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Andhra Pradesh High Court judgments, 1999

1,176 judgments · page 16 of 59

High Courts28 Sept 1999

Bathula Pulla Reddy and others Vs State of A.P.

Andhra Pradesh High Court · (1999) 6 ALD 137 : (1999) 2 ALD(Cri) 789 : (1999) 5 ALT 422 : (2000) CriLJ 1515

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 148, 302
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High Courts28 Sept 1999

N. Panduranga Rao Vs Central Bank of India, Hyd.

Andhra Pradesh High Court · (2000) 3 ALD 156 : (2000) 1 ALT 654

Central Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 11, 4, 6, 7, 8Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 420
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High Courts27 Sept 1999

Kola Mahalaxmi Vs Agent to Government, Khammam and others

Andhra Pradesh High Court · (1999) 6 ALD 718 : (1999) 6 ALT 174

Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Section 3Andhra Pradesh Scheduled Areas Land Transfer Rules, 1969 — Rule 8(1)Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 50B
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High Courts27 Sept 1999

Kavali Hanumanna Vs Huzurappa and others

Andhra Pradesh High Court · (1999) 6 ALD 815 : (1999) 6 ALT 626 : (2000) 1 CivCC 201

Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 11Evidence Act, 1872 — Section 126
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High Courts27 Sept 1999

V. Rama Krishna Vs Andhra Bank, Hyd. and others

Andhra Pradesh High Court · (2000) 1 ALD 16

Andhra Bank (Officers) Service Regulations (Amendment), 1992 — Regulation 17Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1), 9Constitution of India, 1950 — Article 14, 15, 16, 311
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