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Andhra Pradesh High Court judgments

35,240 judgments · page 648 of 1,762

High Courts15 Jun 2007Allowed

Mr. Khaleel Rahman Vs The State of A.P.

Andhra Pradesh High Court · (2007) 2 ALD(Cri) 509 : (2007) CriLJ 4558

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 302, 304, 34
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High Courts14 Jun 2007

M. Vanaja Vs B. Balaseshanna and Others

Andhra Pradesh High Court · (2007) 4 ALD 388 : (2008) 1 ALT 520

Administration of Evacuee Property Act, 1950 — Section 24, 3Advocates Act, 1961 — Section 37, 38Constitution of India, 1950 — Article 226
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High Courts13 Jun 2007

K.C. Narayana Vs Managing Director, APSRTC and Others

Andhra Pradesh High Court · (2007) 5 ALD 416

Andhra Pradesh State Road Transport Corporation Employees (Classification, Control and Appeal) Regulations, 1967 — Regulation 10, 18, 27, 27(1), 8Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 11A
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High Courts08 Jun 2007

Shabeer Ahmed Vs Shamshad Begum

Andhra Pradesh High Court · (2007) 6 ALD 303 : (2007) 5 ALT 3

Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 — Rule 58Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 115, 151
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High Courts08 Jun 2007

Mr. Sanjay Mutha Vs Dr. Mrs. Jayasree Desai, Dr. Sampath Kumar and The State of A.P. Dr. Mrs. Jayasree Desai and Dr. Sampath Kumar Vs Mr. Sanjay Mutha and State of A.P. State of A.P. Vs Dr. Mrs. Jayasree Desai, Dr. Sampath Kumar and Mr. Sanjay Mutha

Andhra Pradesh High Court · (2007) 2 ALD(Cri) 196 : (2007) 2 ALT(Cri) 444

Criminal Procedure Code, 1973 (CrPC) — Section 200, 357, 357(1), 357(3), 482Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 304A, 338
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