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Andhra Pradesh High Court judgments, 2016

743 judgments · page 31 of 38

High Courts10 Mar 2016Dismissed

B. Hima Bindu Vs Commissioner, Customs, CE and Service Tax

Andhra Pradesh High Court · (2016) 03 AP CK 0014

Central Excises and Salt Act, 1944 - Section 35B, Section 35C, Section 35-C, Section 35-C (2A), Section 35-C (2-A), Section 35C(2A), Section 35-C(2A), Section 35F, Section 35-F, Section 35G, Section 35-GConstitution of India, 1950 - Article 1
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High Courts09 Mar 2016Disposed Off

Kaadashi Mallesh Vs State of A.P.

Andhra Pradesh High Court · (2016) 2 ALTCrl 343 : (2016) 2 AndhLDCriminal 340 : (2016) 3 Crimes 185

Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401, Section 439, Section 439(4)Evidence Act, 1872 - Section 114Penal Code, 1860 (IPC) - Section 354, Section 376, Section 511
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High Courts08 Mar 2016Dismissed

Ultra Tech Cement Limited Vs Industrial Tribunal-cum-Labour Court

Andhra Pradesh High Court · (2016) 3 ALT 385 : (2016) 4 AndhLD 67 : (2016) 2 CLR 1034 : (2016) 151 FLR 648 : (2016) LabLR 523 : (2016) 2 LLN 147

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10, Section 10 (1), Section 10 (1) (c), Section 10(1), Section 10A, Section 12, Section 12 (6), Section 2 (a) (i), Section 2(a)(i), Section 22, Section 2A, Secti
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High Courts08 Mar 2016Dismissed

Indira Bai Vs The State of Telangana and Others

Andhra Pradesh High Court · (2017) 2 ALTCrl 16 : (2016) 2 AndhLDCriminal 325

Andhra Pradesh Prohibition Act, 1995 - Section 7 (a), Section 8(e)Constitution of India, 1950 - Article 14, Article 19, Article 22, Article 22(3)(b), Article 22(5)
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High Courts04 Mar 2016Allowed

M.A. Faheem Uddin Vs Shaik Nayeem and Others

Andhra Pradesh High Court · (2016) 3 ALT 399 : (2016) 3 AndhLD 548

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 1 Rule 10(1), Order 1 Rule 10(2), Order 39 Rule 1, Order 6 Rule 16, Order 7 Rule 10, Order 7 Rule 10-A(3), Order 7 Rule 11, Order 7 Rule 11(d), Section 151Constitution of India, 1950 -
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High Courts04 Mar 2016Allowed

M.P. Tej Babu Vs The State of Telangana and Others

Andhra Pradesh High Court · (2016) 3 ALT 697 : (2016) 3 AndhLD 150 : (2016) 3 CivCC 486 : (2016) 4 ICC 469

Benami Transactions (Prohibition) Act, 1988 - Section 4Maintenance and Welfare of Parents and Senior Citizens Act, 2007 - Section 11, Section 15, Section 2, Section 21, Section 22, Section 22(2), Section 23, Section 32, Section 32(2)(f), Sect
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High Courts04 Mar 2016Dismissed

N. Sivaraj Madiga and Others Vs M. Durga Redy

Andhra Pradesh High Court · (2016) 163 AIC 400 : (2016) 2 ALT 770 : (2016) 4 AndhLD 94

Civil Procedure Code, 1908 (CPC) - Section 115, Section 115(1)Constitution of India, 1950 - Article 227Evidence Act, 1872 - Section 61, Section 62, Section 64, Section 91, Section 92
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High Courts02 Mar 2016Disposed off

C. Ranga Reddy and Others Vs State of Telangana and Others

Andhra Pradesh High Court · (2016) 3 ALT 244 : (2016) 4 AndhLD 31

Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 - Section 4Constitution of India, 1950 - Article 14, Article 16
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High Courts01 Mar 2016Disposed Off

Chennavelli Narsimulu Vs Molgari Narayan Goud and Others

Andhra Pradesh High Court · (2016) 3 ALT 541 : (2016) 3 AndhLD 529

Andhra Pradesh Municipalities Act, 1965 - Section 13-A, Section 13B, Section 17, Section 18, Section 19, Section 20Andhra Pradesh Panchayat Raj Act, 1994 - Section 13, Section 13, Section 14, Section 15, Section 15, Section 16, Section 16, Se
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