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Andhra Pradesh High Court judgments

35,240 judgments · page 714 of 1,762

High Courts29 Mar 2006Allowed

Murtaza Moosavi Vs Hemendra V. Shah and Another

Andhra Pradesh High Court · (2006) 3 ALD 697 : (2006) 3 ALT 263 : (2007) 1 CivCC 271 : (2007) 5 RCR(Civil) 514

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 65, 66
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High Courts29 Mar 2006Allowed

M.V. Savani (died) per LRs. Vs M.D. Savani

Andhra Pradesh High Court · AIR 2006 AP 322 : (2006) 4 ALD 279 : (2006) 4 ALT 776 : (2007) 1 CivCC 513 : (2007) 5 RCR(Civil) 123 : (2007) 1 RCR(Rent) 428

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 5, Order 14 Rule 1, Order 14 Rule 2, Order 14 Rule 3, Order 14 Rule 4Evidence Act, 1872 — Section 44Limitation Act, 1963 — Section 3
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High Courts29 Mar 2006Dismissed

Goondla Venkateswarlu Vs State of A.P. and Another

Andhra Pradesh High Court · (2006) 1 ALD(Cri) 916 : (2006) 2 ALT(Cri) 274 : (2006) 2 APLJ 405 : (2007) 5 VST 169

Andhra Pradesh General Sales Tax Act, 1957 — Section 28, 28(3), 28(4), 37Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 380, 384, 448, 506
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High Courts28 Mar 2006Dismissed

Tulase Mahankali Vs Andhra University and Others

Andhra Pradesh High Court · (2006) 6 ALD 801 : (2007) 1 ALT 264

Andhra University Act, 1925 — Section 17, 18, 19, 43, 52Constitution of India, 1950 — Article 14University Grants Commission Act, 1956 — Section 25, 26, 26(1), 4
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High Courts24 Mar 2006Dismissed

K. Meghamala Vs Devulapalli Indira and Others

Andhra Pradesh High Court · (2006) 3 ALT 785

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 3, Order 1 Rule 9, Order 22 Rule 1, Order 22 Rule 3Constitution of India, 1950 — Article 136, 141
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High Courts24 Mar 2006Dismissed

K. Megamala @ M. Meghamala Vs Devulapalli Indira and Others

Andhra Pradesh High Court · (2006) 3 ALD 810

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 3, Order 1 Rule 9, Order 22 Rule 1, Order 22 Rule 3Constitution of India, 1950 — Article 136, 141
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High Courts24 Mar 2006Allowed

T. Syed Basha Vs A.P.S.R.T.C.

Andhra Pradesh High Court · (2006) 4 ALD 292 : (2006) 4 ALT 3

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 18 Rule 4, Order 26 Rule 4(1), Order 26 Rule 4A, Order 26 Rule 9
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High Courts24 Mar 2006Allowed

Narinder Kumar Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2006) 3 ALD 769 : (2006) 3 ALT 286

Constitution of India, 1950 — Article 14, 309, 311Government of India Act, 1935 — Section 240, 25(1), 8(2)Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 10, 10(2), 10(3), 11, 12
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