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Andhra Pradesh High Court judgments, 2016

743 judgments · page 2 of 38

High Courts21 Dec 2016Allowed

Boda Rakesh Naik Vs The State of Telangana

Andhra Pradesh High Court · (2017) 2 ALTCrl 23 : (2017) 1 AndhLDCriminal 1035 : (2017) 1 Crimes 271 : (2017) 1 HLT(Crl) 198

Criminal Procedure Code, 1973 (CrPC) - Section 193Penal Code, 1860 (IPC) - Section 307, Section 34, Section 350, Section 447, Section 452, Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Se
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High Courts21 Dec 2016Disposed Off

Yadlapalli Mary Mani Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 1 ALTCrl 226 : (2017) 1 HLT(Crl) 43

Criminal Procedure Code, 1973 (CrPC) - Section 482Protection of Women From Domestic Violence Act, 2005 - Section 12, Section 17, Section 18, Section 2(f), Section 2(q), Section 20
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High Courts20 Dec 2016Disposed Off

L. Sankar Rao Vs Government of Andhra Pradesh

Andhra Pradesh High Court · (2017) 2 ALT 1 : (2017) 2 AndhLD 667

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 - Section 5Constitution of India, 1950 - Article 14
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High Courts20 Dec 2016Dismissed

Lalam Ramu Vs State of A.P.

Andhra Pradesh High Court · (2017) 1 HLT(Crl) 390

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, Section 304, Section 498A
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High Courts16 Dec 2016Disposed Off

P. Bala Raju Vs The State of Telangana

Andhra Pradesh High Court · (2017) 1 ALT 729

Andhra Pradesh Elementary Teacher Training Institutions, District Institutes of Education and Training (Regulation of Admission into Diploma in Elementary Education Course through Common Entrance Test) Rules, 2013 - Rule 9
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High Courts16 Dec 2016Disposed Off

Sanga Sunitha Vs State of Telangana

Andhra Pradesh High Court · (2017) 1 ALTCrl 209 : (2017) 1 AndhLDCriminal 579 : (2017) 1 HLT(Crl) 501

Dowry Prohibition Act, 1961 - Section 4Penal Code, 1860 (IPC) - Section 498A
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High Courts15 Dec 2016Disposed Off

A. Jalaiah Vs The Government of A.P.

Andhra Pradesh High Court · (2017) 1 ALT 771 : (2017) 2 AndhLD 373

Andhra Pradesh Gram Panchayats (Declaration of Villages) Rules, 2007 - Rule 6, Rule 9Andhra Pradesh Panchayat Raj Act, 1994 - Section 3
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High Courts15 Dec 2016Disposed Off

Korra Praveen Vs State of Telangana

Andhra Pradesh High Court · (2017) 1 ALTCrl 180 : (2017) 1 AndhLDCriminal 790 : (2017) 1 HLT(Crl) 4

Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 366
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