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Andhra Pradesh High Court judgments, 1999

1,176 judgments · page 46 of 59

High Courts29 Apr 1999

A. Raghunath Rao Vs Govt. of A.P. and others

Andhra Pradesh High Court · (1999) 4 ALD 160 : (1999) 3 ALT 347

Andhra Pradesh Gram Panchayats (Declaration of Village) Rules, 1994 — Rule 3, 4Andhra Pradesh Panchayat Raj Act, 1994 — Section 3Constitution of India, 1950 — Article 226
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High Courts28 Apr 1999

Mudunuri Suryanarayanaraju Vs Korukonda Apparao

Andhra Pradesh High Court · (1999) 3 ALD 415 : (1999) 3 ALT 337

Andhra Pradesh Civil Courts Act, 1972 — Section 24(1)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10A(2)Provincial Small Cause Courts Act, 1887 — Section 15, 23, 7(1)
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High Courts28 Apr 1999

Karumilli Bharathi Vs Prichikala Venkatachalam

Andhra Pradesh High Court · AIR 1999 AP 427 : (1999) 3 ALD 366 : (1999) 3 ALT 407 : (2000) 1 CivCC 52 : (1999) 2 CivCC 639 : (1999) 3 RCR(Civil) 580 : (1999) 3 RCR(Criminal) 579

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2(3), Order 37 Rule 4, Order 37 Rule 7, Order 9 Rule 13, Order 9 Rule 14Limitation Act, 1963 — Article 123, 127, 137, 164, 181
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High Courts28 Apr 1999

Shaik Khasim Bi Vs The Principal Magistrate (Election Tribunal), Guntur and others

Andhra Pradesh High Court · AIR 1999 AP 300 : (1999) 3 ALD 350 : (1999) 3 ALT 73

Andhra Pradesh Panchayat Raj (Conduct of Election of Members and Sarpanch of Gram Panchayat, Members of Mandal Parishad and Members of Zilla Parishad) Rules, 1994 — Rule 32, 32Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 15Andhra Pradesh Panchayat Raj Act, 1994 — Section 11, 12, 13, 14, 148
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High Courts26 Apr 1999Dismissed

Badavath Lachu Vs State of A.P.

Andhra Pradesh High Court · (1999) 1 ALD(Cri) 896 : (1999) 3 ALT 704 : (1999) 2 ALT(Cri) 217 : (1999) CriLJ 5032

Penal Code, 1860 (IPC) — Section 302
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High Courts25 Apr 1999

Sk. Mahaboob Jan and others Vs State

Andhra Pradesh High Court · (1999) 3 ALD 391 : (1999) 1 ALD(Cri) 674 : (1999) 3 ALT 620

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498
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