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Andhra Pradesh High Court judgments, 2012

1,225 judgments · page 57 of 62

High Courts30 Jan 2012Dismissed

V.V.L Narayana Rao Vs The Corporation Bank and Union of India

Andhra Pradesh High Court · AIR 2012 AP 138 : (2012) 3 ALD 771 : (2012) 4 ALT 378 : (2012) 4 BC 201

Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 7, 7(1), 7(2)Securitisation and Reconstruction of Financial Assets And Enforcement of Security Interest (Removal of Difficulties) Order, 2004 — Rule 3Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17, 17(1), 18
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High Courts30 Jan 2012Allowed

P. Appala Raju Vs State

Andhra Pradesh High Court · (2012) 2 ALD(Cri) 1 : (2013) 3 ALT(Cri) 33 : (2012) CriLJ 3698

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162(1)Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 20(1), 4
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High Courts25 Jan 2012Dismissed

Ali Jaffar Vs V. Venkat Reddy

Andhra Pradesh High Court · AIR 2012 AP 102 : (2012) 3 ALT 202

Civil Procedure Code, 1908 (CPC) — Section 148Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 28, 28(1)
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