High Courts19 Dec 1996

Naguloncha Krishna Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1997) 1 ALD(Cri) 577 : (1997) 1 ALT(Cri) 730 : (1997) CriLJ 2834

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 302, 307, 80, 85
High Courts17 Dec 1996

P. Karrem Saheb Vs Raheemunnisa and Another

Andhra Pradesh High Court · (1997) 3 ALD 409 : (1997) 1 ALD(Cri) 398 : (1997) 1 ALT(Cri) 390 : (1997) CriLJ 3694 : (1997) 4 RCR(Criminal) 709

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)
High Courts17 Dec 1996Allowed

Tallapakam Kuppu Raghavan Vs State of A.P. and Others

Andhra Pradesh High Court · (1997) 2 ALT 17

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 114(3), 97, 97A, 97BAndhra Pradesh Charitable and Hindu Religious Institutions and Endowments Rules, 1987 — Rule 13(1), 214, 223Constitution of India, 1950 — Article 162, 19(1), 226, 25, 26
High Courts16 Dec 1996

R. Ramachandran Vs Yerram Sesha Reddy and Others

Andhra Pradesh High Court · (1997) 1 ALD(Cri) 169 : (1997) 1 ALT(Cri) 217 : (1997) 1 APLJ 379 : (1997) 2 CivCC 136 : (1999) 96 CompCas 830 : (1997) CriLJ 1595 : (1997) 3 RCR(Criminal) 470

Criminal Procedure Code, 1973 (CrPC) — Section 218, 223, 251Negotiable Instruments Act, 1881 (NI) — Section 138, 141