High Courts21 Apr 2025Allowed
Shirdi Saibaba Constructions Vs Assistant Commissioner St And Others
Andhra Pradesh High Court · (2025) 04 AP CK 0365
Andhra Pradesh Value Added Tax Act, 2005 - Section 4(7)(b), 4(7)(d), 20(1), 21(4), 21(5), 53(3)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 68 of 1,770
High Courts21 Apr 2025Disposed Of
Lakshmi Ganesha Granites Vs State Of AP And Others
Andhra Pradesh High Court · (2025) 04 AP CK 0364
High Courts21 Apr 2025Disposed Of
G Vara Prasada Rao And Others Vs State Of Andhra Pradesh And Others
Andhra Pradesh High Court · (2025) 04 AP CK 0363
High Courts21 Apr 2025Dismissed
Gumma Ramchandraiah And Others Vs Akili Venkata Muralikrishna
Andhra Pradesh High Court · (2025) 04 AP CK 0362
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 - Section 2(c), 2(f), 12, 13, 15, 16Code Of Civil Procedure 1908 - Section 115Transfer Of Property Act, 1882 - Section 53A
High Courts21 Apr 2025Allowed
Nadakuduru Durga Bhavani Vs Nadakuduru Suresh Varma
Andhra Pradesh High Court · (2025) 04 AP CK 0361
Code Of Civil Procedure 1908 - Section 24Hindu Marriage Act, 1955 - Section 13(1)(ia)(ib)
High Courts17 Apr 2025Disposed Of
P.V. Midhun Reddy @ Peddireddi Venkata Midhun Reddy Vs State Of Andhra Pradesh And Others
Andhra Pradesh High Court · (2025) 04 AP CK 0360
Code Of Criminal Procedure, 1973 - Section 161(3)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 180(3)
High Courts17 Apr 2025Disposed Of
Yalamanchali Vijaya Lakshmi And Others Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2025) 04 AP CK 0359
Indian Penal Code, 1860 - Section 34, 341, 420, 506Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3)
High Courts17 Apr 2025Allowed
Muthu Prasad Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2025) 04 AP CK 0358
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 108, 351(3)
High Courts17 Apr 2025Disposed Of
John Elangovan Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2025) 04 AP CK 0357
Bharatiya Nyaya Sanhita, 2023 - Section 316(4), 318(4)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3)
High Courts17 Apr 2025Allowed
Konakalla Ram Mohan Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2025) 04 AP CK 0356
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 20(b)(ii)(B)
High Courts17 Apr 2025Dismissed
Y. Krishna Kumari, Krishna Dist. & 2 Others Vs R P Sisodia Hyd & 3 Others
Andhra Pradesh High Court · (2025) 04 AP CK 0355
High Courts10 Apr 2025Allowed
Yajjala Srinivas Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2025) 04 AP CK 0354
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 111(1), 323
High Courts10 Apr 2025Disposed Of
Chinta Durga Vs State Of Andhra Pradesh And Others
Andhra Pradesh High Court · (2025) 04 AP CK 0353
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3), 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 78(1)(i), 79, 351(2)Protection Of Children From Sexual Offences Act, 2012 - Section 11, 12, 16, 17
High Courts10 Apr 2025Dismissed
Maddala Sakappa Murali Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2025) 04 AP CK 0352
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Prevention Of Damage To Public Property Act, 1984 - Section 4Bharatiya Nyaya Sanhita, 2023 - Section 61(2), 316(5), 326(g)
High Courts10 Apr 2025Allowed
Kimudu Leela Prasad, S/O Late.Kimudu Sanyasi Naidu Vs Kottagulli Kotibabu, S/O Late. Binju Babu & Others
Andhra Pradesh High Court · (2025) 04 AP CK 0347
Code Of Civil Procedure 1908 - Section 96Andhra Pradesh Agency Rules, 1954 - Rule 49Andhra Pradesh Agency Rules, 1924 - Rule 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 25, 26, 27, 28
High Courts09 Apr 2025Allowed
Tamba Mahesh Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2025) 04 AP CK 0351
Indian Penal Code, 1860 - Section 376(2)(n), 506Protection Of Children From Sexual Offences Act, 2012 - Section 5(1)(j)(ii)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(2)(va)
High Courts09 Apr 2025Dismissed
Manepalli Mohan Rao Vs Kotipalli Lakshmi Saraswathi Parvathi And Others
Andhra Pradesh High Court · (2025) 04 AP CK 0345
Code Of Civil Procedure, 1908 - Section 24, 24(1)(b), 38, 39, 39(4), 42(2)(a)Code Of Civil Procedure, 1908 - Order 21 Rule 3, Order 21 Rule 48
High Courts09 Apr 2025Dismissed
Manepalli Mohan Rao Vs M/s Shriram City Union Finance Ltd And Others
Andhra Pradesh High Court · (2025) 04 AP CK 0344
Code Of Civil Procedure, 1908 - Section 24, 24(1)(b), 38, 39, 39(4), 42(2)(a)Code Of Civil Procedure, 1908 - Order 21 Rule 3, Order 21 Rule 48
High Courts09 Apr 2025Dismissed
Manepalli Mohan Rao Vs Jakkam Sunitha And Others
Andhra Pradesh High Court · (2025) 04 AP CK 0343
Code Of Civil Procedure, 1908 - Section 24, 24(1)(b), 39(4), 42(2)(a)
High Courts07 Apr 2025Dismissed
Kalluru Narayana Reddy Vs Kalluru Chenchugandla Jaya Chandra Reddy And Others
Andhra Pradesh High Court · (2025) 04 AP CK 0342
Code Of Civil Procedure, 1908 - Order 26 Rule 9Constitution Of India, 1950 - Article 227