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Andhra Pradesh High Court judgments

35,240 judgments · page 913 of 1,762

High Courts19 Dec 2002Dismissed

M.A. Ghani Vs P. Rami Reddy

Andhra Pradesh High Court · (2003) 2 ALD 801 : (2003) 3 ALT 120

Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Transfer of Property Act, 1882 — Section 106
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High Courts19 Dec 2002Allowed

A. Bhaskar and Others Vs State of A.P.

Andhra Pradesh High Court · (2003) 1 ALD(Cri) 411 : (2003) 2 ALT 125

Andhra Pradesh Gaming Act, 1974 — Section 12, 4, 9Criminal Procedure Code, 1973 (CrPC) — Section 251, 397, 401
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High Courts17 Dec 2002

A. Narayan Rao Vs Shanta Bai and Others

Andhra Pradesh High Court · (2004) 2 ALD 585 : (2004) 3 ALT 104 : (2004) 2 CivCC 409

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 11(3), 49Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 3, 34
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High Courts16 Dec 2002Allowed

Kothapalli Sunil Kumar Vs The State of A.P.

Andhra Pradesh High Court · (2003) 1 ALD(Cri) 472 : (2003) 1 ALT(Cri) 297

Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 23(1), 3
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High Courts16 Dec 2002Partly Allowed

G. Lingaswamy Vs The State of A.P.

Andhra Pradesh High Court · (2003) 1 ALD(Cri) 1000 : (2003) 1 ALT(Cri) 332 : (2003) 2 DMC 253

Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 302, 304, 307
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