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Andhra Pradesh High Court judgments, 2016

743 judgments · page 28 of 38

High Courts01 Apr 2016Dismissed

Uppari Sekhar Vs SHO, Aiza Police Station and Others

Andhra Pradesh High Court · (2017) 1 ALTCrl 199 : (2016) 2 AndhLDCriminal 143 : (2016) 2 CriCC 826 : (2016) 2 Crimes 143 : (2017) 1 HLT(Crl) 330

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 173(2), Section 190, Section 190 (1) (b), Section 190(1)(a), Section 190(1)(b), Section 200, Section 202, Section 207, Section 209, Section 482Penal Code, 1860 (IPC) - Section 307
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High Courts31 Mar 2016Allowed

Angoth Renuka Vs The State of Telangana and Others

Andhra Pradesh High Court · (2016) 3 ALT 418 : (2016) 2 ALTCrl 358 : (2016) 2 AndhLDCriminal 98 : (2016) CriLJ 4511

Andhra Pradesh Prohibition Act, 1995 - Section 11-A, Section 2(1), Section 2(7), Section 7-A, Section 8, Section 8(e)Constitution of India, 1950 - Article 22(5)
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High Courts31 Mar 2016Allowed

Samala Dhana Laxmi Vs The State of Telangana and Others

Andhra Pradesh High Court · (2016) 3 ALT 519 : (2016) 2 ALTCrl 387 : (2016) 2 AndhLDCriminal 288 : (2016) CriLJ 3014

Andhra Pradesh Excise Act, 1968 - Section 13, Section 13(1)(f), Section 13(f), Section 2, Section 2(19), Section 2(21), Section 2(22-A), Section 2(22-B), Section 3, Section 34, Section 34(2), Section 34(e), Section 45, Section 46, Section 53, Section
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