M/s. Sri Sai Mourya Estates & Projects Pvt, Ltd, & Others @APPELLANT@Hash State of Andhra Pradesh and Another

Andhra Pradesh High Court 13 Apr 2018 Criminal Petition No.8861, 8862 of 2011 (2018) 04 AP CK 0024
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Petition No.8861, 8862 of 2011

Hon'ble Bench

P. Keshava Rao, J

Final Decision

Dismissed

Acts Referred
  • Negotiable Instruments Act, 1881 - Section 53, 78, 82, 82(c), 138, 142, 142(a)
  • Hindu Succession Act, 1956 - Section 211, 273, 381
  • Code of Criminal Procedure, 1898 - Section 495
  • Code of Criminal Procedure, 1973 - Section 2(d), 256, 256(2), 302

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2018) 04 AP CK 0024
  • Coram: P. Keshava Rao, J
  • Bench: Single Bench
  • Result: Dismissed
Referenced Acts & Sections
  • Negotiable Instruments Act, 1881 - Section 53, 78, 82, 82(c), 138, 142, 142(a)
  • Hindu Succession Act, 1956 - Section 211, 273, 381
  • Code of Criminal Procedure, 1898 - Section 495
  • Code of Criminal Procedure, 1973 - Section 2(d), 256, 256(2), 302
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.