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Andhra Pradesh High Court judgments

35,240 judgments · page 570 of 1,762

High Courts17 Feb 2009Dismissed

M. Subhash Chandra Bose Rao Vs State of A.P.

Andhra Pradesh High Court · (2009) 1 ALD(Cri) 658 : (2009) 2 ALT(Cri) 75 : (2009) CriLJ 2397 : (2010) 6 RCR(Criminal) 2683

Criminal Procedure Code, 1973 (CrPC) — Section 320, 321, 397, 401Penal Code, 1860 (IPC) — Section 34, 341, 385, 506(2)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
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High Courts13 Feb 2009

Habeeba Babu Vs B. Chowdesh

Andhra Pradesh High Court · AIR 2009 AP 134 : (2009) 3 ALT 190 : (2009) 1 APLJ 369 : (2010) 8 RCR(Civil) 2206

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 105(2), Order 21 Rule 106, Order 21 Rule 106(3), Order 21 Rule 106(4)Limitation Act, 1963 — Section 5
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High Courts13 Feb 2009Dismissed

Gudapati Hanumaiah Vs Y. Lakshminarasamma and Others

Andhra Pradesh High Court · AIR 2009 AP 129 : (2009) 3 ALD 330 : (2009) 3 ALT 281 : (2010) 2 CivCC 232 : (2010) 8 RCR(Civil) 2201

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 52, 60(1)Payment of Gratuity Act, 1972 — Section 13, 4, 4(1)Provident Funds Act, 1925 — Section 2, 3, 4
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High Courts12 Feb 2009Dismissed

Ramoju Satyanarayana Vs Smt. Jaya Lakshmi and Others

Andhra Pradesh High Court · (2010) 3 ALD 72 : (2009) 3 ALT 689

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 20Land Acquisition Act, 1894 — Section 10, 9, 9(3)Penal Code, 1860 (IPC) — Section 409
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High Courts12 Feb 2009Dismissed

Ch. Gopala Rao Vs Southern Power Distribution Co. of A.P. Limited and Others

Andhra Pradesh High Court · (2009) 3 ALD 63 : (2009) 2 ALT 625 : (2009) 1 APLJ 309 : (2009) 3 LLJ 524 : (2009) 6 SLR 93

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 25Andhra Pradesh Transco Employees (Discipline and Appeal) Regulations — Regulation 10(1), 10(2), 5Constitution of India, 1950 — Article 14, 16, 311(2)
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High Courts11 Feb 2009Dismissed

Nagunuri Srinivas and Another Vs State of A.P.

Andhra Pradesh High Court · (2009) 2 ALT(Cri) 26 : (2009) CriLJ 2499 : (2010) 6 RCR(Criminal) 146

Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498AProbation of Offenders Act, 1958 — Section 4, 4(3)(1), 7, 9, 9(1)
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High Courts10 Feb 2009

Immadi Chetty Ravindra Vs Sri Kamakshi Devi Sametha, Sri Ramalingeswara Swamivari and Devasthanam, Ramatheertham represented by its Executive Officer, Ramatheertham and Another

Andhra Pradesh High Court · (2009) 2 ALD 601 : (2009) 3 ALT 57 : (2009) 1 APLJ 415

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 151, 83, 83(1), 83(4), 84Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 115, 151Constitution of India, 1950 — Article 227
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