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Andhra Pradesh High Court judgments, 2011

1,182 judgments · page 58 of 60

High Courts21 Jan 2011Allowed

U. Sanyasi Rao Vs The Govt. A.P. and Others

Andhra Pradesh High Court · (2011) 01 AP CK 0030

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 5, 5(1), 6, 7, 7(2)Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes — Issue of Community, Nativity and Date of Birth Certificate Rules, 1997 — Rule 2, 21, 8, 8(6), 9Constitution of India, 1950 — Article 226
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High Courts20 Jan 2011Dismissed

Gulf Oil Corporation Limited Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2011) 6 ALT 60 : (2011) 8 RCR(Civil) 1580

Advocates Act, 1961 — Section 35(1)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 162, 83, 87Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Immovable Properties and Other Lands (Other than Agricultural Lands) Leases and Licenses Rules, 2003 — Rule 15
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High Courts20 Jan 2011Allowed

Yerram Vinod Vs The State of A.P.

Andhra Pradesh High Court · (2011) 2 Crimes 775

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 482, 488Family Courts Act, 1984 — Section 20(3), 8Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)
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High Courts20 Jan 2011Dismissed

Smt. Khaja Bee Vs The Joint Collector and Others

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1693

Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 5A, 5A(1), 5A(2), 5A(3), 5A(4)Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989 — Rule 22, 22(4)
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High Courts20 Jan 2011Dismissed

S. Ramu Vs Govt. of A.P.

Andhra Pradesh High Court · (2011) CriLJ 2513

Criminal Procedure Code, 1973 (CrPC) — Section 168, 169, 170, 173, 173(2)Penal Code, 1860 (IPC) — Section 109, 468, 471Prevention of Corruption Act, 1988 — Section 13, 13(1)E, 13(2), 17, 19(3)
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