High Courts21 Jan 2025Allowed
Killo Chittibabu Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2025) 01 AP CK 1539
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(C), 20(b)(ii)(C)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 73 of 1,770
High Courts21 Jan 2025Allowed/ Disposed Of
Patnam Uma Maheswari Vs Pallamreddy Venkata Sesha Reddy
Andhra Pradesh High Court · (2025) 01 AP CK 1537
Code Of Civil Procedure, 1908 - Order 23, Rule 3
High Courts20 Jan 2025Disposed Of
Muraharirao Surya Sundara Patnaik Simhagiri Vs Balaga Sridhara Rao, S/O. Late Sriramulu & Ors.
Andhra Pradesh High Court · (2025) 01 AP CK 1535
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 430, 528Negotiable Instruments Act, 1881 - Section 138, 148Code Of Criminal Procedure, 1973 - Section 389, 389(1), 389(3)
High Courts17 Jan 2025Disposed Of
Meka Venkatarami Reddy Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2025) 01 AP CK 1534
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483(1)(b)Bharatiya Nyaya Sanhita, 2023 - Section 253(2), 352, 353(1)(b)Information Technology Act, 2000 - Section 66
High Courts10 Jan 2025Allowed
Indrajeet Singh And Others Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2025) 01 AP CK 1533
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 20(b)(ii)(C), 25
High Courts10 Jan 2025Allowed
Gunti Nageswara Rao Vs Kalpataruvu Chits And Others
Andhra Pradesh High Court · (2025) 01 AP CK 1532
Arbitration And Conciliation Act, 1996 - Section 11(5)
High Courts10 Jan 2025Disposed Of
Bethapuudi Manas Teja And Others Vs State Of Andhra Pradesh And Others
Andhra Pradesh High Court · (2025) 01 AP CK 1531
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528
High Courts10 Jan 2025Allowed
Duriya Babu Rao Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2025) 01 AP CK 1530
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 20(b)(ii)(C), 37
High Courts03 Jan 2025Allowed
Allaboyina Rambabu Vs Allaboyina Mangamma And Others
Andhra Pradesh High Court · (2025) 01 AP CK 1529
High Courts03 Jan 2025Dismissed
N.ramesh, Anantapur Dt. Vs State Of Ap Rep Pp And Anr And Others
Andhra Pradesh High Court · (2025) 01 AP CK 1528
Code Of Criminal Procedure, 1973 - Section 397, 401
High Courts03 Jan 2025Allowed
Attar Chand Basha Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2025) 01 AP CK 1527
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 318(4), 338, 340(2)
High Courts03 Jan 2025Disposed Of
N. Sathish Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2025) 01 AP CK 1526
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3), 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 318(4), 336(3), 340(2)
High Courts03 Jan 2025Disposed Of
Palla Balia Maddilety Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2025) 01 AP CK 1525
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3), 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 318
High Courts03 Jan 2025Partly Allowed
Sekh Sahabaj Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2025) 01 AP CK 1522
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482
High Courts27 Dec 2024Disposed Of
Yerragolla Rama Chandra Vs State Of Andhra Pradesh And 3 Others
Andhra Pradesh High Court · (2024) 12 AP CK 0022
Constitution Of India, 1950 — Article 14, 16, 21, 226
High Courts27 Dec 2024Allowed
Singu Keerthi Pavan & Ors. Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2024) 12 AP CK 0021
Code Of Criminal Procedure, 1973 — Section 482Andhra Pradesh Excise Act, 1968 — Section 34, 34(1), 34(1)(a), 34(1)(i)
High Courts27 Dec 2024Allowed
Mohammad Eajaz Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2024) 12 AP CK 0020
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20 (b)(ii)(c)
High Courts27 Dec 2024
Bonam Veera Babu, S/O Sri Satti Babu Vs State Of Andhra Pradesh And Others
Andhra Pradesh High Court · (2024) 12 AP CK 0013
Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 79, 115(2), 126(2), 140(4), 351(2)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va)
High Courts26 Dec 2024Allowed
Nathan Pal Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2024) 12 AP CK 0023
Code Of Criminal Procedure, 1973 — Section 437, 439Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 480, 483Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C), 37
High Courts26 Dec 2024Allowed
Surendra Reddy Devaram Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2024) 12 AP CK 0018
Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 61(2), 74, 79, 115(2), 310(2), 329(4)