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Andhra Pradesh High Court judgments

35,240 judgments · page 866 of 1,762

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High Courts27 Aug 2003Dismissed

Chittiri Simmanna and Others Vs Deputy Registrar of Co-operative Societies, Divisional Co-operative Officer and Others

Andhra Pradesh High Court · (2003) 6 ALD 772 : (2004) 1 ALT 79

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High Courts27 Aug 2003

B. Bhaskar Rao Vs Government of A.P. and Others

Andhra Pradesh High Court · (2003) 5 ALD 764

Criminal Procedure Code, 1973 (CrPC) — Section 433B
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High Courts27 Aug 2003Allowed

Vyasya Bank Limited Vs Deputy Director, DGFT (Enforcement-cum-Adjudication) Government of India, Ministry of Commerce and Others

Andhra Pradesh High Court · (2003) 6 ALD 241

Contract Act, 1872 — Section 128
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High Courts27 Aug 2003Allowed

Kapitan Distilleries and Others Vs Government of Andhra Pradesh and Another

Andhra Pradesh High Court · (2003) 5 ALD 504

Andhra Pradesh Excise Act, 1968 — Section 23, 28(1), 9(1)Constitution of India, 1950 — Article 304, 47
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High Courts27 Aug 2003Dismissed

Akkula Mangayyamma Vs Mandal Development Officer, Samalkot Mandal and Another

Andhra Pradesh High Court · (2003) 5 ALD 418

Constitution of India, 1950 — Article 226
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High Courts27 Aug 2003Dismissed

Kanthamma and Others Vs Gangulamma and Others

Andhra Pradesh High Court · (2004) 3 ALD 151 : (2004) 2 ALT 85

Specific Relief Act, 1963 — Section 38
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High Courts27 Aug 2003Dismissed

Kuppala Srinivasa Rao Vs Lingala Amruthamma and Others

Andhra Pradesh High Court · (2004) 1 ACC 483 : (2004) ACJ 1841 : (2003) 6 ALD 786 : (2003) 6 ALT 246

Motor Vehicles Act, 1988 — Section 140Penal Code, 1860 (IPC) — Section 304A
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High Courts27 Aug 2003Allowed

The Vysya Bank Ltd. Vs The Deputy Director, Ministry of Commerce, Govt. of India and Others

Andhra Pradesh High Court · (2003) 6 ALD 241

Contract Act, 1872 — Section 128
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High Courts26 Aug 2003

G. Srinivas Vs Ch. Bala Raju and Others

Andhra Pradesh High Court · (2003) 6 ALD 888 : (2003) 6 ALT 733

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High Courts26 Aug 2003Allowed

Balaji Traders Vs Commissioner of Excise and Others

Andhra Pradesh High Court · (2003) 5 ALD 725

Andhra Pradesh Excise Act, 1968 — Section 13(1), 34
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High Courts26 Aug 2003Allowed

Avvaru Ramachandra Rao Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2003) 12 CriminalCC 429 : (2004) 4 RCR(Criminal) 134

Criminal Procedure Code, 1973 (CrPC) — Section 222, 313Penal Code, 1860 (IPC) — Section 304B, 306, 354, 376, 498A
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High Courts26 Aug 2003Dismissed

P. Gyan Chander Vs Secunderabad Cantonment Board and Others

Andhra Pradesh High Court · (2003) 6 ALD 65

Cantonments Act, 1924 — Section 179, 282, 283
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High Courts25 Aug 2003Dismissed

Dasari Suryamani Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2003) 6 ALD 756 : (2004) 2 ALT 289 : (2004) 2 ALT 28

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High Courts25 Aug 2003Allowed

State Bank of Hyderabad Vs B. Rangaswamy (died) per LRs. and Others

Andhra Pradesh High Court · AIR 2004 AP 91 : (2004) 1 ALD 645 : (2004) 1 APLJ 213 : (2004) 3 BC 125

Civil Procedure Code, 1908 (CPC) — Section 152
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High Courts25 Aug 2003

Union of India (UOI) and Others Vs K. Radhakrishna Murthy and Another

Andhra Pradesh High Court · (2003) 6 ALD 742 : (2004) 1 ALT 609

Constitution of India, 1950 — Article 141, 142
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High Courts22 Aug 2003Dismissed

Srinivasa Convent Aided High School (Telugu Medium) Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2003) 5 ALD 471

Andhra Pradesh Education Act, 1982 — Section 20, 20(3)Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993 — Rule 21, 4
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High Courts22 Aug 2003Dismissed

Sakary Viswanatha Rao and Others Vs K. Manikyamma and Another

Andhra Pradesh High Court · (2004) 2 ALD 15 : (2004) 1 ALT 651

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
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High Courts22 Aug 2003Dismissed

Shashi Finance Corporation Vs Super Shine Abrasives (P) Ltd. and Others

Andhra Pradesh High Court · (2003) 2 ALD(Cri) 634 : (2004) 2 ALT(Cri) 295 : (2003) 3 APLJ 143 : (2004) 2 BC 172 : (2005) 126 CompCas 10

General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts22 Aug 2003Dismissed

Udipi Sri Anand Bhavan Vs Regional Director, Employees'' State Insurance Corporation

Andhra Pradesh High Court · (2004) 4 ALD 1 : (2003) 2 AnWR 654 : (2004) 1 LLJ 647

Employees State Insurance Act, 1948 — Section 2(12), 39, 40
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High Courts22 Aug 2003Dismissed

Konda Lakshmana Bapuji Vs Govt. of A.P., Dept. of Revenue and Others

Andhra Pradesh High Court · (2003) 3 APLJ 250

Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988 — Rule 15Civil Procedure Code, 1908 (CPC) — Section 144, 151, 47Constitution of India, 1950 — Article 226
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