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Andhra Pradesh High Court judgments

35,240 judgments · page 561 of 1,762

High Courts24 Apr 2009

Dr. Ganta Noble and Others Vs V. Paul Himamsu and Others

Andhra Pradesh High Court · (2009) 6 ALD 711 : (2009) 6 ALT 345

Andhra Pradesh and Telangana Societies Registration Act, 2001 — Section 23, 23(1), 32(2)Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16(2), 19, 2(4)Limitation Act, 1963 — Article 137
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High Courts24 Apr 2009

Khanapuram Gandaiah Vs The Administrative Officer, Ranga Reddy District Courts Cum Assistant State Public Information Officer Under the Right to the Information Act 2005, The Registrar General Cum Appellate Authority under the Right to Information Act 2005, High Court of A.P., The A.P. State Information Commission and M. Seetharama Murthy, District Judge and Presently Registrar General, High Court of A.P.

Andhra Pradesh High Court · AIR 2009 AP 174 : (2009) 4 ALT 184 : (2010) 8 RCR(Civil) 2235

Judicial Officers Protection Act, 1850 — Section 1Right to Information Act, 2005 — Section 19(1), 2, 24, 4, 4(1)
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High Courts21 Apr 2009Allowed

Karre Mohan Krishna Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2009) 2 ALD(Cri) 82 : (2009) 2 ALT(Cri) 344 : (2009) 2 APLJ 417 : (2009) CriLJ 3375 : (2011) 6 RCR(Criminal) 1711

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 304B, 306
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High Courts20 Apr 2009Dismissed

Chavatapalli Annapurna Vs The District Election Officer/Authority and District Collector and Others

Andhra Pradesh High Court · (2009) 04 AP CK 0019

Andhra Pradesh Panchayat Raj (Conduct of Election of Members and Sarpanch of Gram Panchayat, Members of Mandal Parishad and Members of Zilla Parishad) Rules, 1994 — Rule 10Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 3Andhra Pradesh Panchayat Raj Act, 1994 — Section 268
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High Courts18 Apr 2009Dismissed

Chekka Raghuram Vs Dendukuri Murali Raju

Andhra Pradesh High Court · (2009) 4 ALD 232 : (2009) 4 ALT 546

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 12, 12(1), 8Civil Procedure Code, 1908 (CPC) — Order 21 Rule 9, Order 32 Rule 7, 115Constitution of India, 1950 — Article 227
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High Courts18 Apr 2009Dismissed

Mahalingappa and Others Vs Kariyanna

Andhra Pradesh High Court · (2009) 5 ALD 395 : (2009) 4 ALT 564 : (2009) 2 APLJ 121

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 138
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