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Andhra Pradesh High Court judgments, 2001

1,536 judgments · page 10 of 77

High Courts20 Nov 2001

State of A.P. Vs G. Venkamma and Others

Andhra Pradesh High Court · (2002) 2 ALT 321 : (2001) 3 APLJ 357

Andhra Pradesh Land Grabbing (Prohibition) (Amendment) Act, 1987 — Section 2 , 7(1)Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114
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High Courts19 Nov 2001Allowed

Kantamani Srihari Rao Vs State of A.P.

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 193 : (2002) 1 ALT(Cri) 161

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 403, 406, 417, 420
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High Courts17 Nov 2001

Beebanu Vs Abdul Rasheed

Andhra Pradesh High Court · (2002) 2 ALD 474

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 20, 20(3)Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 11, 11(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25
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