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Andhra Pradesh High Court judgments, 2005

1,099 judgments · page 1 of 55

High Courts28 Dec 2005

Koppera Santha Kumar Vs Koppera Suneetha and Others

Andhra Pradesh High Court · (2006) 1 ALT(Cri) 384 : (2006) CriLJ 1094 : (2006) 2 DMC 655 : (2006) 2 RCR(Criminal) 592

Criminal Procedure Code, 1973 (CrPC) — Section 125, 177, 178, 179, 182(2)Hindu Marriage Act, 1955 — Section 19Penal Code, 1860 (IPC) — Section 494, 495, 497A, 498A
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High Courts27 Dec 2005Dismissed

Ediga Ramesh Vs State of A.P.

Andhra Pradesh High Court · (2006) 1 ALD(Cri) 324 : (2006) 1 ALT(Cri) 342 : (2006) CriLJ 1443 : (2006) 2 RCR(Criminal) 381

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 12, 323, 324, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)
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High Courts26 Dec 2005Dismissed

Ganesh Dal Mill and Others Vs Maram Narsaiah and Others

Andhra Pradesh High Court · (2006) 2 ALD 481 : (2006) 2 ALT 196 : (2007) 2 BC 134

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 71, Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, Order 21 Rule 90Constitution of India, 1950 — Article 227
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