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Andhra Pradesh High Court judgments, 2016

743 judgments · page 34 of 38

High Courts12 Feb 2016Dismissed

M.K. Tirupathi Rao Vs The Deputy General Manager, Syndicate Bank

Andhra Pradesh High Court · (2016) 3 ALT 363 : (2016) 4 AndhLD 119 : (2016) LIC 1632 : (2016) 3 RSJ 636 : (2016) 3 SCT 155

Constitution of India, 1950 - Article 14, Article 16, Article 21, Article 226, Article 311Evidence Act, 1872 - Section 114, Section 114(f), Section 16General Clauses Act, 1897 - Section 27
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High Courts12 Feb 2016Allowed

State of Telangana Vs An Authority under Section 24(4) and Others

Andhra Pradesh High Court · (2016) 2 ALT 695 : (2016) 5 AndhLD 723

Andhra Pradesh Board of Revenue (Replacement by Commissioners) Act, 1977 - Section 4, Section 5Civil Procedure Code, 1908 (CPC) - Section 115Constitution of India, 1950 - Article 226, Article 227, Article 299 (1), Article 299(1), Art
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High Courts11 Feb 2016Allowed

Govindula Sathaiah Vs Govindula Manjula

Andhra Pradesh High Court · (2016) AIR(Hyderabad) 160 : (2016) 3 AndhLD 572 : (2016) 2 HLR 470

Constitution of India, 1950 - Article 227Evidence Act, 1872 - Section 112, Section 114, Section 45
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High Courts10 Feb 2016Allowed

M. Srinivasulu Reddy and Others Vs The Station House Officer and Others

Andhra Pradesh High Court · (2016) 3 AICLR 487 : (2016) 3 ALT 431 : (2016) 2 ALTCrl 369 : (2016) 1 AndhLDCriminal 1014

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 417, Section 418, Section 419, Section 420, Section 464, Section 467, Section 471, Section 482Penal Code, 1860 (IPC) - Section 405, Section 409,
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High Courts10 Feb 2016Disposed Off

Sridhar Enterprises Vs Bank of Baroda, ARM Branch and Others

Andhra Pradesh High Court · (2016) 3 ALT 460 : (2016) 4 AndhLD 337 : (2016) 4 BC 328 : (2016) 3 DCR 628 : (2017) 1 DRTC 280 : (2017) 1 NIJ 715 : (2016) 134 SCL 575

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2Constitution of India, 1950 - Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, Section 17
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High Courts09 Feb 2016Partly Allowed

Syed Arif Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2016) 1 ALTCrl 415 : (2017) 1 AndhLDCriminal 159 : (2016) CriLJ 3541 : (2017) 2 Crimes 156

Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 300, Section 302, Section 304, Section 307, Section 324, Section 34
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High Courts08 Feb 2016Disposed Off

Srinivasa Builders Vs A. Janga Reddy

Andhra Pradesh High Court · (2016) AIRCC 2136 : (2016) 2 ALT 321 : (2016) 3 AndhLD 343 : (2016) 3 ICC 238

Civil Procedure Code, 1908 (CPC) - Order 13 Rule 1, Order 13 Rule 13, Order 13 Rule 3, Order 13 Rule 4, Order 13 Rule 6, Order 13 Rule 7, Section 151Stamp Act, 1899 - Section 16(1)(a), Section 33, Section 35, Section 36, Section 37, Section 3
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