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Andhra Pradesh High Court judgments

35,240 judgments · page 758 of 1,762

High Courts18 Jul 2005Allowed

B. Rajeshwar Rao Vs G.B. Tilak

Andhra Pradesh High Court · (2005) 5 ALD 344 : (2005) 5 ALT 742 : (2007) 1 BC 518

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 4, 37Limitation Act, 1963 — Section 5
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High Courts15 Jul 2005Dismissed

Itikala Srinu Vs State of A.P.

Andhra Pradesh High Court · (2006) 1 ALD(Cri) 81 : (2006) 1 ALT(Cri) 3 : (2005) CriLJ 3908

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 34
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High Courts14 Jul 2005

M.V. Prasad Vs New India Assurance Co. Ltd. and Another

Andhra Pradesh High Court · (2005) 4 ACC 671 : (2005) 6 ALD 25 : (2005) 5 ALT 7

Civil Procedure Code Amendment Act, 1999 — Section 16, 7Civil Procedure Code Amendment Act, 2002 — Section 16(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 17, Order 6 Rule 18, Order 6 Rule 5, Order 8 Rule 9
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High Courts14 Jul 2005

P.L. Raju Vs Dr. Nandan Singh

Andhra Pradesh High Court · (2005) 5 ALD 402

Contract Act, 1872 — Section 39, 64, 65, 66, 67Hindu Minority and Guardianship Act, 1956 — Section 8(2)Urban Land (Ceiling and Regulation) Act, 1976 — Section 26
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High Courts13 Jul 2005Allowed

P. Malleswaramma Vs P. Prathap Reddy

Andhra Pradesh High Court · AIR 2006 AP 4 : (2005) 5 ALD 512 : (2005) 5 ALT 319 : (2005) 4 RCR(Civil) 690

Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 494
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High Courts13 Jul 2005Dismissed

Union of India (UOI) Vs Aggala Dilleswara Rao

Andhra Pradesh High Court · (2006) 3 ACC 652 : (2006) ACJ 1470 : AIR 2005 AP 444 : (2005) 5 ALT 541 : (2005) 2 APLJ 472

Railway Claims Tribunal Act, 1987 — Section 13(1), 16, 17, 17(2), 2Railways (Amendment) Act, 1994 — Section 13(1)Railways Act, 1989 — Section 123, 124, 124A, 125, 128
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High Courts13 Jul 2005Allowed

Vegendla Subba Rao Vs Puvvada Srinivasa Rao and Others

Andhra Pradesh High Court · AIR 2005 AP 449 : (2005) 5 ALD 260 : (2005) 6 ALT 106 : (2006) 2 CivCC 32

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 58, Order 21 Rule 92, Order 21 Rule 94, Order 21 Rule 95Limitation (Amendment) Act, 1973 — Article 134Limitation Act, 1908 — Article 180
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