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Andhra Pradesh High Court judgments, 2016

743 judgments · page 8 of 38

High Courts02 Nov 2016Disposed Off

Patnala Kalyanani Vs State of A.P.

Andhra Pradesh High Court · (2017) 1 ALTCrl 214 : (2017) 1 AndhLDCriminal 587

Criminal Procedure Code, 1973 (CrPC) - Section 437, Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b)(ii)(c)
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High Courts01 Nov 2016Allowed

Thangavel Ravi Vs State of A.P.

Andhra Pradesh High Court · (2016) 3 ALTCrl 343 : (2017) 1 AndhLDCriminal 449

Andhra Pradesh Forest (Amendment) Act, 2016 — Section 20(1)(A), 20(1)(c), 36(a)Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 437, 439Penal Code, 1860 (IPC) — Section 307, 379
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High Courts28 Oct 2016Disposed Off

N. Savithri Vs N. Hanmappa

Andhra Pradesh High Court · (2017) AIR(Hyderabad) 1 : (2017) 1 ALT 287 : (2017) 1 HLT 193 : (2017) 2 ICC 57

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 - Section 34(1), Section 34(2)
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High Courts27 Oct 2016Disposed Off

Choudhari Palkaji Vs Rukmini Devi

Andhra Pradesh High Court · (2017) 1 ALT 563 : (2017) 3 AndhLD 15

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 - Section 2(o), Section 47(1)Civil Procedure Code, 1908 (CPC) - Section 100Constitution of India, 1950 - Article 226
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High Courts27 Oct 2016Disposed Off

Smt. A. Laxmamma Vs Smt. A. Venkatamma

Andhra Pradesh High Court · (2017) 171 AIC 666 : (2016) 6 ALT 795 : (2017) 2 CivCC 439

Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9, Section 75Constitution of India, 1950 - Article 226
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