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Andhra Pradesh High Court judgments

35,240 judgments · page 1,094 of 1,762

High Courts15 Feb 2000

Kondaveti Francis Vs M. Ludramma and others

Andhra Pradesh High Court · (2000) 3 ALD 130 : (2000) 3 ALT 433 : (2000) 2 APLJ 211

Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 6, 8Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Evidence Act, 1872 — Section 79
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High Courts14 Feb 2000Allowed

Patnam Vahedullah Khan Vs P. Ashia Khatoon and Another

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 488 : (2000) 3 ALT 571 : (2000) 1 ALT(Cri) 410 : (2000) CriLJ 2124 : (2000) 3 RCR(Criminal) 416

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128Family Courts Act, 1984 — Section 7(2)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 5
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High Courts11 Feb 2000Allowed

S. Rama Vijaya Lakshmi Vs State of A.P.

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 498 : (2000) CriLJ 2122 : (2001) 1 DMC 117

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 4, 6Penal Code, 1860 (IPC) — Section 406, 494, 498A
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High Courts11 Feb 2000

Dr. Lokeshwari Vs Dr. Srinivasa Rao

Andhra Pradesh High Court · AIR 2000 AP 451 : (2000) 3 ALD 350 : (2000) 3 ALT 130 : (2000) 3 APLJ 29 : (2000) 2 DMC 351

Hindu Marriage Act, 1955 — Section 13(1), 25, 28(4), 9Limitation Act, 1963 — Section 5
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High Courts09 Feb 2000Allowed

Dr. Ambati Balaji Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 485 : (2000) 1 ALT(Cri) 555 : (2001) 1 DMC 97 : (2000) 3 RCR(Criminal) 397

Criminal Procedure Code, 1973 (CrPC) — Section 109, 110, 482Penal Code, 1860 (IPC) — Section 306, 498A
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