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Andhra Pradesh High Court judgments

35,240 judgments · page 759 of 1,762

High Courts13 Jul 2005Dismissed

Akkala Durga Rao Vs Manikonda Durga Anjaneyulu

Andhra Pradesh High Court · (2005) 5 ALT 509 : (2005) 3 APLJ 24

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 11, 12, 7, 7(2)Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 16, 5, 5(3), 5(4)
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High Courts12 Jul 2005Dismissed

Ranghothan Rao Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2005) 2 ALD(Cri) 193 : (2005) 3 ALT(Cri) 353 : (2005) CriLJ 3650

Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Evidence Act, 1872 — Section 4(1)Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
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High Courts12 Jul 2005Dismissed

S.K. Sharma Vs A. Viswanath

Andhra Pradesh High Court · (2005) 6 ALD 119 : (2006) 3 ALT 478

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3), 2, 22, 28
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High Courts12 Jul 2005Dismissed

Narmada Enterprises and Another Vs State of A.P. and Another

Andhra Pradesh High Court · (2005) 2 ALD(Cri) 736 : (2005) 3 ALT(Cri) 271 : (2005) 3 APLJ 473 : (2007) 2 BC 45 : (2006) 1 CivCC 396 : (2005) CriLJ 4492 : (2006) 1 RCR(Criminal) 228

Companies Act, 1956 — Section 51, 52, 53Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts11 Jul 2005Dismissed

M. Ramesh Vs Vankadara Sunil Kumar

Andhra Pradesh High Court · (2005) 2 ALD(Cri) 442 : (2005) 3 ALT(Cri) 253 : (2006) 1 APLJ 308 : (2006) 4 BC 84 : (2006) 1 CivCC 259 : (2005) 4 RCR(Criminal) 619

Criminal Procedure Code, 1973 (CrPC) — Section 482General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts11 Jul 2005Dismissed

Jai Singh Vs Krishna Bai Jaiswal and Another

Andhra Pradesh High Court · (2005) 5 ALD 281

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 11, 22Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 23(6), 23(7)
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High Courts07 Jul 2005

Singam Satyanarayana Vs Election Officer and Deputy Chief Executive Officer, Zila Parishad and Others

Andhra Pradesh High Court · (2005) 4 ALD 780 : (2005) 4 ALT 645

Andhra Pradesh Panchayat Raj (Conduct of Election of Members (Co-opted) and President/Vice-President of Mandal Parishads and Members (Co-opted) and Chairman/Vice Chairman of Zilla Parishads) Rules, 1994 — Rule 13Constitution of India, 1950 — Article 191(2), 243, 243B, 243F, 243F(1)Panchayat Raj Act, 1994 — Section 153, 153(1), 181
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High Courts07 Jul 2005

Rohit Parushram and Others Vs Dhiraj Rawal and Another

Andhra Pradesh High Court · (2005) 2 ALD(Cri) 446 : (2006) 1 ALT(Cri) 264 : (2006) 4 BC 572 : (2006) 1 CivCC 353 : (2005) CriLJ 4209 : (2006) 1 RCR(Criminal) 358

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
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