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Andhra Pradesh High Court judgments

35,249 judgments · page 184 of 1,763

High Courts21 Jul 2015Disposed Off

T.V.S. Kuppuswamy Vs State of Telangana and Others

Andhra Pradesh High Court · (2015) 3 ALT(Cri) 272

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, 34, 354, 354(D), 354-DScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(ii), 3(i), 3(i)(ii)
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High Courts21 Jul 2015Disposed off

P. Sridevi Vs The State of Telangana and Others

Andhra Pradesh High Court · (2015) 2 ALD(Cri) 748 : (2016) 1 ALT(Cri) 92 : (2016) 1 BC 231 : (2015) 3 Crimes 712 : (2016) 2 RCR(Civil) 308 : (2016) 2 RCR(Criminal) 315

Criminal Procedure Code, 1973 (CrPC) - Section 386, 389, 390Negotiable Instruments Act, 1881 (NI) - Section 138, 147
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High Courts17 Jul 2015Allowed

E. Aruna Vs Vemala Sreenu and Others

Andhra Pradesh High Court · (2015) 5 ALD 676 : (2015) 6 ALT 214

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 21, Order 21 Rule 58, Order 21 Rule 58(1), Order 21 Rule 59, Order 21 Rule 89
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High Courts17 Jul 2015Disposed off

Gaddameedi Nagamani Vs The State of Telangana and Others

Andhra Pradesh High Court · (2015) 2 ALD(Cri) 764 : (2015) 3 ALT(Cri) 263 : (2015) 4 Crimes 378

Constitution of India, 1950 - Article 141, 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 125, 190, 389, 4, 4(2)Limitation Act, 1963 - Section 14
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