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Andhra Pradesh High Court judgments

35,240 judgments · page 1,008 of 1,762

High Courts29 Aug 2001Allowed

Munaswami Vs K. Mallikarjuna

Andhra Pradesh High Court · (2002) 2 ALD 280 Supp : (2002) 1 AnWR 155 : (2001) 2 APLJ 494

Limitation Act, 1963 — Article 136, 15Provincial Insolvency Act, 1920 — Section 28(2), 78(2)
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High Courts28 Aug 2001Dismissed

Bhukya Naria Vs State of A.P.

Andhra Pradesh High Court · (2001) 08 AP CK 0098

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304, 307
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High Courts28 Aug 2001Dismissed

G. Peddi Reddy Vs P. Govinda Rao

Andhra Pradesh High Court · (2001) 5 ALT 342

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 22Civil Procedure Code, 1908 (CPC) — Section 115
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High Courts24 Aug 2001Allowed

M. Shyam Sunder and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (2001) 6 ALD 87 : (2002) 5 ALT 454 : (2001) 93 DLT 74

Administrative Tribunals Act, 1985 — Section 19All India Services (Conditions of Service Residuary Matters) Rules, 1960 — Rule 3Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 10, 16, 23, 3(1), 3(2)
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High Courts24 Aug 2001Dismissed

P. Eshwaraiah Vs P. Kistaiah

Andhra Pradesh High Court · (2001) 2 APLJ 432

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 2, 20, 20(3), 22Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
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