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Andhra Pradesh High Court judgments

35,381 judgments · page 150 of 1,770

High Courts19 Jan 2017Disposed Off

A. Gurusingh Raio Vs State of Telangana

Andhra Pradesh High Court · (2017) 1 ALTCrl 451 : (2017) 1 AndhLDCriminal 830 : (2017) CriLJ 2566 : (2017) 1 HLT(Crl) 272

Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 - Section 3(2)Information Technology Act, 2000 - Section 66(c), Section 66(d)
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High Courts19 Jan 2017Allowed

Kosu Venkanna Dora Vs State of A.P.

Andhra Pradesh High Court · (2017) 1 ALTCrl 234

Criminal Procedure Code, 1973 (CrPC) - Section 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 37
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High Courts06 Jan 2017Dismissed

Karem Sivajee Vs J. Prasad Babu

Andhra Pradesh High Court · (2017) AIR(Hyderabad) 46 : (2017) 1 ALT 645 : (2017) 3 AndhLD 331 : (2017) 1 HLT 349

Andhra Pradesh State Commission for Scheduled Castes and Scheduled Tribes Act, 2006 - Section 5(1)(a), Section 5(b)
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High Courts05 Jan 2017Disposed Off

Kondakandla Yadaiah Vs State of Telangana

Andhra Pradesh High Court · (2017) 2 ALT 161

Constitution of India, 1950 - Article 14, Article 154, Article 162, Article 19(1)(g), Article 21, Article 226, Article 298, Article 300ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 108, Section 24, Section 24, Section 43, Section 46, Section 47
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High Courts05 Jan 2017Disposed Off

S. Anjana Reddy Vs Palvoi Ranga Reddy

Andhra Pradesh High Court · (2017) 2 ALT 393 : (2017) 3 AndhLD 260 : (2017) 1 HLT 403

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 - Section 151, Section 162, Section 2(8)Civil Procedure Code, 1908 (CPC) - Order 14 Rule 1, Order 14 Rule 2, Order 20 Rule 5
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