Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 4, Order 34 Rule 7Contract Act, 1872 — Section 16Limitation Act, 1963 — Article 113, 63, 3

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High Courts01 Aug 2005Allowed

Ruchita Sanghi and Another Vs D. Atchuta Reddy

Andhra Pradesh High Court · AIR 2005 AP 463 : (2005) 5 ALT 405 : (2006) 1 BC 560

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3

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High Courts01 Aug 2005Dismissed

Veluru Venkateswara Reddy Vs Kota Venkatachalam

Andhra Pradesh High Court · (2005) 5 ALT 386

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts29 Jul 2005Dismissed

Syed Asifuddin and Others Vs The State of Andhra Pradesh and Another

Andhra Pradesh High Court · (2006) 1 ALD(Cri) 96 : (2005) CriLJ 4314

Copyright Act, 1957 — Section 13, 14, 2, 63Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 65, 66

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High Courts29 Jul 2005Dismissed

Polisetty Seetharamanjaneyulu and Others Vs Public Prosecutor, High Court of A.P.

Andhra Pradesh High Court · (2005) 2 ALD(Cri) 537 : (2005) 3 ALT(Cri) 378 : (2005) 3 APLJ 45 : (2006) 1 CivCC 425 : (2005) CriLJ 4297 : (2006) 1 RCR(Criminal) 369

Criminal Procedure Code, 1973 (CrPC) — Section 313General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts29 Jul 2005

Sanapala Narasamma Vs State of A.P. and Others

Andhra Pradesh High Court · (2006) 1 ALD 297

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 5, 5(2), 51(2), 64ACivil Procedure Code, 1908 (CPC) — Order 39 Rule 1

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High Courts29 Jul 2005Dismissed

Sheik Madar and Others Vs Kursheeda Begum

Andhra Pradesh High Court · (2005) 5 ALD 818 : (2005) 5 ALT 591

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 7 Rule 11, 151

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High Courts29 Jul 2005Allowed

Oriental Insurance Company Ltd. Vs Smt. V. Kala Bharathi and Others

Andhra Pradesh High Court · AIR 2006 AP 31 : (2005) 6 ALD 61 : (2005) 5 ALT 564

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(1), Order 21 Rule 1(2), Order 21 Rule 1(3), Order 21 Rule 1(4)Constitution of India, 1950 — Article 21Contract Act, 1872 — Section 59, 61

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High Courts29 Jul 2005Dismissed

Ghanta Sundara Rao Vs Buddana Surya Rao

Andhra Pradesh High Court · (2005) 5 ALD 291 : (2005) 6 ALT 192

Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)

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High Courts29 Jul 2005Dismissed

Babulal Shiva Shankar and Sri Brig Mohan Agarwal Vs Sri Praveen Kumar Agarwal

Andhra Pradesh High Court · (2005) 5 ALD 342 : (2005) 5 ALT 410

Evidence Act, 1872 — Section 65, 66Transfer of Property Act, 1882 — Section 106

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High Courts29 Jul 2005Dismissed

Bodla Ravindranath Vs Chintala Venkatalaxmi and Others

Andhra Pradesh High Court · (2005) 6 ALD 358

Hindu Adoptions and Maintenance Act, 1956 — Section 11, 6, 9, 9(2), 9(3)Hindu Succession Act, 1956 — Section 14Limitation (Amendment) Act, 1963 — Article 113, 118, 57, 58, 65

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High Courts28 Jul 2005Dismissed

The Gazetted Food Inspector, Div. I Vs P. Mohan Goud

Andhra Pradesh High Court · (2005) 2 ALD(Cri) 689 : (2005) 3 APLJ 365 : (2005) CriLJ 4267

Andhra Pradesh Excise (Arrack and Toddy Licences General Conditions) Rules, 1969 — Rule 24, 24A, 24B, 4, 5Andhra Pradesh Excise Act, 1968 — Section 2, 34, 36, 37Prevention of Food Adulteration Act, 1954 — Section 2, 7

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High Courts28 Jul 2005Dismissed