Page 104 - HIGH COURT OF ANDHRA PRADESH FIRST ANNUAL REPORT

Sl. Name of the Article name Published in
No. Judicial Officers
21 Sri Dr.Y.Srinivasa Rao When is production of “SUCCESSION CERTIFICATE” 2019 2 ALT 42
mandatory?
22 Why were not civil wrongs codified in India? 2019 1 ALT (Jou.) 9
23 Guiding principles apropos of protection of women from 2019 1 ALT (Criminal) (Jou.) 20
domestic violence act, 2005 and tortuous liability
24 Powers and restrictions under section 309 and 311 of 2020 LAW SUMMARY (Jou.)
CR.P.C Vol.1, p. 9
25 Awareness on human organ donation: a legal study 2022 LAW SUMMARY Part-12
26 Untying the wedding knot – cruelty and desertion under 2022 - ALT (Jou.) 27
hindu law
27 Property documents – effect of non registration – with https://articlesonlaw.in
special reference to ‘COLLATERAL PURPOSE’.
28 Proof of certain documents in partition suits https://articlesonlaw.in
29 New Doctrine for Civil Law of Defamation (Position of civil https://articlesonlaw.in
action in the absence of a codified law)
30 Recent Trends in Recording and Admissibility of https://latestlaws.com
Electronic Evidence
31 Canons of Judicial Ethics, Conduct, Character, Integrity https://latestlaws.com/articles
of Judicial Officer
32 Adverse possession 2022 - ALT (Jou.) 27
33 A practical guide for judicial services examinations (vol.1 Hon’ble High Court of
to vol.111 Andhra Pradesh permitted for
publication through Andhra
Law Times, Hyderabad vic.
Roc. No. 1943/2018-B4, Dated
26-06-2019
34 Sri M.Kasi Viswanadh Presumption of Postal endorsement u/s 27 of General Law Summary in Fortnight
Achari Clauses Act, 1897 & u/s 138(b) notice under Negotiable Journal
Instrument Act, 1881
35 Sri K.Bharath Chandra Ready Reckoner Statutory Bail AIR Online / Crl.J(2020)
36 Sri C.N.Murthy Judicial Ethics
37 Smt. R.Sreelatha A Note on Section 6 of the probation of Offenders Atc, 2021 Volume (3) ALT (Crl.) Vol.
1958 LXXV in Journal Section
38 Ms.K.Deepa Dyva Domestic Violence – A Scenario During Covid-19 Law Summary Fortnightly Part-
Krupa Pandemic 16 Index 2021(2), dt.31.08.2021
39 Sri D.Vijaya Saradhi Sustainable dispute resolution mechanism through ADR; Andhra Law Times 2019 (3)
Raju Issues and Challenges Part 9 & 11
40 Important aspects of Section 313 Cr.P.C Andhra Law Times 2019 (7)
Part 16
41 Sri B.Lakshmi The Savey of Human Rights Voyage (Inalienable, All India Law Digest (monthly)
Narayana Interdependent, Indivisible) Volume-18, December, 2021
42 Constitution Day (National Law Day) Significance of Law Summary (Fortnightly)
Dr.B.R.Ambedkar (who knows the way, goes the way and Volumn-1, Part-2, 31.01.2022
shows the way)
43 Reservations in Promotions in Promotions and its Law Summary (Fortnightly)
Controlled Conditions Volume-3, Part-17, 15.09.2022
44 Sri D. Yedukondalu Electronic Evidence ALT Cell (February-2022)

104 Annual Report - High Court of Andhra Pradesh