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Andhra Pradesh High Court judgments, 2011

1,182 judgments · page 24 of 60

High Courts09 Sept 2011Dismissed

Batti Yadavarao and Others Vs Kandi Paparao and Others

Andhra Pradesh High Court · (2011) 09 AP CK 0011

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 18, Order 7 Rule 11, Order 7 Rule 8, Order 8 Rule 3, Order 8 Rule 4Hindu Minority and Guardianship Act, 1956 — Section 8Specific Relief Act, 1963 — Section 16, 6
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High Courts08 Sept 2011Dismissed

V. Vaman Rao Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2011) 09 AP CK 0120

Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 313Prevention of Corruption Act, 1988 — Section 11, 13(1), 13(2), 20, 7
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High Courts08 Sept 2011Dismissed

I. Nageswara Rao Vs State

Andhra Pradesh High Court · (2012) 2 ALD(Cri) 139

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Prevention of Corruption Act, 1988 — Section 11, 13(1), 13(2), 7
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High Courts07 Sept 2011Dismissed

The State of Andhra Pradesh and The Commandant, Home Guards Government of Andhra Pradesh Visakhapatnam City, Visakhapatnam Vs P. Prasad Rao (HG439) CCS., Visakhapatnam City and The Hon''ble A.P. Administrative Tribunal The Government of Andhra Pradesh and The Superintendent of Police, Krishna District, Machilipatnam, Krishna District Vs Kuralla Tejesh @ Prakash and The Andhra Pradesh Administrative Tribunal The State of Andhra Pradesh Vs A. Bharath Bhushan and The Andhra Pradesh Administrative Tribunal

Andhra Pradesh High Court · (2011) 09 AP CK 0084

Andhra Pradesh Home Guards Act, 1948 — Section 11, 3, 4, 4(3), 5Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 21, 34, 384
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