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Andhra Pradesh High Court judgments

35,240 judgments · page 368 of 1,762

High Courts21 Dec 2012Dismissed

Shaik Mowlali Vs State of A.P.

Andhra Pradesh High Court · (2013) 1 ALD(Cri) 625 : (2013) 1 ALT(Cri) 144 : (2013) CriLJ 1840

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 114(g), 32(1)Penal Code, 1860 (IPC) — Section 302, 307, 498A
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High Courts20 Dec 2012Allowed

Durgam Subrahmanyam Vs Government of A.P., The District Collector and Magistrate, Chittoor, Divisional Forest Officer, Wild Life Management Division and The Superintendent of Police

Andhra Pradesh High Court · (2013) 4 ALT 243

Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2(g), 3(1), 3(2), 7Constitution of India, 1950 — Article 14, 19, 21, 22(5), 226
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High Courts19 Dec 2012

M/s. Krishna 70 MM Theatre and M/s. Narasimha 70 MM Theatre Vs The State of A.P., District Collector, Ranga Reddy District, Tahsildar (Deputy Collector Cadre) Serilingampally Mandal and Human Rights and Consumer Protection Cell Human Rights and Consumer Protection Cell Vs M/s. Krishna 70 MM Theatre and Others

Andhra Pradesh High Court · (2013) 3 ALD 768 : (2013) 4 ALT 153

Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 24Andhra Pradesh Land Encroachment Act, 1905 — Section 2, 6, 7Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 14
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High Courts17 Dec 2012Allowed

R. Bhaskara Raju and C. Padmanabha Rao Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2013) 4 ALD 471 : (2013) 3 ALT 767

Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 4, 5, 6, 8, 9Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 1, 10, 12, 15, 17Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 1, 11, 2
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