Andhra Pradesh Municipalities Act, 1965 — Section 194, 194(1)Contempt of Courts Act, 1971 — Section 12(1), 12(3), 13Contempt of Courts Rules, 1980 — Rule 32(1)

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High Courts08 Apr 2011Dismissed

Shaik Mahboob Basha Vs Election Commission of India

Andhra Pradesh High Court · AIR 2011 AP 141 : (2011) 6 RCR(Civil) 2198

Representation of the People Act, 1951 — Section 29, 29A

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High Courts08 Apr 2011Dismissed

Smt. Pilla Appala Narsamma Vs The Record Officer, for OIC Records and Others

Andhra Pradesh High Court · AIR 2011 AP 183 : (2012) 1 DMC 493

Evidence Act, 1872 — Section 108Hindu Marriage Act, 1955 — Section 5, 5(1)

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High Courts07 Apr 2011Dismissed

Sri. Bhavani Castings Ltd. Vs Commr. of C.EX., Visakhapatnam-II

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 755 : (2012) 28 STR 311

Central Excises and Salt Act, 1944 — Section 35B, 35G

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High Courts07 Apr 2011Dismissed

Bandela Sitaram Prasad and others Vs State of Andhra Pradesh and another

Andhra Pradesh High Court · (2012) 2 ALD(Cri) 889

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 319, 482Penal Code, 1860 (IPC) — Section 406, 498A

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High Courts07 Apr 2011Dismissed

M. Ganadeva Nadu Vs The State of A.P. Inspector of Police, VCCS.

Andhra Pradesh High Court · (2011) 04 AP CK 0053

Essential Commodities Act, 1955 — Section 16A(1), 6A

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High Courts06 Apr 2011Allowed

Tellam Venkata Rao and Andala Mangi Reddy Vs Government of A.P. and The Commissioner, Tribal Welfare

Andhra Pradesh High Court · (2011) 04 AP CK 0084

Andhra Pradesh Scheduled Areas Land Transfer Act, 1959 — Section 3, 3AConstitution of India, 1950 — Article 226

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High Courts06 Apr 2011Allowed

Pothula Suresh @ Beri Komti Venkataramaiah Vs State of Andhra Pradesh, rept. by the Public Prosecutor, High Court of A.P. and Boya Udumula Narasimhulu

Andhra Pradesh High Court · (2011) 04 AP CK 0070

Arms Act, 1959 — Section 25(1)(B), 27Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 40, 41, 42, 43, 44

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High Courts01 Apr 2011Allowed

Shaik Zareena Kasam Vs Patan Sadab Khan, Patan Jaleel Khan and Patan Amzad Ali Khan

Andhra Pradesh High Court · (2011) 6 RCR(Civil) 2155

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High Courts01 Apr 2011Dismissed

The Oriental Insurance Company Limited Vs S. Rammanjaneyulu @ Mala Ramanjaneyulu, S. Rama Krishnammma, S. Chandra Babu, and A.C. Venkata Reddi @ Venkatanarayana Reddi

Andhra Pradesh High Court · (2011) 5 ALD 596 : (2011) 8 RCR(Civil) 133

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 455Motor Vehicles Act, 1988 — Section 140, 166

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High Courts01 Apr 2011Allowed

T.K. Krishnan Vs A. Venkatapathi Raju and State of A.P.

Andhra Pradesh High Court · (2011) 04 AP CK 0044

Criminal Procedure Code, 1973 (CrPC) — Section 357Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142Negotiable Instruments Laws (Amendment) Act, 1988 — Section 4

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High Courts01 Apr 2011Allowed

Gangarapu Karenna Vs Jami Karuvu and Jami Srinivasa Rao

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 819

Limitation Act, 1963 — Section 5

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High Courts01 Apr 2011Dismissed

M. Ranga Rao Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2011) 04 AP CK 0034

Criminal Procedure Code, 1973 (CrPC) — Section 190, 191, 319, 319(1), 319(4)Negotiable Instruments Act, 1881 (NI) — Section 144Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471

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