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Andhra Pradesh High Court judgments

35,381 judgments · page 61 of 1,770

High Courts24 Nov 2025

Chinnarasu Venkatesan & Ors Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2025) 11 AP CK 0599

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Andhra Pradesh Forest (Amendment) Act, 2016 - Section 20(1)(C)(ii), 20(1)(C)(iii), 20(1)(C)(iv), 20(1)(C)(vi), 20(1)(C)(x), 20(1)(d)(i)Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 49, 61(2), 303(2)
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High Courts24 Nov 2025Allowed

Gandikota Goutham Singh Vs Tate Of Andhra Pradesh

Andhra Pradesh High Court · (2025) 11 AP CK 0598

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r)(s), 3(2)(va), 14A(2), 15ABharatiya Nyaya Sanhita, 2023 - Section 3(5), 79, 81, 318(4), 351(2)
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High Courts14 Nov 2025Allowed

Sk Salman & Ors Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2025) 11 AP CK 0012

Code Of Criminal Procedure, 1973 - Section 437, 439Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 20(b)(ii)(c)
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