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Andhra Pradesh High Court judgments

35,381 judgments · page 170 of 1,770

High Courts01 Apr 2016Dismissed

Uppari Sekhar Vs SHO, Aiza Police Station and Others

Andhra Pradesh High Court · (2017) 1 ALTCrl 199 : (2016) 2 AndhLDCriminal 143 : (2016) 2 CriCC 826 : (2016) 2 Crimes 143 : (2017) 1 HLT(Crl) 330

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 173(2), Section 190, Section 190 (1) (b), Section 190(1)(a), Section 190(1)(b), Section 200, Section 202, Section 207, Section 209, Section 482Penal Code, 1860 (IPC) - Section 307
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High Courts31 Mar 2016Allowed

Angoth Renuka Vs The State of Telangana and Others

Andhra Pradesh High Court · (2016) 3 ALT 418 : (2016) 2 ALTCrl 358 : (2016) 2 AndhLDCriminal 98 : (2016) CriLJ 4511

Andhra Pradesh Prohibition Act, 1995 - Section 11-A, Section 2(1), Section 2(7), Section 7-A, Section 8, Section 8(e)Constitution of India, 1950 - Article 22(5)
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High Courts31 Mar 2016Allowed

Samala Dhana Laxmi Vs The State of Telangana and Others

Andhra Pradesh High Court · (2016) 3 ALT 519 : (2016) 2 ALTCrl 387 : (2016) 2 AndhLDCriminal 288 : (2016) CriLJ 3014

Andhra Pradesh Excise Act, 1968 - Section 13, Section 13(1)(f), Section 13(f), Section 2, Section 2(19), Section 2(21), Section 2(22-A), Section 2(22-B), Section 3, Section 34, Section 34(2), Section 34(e), Section 45, Section 46, Section 53, Section
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High Courts31 Mar 2016Allowed

I. Dhanalaxmi Vs The State of Telangana and Others

Andhra Pradesh High Court · (2016) 4 ALT 180 : (2016) 2 ALTCrl 315 : (2017) 1 AndhLDCriminal 115 : (2017) CriLJ 1601 : (2016) 4 Crimes 191

Andhra Pradesh Prohibition (Amendment) Act, 1997 - Section 8Andhra Pradesh Prohibition Act, 1995 - Section 11-A, Section 2(1), Section 2(7), Section 3, Section 7-A, Section 8, Section 8(e)Constitution of India, 1950 - Article 21, Art
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High Courts31 Mar 2016Allowed

Battula Siva Nageshwar Rao Vs Jasti Venkateswara Rao and Others

Andhra Pradesh High Court · (2016) 3 AICLR 780 : (2016) 2 ALTCrl 380 : (2016) 2 AndhLDCriminal 148 : (2017) 1 Crimes 478 : (2016) 2 DCR 110 : (2016) 2 NIJ 309

Criminal Procedure Code, 1973 (CrPC) - Section 190, Section 200, Section 482Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 379, Section 383, Section 384, Section 385, Section 420, Section 425, Sec
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High Courts28 Mar 2016Dismissed

S. Rehana Sulthana Vs B. Mohammad Ghouse and Others

Andhra Pradesh High Court · (2016) 4 AICLR 426 : (2017) 1 ALTCrl 297 : (2016) 2 AndhLDCriminal 270 : (2016) 2 CriCC 651 : (2016) 2 Crimes 80 : (2016) 3 DMC 412 : (2016) 3 HLR 483 : (2017) 1 RCRCivil 551 : (2017) 1 RCRCriminal 455

Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 482Evidence Act, 1872 - Section 114, Section 138General Clauses Act, 1897 - Section 27
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High Courts21 Mar 2016Allowed

Yerramsetti Satish Vs State of A.P.

Andhra Pradesh High Court · (2016) 03 AP CK 0011

Criminal Procedure Code, 1973 (CrPC) - Section 161Dowry Prohibition Act, 1961 - Section 3, Section 4Evidence Act, 1872 - Section 113-B
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