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Andhra Pradesh High Court judgments

35,249 judgments · page 247 of 1,763

High Courts06 Aug 2014Allowed

The Superintendent of Customs Vs Kerala State

Andhra Pradesh High Court · (2015) 2 ALT(Cri) 332

Central Excises and Salt Act, 1944 — Section 19, 20, 9AConstitution of India, 1950 — Article 236Criminal Procedure Code, 1973 (CrPC) — Section 10, 10, 11, 11, 11(1)
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High Courts05 Aug 2014Allowed

B. Ram Mohan Reddy Vs C.V. Subba Rao

Andhra Pradesh High Court · (2014) 08 AP CK 0092

Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts05 Aug 2014

Guduru Nirmala Vs Guduru Ashok Kumar

Andhra Pradesh High Court · (2014) 08 AP CK 0088

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 7 Rule 14, Order 7 Rule 14(1), Order 7 Rule 14(3), 151Constitution of India, 1950 — Article 227
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High Courts05 Aug 2014

Ravada Thavitamma Vs State of A.P.

Andhra Pradesh High Court · (2015) 1 ALD(Cri) 565 : (2015) 3 ALT(Cri) 270 : (2014) 4 Crimes 147

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 167
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High Courts04 Aug 2014Dismissed

Raju Anthony Vs The State of Telangana

Andhra Pradesh High Court · (2014) 08 AP CK 0080

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 389, 437, 439Customs Act, 1962 — Section 108, 42
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