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Andhra Pradesh High Court judgments

35,240 judgments · page 619 of 1,762

High Courts07 Dec 2007

Annagani Yedukondalu Vs Rameshwara Swamy Vari Devasthanam

Andhra Pradesh High Court · (2008) 3 ALD 288

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82, 85Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Rules, 1987 — Rule 3Land Acquisition Act, 1894 — Section 4(1)
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High Courts06 Dec 2007Dismissed

K. Ganna Reddy Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2008) 3 ALD 178 : (2008) 4 ALT 340

Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 2, 5, 5(5), 6, 6AAndhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969 — Rule 26, 27, 28, 28(1), 28(2)Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)
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High Courts04 Dec 2007Allowed

Anees Mohinuddin @ Ameer @ Abu Ayub Ansari Vs State of A.P.

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 169 : (2008) 1 ALT(Cri) 190 : (2008) CriLJ 1476

Criminal Procedure Code, 1973 (CrPC) — Section 209(1), 209(2), 253(1), 253(2), 321Evidence Act, 1872 — Section 10, 24, 25, 26, 30Explosive Substances Act, 1908 — Section 3, 4, 5
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High Courts04 Dec 2007Allowed

B. Raja Krishnaji Vs Kadam Kondoji and State of A.P.

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 300 : (2008) 1 ALT(Cri) 205

Criminal Procedure Code, 1973 (CrPC) — Section 251, 357, 357(3)Evidence Act, 1872 — Section 3, 4Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 8
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