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Andhra Pradesh High Court judgments

35,240 judgments · page 1,087 of 1,762

High Courts29 Mar 2000

Registrar, NTR University of Health Sciences, Vijayawada Vs Dr. G. Babu Rajendra Prasad and another

Andhra Pradesh High Court · AIR 2000 AP 308 : (2000) 3 ALD 209 : (2000) 2 ALT 716

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 12, 15, 2, 3Andhra Pradesh Medical Colleges (Admission into Post Graduate Medical Courses) Rules, 1997 — Rule 2, 3, 4Constitution of India, 1950 — Article 14, 15(4), 371
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High Courts29 Mar 2000

Mamta Gupta Vs Mukund Kumar Gupta

Andhra Pradesh High Court · AIR 2000 AP 394 : (2000) 3 ALD 285 : (2000) 3 ALT 211 : (2000) 2 APLJ 435 : (2000) 2 DMC 403

Civil Procedure Code, 1908 (CPC) — Section 151, 22, 23, 24, 25Criminal Procedure Code, 1973 (CrPC) — Section 125, 406Hindu Marriage Act, 1955 — Section 21, 9
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High Courts28 Mar 2000Allowed

E. Seshaiah Vs The State and Another

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 709 : (2000) 2 ALT(Cri) 91 : (2000) 3 RCR(Criminal) 610

Criminal Procedure Code, 1973 (CrPC) — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7
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High Courts27 Mar 2000Dismissed

M. Suryanarayana Murthy Vs State of A.P.

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 718 : (2000) 2 ALT(Cri) 110 : (2001) CriLJ 3073

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 403, 405, 415, 420, 425
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