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Andhra Pradesh High Court judgments, 2003

1,290 judgments · page 6 of 65

High Courts28 Nov 2003Dismissed

D. Murali Krishna Vs Ch. Siva Brahmachary

Andhra Pradesh High Court · (2004) 1 ALD(Cri) 211 : (2004) 2 ALT(Cri) 43 : (2004) 1 APLJ 402 : (2005) 1 BC 73 : (2004) 3 RCR(Criminal) 660

Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts28 Nov 2003Allowed

Sirugudi Adinarayana Vs Bodla Mariamma

Andhra Pradesh High Court · (2004) 1 ALD 440 : (2004) 4 ALT 1 : (2004) 1 APLJ 73 : (2004) 1 APLJ 1 : (2005) 1 CivCC 96

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 13 Rule 3, Order 13 Rule 4
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High Courts28 Nov 2003Dismissed

D.V.V. Narasimham Naidu Vs Commissioner for Endowments, Government of A.P. and Another

Andhra Pradesh High Court · (2004) 3 ALD 53 : (2004) 1 ALT 794

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 6Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Immovable Properties and Other Lands (Other than Agricultural Lands) Leases and Licenses Rules, 2003 — Rule 10, 12, 4, 6, 7Constitution of India, 1950 — Article 226
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High Courts27 Nov 2003Dismissed

Bodasingi Satyanarayana and Others Vs The State of A.P.

Andhra Pradesh High Court · (2004) 1 ALD(Cri) 253 : (2004) 1 APLJ 145 : (2004) CriLJ 803 : (2004) 2 RCR(Criminal) 657

Constitution of India, 1950 — Article 15, 16Penal Code, 1860 (IPC) — Section 147, 427Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1), 3(2)
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