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Andhra Pradesh High Court judgments, 2001

1,536 judgments · page 35 of 77

High Courts14 Aug 2001Dismissed

A. Ramesh Vs Chintala Prabha and Another

Andhra Pradesh High Court · (2001) 6 ALD 240 : (2001) 6 ALT 529

Andhra Pradesh Civil Rules of Practice and Circular Orders, 1990 — Rule 209, 213, 218, 53, 54Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 18 Rule 9, 115
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High Courts13 Aug 2001Partly Allowed

C. Nehru Babu Vs State of A.P.

Andhra Pradesh High Court · (2001) 2 ALT(Cri) 376 : (2002) 1 DMC 625

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306
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High Courts10 Aug 2001Allowed

M. Garuda Sekhara Reddy Vs T. Nagireddy

Andhra Pradesh High Court · (2001) 2 APLJ 347

Civil Procedure Code, 1908 (CPC) — Section 115Negotiable Instruments Act, 1881 (NI) — Section 118Provincial Small Cause Courts Act, 1887 — Section 25
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High Courts10 Aug 2001Allowed

Grandhi Subramanyam Vs Vissamsetti Visweswara Rao

Andhra Pradesh High Court · AIR 2002 AP 71 : (2001) 5 ALD 630 : (2001) 5 ALT 139 : (2001) 2 APLJ 363 : (2001) 2 APLJ 161 : (2002) 2 RCR(Civil) 117

Contract Act, 1872 — Section 39, 64Sales of Goods Act, 1930 — Section 54(2)
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High Courts10 Aug 2001

Govt. of A.P. Vs C. Prakash Goud and others

Andhra Pradesh High Court · (2001) 5 ALD 339 : (2001) 5 ALT 723

Andhra Pradesh Municipal Corporation (Reservation of Seats) Rules, 1995 — Rule 10Andhra Pradesh Municipal Corporations Act, 1994 — Section 6Constitution of India, 1950 — Article 14, 226, 243, 40
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High Courts10 Aug 2001Dismissed

Mahavir Timber Merchant, Sec''bad Vs Government of A.P. and another

Andhra Pradesh High Court · AIR 2002 AP 58 : (2001) 5 ALD 198 : (2001) 5 ALT 134 : (2001) 2 APLJ 351 : (2006) 1 JCR 75

Andhra Pradesh Forest Act, 1967 — Section 2, 29, 29(1), 68(1)Andhra Pradesh Forest Produce Transit Rules, 1970 — Rule 2(3)Constitution of India, 1950 — Article 19(1), 301, 304
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