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Andhra Pradesh High Court judgments, 2026

544 judgments · page 22 of 28

High Courts04 Jun 2026Allowed

Ayodhya Siva Kumar Alias Siva Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 06 AP CK 0204

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Indian Penal Code, 1860 - Section 34, 379, 447Andhra Pradesh Forest Act, 1967 - Section 20(1)(d)(i)(a), 20(1)(c)(ii), 20(1)(c)(iii), 20(1)(c)(iv), 20(1)(c)(ix), 20(1)(c)(x)
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High Courts29 May 2026Allowed

Chennu Chanti, S/O.Peraiah Vs State Of Andhra Pradesh & Ors

Andhra Pradesh High Court · (2026) 05 AP CK 0549

Bharatiya Nyaya Sanhita, 2023 - Section 65(1)Protection Of Children From Sexual Offences Act, 2012 - Section 3(a), 4, 7, 8, 11(ii), 12Scheduled Castes and Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(e), 3(1)(w)(i), 3(2)(v)
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