COURT ARCHIVE

Andhra Pradesh High Court judgments

35,381 judgments · page 80 of 1,770

High Courts18 Apr 2024Allowed

Yanna Lakshmi Devi Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2024) 04 AP CK 0015

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120(B), 403, 409, 420Registration Act, 1908 — Section 22A

High Courts16 Apr 2024Disposed Of

Venkataramana Putchakayala, S/O Venkataiah Vs State Of Ap, Rep By Its Principal Secretary, Municipal Administration,Velagapudi Guntur District And Others

Andhra Pradesh High Court · (2024) 04 AP CK 0010

High Courts16 Apr 2024Dismissed

Pothalapala Hari Krishna Vs G Krishnamurthy

Andhra Pradesh High Court · (2024) 04 AP CK 0009

High Courts16 Apr 2024Dismissed

Dommaraju Beerendra Varma Vs Dommaraju Surekha

Andhra Pradesh High Court · (2024) 04 AP CK 0008

Code Of Civil Procedure, 1908 — Order 6 Rule 17

High Courts16 Apr 2024Allowed/ Disposed Of

Masimukku Ramesh Vs Trust Association Of The Convention Of The Baptist Church

Andhra Pradesh High Court · (2024) 04 AP CK 0007

Code Of Civil Procedure, 1908 — Section 96Code Of Civil Procedure, 1908 — Order 23 Rule 3

High Courts12 Apr 2024Dismissed

Narravula Vikram Vs A Nagendra Kumar And Others

Andhra Pradesh High Court · (2024) 04 AP CK 0006

High Courts12 Apr 2024Allowed

Katta Anjaneya Kalidasu @Kittu Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2024) 04 AP CK 0005

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120B, 420, 467, 468, 471

High Courts04 Apr 2024Dismissed

Special Collector (LA), Telugu Ganga Project, Unit-1, Kadapa, YSR Kadapa District, A.P. & Another Vs Aaduri Peda Veera Reddy

Andhra Pradesh High Court · (2024) 04 AP CK 0004

Land Acquisition Act, 1894 — Section 4, 18

High Courts04 Apr 2024Dismissed

Sanka Ramesh Vs State Of Andhra Pradesh, Rep. By Its Principal Secretary To Government, Agriculture And Cooperative [Coop.II] Department, Secretariat Buildings, Amaravati & Six Others

Andhra Pradesh High Court · (2024) 04 AP CK 0003

Andhra Pradesh Cooperative Societies Act, 1964 — Section 21A, 21A(1)(a), 51, 52Andhra Pradesh Cooperative Societies Rules, 1964 — Rule 24, 24(1)(a)

High Courts04 Apr 2024Allowed

State Of Andhra Pradesh, Rep. By Its Principal Secretary To Government, Revenue Department, Secretariat, Velagapudi, Amaravati, Guntur District, And 4 Others Vs Neella Redi Kumari

Andhra Pradesh High Court · (2024) 04 AP CK 0002

Registration Act, 1908 — Section 22A

High Courts04 Apr 2024Allowed

Madeti Kanaka Rao, S/o. Late Somunaidu Vs Yellapu Kumar, S/o. Late Babu Rao

Andhra Pradesh High Court · (2024) 04 AP CK 0001

Arbitration And Conciliation Act, 1996 — Section 11(5), 11(6)

High Courts28 Mar 2024Partly Allowed

Project Officer, ITDA, Kurnool And Others Vs M/S.M.A.Engg. Elec. Agencies, Achampet, Mahabubnagar

Andhra Pradesh High Court · (2024) 03 AP CK 0015

Code Of Civil Procedure, 1908 — Section 34, 96

High Courts27 Mar 2024Dismissed

S. Prameela And Others Vs Tirumala Tirupati Devasthanam

Andhra Pradesh High Court · (2024) 03 AP CK 0012

Code Of Civil Procedure, 1908 — Section 96

High Courts23 Mar 2024Disposed Of

B.C Janardhan Reddy Vs Election Commission Of India, Rep. By Its Chief Election Commissioner, Nirvachan Sadan & 4 Others

Andhra Pradesh High Court · (2024) 03 AP CK 0009

High Courts22 Mar 2024Dismissed

Eelaprolu Seshagiri Rao Vs Garimala Sambasiva Rao

Andhra Pradesh High Court · (2024) 03 AP CK 0011

Code Of Civil Procedure, 1908 — Section 96Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Order 22 Rule 3, Order 22 Rule 9

High Courts22 Mar 2024Dismissed

P. Srinivasa Rao Vs M.Rajaratnam And Another

Andhra Pradesh High Court · (2024) 03 AP CK 0010

Code Of Civil Procedure, 1908 — Section 96

High Courts19 Mar 2024Disposed Of

Sontineni Sivaji, S/ O. Late Venkateswara Rao Vs M/S. Vanitas Dreamline, Rep. By Its Proprietor, T.Jardhan Rao, S/O Appanna

Andhra Pradesh High Court · (2024) 03 AP CK 0007

Constitution Of India, 1950 — Article 227

High Courts19 Mar 2024Dismissed

M/S. Padma Srinivasa Mills Stores, Rep By Its Managing Partner Bonagiri Venkata Swamy & Others Vs SETTIKAMSETTY SATYA BHASKARA SRINIVAS PRASAD, S/O. Rama Rao, Hindu, Business & Others

Andhra Pradesh High Court · (2024) 03 AP CK 0006

Code Of Civil Procedure, 1908 — Section 157Code Of Civil Procedure, 1908 — Order 16 Rule 14Constitution Of India, 1950 — Article 227

High Courts19 Mar 2024Dismissed

Sunkavalli Siva Rama Krishna Vs Burugupalli Suryakantham And Others

Andhra Pradesh High Court · (2024) 03 AP CK 0005

Code Of Civil Procedure, 1908 — Section 96

High Courts18 Mar 2024Disposed Of

Chukka Penchalaiah And Others Vs B Leela Rani

Andhra Pradesh High Court · (2024) 03 AP CK 0008

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(A)Contempt Of Courts Act, 1971 — Section 10, 12