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Andhra Pradesh High Court judgments, 2023

227 judgments · page 3 of 12

High Courts22 Sept 2023Dismissed

Chavatapalli Dharma Raju Vs State Of Andhra Pradesh & Others

Andhra Pradesh High Court · (2023) 09 AP CK 0012

Code Of Criminal Procedure, 1973 — Section 437(2), 438, 482Indian Penal Code, 1860 — Section 354,307, 323, 324, 341, 354Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va)
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High Courts11 Sept 2023Allowed

Shaik Abdulla And Another Vs State Of A.P., Rep By PP.

Andhra Pradesh High Court · (2023) 09 AP CK 0004

Indian Penal Code, 1860 — Section 323Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)Code Of Criminal Procedure, 1973 — Section 161, 207, 313
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High Courts14 Aug 2023Allowed

K.Jagga Rao Vs State Of AP Others

Andhra Pradesh High Court · (2023) 08 AP CK 0005

Code Of Criminal Procedure, 1973 — Section 2(c), 2(d), 198, 198(1)(c), 482Indian Penal Code, 1860 — Section 494
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