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Andhra Pradesh High Court judgments

35,240 judgments · page 622 of 1,762

High Courts23 Nov 2007Dismissed

Jumbarthi Kasim @ Kashiram Vs Bommidi Jagannatham, The Executive Authority-cum-Panchayat Secretary, Gram Panchayat, The Election Authority i.e., Election Officer Stage-! Sri Jagar and Ananda Rao, School Assistant Govt. High School

Andhra Pradesh High Court · (2008) 2 ALD 287 : (2008) 2 ALT 22

Andhra Pradesh Panchayat Raj Rules — Rule 7, 7(2)Civil Procedure Code, 1908 (CPC) — Order 16 Rule 15, Order 6 Rule 15, Order 6 Rule 15(4), Order 7 Rule 11, 26Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 1995 — Rule 3, 3(1)
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High Courts22 Nov 2007Allowed

K. Amarnath Vs State of A.P.

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 429 : (2008) 1 ALT(Cri) 244

Criminal Procedure Code, 1973 (CrPC) — Section 161, 174Evidence Act, 1872 — Section 113A, 32, 32(1)Penal Code, 1860 (IPC) — Section 304B, 306, 498A
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High Courts20 Nov 2007Allowed

V. Bhagyalaxmi Vs V. Rahul Kumar

Andhra Pradesh High Court · (2008) 2 ALD 36 : (2008) 3 ALT 32 : (2009) 1 CivCC 510

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Divorce Act, 1869 — Section 10
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High Courts16 Nov 2007Dismissed

Dasari Pullareddy and Another Vs State of A.P.

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 213 : (2008) 1 ALT(Cri) 113

Criminal Procedure Code, 1973 (CrPC) — Section 100Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 42(1), 42(2)
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