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Andhra Pradesh High Court judgments

35,249 judgments · page 260 of 1,763

High Courts20 Jun 2014Dismissed

Bolewar Veeryappa Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2014) 2 ALD(Cri) 265 : (2015) 1 ALT(Cri) 114 : (2014) CriLJ 4271 : (2015) 3 Crimes 186

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 161, 164, 190(1)(b)Penal Code, 1860 (IPC) — Section 109, 302
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High Courts19 Jun 2014Dismissed

Matta Vs Matta Tulasi Rao

Andhra Pradesh High Court · AIR 2015 AP 70 : (2014) 5 ALD 733 : (2014) 5 ALT 360

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 19
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High Courts18 Jun 2014

Hyder Valli Vs G. Venkatramana

Andhra Pradesh High Court · (2014) 5 ALT 165

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 20, 100Transfer of Property Act, 1882 — Section 2, 43, 57
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High Courts18 Jun 2014Dismissed

Abdul Qadir Khan Vs Syeda Zarin Saba

Andhra Pradesh High Court · (2014) 06 AP CK 0181

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Dowry Prohibition Act, 1961 — Section 4, 6Penal Code, 1860 (IPC) — Section 306, 34, 498-A
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High Courts18 Jun 2014Disposed Off

Nagabhushnam Vs The State of A.P.

Andhra Pradesh High Court · (2015) 1 ALD(Cri) 260 : (2015) 2 ALT(Cri) 114

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120(B), 419, 420, 464, 465
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High Courts17 Jun 2014Dismissed

Kothapeta Yada Goud Vs State Bank of India and Others

Andhra Pradesh High Court · (2015) 3 ALD 415 : (2015) 4 BC 505

Constitution of India, 1950 - Article 226, 227 — Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 13, 13(2), 13(3-A), 13(4), 14
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