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Andhra Pradesh High Court judgments

35,240 judgments · page 815 of 1,762

High Courts03 Aug 2004

Macha Gangadhar Vs Macha Gangaram

Andhra Pradesh High Court · AIR 2005 AP 178 : (2004) 5 ALD 402 : (2004) 6 ALT 593

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17Evidence Act, 1872 — Section 138
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High Courts03 Aug 2004

K. Amarnath Vs The Collector and District Magistrate R.R. Dist., The Chief Secretary Government of AP and The Superintendent Central Jail for Women

Andhra Pradesh High Court · (2004) 2 ALD(Cri) 531 : (2004) 6 ALT 54 : (2005) CriLJ 843

Andhra Pradesh Excise Act, 1968 — Section 3(1)Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2(i), 3Constitution of India, 1950 — Article 22(5)
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High Courts02 Aug 2004Dismissed

Prohibition and Excise Inspector Vs Madaparthi Srinivasulu

Andhra Pradesh High Court · (2004) 2 ALD(Cri) 366 : (2004) 2 ALT(Cri) 568 : (2004) CriLJ 3813

Andhra Pradesh Excise (Arrack and Toddy Licences General Conditions) Rules, 1969 — Rule 24, 24A, 24BAndhra Pradesh Excise Act, 1968 — Section 37, 72Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22
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High Courts02 Aug 2004Dismissed

The Proh. and Excise Inspector Vs Madaparthi Srinivaslulu

Andhra Pradesh High Court · (2004) 2 ALD(Cri) 366 : (2004) 2 ALT(Cri) 568 : (2004) CriLJ 3813

Andhra Pradesh Excise (Arrack and Toddy Licences General Conditions) Rules, 1969 — Rule 24, 24A, 24BAndhra Pradesh Excise Act, 1968 — Section 37, 37(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 8
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High Courts02 Aug 2004Allowed

P. Vasu and Another Vs State of A.P.

Andhra Pradesh High Court · (2005) 1 ALT(Cri) 134 : (2005) 1 DMC 753

Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 304B, 306, 498A
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High Courts30 Jul 2004Dismissed

M. China Gopalakrishna Vs The State of A.P.

Andhra Pradesh High Court · (2003) 2 ALD(Cri) 795 : (2005) 1 ALT(Cri) 90 : (2004) CriLJ 3892 : (2005) 1 RCR(Criminal) 767

Andhra Pradesh Forest Produce Transit Rules, 1970 — Rule 5(3)Criminal Procedure Code, 1973 (CrPC) — Section 239, 8(1)Prevention of Corruption Act, 1947 — Section 5A, 6
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High Courts30 Jul 2004Dismissed

The State of A.P. Vs Uddala Rathaiah

Andhra Pradesh High Court · (2004) 2 ALD(Cri) 437 : (2004) 2 ALT(Cri) 621 : (2004) CriLJ 4461

Criminal Procedure Code, 1973 (CrPC) — Section 164, 174Penal Code, 1860 (IPC) — Section 201, 302, 376
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