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Andhra Pradesh High Court judgments, 2001

1,536 judgments · page 3 of 77

High Courts19 Dec 2001

G.S. Prasad and Others Vs State and Others

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 314 : (2002) 1 ALT(Cri) 231

Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 24Prevention of Food Adulteration Rules, 1955 — Rule 7(3)
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High Courts18 Dec 2001Allowed

P. Preetha Vs Panyam Cements and Mineral Industrial Limited

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 525 : (2001) 6 ALT 775 : (2002) 1 ALT(Cri) 142 : (2002) 1 APLJ 51 : (2002) 112 CompCas 124 : (2002) 2 RCR(Criminal) 409

Criminal Procedure Code, 1973 (CrPC) — Section 2Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts18 Dec 2001

Devavathina Paradesaiah by LRs. Vs State Bank of India, Kavali

Andhra Pradesh High Court · (2002) 1 ALD 683 : (2002) 1 ALT 269

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 64, Order 21 Rule 66, Order 34 Rule 15, Order 34 Rule 15(2)Provincial Insolvency Act, 1920 — Section 28ATransfer of Property Act, 1882 — Section 100, 55, 58, 83
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High Courts14 Dec 2001Allowed

Andhra Scientific Company Limited and Others Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2002) 2 ALD 205 : (2002) 1 ALT 301

Andhra Scientific Company Limited (Acquisition and Transfer of Undertakings) Act, 1982 — Section 15, 15(2), 15(4), 16(2), 16(4)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 4, 5, 6Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 3
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