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Andhra Pradesh High Court judgments

35,249 judgments · page 248 of 1,763

High Courts01 Aug 2014Dismissed

State Bank of India Vs Archana Adiraju

Andhra Pradesh High Court · (2014) 6 ALD 225 : (2015) 1 ALT 465 : (2015) 2 BC 498

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 17Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18, 19
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High Courts01 Aug 2014Dismissed

K. Suneetha Wasley Vs A. Manik Rao

Andhra Pradesh High Court · (2014) 5 ALD 752 : (2014) 6 ALT 647

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11(1), 11(4)Transfer of Property Act, 1882 — Section 53A
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High Courts01 Aug 2014Dismissed

E. Laxmi Reddy Vs The State of A.P.

Andhra Pradesh High Court · (2015) 1 ALD(Cri) 697 : (2015) 1 ALT(Cri) 286

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 482Penal Code, 1860 (IPC) — Section 21, 499, 500, 52
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High Courts01 Aug 2014Allowed

N.V. Ramana Raju Vs The State of A.P.

Andhra Pradesh High Court · (2014) 08 AP CK 0044

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 2(a), 3, 3(1)(x)
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High Courts01 Aug 2014

Sri Lakshmi Agencies Vs State Bank of India

Andhra Pradesh High Court · (2015) 1 ALD 177 : (2015) 3 ALT 501

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17(1)
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