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Andhra Pradesh High Court judgments

35,240 judgments · page 801 of 1,762

High Courts11 Oct 2004Allowed

Janapati Krishna Singarappa Vs The State of A.P.

Andhra Pradesh High Court · (2005) 3 ALT(Cri) 244 : (2005) 1 ALT(Cri) 355 : (2005) CriLJ 1187 : (2005) 2 RCR(Criminal) 295

Arms Act, 1959 — Section 19Criminal Procedure Code, 1973 (CrPC) — Section 300, 313General Clauses Act, 1897 — Section 26
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High Courts08 Oct 2004Dismissed

Musku Mallaiah Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2005) 1 ALD 485 : (2004) 6 ALT 155 : (2004) 3 APLJ 316

Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 11, 2(9), 3, 4, 5(1)Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989 — Rule 27(4), 9Constitution of India, 1950 — Article 246(1), 246(3), 254
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High Courts07 Oct 2004

Hindusthan Aeronautics Employees Cooperative Housing Society Limited Vs Special Court constituted under A.P. Land Grabbing (Prohibition) Act, 1982 and Others

Andhra Pradesh High Court · AIR 2005 AP 76 : (2004) 6 ALD 769 : (2004) 6 ALT 772

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 83Andhra Pradesh Forest Act, 1967 — Section 29(4)Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 1(3A), 10, 11, 12, 1A
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High Courts05 Oct 2004Allowed

Mohamad Yacub Vs State of A.P. and Another

Andhra Pradesh High Court · (2005) 2 DMC 219

Criminal Procedure Code, 1973 (CrPC) — Section 222, 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 109, 300, 302, 304B, 306
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