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Andhra Pradesh High Court judgments

36,176 judgments · page 4 of 1,809

High Courts28 Sept 2026Allowed

M.Samuyelu Vs Union Of India & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6528

Constitution of India-Article 14, 16, 21, 309, 148Border Security Force Act, 1968-Section 8Border Security Force (BSF) Rules, 1969-Rule 19, 19(1)
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High Courts28 Sept 2026

J Meena Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6514

Andhra Pradesh Minor Mineral Concession Rules, 1966-Rule 12, 12(5)(h)(xi)(i), 26, 34(1)Mines and Minerals (Development and Regulation) Act, 1957-Section 2, Schedule I
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High Courts28 Sept 2026Allowed

Sri Vankala Jagadeesh Vs The State Of Ap & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6504

Indian Penal Code-Section 392, 307, 302, 376, 376A, 376C, 376D, 376E, 370, 370A, 366A, 366B, 372, 373, 354, 354A to 354D, 326A, 326BConstitution of India-Article 226, 14, 19, 21CPC-Section 151
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High Courts28 Sept 2026Allowed

Tammineni Prabhakar Reddy Vs Union Bank Of India

Andhra Pradesh High Court · 2026 INSC 633

Constitution of India-Article 226, 300(A), Part IIISecuritization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(6)Security Interest (Enforcement) Rules, 2002-Rule 6, 8(5), 8(6), clauses (a) and (f) of the proviso to Rule 8(6), 9(3), 9(4), 9(5)
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