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Andhra Pradesh High Court judgments

35,381 judgments · page 104 of 1,770

High Courts08 Aug 2022Allowed

Kudupudi Srinu & Others Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2022) 08 AP CK 0021

Code Of Criminal Procedure, 1973 — Section 144, 437, 439Indian Penal Code, 1860 — Section 143, 144, 147, 148, 149, 151, 188, 336, 341, 435Prevention Of Damage To Public Property Act, 1984 — Section 3, 4
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High Courts08 Aug 2022Allowed

Gade Phani Raju Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2022) 08 AP CK 0019

Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 302, 323, 324, 506, 509Scheduled Castes And The Scheduled Tribes (PoA) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(v), 3(2)(va), 15A(3)(5)
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High Courts08 Aug 2022Allowed

Pangi Balu Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2022) 08 AP CK 0015

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