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Andhra Pradesh High Court judgments, 2015

754 judgments · page 38 of 38

High Courts20 Jan 2015Allowed

G. Usha Rani Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2015) 4 ALD 35 : (2015) 2 ALT 741

Andhra Pradesh Urban Areas (Development) Act, 1975 - Section 10, 15, 17, 18Constitution of India, 1950 - Article 14, 300-AHyderabad Municipal Corporation Act, 1955 - Section 146, 147, 428, 437, 452
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High Courts19 Jan 2015Allowed

P. Sugunamma and Others Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2015) 2 ALD(Cri) 305 : (2015) 2 ALT(Cri) 196

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 363, 365, 384, 420, 464Protection of Women From Domestic Violence Act, 2005 - Section 12, 18, 19, 2 (a), 2 (f)
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High Courts19 Jan 2015Allowed

K. Aravinda Rao Vs A. Sunder Kumar Das and Others

Andhra Pradesh High Court · (2015) 01 AP CK 0019

Criminal Procedure Code, 1973 (CrPC) - Section 154, 156, 157, 173, 173(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 10, 3(1), 3(1)(ix), 3(1)(x)
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High Courts19 Jan 2015Dismissed

V. Venkataswamy Vs State ACB

Andhra Pradesh High Court · (2015) 01 AP CK 0008

Criminal Procedure Code, 1973 (CrPC) - Section 164Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 20, 7
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High Courts19 Jan 2015Allowed

Omprakash Vs L. Sunitha

Andhra Pradesh High Court · (2016) 1 BC 564 : (2015) 3 Crimes 499

Civil Procedure Code, 1908 (CPC) - Order 3 Rule 1, Order 3 Rule 2Contract Act, 1872 - Section 183Criminal Procedure Code, 1973 (CrPC) - Section 200, 204, 357(3)
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