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Andhra Pradesh High Court judgments, 2016

743 judgments · page 33 of 38

High Courts23 Feb 2016Allowed

Palapatla Srinivasa Reddy Vs State of A.P.

Andhra Pradesh High Court · (2017) 1 ALTCrl 203 : (2016) 2 AndhLDCriminal 433 : (2016) 2 Crimes 87 : (2017) 1 HLT(Crl) 219

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 8Penal Code, 1860 (IPC) - Section 302
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High Courts19 Feb 2016Allowed

Sarala Jain and Others Vs Sangu Gangadhar and Others

Andhra Pradesh High Court · (2016) 163 AIC 389 : (2016) 3 ALT 132 : (2016) 3 AndhLD 197 : (2016) 3 ICC 246

Civil Procedure Code, 1908 (CPC) - Order 26 Rule 1, Order 26 Rule 9, Section 151, Section 75, Section 9Constitution of India, 1950 - Article 227Specific Relief Act, 1963 - Section 37, Section 38
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High Courts19 Feb 2016Dismissed

G. Narayan Reddy Vs P. Narayana Reddy

Andhra Pradesh High Court · (2016) 3 ALT 12

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 24, Order 41 Rule 33, Section 11Constitution of India, 1950 - Article 141, Article 341, Article 342, Article 46Contract Act, 1872 - Section 25
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High Courts17 Feb 2016Allowed

Dwara Satyanarayana Vs Malladi Bhanumathi and Others

Andhra Pradesh High Court · (2016) 166 AIC 737 : (2016) 4 ALT 516 : (2016) 3 AndhLD 505 : (2016) 4 CivCC 111 : (2016) 3 ICC 788

Constitution of India, 1950 - Article 227Registration Act, 1908 - Section 17, Section 2(6)Transfer of Property Act, 1882 - Section 54, Section 6(c)
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High Courts16 Feb 2016Dismissed

C. Malla Reddy Vs The Authorized Officer, IDBI Bank Limited and Others

Andhra Pradesh High Court · (2016) 164 AIC 375 : (2016) 3 ALT 485 : (2016) 4 AndhLD 687 : (2016) 4 BC 369 : (2016) 3 DCR 691 : (2017) 1 DRTC 369 : (2017) 1 NIJ 754

Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 - Section 2, Section 3Constitution of India, 1950 - Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 2
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