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Andhra Pradesh High Court judgments, 2012

1,225 judgments · page 32 of 62

High Courts18 Jul 2012Allowed

Govt., of A.P. and Others Vs Malik Sultana and Others

Andhra Pradesh High Court · (2013) 2 ALD 177 : (2013) 2 ALT 664

Andhra Pradesh (Telangana Area) Atiyat Enquiries Act, 1952 — Section 2(1)(b)(i), 2(b)Arbitration and Conciliation Act, 1996 — Section 11, 11(6)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 4, 9
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High Courts17 Jul 2012

Tirumala Devi Eada Vs The State of Andhra Pradesh, Law (LA and J SC.F) Department and Others B. Sai Kalyan Chakravarthi Vs The Government of Andhra Pradesh and Others Aruna Sarika Vs The Government of Andhra Pradesh and Others Prabhunath Vasi Reddy Vs The High Court of Andhra Pradesh and State of A.P. and 3 Others

Andhra Pradesh High Court · (2012) 07 AP CK 0107

Administrative Tribunals Act, 1985 — Section 15Advocates Act, 1961 — Section 17, 17(1)(b), 2(1)(a), 2(1)(n), 2(a)Constitution of India, 1950 — Article 14, 141, 16, 226, 233
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High Courts13 Jul 2012Dismissed

Khandavalli Amith Kumar Vs State of A.P.

Andhra Pradesh High Court · (2012) 2 ALD(Cri) 553 : (2012) 3 ALT(Cri) 263

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113A, 113B
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