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Andhra Pradesh High Court judgments

35,240 judgments · page 450 of 1,762

High Courts08 Sept 2011Dismissed

I. Nageswara Rao Vs State

Andhra Pradesh High Court · (2012) 2 ALD(Cri) 139

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Prevention of Corruption Act, 1988 — Section 11, 13(1), 13(2), 7
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High Courts07 Sept 2011Dismissed

The State of Andhra Pradesh and The Commandant, Home Guards Government of Andhra Pradesh Visakhapatnam City, Visakhapatnam Vs P. Prasad Rao (HG439) CCS., Visakhapatnam City and The Hon''ble A.P. Administrative Tribunal The Government of Andhra Pradesh and The Superintendent of Police, Krishna District, Machilipatnam, Krishna District Vs Kuralla Tejesh @ Prakash and The Andhra Pradesh Administrative Tribunal The State of Andhra Pradesh Vs A. Bharath Bhushan and The Andhra Pradesh Administrative Tribunal

Andhra Pradesh High Court · (2011) 09 AP CK 0084

Andhra Pradesh Home Guards Act, 1948 — Section 11, 3, 4, 4(3), 5Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 21, 34, 384
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High Courts07 Sept 2011Dismissed

Sri. Ganipineni Papa Rao Vs State

Andhra Pradesh High Court · (2012) 2 ALD(Cri) 192 : (2013) 3 ALT(Cri) 65

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7
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High Courts07 Sept 2011Dismissed

M. Adinarayana Vs State of A.P.

Andhra Pradesh High Court · (2012) 2 ALD(Cri) 147 : (2012) 2 ALT(Cri) 178

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164, 313Evidence Act, 1872 — Section 25Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 20, 7
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