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Andhra Pradesh High Court judgments

35,240 judgments · page 558 of 1,762

High Courts16 Jun 2009Allowed

Kuppam Satyanarayana Vs Beduru Siva Reddy

Andhra Pradesh High Court · (2009) 5 ALD 174 : (2009) 6 ALT 285 : (2009) 3 APLJ 1

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(2), Order 21 Rule 17(1A), Order 21 Rule 38
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High Courts08 Jun 2009

K.H.V. Prasad and Others Vs Govt. of Andhra Pradesh and Others

Andhra Pradesh High Court · (2009) 4 ALD 803 : (2009) 4 ALT 71

Andhra Pradesh Fire Services Act, 1999 — Section 13Andhra Pradesh Municipalities Act, 1965 — Section 340, 340AAndhra Pradesh Regulation and Penalization of Unauthorizedly Constructed Buildings and Buildings Constructed in Deviation of the Sanctioned Plan Rules, 2007 — Rule 1, 10, 11, 14, 2
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High Courts08 Jun 2009Dismissed

G. Raju Krishna Vs P. Rama Devi and Others

Andhra Pradesh High Court · (2009) 5 ALD 420 : (2009) 5 ALT 19

Civil Procedure Code, 1908 (CPC) — Section 100Provincial Insolvency Act, 1920 — Section 11, 13, 6, 9Transfer of Property Act, 1882 — Section 53
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High Courts05 Jun 2009

Bolla Sivanagi Reddy Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2009) 2 ALD(Cri) 439 : (2009) 3 ALT(Cri) 136 : (2010) CriLJ 8 : (2011) 7 RCR(Criminal) 136

Constitution of India, 1950 — Article 366Criminal Procedure Code, 1973 (CrPC) — Section 313, 357, 357(1), 357(3), 357(4)Penal Code, 1860 (IPC) — Section 307, 323, 324, 447, 448
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