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Andhra Pradesh High Court judgments, 2022

419 judgments · page 9 of 21

High Courts23 Sept 2022Dismissed

Sanapala Uma Pathi Vs State Of Andhra Pradesh & Others

Andhra Pradesh High Court · (2022) 09 AP CK 0032

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 420, 506-IIScheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3, 3(1)(r), 3(1)(r)(s), 3(1)(i), 3(1)(ii), 3(1)(iii), 3(1)(iv), 3(1)(v), 3(1)(vi), 3(1)(vii), 3(1)(viii), 3(1)(ix), 3(1)(x), 3(1)(xi), 3(1)(xii), 3(1)(xiii), 3(1)(xiv), 3(1)(xv), 3(2)(v), 3(2)(va)
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High Courts15 Sept 2022Allowed

Pasala Krishna Murthy Vs Adaka Kotaiah (Died) & Others

Andhra Pradesh High Court · (2022) 09 AP CK 0024

Code Of Civil Procedure, 1908 — Section 100Evidence Act, 1897 — Section 90Code Of Civil Procedure, 1908 — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 27, Order 43 Rule 1(u)
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