pradesh High Court · (2015) 1 ALD(Cri) 844
Arms Act, 1959 — Section 25(1)(a), 25(1B)(a), 27Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 378(3), 391, 41(1)(a)Evidence Act, 1872 — Section 165
High Courts10 Feb 2014Allowed
Gurumeet Singh Vs The State of A.P.
Andhra Pradesh High Court · (2014) 3 ALT(Cri) 231
Motor Vehicles Act, 1988 — Section 132, 134, 184, 187Penal Code, 1860 (IPC) — Section 302, 338
High Courts10 Feb 2014Allowed
Smt. T. Subhadra and 2 Others Vs Municipal Corporation of Hyderabad and Another
Andhra Pradesh High Court · (2014) 3 ALD 524 : (2014) 5 ALT 792
Constitution of India, 1950 - Article 19(1)(f) 226 300(A) 300ALand Acquisition Act, 1894 - Section 4(1) 6 9
High Courts10 Feb 2014Dismissed
Dr. Tayi Venkata Subba Rao and Others Vs The Revenue Divisional Officer, Narsapur and Others
Andhra Pradesh High Court · AIR 2014 AP 138 : (2014) 4 ALD 749 : (2015) 1 ALT 699
Andhra Pradesh Municipalities Act, 1965 - Section 172 174 42Constitution of India, 1950 - Article 300(A) 300-ALand Acquisition Act, 1894 - Section 4(1)
High Courts10 Feb 2014Dismissed
Senior Divisional Manager Vs V.S. Malla Reddy
Andhra Pradesh High Court · (2014) 3 ALD 610 : (2014) 3 ALT 220
High Courts10 Feb 2014
Abdul Nasser Vs Bharat Heavy Electrical Limited
Andhra Pradesh High Court · (2014) 5 ALD 657 : (2014) 5 ALT 39
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)
High Courts10 Feb 2014Allowed
Vemula Jagadish Vs The State of A.P.
Andhra Pradesh High Court · (2014) 02 AP CK 0026
Penal Code, 1860 (IPC) — Section 302, 324
High Courts08 Feb 2014Dismissed
Rolla Sathaiah Vs Singareni Collieries Company Limited
Andhra Pradesh High Court · (2014) 143 FLR 624 : (2014) 3 LLJ 563 : (2014) 4 LLN 345
Constitution of India, 1950 — Article 226
High Courts07 Feb 2014
Kande Andalu Vs Kanda Shankar
Andhra Pradesh High Court · (2014) 4 ALD 615 : (2014) 4 ALT 802
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 13(1a)(ii), 9