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Andhra Pradesh High Court judgments

35,240 judgments · page 703 of 1,762

High Courts30 Jun 2006Dismissed

Ushakiran Movies Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2006) 148 STC 453

Andhra Pradesh General Sales Tax Act, 1957 — Section 2, 2(10), 5ECentral Sales Tax Act, 1956 — Section 3Constitution of India, 1950 — Article 366, 366(29A)
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High Courts29 Jun 2006Dismissed

Regulavalasa Rama Rao Vs Munagavalasa Kanakaratnam

Andhra Pradesh High Court · (2006) 5 ALD 313 : (2006) 3 APLJ 70

Advocates Act, 1961 — Section 49Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 11Bar Council of India Rules, 1975 — Rule 13
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High Courts28 Jun 2006Dismissed

Maram Sujathamma and Others Vs State Election Commission and Others

Andhra Pradesh High Court · (2006) 4 ALD 741 : (2006) 4 ALT 748

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 10, 10(1), 11, 11(1), 11(3)Andhra Pradesh Panchayat Raj Act, 1994 — Section 11, 12, 13, 14, 148
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High Courts28 Jun 2006Allowed

Ms. N. Ahmedullah Vs The State of A.P. and Others

Andhra Pradesh High Court · (2006) 2 ALD(Cri) 369 : (2006) 3 ALT(Cri) 83 : (2006) 2 APLJ 456 : (2006) CriLJ 4420

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2), 40Penal Code, 1860 (IPC) — Section 147, 324, 34
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High Courts28 Jun 2006Dismissed

Gallop Granites Vs The State and S. Venkata Rao

Andhra Pradesh High Court · (2006) 3 ALT(Cri) 89

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 200, 482Explosives Act, 1884 — Section 9(B)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
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