Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1908-Section 498A, 506 read with Section 34, 307Dowry Prohibition Act, 1961-Section 3, 4

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High Courts28 Sept 2026

Hemalatha Kandula Vs The Union Of Inidia & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6439

Constitution of India-Article 226, 14, 21Indian Penal Code-Sections 420, 498-A, 34Dowry Prohibition Act, 1961-Sections 3 & 4

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High Courts25 Sept 2026

V Chandra Sekhar & Anr. Vs Koguru Suresh Babu & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 4540

Code of Civil Procedure, 1908-Section 151

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High Courts25 Sept 2026

Upputholu Sukumar & Anr. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 4536

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhitha, 2023-Sections 329(4), 118(1), 191(2), 191(3), 109(1) read with 190

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High Courts25 Sept 2026

M/s Triplaar School of Learning & Anr. Vs M/s Kalyani Ads & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 4535

CPC-Section 47, 151Constitution of India-Article 227Legal Services Authorities Act 2002 (Act No.37 of 2002)-Section 22C(1)

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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 2026

Palla Yuvaraj Yadav Vs The State Of Ap & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 4544

Constitution of India-Article 226, 21Indian Penal Code-Sections 324, 307, 34Code of Criminal Procedure

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High Courts24 Sept 2026

V. Prameela Devi Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 4543

Code of Criminal Procedure, 1973-Section 317(2), 437, 438, 439, 482Indian Penal Code-Section 406, 420BNSS-Section 528

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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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High Courts24 Sept 2026