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Andhra Pradesh High Court judgments

35,249 judgments · page 199 of 1,763

High Courts24 Mar 2015Allowed

K. Venugopal Reddy and Others Vs The Deputy Superintendent of Police and Others

Andhra Pradesh High Court · (2015) 2 ALD(Cri) 1043 : (2016) 1 ALT(Cri) 177

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 - Section 10Constitution of India, 1950 - Article 15(3), 15(4), 16(4), 226, 39Criminal Procedure Code, 1973 (CrPC) - Section 155(2), 156(1), 197, 482
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High Courts20 Mar 2015Dismissed

Narne Estates Pvt. Ltd. Vs Raj Kumari

Andhra Pradesh High Court · (2015) 4 ALD 104 : (2015) 4 ALT 391

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 7 Rule 11, Order 7 Rule 11(a)Transfer of Property Act, 1882 - Section 53-A
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High Courts20 Mar 2015

Shah Mudassir and Others Vs State of Telangana

Andhra Pradesh High Court · (2015) 2 ALD(Cri) 351 : (2015) 2 ALT(Cri) 202 : (2015) CriLJ 4208

Criminal Procedure Code, 1973 (CrPC) - Section 167, 167(2), 173, 2, 268Terrorist and Disruptive Activities (Prevention) Act, 1987 - Section 20(4)Unlawful Activities (Prevention) Act, 1967 - Section 43-D, 43D(2)(A), 43D(2)(b)
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High Courts20 Mar 2015Allowed

Pujari Narsaiah Vs Modem Sudhaker and Others

Andhra Pradesh High Court · (2015) 3 ALD 641 : (2015) 3 ALT 649

Civil Procedure Code, 1908 (CPC) - Order 13 Rule 1, Order 7 Rule 11, Order 7 Rule 14, Order 7 Rule 14(1), Order 7 Rule 14(2)Constitution of India, 1950 - Article 227
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