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Andhra Pradesh High Court judgments, 2022

419 judgments · page 18 of 21

High Courts13 Apr 2022Allowed

Tirupathi Sudheer Babu Vs Station House Officer

Andhra Pradesh High Court · (2022) 04 AP CK 0040

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 353, 379Andhra Pradesh Forest Amendment Act, 2016 — Section 20(1)(c)(ii), 20(1)(c)(iii), 20(1)(c)(iv), 20(1)(c)(x), 32A, 36(a)
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High Courts13 Apr 2022Allowed

Arun Kumar Mahipal Singh Vs State

Andhra Pradesh High Court · (2022) 04 AP CK 0036

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C), 37
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High Courts13 Apr 2022Dismissed

Syed Saleem Pasha Vs State Of A.P.

Andhra Pradesh High Court · (2022) 04 AP CK 0031

Indian Penal Code, 1860 — Section 304AMotor Vehicles Act, 1988 — Section 134(a), 134(b), 187Code Of Criminal Procedure, 1973 — Section 313, 357(1)
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High Courts13 Apr 2022Dismissed

Uggina Nagamani Vs Kona Persisurani & Others

Andhra Pradesh High Court · (2022) 04 AP CK 0030

Code Of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 107, 109, 324, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts13 Apr 2022Partly Allowed

Ajay Kumar Parasaramka & Others Vs Radeep Kumar Rath & Others

Andhra Pradesh High Court · (2022) 04 AP CK 0026

Contempt Of Courts Act, 1971 — Section 2(a), 2(b), 2(d), 10, 11, 12Code Of Civil Procedure, 1908 — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3), Order 39 Rule 5Constitution Of India, 1950 — Article 215
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