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Andhra Pradesh High Court judgments, 2021

125 judgments · page 2 of 7

High Courts08 Nov 2021Dismissed

Vegi Jagadish Kumar Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2021) 11 AP CK 0005

Hyderabad Municipal Corporation Act, 1955 — Section 388, 428, 433Urban Land (Ceiling And Regulation) Act, 1976 — Section 8(4), 10(1), 10(3), 33, 34Constitution Of India, 1950 — Article 14, 21, 300A
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High Courts03 Nov 2021Dismissed

S.Sudhamani And 10 Others Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2021) 11 AP CK 0001

Rights Of Persons With Disabilities Act, 2016 — Section 33, 34Andhra Pradesh Technical Education Service Rules, 2005 — Rule 4, 4(b)Andhra Pradesh State And Subordinate Service Rules, 1996 — Rule 9
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High Courts01 Nov 2021Dismissed

S Babu Rao Vs S Appayamma

Andhra Pradesh High Court · (2021) 11 AP CK 0004

Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960 — Section 11Evidence Act, 1872 — Section 68Transfer Of Property Act, 1872 — Section 123
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High Courts01 Nov 2021Dismissed

Bojjala Venkata Sudher Reddy Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2021) 11 AP CK 0003

Code Of Criminal Procedure, 1973 — Section 41A, 482Indian Penal Code, 1860 — Section 34, 147, 149, 307, 323, 324, 336, 354(B), 355, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s)
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High Courts01 Nov 2021Allowed

Pecheti Ranga Rao Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2021) 11 AP CK 0002

Code Of Criminal Procedure, 1973 — Section 482Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1), 3(1)(r), 3(1)(s), 3(1)(r)(s), 3(1)(x)
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High Courts21 Oct 2021

M. Suguna Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2021) 10 AP CK 0019

Registration Act, 1908 — Section 22 A(1)(c)Andhra Pradesh Charitable And Hindu Religious Institutions And Endowments Act, 1987 — Section 43, 45, 46
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High Courts12 Oct 2021Allowed

Hashim Ali Sayyed & Others Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2021) 10 AP CK 0018

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 323, 448, 498AScheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(4)(r)
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High Courts12 Oct 2021Allowed

Chinna Sheru Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2021) 10 AP CK 0014

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 384, 506, 511Information Technology Act, 2000 — Section 67
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