Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Constitution of India, 1950 — Article 12, 226Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 7

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High Courts05 Dec 2007Dismissed

Sri Sai Agritech Vs Commissioner of Agriculture and Another

Andhra Pradesh High Court · (2008) 6 ALD 366

Environment (Protection) Rules, 1986 — Rule 7(1), 8, 9(1)Essential Commodities Act, 1955 — Section 3Seeds Act, 1966 — Section 15(1), 15(2), 16, 16(2), 19

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High Courts04 Dec 2007Allowed

Anees Mohinuddin @ Ameer @ Abu Ayub Ansari Vs State of A.P.

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 169 : (2008) 1 ALT(Cri) 190 : (2008) CriLJ 1476

Criminal Procedure Code, 1973 (CrPC) — Section 209(1), 209(2), 253(1), 253(2), 321Evidence Act, 1872 — Section 10, 24, 25, 26, 30Explosive Substances Act, 1908 — Section 3, 4, 5

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High Courts04 Dec 2007Dismissed

Shivshankar Talkies and Another Vs State Bank of India and Another

Andhra Pradesh High Court · (2008) 4 ALD 119 : (2008) 2 ALT 102 : (2008) 4 BC 408

Banking Regulation Act, 1949 — Section 21ACivil Procedure Code, 1908 (CPC) — Order 41 Rule 21

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High Courts04 Dec 2007Allowed

Ramana Kumar D. Vs Sita Rao and Others

Andhra Pradesh High Court · (2008) 1 LLJ 981

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High Courts04 Dec 2007

Md. Hasnuddin Vs The State of A.P. and Another

Andhra Pradesh High Court · (2008) 3 ALD 26

Registration of Births and Deaths Act, 1969 — Section 14

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High Courts04 Dec 2007

G.M. Khaja Farooqui Vs The State of Andhra Pradesh and The Registrar (Birth and Deaths)-cum-Estate Officer, township Administration, B.H.E.L.

Andhra Pradesh High Court · (2007) 12 AP CK 0047

Registration of Births and Deaths Act, 1969 — Section 14

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High Courts04 Dec 2007Allowed

B. Raja Krishnaji Vs Kadam Kondoji and State of A.P.

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 300 : (2008) 1 ALT(Cri) 205

Criminal Procedure Code, 1973 (CrPC) — Section 251, 357, 357(3)Evidence Act, 1872 — Section 3, 4Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 8

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High Courts04 Dec 2007Dismissed

Pamu Padmavathi Vs Perati Yakub Reddy

Andhra Pradesh High Court · (2008) 3 ALD 669 : (2008) 2 ALT 483

Evidence Act, 1872 — Section 73

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High Courts04 Dec 2007Dismissed

Syed Momin Fazul Mohammed Vs The State of A.P.

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 374 : (2008) 1 ALT(Cri) 214

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 304A

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High Courts03 Dec 2007Allowed

Secretary, Ministry of Railways (Railway Board) and Others Vs Dr. P.V. Surya Rao

Andhra Pradesh High Court · (2008) 2 ALD 766 : (2008) 1 ALT 503 : (2008) 117 FLR 141

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High Courts03 Dec 2007

Hanuman Vyas Vs State

Andhra Pradesh High Court · (2008) 2 ALD(Cri) 54 : (2008) 1 ALT 209

Criminal Procedure Code, 1973 (CrPC) — Section 397Essential Commodities Act, 1955 — Section 6C

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High Courts03 Dec 2007Allowed

V. Mangamma Vs The State of A.P.

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 356 : (2008) 1 ALT(Cri) 164 : (2008) CriLJ 1365

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts03 Dec 2007Allowed

Vellanki Leasing and Finance Pvt. Ltd. Vs Pfimex Pharmaceuticals Ltd. and Others

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 467 : (2008) 1 ALT(Cri) 259

Andhra Pradesh (Telangana Area) Money Lenders Act, 1349 — Section 4GCriminal Procedure Code, 1973 (CrPC) — Section 251, 313Evidence Act, 1872 — Section 114, 58

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High Courts03 Dec 2007Allowed