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Andhra Pradesh High Court judgments, 2014

1,932 judgments · page 87 of 97

High Courts11 Feb 2014Dismissed

Katta Penchalaswamy and Others Vs Mopuru Veera Raghava Reddy

Andhra Pradesh High Court · (2014) 5 ALD 393 : (2015) 1 ALT 667

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 21, Order 21 Rule 35, Order 21 Rule 36Evidence Act, 1872 - Section 14Penal Code, 1860 (IPC) - Section 34 427 447 500
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High Courts11 Feb 2014Allowed

Mir Osman Ali Vs The State of A.P.

Andhra Pradesh High Court · (2015) 1 ALD(Cri) 931 : (2015) 3 ALT(Cri) 451

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
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High Courts10 Feb 2014

State of A.P. Vs Bhuma Venkata Nagi Reddy

Andhra Pradesh High Court · (2015) 1 ALD(Cri) 844

Arms Act, 1959 — Section 25(1)(a), 25(1B)(a), 27Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 378(3), 391, 41(1)(a)Evidence Act, 1872 — Section 165
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High Courts07 Feb 2014

Kande Andalu Vs Kanda Shankar

Andhra Pradesh High Court · (2014) 4 ALD 615 : (2014) 4 ALT 802

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 13(1a)(ii), 9
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