Civil Practice Rules — Rule 60Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2, Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 1, 3

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High Courts30 Nov 1994Allowed

Dr. Abu Taher rep. by his G.P.A. Mr. M.A. Baig Vs Abdul Majeed

Andhra Pradesh High Court · (1995) 1 ALT 57

Civil Practice Rules — Rule 23Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9

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High Courts29 Nov 1994Dismissed

Nalluri Brahmam rep. by his Brother-in-law Manam Veera Narayana Vs The Govt. of A.P. and Another

Andhra Pradesh High Court · (1995) 1 ALT 44

General Clauses Act, 1897 — Section 10(1), 10(2), 9

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High Courts29 Nov 1994Dismissed

P. Ravindra Reddy and Others Vs The Election Commission and Others

Andhra Pradesh High Court · (1995) 1 ALT 204

Constitution of India, 1950 — Article 324, 327, 328General Clauses Act, 1897 — Section 21Representation of the People Act, 1951 — Section 15(2), 153, 79

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High Courts29 Nov 1994

Kesari Prabhakara Rao Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1995) 1 APLJ 81 : (1995) CriLJ 1736

Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 438, 439Penal Code, 1860 (IPC) — Section 323, 34, 342, 352, 500

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High Courts29 Nov 1994Dismissed

Mohd. Osman Ali and Others Vs Mohd. Khasim and Others

Andhra Pradesh High Court · (1994) 3 ALT 616

Civil Procedure Code, 1908 (CPC) — Section 47, 47(1), 47(3)

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High Courts29 Nov 1994Dismissed

Filmore Service Station Vs Joint Collector and Others

Andhra Pradesh High Court · (1995) 1 ALT 191

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High Courts25 Nov 1994Dismissed

Jamaluddin Vs Mirza Quader Baig (Tenant) and Another

Andhra Pradesh High Court · (1995) 1 ALT 115 : (1995) 1 APLJ 165

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 144, 151

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High Courts24 Nov 1994Dismissed

N. Chandra Babu Naidu Vs The Chief Election Commissioner and Others

Andhra Pradesh High Court · (1995) 1 ALT 143 : (1995) 1 ALT 14

Constitution of India, 1950 — Article 226, 324Representation of the People Act, 1951 — Section 28A

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High Courts23 Nov 1994

Amrutha Hotels (P) Ltd. Vs Superintendent of Central Excise, Hyderabad

Andhra Pradesh High Court · (1995) 79 ELT 206

Customs Act, 1962 — Section 110, 111, 112, 124, 129DA

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High Courts23 Nov 1994

Kalyan Chakravarthi Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1995) 1 ALT(Cri) 5

Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 164Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 15, 18, 20A, 3, 3(1)

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High Courts23 Nov 1994Dismissed