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Andhra Pradesh High Court judgments

36,176 judgments · page 11 of 1,809

High Courts17 Sept 2026

B Vijaya Sai Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 2326

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 90, 91, 72, 72(2)Code of Criminal Procedure, 1973-Section 437, 438, 439, 482, 87, 88, 70(2)Negotiable Instruments Act, 1881-Section 138
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High Courts17 Sept 2026

B Vijaya Sai Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 2459

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 90, 91, 72, 72(2)Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure, 1973-Section 437, 438, 439, 482, 87, 88, 70(2)
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High Courts17 Sept 2026

B. Vijaya Sai Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 2319

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 528, 90, 91, 72, 72(2)Code of Criminal Procedure, 1973-Sections 437, 438, 439, 482, 87, 88, 70(2)Negotiable Instruments Act, 1881-Section 138
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High Courts11 Sept 2026Dismissed

Natta Jaya Kumari Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · 2010 INSC 428

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Chapter III, Section 13(2), 13(4), 17, 26DSecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest (Central Registry) Rules, 2011-Rule 5Security Interest (Central Registry) Amendment Rules, 2020
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High Courts11 Sept 2026Dismissed

Pindrala Bullamma Vs The State Of Ap & Ors.

Andhra Pradesh High Court · 2010 INSC 428

Constitution of India-Article 226, 14 and 21, Part IIISecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act)-Section 26D, 13(2), 13(4), 17Security Interest (Central Registry) Amendment Rules, 2020
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High Courts11 Sept 2026

B. Balaji Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 2098

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Bharatiya Nyaya Sanhita, 2023-Section 303(2)Mines and Minerals (Development and Regulation) Act, 1957-Sections 21(1) and 21(4)
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