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Andhra Pradesh High Court judgments, 2025

287 judgments · page 8 of 15

High Courts12 Jun 2025Allowed

Sobha Ramesh Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2025) 06 AP CK 0140

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 20(b)(ii)(C)
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High Courts05 Jun 2025Allowed

Kokila And Others Vs State Of Ap

Andhra Pradesh High Court · (2025) 06 AP CK 0133

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 69
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High Courts05 Jun 2025Disposed Of

Mallisetty Siva Sankar Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2025) 06 AP CK 0131

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3), 482Bharatiya Nyaya Sanhita, 2023 - Section 329(3)Prevention Of Damage To Public Property Act, 1984 - Section 329(3)
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High Courts29 May 2025Allowed

P.Kodanda Ramesh Kumar Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2025) 05 AP CK 0301

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 34, 120B, 403, 406, 409, 420, 471Andhra Pradesh Protection Of Depositors Of Financial Establishments Act, 1999 - Section 5
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High Courts22 May 2025Dismissed

Kuncham Avinash Benjamin Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2025) 05 AP CK 0295

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Bharatiya Nyaya Sanhita, 2023 - Section 6(12), 109, 123, 127(2), 131, 308(2), 318(4), 351(2)Information Technology Act, 2000 - Section 67
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