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Andhra Pradesh High Court judgments

35,240 judgments · page 690 of 1,762

High Courts15 Sept 2006Dismissed

Khaja Safiullah Vs Mettu Baga Reddy and Others

Andhra Pradesh High Court · (2007) 1 ALD 565 : (2007) 1 ALT 33 : (2007) 5 RCR(Civil) 707

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 35, 37, 38ECivil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 5, 151, 2(2)Constitution of India, 1950 — Article 227
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High Courts14 Sept 2006Dismissed

C. Srinivas Himavant Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2007) 1 ALT(Cri) 249 : (2008) 2 BC 547 : (2007) 5 RCR(Criminal) 635 : (2008) 1 RCR(Criminal) 64

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139Penal Code, 1860 (IPC) — Section 406, 420, 468
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High Courts14 Sept 2006Allowed

G. Jaisurya Vs Harishanker Sanghi and Another

Andhra Pradesh High Court · (2006) 6 ALD 13 : (2006) 6 ALT 61 : (2006) 3 APLJ 134

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3)Evidence Act, 1872 — Section 165Registration Act, 1908 — Section 17, 17(1), 17(2), 49
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High Courts14 Sept 2006

Bhupathiraju Satyanarayana Raju and Another Vs Commissioner, State Election Commission and Others

Andhra Pradesh High Court · (2006) 5 ALD 626 : (2006) 6 ALT 29

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 12Andhra Pradesh Panchayat Raj Act, 1994 — Section 211Conduct of Election of Members and Sarpanch of Gram Panchayat, Members of Mandal Parishad and Members of Zilla Parishad Rules, 1994 — Rule 10
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High Courts12 Sept 2006

Bathula Ekambaram Vs Develle Peda Venkateswarlu and Others

Andhra Pradesh High Court · (2011) 1 ALT 264

Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 — Rule 44, 45, 47, 52, 53Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 4(2), 100Constitution of India, 1950 — Article 214, 225, 227, 227(2), 246(1)
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