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Andhra Pradesh High Court judgments, 2003

1,290 judgments · page 56 of 65

High Courts13 Feb 2003Dismissed

The Food Inspector Vs Mutuku Ravichandra Babu and Another

Andhra Pradesh High Court · (2003) 1 ALD(Cri) 599 : (2003) 1 ALT(Cri) 423 : (2003) CriLJ 2449 : (2003) 3 RCR(Criminal) 752

Criminal Procedure Code, 1973 (CrPC) — Section 42Prevention of Food Adulteration Act, 1954 — Section 10, 16, 16(1), 16(2), 16(4)
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High Courts13 Feb 2003Dismissed

Anil Kumar Aggarwal Vs K.C. Babu

Andhra Pradesh High Court · (2003) 2 ALD(Cri) 828 : (2003) 2 ALT(Cri) 251 : (2004) 118 CompCas 89 : (2003) CriLJ 2197 : (2003) 89 ECC 439 : (2003) 45 SCL 545

Criminal Procedure Code, 1973 (CrPC) — Section 245, 245(2)Foreign Exchange Regulation Act, 1973 — Section 51, 56
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High Courts11 Feb 2003Allowed

B. Doraswamy Vs The State

Andhra Pradesh High Court · (2003) 1 ALD(Cri) 656 : (2003) 2 ALT(Cri) 413 : (2003) CriLJ 4055

Prevention of Corruption Act, 1988 — Section 13
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High Courts11 Feb 2003

Chaitanya Mahila Mandalsi Vs Punuri Arogyam and Another

Andhra Pradesh High Court · (2003) 2 ALD 506 : (2003) 2 ALT 437

Andhra Pradesh and Telangana Societies Registration Act, 2001 — Section 23Andhra Pradesh Co-operative Societies Act, 1964 — Section 121, 61Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 9
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High Courts07 Feb 2003Dismissed

Ganji Mohan Vs State of A.P. and Others

Andhra Pradesh High Court · (2003) 6 ALD 83 : (2003) 4 ALT 162

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 32Land Acquisition Act, 1894 — Section 4(1), 6
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High Courts07 Feb 2003Allowed

Yerra Sanyasi Naidu Vs Choppa Akkulu

Andhra Pradesh High Court · (2003) 3 ALD 590 : (2003) 2 ALT 738

Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 52(15)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95Limitation Act, 1963 — Article 134, 136
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