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Andhra Pradesh High Court judgments

35,249 judgments · page 219 of 1,763

High Courts21 Nov 2014

Saba Begum Vs The State of Telangana

Andhra Pradesh High Court · (2015) 2 ALD(Cri) 658 : (2014) 6 ALT 638 : (2015) CriLJ 969

Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 12, 13, 2(g), 3, 3(1)Constitution of India, 1950 — Article 141, 22, 22(4), 22(7), 341Criminal Procedure Code, 1973 (CrPC) — Section 107
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High Courts21 Nov 2014

Somarapu Satyanarayana Vs Vijaya Lakshmi

Andhra Pradesh High Court · (2015) 1 ALD(Cri) 361 : (2015) 1 ALT(Cri) 306

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482General Clauses Act, 1897 — Section 27Hindu Marriage Act, 1955 — Section 13, 5, 7
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High Courts19 Nov 2014

Nadella Estate Pvt. Ltd. Vs Prema Ravindranath and Others

Andhra Pradesh High Court · (2015) 3 ALD 468 : (2015) 4 ALT 665

Arbitration and Conciliation Act, 1996 — Section 19(1), 19(2)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 16 Rule 16, Order 18 Rule 18, Order 18 Rule 18, Order 18 Rule 4Constitution of India, 1950 — Article 227
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High Courts19 Nov 2014

Kilaru Ramakrishna Vs Palla Prabhudas

Andhra Pradesh High Court · (2015) 2 ALD 187 : (2015) 4 ALT 236

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 21, Order 21 Rule 32, 144Specific Relief Act, 1963 — Section 41(g)
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