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Andhra Pradesh High Court judgments

35,240 judgments · page 814 of 1,762

High Courts06 Aug 2004Dismissed

A.P. State Cooperative Societies Secretaries and Employees Union Vs The Government of Andhra Pradesh Cooperative Department and The Commissioner and Registrar of Cooperative Societies

Andhra Pradesh High Court · (2004) 5 ALT 61

Andhra Pradesh Cooperative Societies (Amendment) Act, 1985 — Section 116AA, 116C, 116C(1)Andhra Pradesh Co-operative Societies Act, 1964 — Section 116A, 123, 131, 60Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 28, 29, 72, 72(5)
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High Courts06 Aug 2004Allowed

Tongala Hanmanthu Vs State of A.P.

Andhra Pradesh High Court · (2004) 2 ALD(Cri) 353 : (2004) CriLJ 4087 : (2005) 2 RCR(Criminal) 772

Criminal Procedure Code, 1973 (CrPC) — Section 193Penal Code, 1860 (IPC) — Section 354, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts05 Aug 2004Dismissed

G. Lakshmi Narayanamma Rao Vs State of A.P.

Andhra Pradesh High Court · (2005) 1 ALD(Cri) 1 : (2004) 2 ALT(Cri) 579 : (2004) 3 APLJ 279 : (2006) 1 BC 531 : (2005) 126 CompCas 203 : (2005) CriLJ 860 : (2005) 1 RCR(Criminal) 100

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 420, 464, 468
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High Courts05 Aug 2004Allowed

Kathulapalli Ramachandraiah Vs State of A.P.

Andhra Pradesh High Court · (2005) 1 ALD(Cri) 30

Criminal Procedure Code, 1973 (CrPC) — Section 193Penal Code, 1860 (IPC) — Section 323, 354, 355, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts05 Aug 2004

E. Srisailam and Others Vs Ch. Padma Rao

Andhra Pradesh High Court · (2004) 5 ALD 292 : (2004) 5 ALT 560 : (2004) 3 APLJ 72

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 3A
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High Courts04 Aug 2004Allowed

Uppari Siddi Ramulu Vs State of A.P.

Andhra Pradesh High Court · (2004) 2 ALD(Cri) 698 : (2004) CriLJ 4732 : (2005) 3 RCR(Criminal) 513

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 324, 376
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High Courts04 Aug 2004Allowed

S.M. Kumar Vs The State of A.P.

Andhra Pradesh High Court · (2004) 2 ALD(Cri) 561

Criminal Procedure Code, 1973 (CrPC) — Section 14, 190, 190(1), 193, 195Penal Code, 1860 (IPC) — Section 366, 375(6), 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 2, 3(1)
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High Courts03 Aug 2004Dismissed

State of A.P. Vs B. Venkatamma and Others

Andhra Pradesh High Court · (2004) 5 ALD 605 : (2004) 6 ALT 189

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11Andhra Pradesh Land Encroachment Act, 1905 — Section 14, 6, 7Civil Procedure Code, 1908 (CPC) — Section 100
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