Andhra Pradesh Prevention Of Dangerous Activities Of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders And Land Grabbers Act, 1986 — Section 2(g)Constitution Of India, 1950 — Article 14, 21, 22, 226

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High Courts11 May 2023Allowed

Muddada Appayya Vs Collector And District Magistrate (FAC) & Others

Andhra Pradesh High Court · (2023) 05 AP CK 0026

Andhra Pradesh Prevention Of Dangerous Activities Of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders And Land Grabbers Act, 1986 — Section 2(b), 3, 3(2)Andhra Pradesh Prohibition Act, 1995 — Section 7(A), 8(e)Constitution Of India, 1950 — Article 226

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High Courts08 May 2023Allowed

Sajid Ali & Others Vs State Of A.P.

Andhra Pradesh High Court · (2023) 05 AP CK 0023

Code Of Criminal Procedure, 1973 — Section 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C)

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High Courts08 May 2023Allowed

Rajnesh (A9) & Others Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2023) 05 AP CK 0022

Code Of Criminal Procedure, 1973 — Section 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C)

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High Courts08 May 2023Allowed

Shaik Valisagari Fayaz Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2023) 05 AP CK 0021

Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 107, 306, 354(a), 506

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High Courts08 May 2023Allowed

Dunga Sowdi Raju Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2023) 05 AP CK 0020

Code Of Criminal Procedure, 1973 — Section 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C)

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High Courts08 May 2023Allowed

Monoj Kumar & Others Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2023) 05 AP CK 0019

Code Of Criminal Procedure, 1973 — Section 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C)

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High Courts08 May 2023Allowed

V Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2023) 05 AP CK 0018

Code Of Criminal Procedure, 1973 — Section 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C)

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High Courts08 May 2023Allowed

Pandithi Raja Sekhar Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2023) 05 AP CK 0017

Code Of Criminal Procedure, 1973 — Section 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C), 25

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High Courts08 May 2023Allowed

Gadi Jagadeesh Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2023) 05 AP CK 0016

Code Of Criminal Procedure, 1973 — Section 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C), 25

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High Courts08 May 2023Allowed

Kimudu Sai Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2023) 05 AP CK 0015

Code Of Criminal Procedure, 1973 — Section 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C), 25

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High Courts05 May 2023Partly Allowed

United India Insurance Company Limited, Ananthapur Vs Rasheeda And 3 Others

Andhra Pradesh High Court · (2023) 05 AP CK 0014

Motor Vehicles Act, 1988 — Section 46, 140 147Motor Vehicles Act, 1939 — Section 95(1)Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 455

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