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Andhra Pradesh High Court judgments

35,249 judgments · page 267 of 1,763

High Courts02 Jun 2014Dismissed

APSRTC Vs Surekha

Andhra Pradesh High Court · (2014) 06 AP CK 0153

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
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High Courts02 Jun 2014Dismissed

B. Vidyasagar Vs The State of A.P.

Andhra Pradesh High Court · (2014) 2 ALD(Cri) 965 : (2015) 3 ALT(Cri) 319 : (2015) CriLJ 95 : (2015) 3 RCR(Criminal) 225

Criminal Procedure Code, 1973 (CrPC) — Section 313, 464Prevention of Corruption Act, 1988 — Section 11, 13(1)(d), 13(1)(d)(i), 13(2), 2(c)
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High Courts02 Jun 2014Dismissed

Vaddepalli Narsimulu Vs The Government of Andhra Pradesh

Andhra Pradesh High Court · (2014) 4 ALD 725 : (2014) 4 ALT 451

Andhra Pradesh Municipalities Act, 1965 — Section 2, 2(42-a), 2-A, 2-A(2), 3(2)(f)Andhra Pradesh Panchayat Raj Act, 1994 — Section 268(1), 3, 3(1), 3(2), 3(2)(a)Constitution of India, 1950 — Article 226, 243(d), 243-B, 243B(1), 243E(1)
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High Courts02 Jun 2014Disposed Off

Challa Swaroopa Vs The District Collector (District Election Authority)

Andhra Pradesh High Court · AIR 2014 AP 37 : (2014) 4 ALD 585 : (2014) 4 ALT 582 : (2014) ALT(Rev) 338

Andhra Pradesh Panchayat Raj Act, 1994 — Section 211, 227, 233, 268, 268(1)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 39Constitution of India, 1950 — Article 226, 243-K, 243-O
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High Courts02 Jun 2014Dismissed

Machani Nagaraju Vs The Commissioner of Endowments

Andhra Pradesh High Court · (2014) 5 ALD 540 : (2014) 6 ALT 744

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 15, 15(2), 16, 17, 17(2)Constitution of India, 1950 — Article 14, 19(5), 226
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High Courts09 May 2014Dismissed

Sare Laxmaiah Naidu Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2014) 5 ALT 24

Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2(g), 3, 9Penal Code, 1860 (IPC) — Section 378Preventive Detention Act, 1950 — Section 3(1)
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High Courts08 May 2014

Chepuri Nageswara Rao Vs Station House Officer

Andhra Pradesh High Court · (2014) 2 ALT(Cri) 256

Criminal Procedure Code, 1973 (CrPC) — Section 438Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 20(b), 24, 25, 27APenal Code, 1860 (IPC) — Section 149, 34
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High Courts29 Apr 2014Allowed

Kolli Babi Sarojini Vs Kolli Jayalaxmi

Andhra Pradesh High Court · (2015) ALLMR(Cri) 178 : (2014) 3 ALT(Cri) 222 : (2015) CriLJ 74 : (2015) 2 Crimes 543 : (2015) 1 RCR(Civil) 753 : (2015) 1 RCR(Criminal) 662

Protection of Women From Domestic Violence Act, 2005 — Section 12, 17, 17(1), 18, 19
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