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Andhra Pradesh High Court judgments

35,249 judgments · page 294 of 1,763

High Courts05 Feb 2014

Mukkamala Atchutaramaiah Vs State of A.P.

Andhra Pradesh High Court · (2014) 1 ALD(Cri) 942 : (2014) 2 ALT(Cri) 49

Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 3(1), 4Evidence Act, 1872 — Section 113B
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High Courts05 Feb 2014Allowed

Battala Manjunath Vs State of A.P.

Andhra Pradesh High Court · (2014) 1 ALD(Cri) 736 : (2015) 3 ALT(Cri) 162

Criminal Procedure Code, 1973 (CrPC) - Section 161 228(2) 313Evidence Act, 1872 - Section 114Penal Code, 1860 (IPC) - Section 201 302
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High Courts05 Feb 2014Partly Allowed

Rachamalla Srinu Vs State of A.P.

Andhra Pradesh High Court · (2014) 1 ALD(Cri) 765 : (2014) 3 ALT(Cri) 176

Penal Code, 1860 (IPC) - Section 302 304Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x) 3(1)(xii) 3(2)(v)
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High Courts04 Feb 2014

Deccan Chronicles Holdings Ltd. Vs Union of India

Andhra Pradesh High Court · (2014) 123 CLA 395

Arbitration and Conciliation Act, 1996 — Section 8, 9Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 2(f), 2(m), 3Transfer of Property Act, 1882 — Section 69, 69A
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