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Andhra Pradesh High Court judgments, 2002

1,374 judgments · page 48 of 69

High Courts21 Mar 2002Dismissed

Gangadharanandagiri Swamiji Vs State of A.P. and Others

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 680 : (2002) 2 ALT(Cri) 136 : (2002) 1 APLJ 432 : (2002) CriLJ 3446

Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 218, 219, 222Penal Code, 1860 (IPC) — Section 323, 324, 341, 414Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts21 Mar 2002Dismissed

Bhaskara Rao, K.V. Vs Andhra Bank and Another

Andhra Pradesh High Court · (2002) 4 ALT 218 : (2002) 3 LLJ 718

Andhra Bank (Officers) Service Regulations, 1982 — Regulation 19Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 12(2), 19
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High Courts21 Mar 2002Allowed

Shanthilal Vs State of A.P.

Andhra Pradesh High Court · (2002) 2 ALT(Cri) 80

Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 395, 397, 411, 412
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High Courts20 Mar 2002Dismissed

Dilawar Khan and Others Vs State of A.P.

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 663

Andhra Pradesh Protection of Depositors of Financial Establishments Act, 1999 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 409, 420
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High Courts20 Mar 2002Allowed

M.V.N. Nataraju Vs Commissioner of Collegiate Education and Others

Andhra Pradesh High Court · (2002) 4 ALT 769

Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993 — Rule 12Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4(1), 4(2), 4(4)
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