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Andhra Pradesh High Court judgments, 2009

739 judgments · page 22 of 37

High Courts23 Jun 2009

P. Govardhan Vs J. Ramesh Babu and Others

Andhra Pradesh High Court · (2009) 5 ALD 526 : (2009) 6 ALT 609

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92, Order 21 Rule 92(1)Limitation Act, 1908 — Article 180Limitation Act, 1963 — Article 134
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High Courts19 Jun 2009Allowed

Rathi @ Ramesh Rathi Vs The State of A.P.

Andhra Pradesh High Court · (2009) 2 ALD(Cri) 327 : (2009) 3 ALT(Cri) 1 : (2009) 3 APLJ 109

Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 173, 2, 313, 397Evidence Act, 1872 — Section 45, 73
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High Courts19 Jun 2009Dismissed

Airabelli Prabhakar Rao Vs Emmadi Koteshwar and Others

Andhra Pradesh High Court · (2009) 6 ALT 35 : (2009) 3 APLJ 126

Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 3(3), 5A, 5B, 6, 8(2)Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989 — Rule 23(1)Civil Procedure Code, 1908 (CPC) — Section 115
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High Courts18 Jun 2009Dismissed

Shaik Hasan Saheb Vs A.V. Subba Reddy

Andhra Pradesh High Court · (2009) 5 ALD 253 : (2009) 6 ALT 242 : (2010) 2 CivCC 137

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(2), Order 21 Rule 2Limitation Act, 1963 — Article 125, 5
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