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Andhra Pradesh High Court judgments

35,240 judgments · page 472 of 1,762

High Courts25 Mar 2011

Yelamarthi Sarath Kumar and Others Vs The State of A.P. and Others

Andhra Pradesh High Court · (2011) 03 AP CK 0048

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 6Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 144, 15, 15(1), 154, 16Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Appointment of Trustees Rules, 1987 — Rule 3, 4, 4(1), 4(2)
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High Courts25 Mar 2011

P. Durga Rao Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (2011) 03 AP CK 0026

Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 12, 12(1), 13, 2, 3Andhra Pradesh Prohibition (Amendment) Act, 1997 — Section 7A, 8, 8(3)Andhra Pradesh Prohibition Act, 1995 — Section 7, 7A
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High Courts23 Mar 2011Dismissed

N. Ranga Rao Vs The State of Andhra Pradesh and Another

Andhra Pradesh High Court · (2011) 2 ALD(Cri) 160 : (2012) 2 ALT(Cri) 18 : (2011) 2 DMC 248

Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 109, 323, 324, 34, 354
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High Courts23 Mar 2011Dismissed

K. Sajjan Raj Vs Gopisetty Chandramouli

Andhra Pradesh High Court · AIR 2011 AP 411 : (2011) 4 ALD 96 : (2011) 6 ALT 329 : (2011) 4 CivCC 51

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2, Order 8 Rule 3, Order 8 Rule 5, Order 8 Rule 5(1), Order 8 Rule 5(2)Evidence Act, 1872 — Section 58Registration Act, 1908 — Section 49
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