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High Courts08 Sept 2026Disposed Of

G Govardhana Vs The State Of Ap & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 1157

Constitution of India-Article 226, Art.14, 16 and 21CPC-Section 151Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991-Rule 9 (ix), 18, 18A, 20
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High Courts08 Sept 2026Disposed Of

Naladi Lakshmi Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 1177

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 480Bharatiya Nyaya Sanhita, 2023-Sections 80(2), 85 read with 3(5)Code of Criminal Procedure, 1973-Section 437
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High Courts08 Sept 2026

Rajendra Padi Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 1175

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B), 27(b) read with 8(c)
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High Courts08 Sept 2026Allowed

Sukri Arjun Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 1169

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