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Andhra Pradesh High Court judgments

35,381 judgments · page 17 of 1,770

High Courts23 Oct 2026Dismissed

Shaik Shareef Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · 2026 INSC 643

Constitution of India-Article 226, 243ZG(b), 14, 21A.P. Municipalities and Nagar Panchayats (Conduct of Elections to the office of Chairpersons and Ward Members), Rules 2026-Rule 12(2)(iii), 8(10)CPC-Section 151
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High Courts23 Oct 2026Allowed

Narada Sai Pavan Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 10 AP CK 3070

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483, 528Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(B), 8(c)Cr.P.C-Sections 437, 438, 439, 482
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High Courts23 Oct 2026Dismissed

Shaik Shareef Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · 2026 INSC 643

Constitution of India-Article 226, 14, 21, 243 Z G (b)A.P. Municipalities and Nagar Panchayats (Conduct of Elections to the office of Chairpersons and Ward Members), Rules 2026-Rule 12(2)(iii), 8(10)CPC-Section 151
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High Courts23 Oct 2026Allowed

Shaik Sadak Valli Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 10 AP CK 3055

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483, 528Cr.P.C-Sections 437, 438, 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(C)
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