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Andhra Pradesh High Court judgments

35,381 judgments · page 37 of 1,770

High Courts28 Sept 2026

Chintala Hymavathi Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6454

Constitution of India-Article 226, 22(5), 22(2), 21Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986-Section 2(g), 3(1), 3(2)IPC-Section 302, 120(B), 143, 147, 148 r/w 149, 498-A, Chapter XVI, Chapter XVII, Chapter XXII
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High Courts24 Sept 2026

Komma Siva Haritha Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 4545

Constitution of India-Article 21, 22(5), 226Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986-Section 2(a), 3, 3(1)IPC-Sections 34, 143, 147, 149, 323, 324, 341, 353, 354, 406, 420, 447, 506
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High Courts24 Sept 2026Disposed Of

K.V.S. Rama Rao Vs The State Of A P & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 4542

Constitution of India-Article 226, 14, 16, 309, 311(2)A.P. State and Subordinate Service Rules, 1996-Rule 10(a)(1)(1), 16, 1(d), 2(31)Andhra Pradesh State Audit Subordinate Service Rules, 2006-Rule 6
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High Courts24 Sept 2026

Dasari Suma Teja Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 4541

Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 5, 23, 23(1), 2(g)Constitution of India-Article 226, 14, 16, 19(1)(g), 21, 300-ABharatiya Sakshya Adhiniyam, 2023-Section 95 (third Proviso)
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