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Andhra Pradesh High Court judgments, 2022

419 judgments · page 14 of 21

High Courts24 Jun 2022Allowed

Padarthi Kishore Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2022) 06 AP CK 0049

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 273Cigarettes And Other Tobacco Products (Prohibition Of Advertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003 &mdash ; Section 20(2)
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High Courts22 Jun 2022Dismissed

M.V.L. Narayanarao Vs Government Of Andhra Pradesh

Andhra Pradesh High Court · (2022) 06 AP CK 0037

Andhra Pradesh Revised Pension Rules, 1980 — Rule 43, 43(1), 43(4)Andhra Pradesh State And Subordinate Services Rules, 1996 — Rule 26Constitution Of India, 1950 — Article 226, 261
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High Courts20 Jun 2022Dismissed

Chiranjeevi Vs State Of Andhra Pradesh & Others

Andhra Pradesh High Court · (2022) 06 AP CK 0034

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 12(v)(h)(xii), 12 5(h)(xii), 12(5)(h)(ii)(a), 12(5)(h)(ii)(b), 28(1), 35AMineral Concession Rules, 1960 — Rule 28, 28(1)
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High Courts15 Jun 2022Allowed

Golla Syamala Vs State Of AP.

Andhra Pradesh High Court · (2022) 06 AP CK 0020

Code Of Criminal Procedure, 1973 — Section 173, 173(2), 173(8)Indian Penal Code, 1860 — Section 419, 420Passports Act, 1967 — Section 12(1)(b), 12(1)(d), 12(3)
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