COURT ARCHIVE

Andhra Pradesh High Court judgments

35,381 judgments · page 74 of 1,770

High Courts26 Dec 2024Disposed Of

A. Nandeeswara Guptha Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2024) 12 AP CK 0017

Indian Penal Code, 1860 — Section 408, 420, 466, 467Code Of Criminal Procedure, 1973 — Section 41ABharatiya Nagarik Suraksha Sanhita, 2023 — Section 35(3), 35(5)

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High Courts26 Dec 2024Allowed

G. Naveen @ Naveen Kumar Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2024) 12 AP CK 0016

Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 118(1), 118(2), 127(3), 140(2), 308(1)

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High Courts26 Dec 2024Allowed

Nallabothula Rudravedh Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2024) 12 AP CK 0015

Indian Penal Code, 1860 — Section 34, 120(B), 419, 420, 467, 472, 474Information Technology Act, 2000 — Section 66(C), 66(D)

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High Courts26 Dec 2024Allowed

B Maheswari And Others Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2024) 12 AP CK 0014

Bharatiya Nyaya Sanhita, 2023 — Section 74, 332(b), 351(2)Protection Of Children From Sexual Offences Act, 2012 — Section 8

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High Courts24 Dec 2024Dismissed

Vaddempudi Sivannarayana Vs Marella Venkata Rao And Others

Andhra Pradesh High Court · (2024) 12 AP CK 0043

Provincial Insolvency Act, 1920 — Section 10

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High Courts24 Dec 2024Allowed

Dasari Prasad And Another Vs State Of AP., Rep. By Its Public Prosecutor

Andhra Pradesh High Court · (2024) 12 AP CK 0042

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 420, 467, 471

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High Courts24 Dec 2024Disposed Of

Kallam Nagi Reddy Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2024) 12 AP CK 0027

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 115(2), 118(1), 126(2), 316(5), 318(4), 351(2)Code Of Criminal Procedure, 1973 — Section 41A

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High Courts24 Dec 2024Disposed Of

Kallam Annapurnamma Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2024) 12 AP CK 0026

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 115(2), 118(1), 126(2), 316(5), 318(4), 351(2)Code Of Criminal Procedure, 1973 — Section 41A

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High Courts24 Dec 2024Disposed Of

K Navyasree Vs State Of Andhra Pradesh And Others

Andhra Pradesh High Court · (2024) 12 AP CK 0025

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 35, 482Bharatiya Nyaya Sanhita, 2023 — Section 318(4)

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High Courts24 Dec 2024Dismissed

Oleti Rangarao & Ors. Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2024) 12 AP CK 0024

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Indian Penal Code, 1860 — Section 34, 465, 467, 468, 471

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High Courts23 Dec 2024Dismissed

Naramamidi Rambabu And Others Vs State Of Andhra Pradesh And Others

Andhra Pradesh High Court · (2024) 12 AP CK 0039

Constitution Of India, 1950 — Article 14, 16

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High Courts23 Dec 2024Allowed

Nadigotia Sujan Kumar Vs Nadigotia Vandana & Ors.

Andhra Pradesh High Court · (2024) 12 AP CK 0036

Code Of Criminal Procedure, 1973 — Section 482Dowry Prohibition Act, 1961 — Section 4Indian Penal Code, 1860 — Section 498A

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High Courts23 Dec 2024Disposed Of

Kamalraj Kannan E Vs State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2024) 12 AP CK 0035

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High Courts21 Dec 2024Allowed

Muhammad Salahuddin @ Shaik Salahuddin Vs State Of Ap

Andhra Pradesh High Court · (2024) 12 AP CK 0034

Indian Penal Code, 1860 — Section 34, 406, 420Andhra Pradesh Prohibition Of Defection Of Elected Representatives (APPDFE) Act, 1999 — Section 5, 7

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High Courts21 Dec 2024Allowed

Ramadasu Ramadevi, And Others Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2024) 12 AP CK 0033

Indian Penal Code, 1860 — Section 34, 409, 420

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High Courts21 Dec 2024Allowed

Chintala Narasimha Reddy And Others Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2024) 12 AP CK 0032

Indian Penal Code, 1860 — Section 34, 409, 420

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High Courts21 Dec 2024Allowed

Sarvasiddi Uma Maheswara Rao Vs State Of Andhra Pradesh And Others

Andhra Pradesh High Court · (2024) 12 AP CK 0031

Indian Penal Code, 1860 — Section 447, 498AScheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(X)

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High Courts18 Dec 2024Allowed

Jala Venkata Raju Vs State Of Andhra Pradesh And Others

Andhra Pradesh High Court · (2024) 12 AP CK 0005

Code Of Criminal Procedure, 1973 — Section 397, 401Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 438, 442Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 36c, 51, 60, 60(3), 61, 62, 63

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High Courts17 Dec 2024Dismissed

Mantri Appala Narasamma, And Others Vs Visakhaptnam Port Trust And Others

Andhra Pradesh High Court · (2024) 12 AP CK 0011

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High Courts17 Dec 2024Partly Allowed

Dr. Kottala Sudhakar Babu Vs State Of Andhra Pradesh And Others

Andhra Pradesh High Court · (2024) 12 AP CK 0010

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 39Code Of Criminal Procedure, 1973 — Section 397, 401Indian Penal Code, 1860 — Section 21, 34, 319, 323, 326, 332, 354, 427, 509

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