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Andhra Pradesh High Court judgments

35,381 judgments · page 75 of 1,770

High Courts17 Dec 2024Allowed

Siragam Krishnaveni & Ors. Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2024) 12 AP CK 0009

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), 25, 37, 52A

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High Courts17 Dec 2024Dismissed

Shaik Mahajabeen @ Mahe Jabeen & Ors. Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2024) 12 AP CK 0008

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Indian Penal Code, 1860 — Section 34, 326

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High Courts17 Dec 2024Allowed

Murukutti Eswar Sai Satish Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2024) 12 AP CK 0007

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High Courts17 Dec 2024Allowed

S. Habeeb Basha & Ors. Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2024) 12 AP CK 0006

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 442Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 49, 61(2), 109, 191(3)

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High Courts05 Dec 2024Disposed Of

Golla Venkata Subba Rao Vs State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2024) 12 AP CK 0004

Constitution Of India, 1950 — Article 226

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High Courts05 Dec 2024Disposed Of

A Srinivas Reddy Vs State Of AP And Others

Andhra Pradesh High Court · (2024) 12 AP CK 0001

Code Of Criminal Procedure, 1973 — Section 482

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High Courts29 Nov 2024Dismissed

K. Srirama Murthy, Visakhapatnam Vs Food Craft Institute Vizag Another And Others

Andhra Pradesh High Court · (2024) 11 AP CK 0009

Andhra Pradesh Civil Servlces (Classlllcaffon, Contol And Appeal) Rule, 1991 — Rule 8(1), 19, 19(1)(5)

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High Courts29 Nov 2024Dismissed

Shaik All Baksha Vs State Of Andhra Pradesh And Others

Andhra Pradesh High Court · (2024) 11 AP CK 0008

Constitution Of India, 1950 — Article 226

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High Courts29 Nov 2024Allowed

Arava Chandra Sekhar Vs State Of Andhra Pradesh And Others

Andhra Pradesh High Court · (2024) 11 AP CK 0007

Negotiable Instruments Act, 1881 — Section 138

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High Courts29 Nov 2024Allowed

Paturu Venkata Seshaiah (Died) And Others Vs Ganupati Panduranga Reddy And Others

Andhra Pradesh High Court · (2024) 11 AP CK 0005

Code Of Civil Procedure, 1908 — Section 2(12), 97Code Of Civil Procedure, 1908 — Order 20, Rule 12, Order 20, Rule 12(1)(c)(iii), Order 20, Rule 18, Order 20, Rule 18(2)Constitution Of India, 1950 — Article 14

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High Courts25 Nov 2024Allowed

Hanchate Suresh Babu Vs Hanchate Latha Bhai

Andhra Pradesh High Court · (2024) 11 AP CK 0002

Hindu Marriage Act, 1955 — Section 13(1), 13(1)(ia), 28

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High Courts23 Nov 2024Dismissed

Chappidi Venkayamma And Others Vs Chappidi Devandra Prasad

Andhra Pradesh High Court · (2024) 11 AP CK 0003

Code Of Civil Procedure, 1908 — Section 100

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High Courts23 Nov 2024Dismissed

Nagarjuna Fertilizers Chemicals Ltd Vs Government Of Andhra Pradesh And Others

Andhra Pradesh High Court · (2024) 11 AP CK 0001

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High Courts05 Nov 2024Dismissed

Mandava Janardhana Rao (Died) & Ors. Vs K Venkata Satyanarayanadied Per Lr 12 Ors Krishna Dist And Others

Andhra Pradesh High Court · (2024) 11 AP CK 0004

Specific Relief Act, 1963 — Section 22Limitation Act, 1963 — Article 54

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High Courts29 Oct 2024Dismissed

Amsa Mani Vs State Of Andhra Pradesh And Others

Andhra Pradesh High Court · (2024) 10 AP CK 0018

Indian Penal Code, 1860 — Section 120B, 307, 353

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High Courts29 Oct 2024Allowed

Kunchala Varalababu Vs State Of Andhra Pradesh And Others

Andhra Pradesh High Court · (2024) 10 AP CK 0017

Andhra Pradesh Prevention Of Dangerous Activities Of Bootleggers, Dacoits, Drug Offenderes, Goondas, Immoral Traffic Offenders And Land-Grabbers Act, 1986 — Section 2(f)

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High Courts29 Oct 2024Partly Allowed