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Andhra Pradesh High Court judgments

35,098 judgments · page 1,189 of 1,755

High Courts20 Feb 1998

C. Venkatesulu @ Venkatesu Vs State of A.P.

Andhra Pradesh High Court · (1998) 3 ALD 549 : (1998) 1 ALD(Cri) 675 : (1998) 1 ALT(Cri) 567 : (1998) 2 APLJ 319

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 379, 394, 397, 411
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High Courts20 Feb 1998

K. Inbasagaran Vs Government of India and Others

Andhra Pradesh High Court · (1998) 2 ALD 470 : (1998) 2 ALT 191

All India Services (Conduct) Rules, 1968 — Rule 16(2), 16(4), 16(5), 3(1)All India Services (Discipline and Appeal) Rules, 1969 — Rule 24, 24(1), 6Constitution of India, 1950 — Article 226
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High Courts20 Feb 1998

J. Sameerana Vs A.P. State Council for Higher Education and Others

Andhra Pradesh High Court · (1998) 2 ALD 460 : (1998) 2 ALT 113 : (1998) 2 APLJ 22

Andhra Pradesh Education Act, 1982 — Section 18, 19, 2(12, 20, 20AAndhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 3Andhra Pradesh Unaided Private Engineering Colleges (Establishment, Management and Admission) Rules, 1992 — Rule 10, 3, 4, 5, 6
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High Courts17 Feb 1998

Pavan Kumar and Another Vs K. Gopalakrishna and Another

Andhra Pradesh High Court · AIR 1998 AP 247 : (1998) 2 ALD 421 : (1998) 2 ALT 313 : (1998) 1 APLJ 382 : (1998) 3 CivCC 60

Civil Procedure Code Amendment Act, 1976 — Order 21 Rule 101Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 99Constitution of India, 1950 — Article 113, 58, 65
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