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Andhra Pradesh High Court judgments, 2006

1,289 judgments · page 61 of 65

High Courts03 Feb 2006Allowed

T. Padma Vs Anreddy Sai Reddy and Others

Andhra Pradesh High Court · (2006) 3 ALD 71 : (2006) 3 ALT 409

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 2, Order 12 Rule 4, Order 12 Rule 8Evidence Act, 1872 — Section 65, 66, 66(3)
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High Courts01 Feb 2006

Makemalla Sailoo Vs Superintendent of Police and Others

Andhra Pradesh High Court · (2006) 2 ALD 290 : (2006) 2 ALT 383 : (2006) 1 APLJ 447 : (2006) 2 CivCC 639 : (2006) 2 DMC 4

Child Marriage Restraint Act, 1929 — Section 12, 2, 3, 4, 5Criminal Procedure Code, 1973 (CrPC) — Section 161Hindu Marriage Act, 1955 — Section 11, 15, 16, 18, 5
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High Courts01 Feb 2006Dismissed

M. Laxmi Bai and Others Vs Neelam Narsimha and Others

Andhra Pradesh High Court · (2006) 2 ALD 74 : (2006) 2 ALT 391 : (2006) 1 APLJ 338

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 2, 47, 50BAndhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Rules, 1951 — Rule 3, 4, 4(1), 5, 6Andhra Pradesh Record of Rights in Land Act, 1971 — Section 4, 5
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