Employees’ State Insurance Act, 1948-Section 1(3), 1(5), 75, 85-BAndhra Pradesh Municipal Corporations Act, 1994Greater Hyderabad Municipal Corporation Act, 1955

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High Courts11 Aug 2026Dismissed

Apsrtc Vs D Parthasarathy & Ors.

Andhra Pradesh High Court · (2026) 08 AP CK 2045

IPC-Section 304-A

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High Courts11 Aug 2026

Sri Karnati Vijay Alias Vijay Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 2014

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(A), 20(b)(ii)(B) read with 8(c)

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High Courts11 Aug 2026

Sankili Pandi D Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 2025

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B) read with 8(c)

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High Courts11 Aug 2026

Kollapudi Venkata Ramanaiah Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 2010

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(B)

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High Courts11 Aug 2026Dismissed

Kolakani Ramanjaneyulu & Anr. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 2011

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 35(3)Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 333, 3(5)

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High Courts11 Aug 2026Dismissed

Kambapati Suresh Babu @ Suresh Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 2012

Cr.P.C-Section 372/374(2)/378(4), 313, 428CPC-Section 151IPC-Section 302

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High Courts10 Aug 2026Disposed Of

G. Ramakrishnudu Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 08 AP CK 2041

Constitution of India-Article 226, 14, 16 and 21CPC-Section 151

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High Courts10 Aug 2026Dismissed

Palla Nagaraju Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 2013

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483, 72(2)Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(C)Constitution of India-Article 21

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High Courts10 Aug 2026Dismissed

Syed Zaid As Per Fir Shown As Syed Jaid Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 2024

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 189(3), 191(2), 191(3), 189(5), 192, 196(1)(a), 197(1)(c), 132, 121(1), 109(1), 61(2), 49 read with 190

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High Courts10 Aug 2026Writ petition disposed of

T. V. Sai Kumar Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court

Ryotwari Patta) Act, 1956Inams Abolition Act, 1956Inam Abolition Act, 1956-Section 2A

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High Courts10 Aug 2026Criminal Petition is dismissed

Suchitra Jadhav Vs The State Of Andhra Pradesh

Andhra Pradesh High Court

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c) read with 20(b)(ii)(C)

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High Courts07 Aug 2026Disposed Of

The State Of Andhra Pradesh & Ors. Vs Narasimha Pratap Bhagavatula & Ors.

Andhra Pradesh High Court · (2026) 08 AP CK 2054

Constitution of India-Articles 14, 19 and 21Census Act, 1948Census Rules, 1990-Rule 8(iv)

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