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Andhra Pradesh High Court judgments, 2011

1,182 judgments · page 38 of 60

High Courts24 Jun 2011Allowed

K. Narasima Murthy, Jhomsingh Balaji Venkateswara Swamy Devasthanam Gudimakapur, and former Superintendent of Sri Ujjaini Mahankali Devasthanam Vs K.V. Ramana Chary, I.A.S Principal Secretary to Government Secretariat, Sri J.S.V. Prasad, I.A.S The Commissioner of Endowments Department and B. Veerender Varma In Re: The Commissioner of Endowments Department, The Goverment of Andhra Pardesh and B. Veerender Verma, Deputy Comissioner of Endowments

Andhra Pradesh High Court · (2011) 06 AP CK 0043

Administrative Tribunals Act, 1985 — Section 19Contempt of Courts Act, 1971 — Section 16
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High Courts24 Jun 2011Dismissed

Erramreddy Indrasena Reddy Vs Palvai Amarender Reddy

Andhra Pradesh High Court · (2011) 06 AP CK 0009

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 12, Order 21 Rule 13, Order 21 Rule 32, Order 21 Rule 35Legal Services Authorities Act, 1987 — Section 21Penal Code, 1860 (IPC) — Section 379, 380, 488
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High Courts17 Jun 2011Allowed

Kavali Venkataiah Vs State of A.P.

Andhra Pradesh High Court · (2011) 06 AP CK 0050

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 323, 347, 376(2), 379, 379(2)
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