High Courts27 Oct 2022Dismissed
Sannadi Gopinath Reddy Vs State Of Andhra Pradesh & Others
Andhra Pradesh High Court · (2022) 10 AP CK 0042
Indian Penal Code, 1860 — Section 420, 506Code Of Criminal Procedure, 1973 — Section 41A
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 99 of 1,770
High Courts21 Oct 2022Disposed Of
M/S Sree Venkata Sasi Stone Crusher Vs V.G. Venkata Reddy & Others
Andhra Pradesh High Court · (2022) 10 AP CK 0041
High Courts21 Oct 2022Allowed
Arikatla China Venkaiah Chowdary Society & Another Vs Chunduri Hanunamtha Rao & Another
Andhra Pradesh High Court · (2022) 10 AP CK 0040
Code Of Civil Procedure, 1908 — Section 151Societies Registration Act, 1860 — Section 23Code Of Civil Procedure, 1908 — Order 6 Rule 17
High Courts20 Oct 2022Allowed
Ballipogu Sriramulu & Others Vs State Of Andhra Pradesh & Others
Andhra Pradesh High Court · (2022) 10 AP CK 0039
Andhra Pradesh Educational Institutions (Regulation Of Admissions And Prohibition Of Capitation Fee) Act, 1983 — Section 3, 15
High Courts19 Oct 2022Disposed Of
Vuyyala Jayarami Reddy & Others Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2022) 10 AP CK 0037
Code Of Criminal Procedure, 1973 — Section 41A, 438
High Courts19 Oct 2022Allowed
Samareddy Lali Babu Vs State Of AP
Andhra Pradesh High Court · (2022) 10 AP CK 0036
Code Of Criminal Procedure, 1973 — Section 437, 439
High Courts19 Oct 2022Disposed Of
S.Rajkumar @ Raju And Others Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2022) 10 AP CK 0035
Code Of Criminal Procedure, 1973 — Section 41A, 438
High Courts19 Oct 2022Allowed
Pullivarthi Venkata Maniprasad Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2022) 10 AP CK 0034
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 143, 147, 148, 149, 307, 341, 427
High Courts17 Oct 2022Dismissed
D.Vykuntarao & Others Vs State Of Andhra Pradesh & Others
Andhra Pradesh High Court · (2022) 10 AP CK 0053
Code Of Criminal Procedure, 1973 — Section 482, 561AIndian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts17 Oct 2022Dismissed
K.Subba Reddy, Kadapa Dt. & Anr Vs State Of AP., Rep. Pp. And Anr
Andhra Pradesh High Court · (2022) 10 AP CK 0027
Code Of Criminal Procedure, 1973 — Section 482Railways Act, 1989 — Section 147, 174(a)
High Courts17 Oct 2022Dismissed
Arnipalli Tej Kumar Vs State Of A.P., & 3 Others
Andhra Pradesh High Court · (2022) 10 AP CK 0026
Code Of Criminal Procedure, 1973 — Section 482
High Courts14 Oct 2022Dismissed
Kuruba Kishor Kumar Vs K.Umadevi @ Devi
Andhra Pradesh High Court · (2022) 10 AP CK 0033
High Courts14 Oct 2022Allowed
Mekala Devadas And Others Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2022) 10 AP CK 0032
Code Of Criminal Procedure, 1973 — Section 73
High Courts14 Oct 2022Allowed
Mekala Subba Rao And Others Vs State Of Andhra Pradesh, Rep. By Its Public Prosecutor, High Court Of Andhra Pradesh, Amaravati And Another
Andhra Pradesh High Court · (2022) 10 AP CK 0031
Code Of Criminal Procedure, 1973 — Section 73
High Courts14 Oct 2022Disposed Of
Danaboina Samrajyam And Another Vs State Of Andhra Pradesh, Rep. By Its Public Prosecutor And Another
Andhra Pradesh High Court · (2022) 10 AP CK 0030
High Courts14 Oct 2022Dismissed
B.Ramanjaneyulu Vs M Venkamma
Andhra Pradesh High Court · (2022) 10 AP CK 0024
Limitation Act, 1963 — Section 5Constitution Of India, 1950 — Article 227
High Courts13 Oct 2022Disposed Of
J. Lavanya Reddy Vs State Of Andhra Pradesh & Others
Andhra Pradesh High Court · (2022) 10 AP CK 0023
High Courts12 Oct 2022Disposed Of
Govada Durga Prasad Vs State Of Andhra Pradesh & Others
Andhra Pradesh High Court · (2022) 10 AP CK 0022
Constitution Of India, 1950 — Article 226
High Courts12 Oct 2022Disposed Of
Puli Kondal Rao Vs State Of Andhra Pradesh & Others
Andhra Pradesh High Court · (2022) 10 AP CK 0021
Constitution Of India, 1950 — Article 226
High Courts12 Oct 2022Dismissed
Cheepulla Seetharam Vs Tapan Kumar Chowdhury
Andhra Pradesh High Court · (2022) 10 AP CK 0020
Limitation Act, 1963 — Section 17Code Of Civil Procedure, 1908 — Order 6 Rule 4, Order 14 Rule 1, Order 14 Rule 2, Order 14 Rule 2(a), Order 14 Rule 2(1), Order 14 Rule 2(2), Order 14 Rule 2(2)(b)Limitation Act, 1963 — Article 59