High Courts23 May 2024Dismissed
Subrat Kumar Palo Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2024) 05 AP CK 0018
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 420
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 79 of 1,770
High Courts23 May 2024Allowed
Bonam Kadhirendra Babu & Others Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2024) 05 AP CK 0017
Code Of Criminal Procedure, 1973 — Section 438Andhra Pradesh Prohibition Amendment Act, 2023 — Section 7, 8(b)(i)
High Courts23 May 2024Allowed
Kommini Surendra & Others Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2024) 05 AP CK 0016
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 109, 143, 147, 149, 307, 324, 427, 452
High Courts16 May 2024Allowed
Kola Jaswanth S/o Ramesh Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2024) 05 AP CK 0010
Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 306, 354A, 354D, 506
High Courts16 May 2024Disposed Of
Pidugu Laxmi, W/O.Late Veerababu, Hindu & Others Vs. State Of Andhra Pradesh, Through Station House Officer, Bommuru Police Station, Represented By Public Prosecutor, High Court Of A.P
Andhra Pradesh High Court · (2024) 05 AP CK 0009
Code Of Criminal Procedure, 1973 — Section 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C)
High Courts16 May 2024Disposed Of
Prabhker Papaulu & Others Vs State Of Andhra Pradesh, Represented By Its Public Prosecutor, High Court Of Andhra Pradesh At Amaravathi
Andhra Pradesh High Court · (2024) 05 AP CK 0008
Code Of Criminal Procedure, 1973 — Section 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C), 25
High Courts16 May 2024Allowed
Viyyapu Suresh, S/O Appala Raju & Others Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2024) 05 AP CK 0007
Code Of Criminal Procedure, 1973 — Section 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C)
High Courts16 May 2024Allowed
Virodula Simhadri Vs State Of Ap. The State Of A.P Through Station House Officer, Rolugunta Ps, Visakhapatnam District, Rep. By Public Prosecutor, High Court At Amaravati
Andhra Pradesh High Court · (2024) 05 AP CK 0006
Code Of Criminal Procedure, 1973 — Section 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C), 25
High Courts02 May 2024
V Yerrayyamma, S/O Late Peda Yerrayya & Others Vs S. Lakshmana Rao, S/O Surappadu & Others
Andhra Pradesh High Court · (2024) 05 AP CK 0005
High Courts02 May 2024Dismissed
V.Dharaneesh Reddy Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2024) 05 AP CK 0003
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 323, 324, 326, 363, 506
High Courts29 Apr 2024Partly Allowed
Gali Rajendra Naidu, Business Residing At 11-30-1, S.V. Nagar, Tirupati Vs Vicechairman Managing Director Apsrtc Hyd And Another, Musheerabad, Hyderabad. And Others
Andhra Pradesh High Court · (2024) 04 AP CK 0024
Code Of Civil Procedure, 1908 — Section 34
High Courts29 Apr 2024Allowed
V. Srinivasu, S/O Late Srimannarayana Cultivation Rajampalem Gopalapuram (M), W.G.Dist. Kjcjc And Others Vs D SUBBA RAO, S/O Satyanarayana Cultivation Pochavaram Tallapudi (M), W.G.Dist.
Andhra Pradesh High Court · (2024) 04 AP CK 0023
Code Of Civil Procedure, 1908 — Section 151Evidence Act, 1872 — Section 68Indian Succession Act, 1956 — Section 63
High Courts19 Apr 2024Disposed Of
M/s Sri Siva Infra Private Limited And Others Vs Dr Chevuru Gopal and Others
Andhra Pradesh High Court · (2024) 04 AP CK 0022
High Courts19 Apr 2024Dismissed
Kilari Lakshmaiah Naidu And Others Vs K Chitti Babu
Andhra Pradesh High Court · (2024) 04 AP CK 0021
High Courts19 Apr 2024Disposed Of
Gangarapu Usha Devi Vs Gangarapu Prabhakr Naidu And Others
Andhra Pradesh High Court · (2024) 04 AP CK 0020
High Courts19 Apr 2024Allowed
Saladi Vijaya Babu Vs State Of A P Rpe By Its Pp
Andhra Pradesh High Court · (2024) 04 AP CK 0019
Indian Penal Code, 1860 — Section 417Code Of Criminal Procedure, 1973 — Section 320, 397, 401, 482
High Courts19 Apr 2024Disposed Of
Sahaya Institute Of Advanced Studies In Education Vs State Of Andhra Pradesh And Others
Andhra Pradesh High Court · (2024) 04 AP CK 0013
Constitution Of India, 1950 — Article 226
High Courts19 Apr 2024Disposed Of
Bonda Uma Maheswara Rao, S/O. Late Kanaka Rao Vs State Of Andhra Pradesh, Represented Through Its Principal Secretary, Home Department, Secretariat At Velagapudi, Amaravathi, Guntur District And Thirty One (31) Others
Andhra Pradesh High Court · (2024) 04 AP CK 0012
High Courts19 Apr 2024Dismissed
Gude Hari Babu Vs Potla Venkateshwarulu
Andhra Pradesh High Court · (2024) 04 AP CK 0011
High Courts18 Apr 2024Allowed
Korlapati Gopi Krishna & Others Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2024) 04 AP CK 0016
Code Of Criminal Procedure, 1973 — Section 156(3), 438Indian Penal Code, 1860 — Section 34, 232, 323, 342, 348, 363, 364AScheduled Castes And The Scheduled Tribes (POA) Amendment Act, 2015. — Section 3(1)(r)(s), 3(2)(va)