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Andhra Pradesh High Court judgments

35,249 judgments · page 235 of 1,763

High Courts19 Sept 2014Dismissed

Miriyala Divya Vs Govt. of A.P.

Andhra Pradesh High Court · (2015) 1 ALD(Cri) 115 : (2015) 1 ALT(Cri) 242

Constitution of India, 1950 — Article 141, 20(2), 200, 246, 254Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 155(2), 155(4), 156Penal Code, 1860 (IPC) — Section 201, 302, 34, 420, 468
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High Courts19 Sept 2014Disposed Off

Goluguri Eswara Reddy Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2015) 1 ALD(Cri) 100 : (2015) 1 ALT(Cri) 199 : (2015) 2 Crimes 126

Criminal Procedure Code, 1973 (CrPC) — Section 190, 209, 438Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3, 3(1), 3(1)(x), 3(i)(x)
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High Courts18 Sept 2014

Garikapati Suresh Babu Vs Garikapati Prasanna Kumari

Andhra Pradesh High Court · (2014) 6 ALT 594 : (2015) 2 DMC 527 : (2015) 3 RCR(Civil) 1031

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 41 Rule 23A, Order 6 Rule 6, Order 8 Rule 8Evidence Act, 1872 — Section 3Hindu Marriage Act, 1955 — Section 13(1)(ia)
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High Courts17 Sept 2014

Srisailam Naresh Vs State of A.P.

Andhra Pradesh High Court · (2015) 1 ALD(Cri) 112 : (2015) 1 ALT(Cri) 187 : (2015) 2 Crimes 709

Criminal Procedure Code, 1973 (CrPC) — Section 386, 389, 389(1), 397(2), 482Penal Code, 1860 (IPC) — Section 307, 324, 353, 354
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