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Andhra Pradesh High Court judgments

35,240 judgments · page 986 of 1,762

High Courts23 Nov 2001Dismissed

Sundarapalli Srinivas Vs State of A.P.

Andhra Pradesh High Court · (2002) 2 ALD 13 Supp : (2002) 1 ALD(Cri) 576 : (2002) 1 ALT(Cri) 321 : (2002) 2 DMC 258

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 113B
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High Courts23 Nov 2001Allowed

State: A.C.B. Vs P. Seshagiri Rao and Another

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 1 : (2001) 6 ALT 401 : (2001) 2 ALT(Cri) 540 : (2002) 2 RCR(Criminal) 325

Criminal Procedure Code, 1973 (CrPC) — Section 160, 161, 164, 165, 166Evidence Act, 1872 — Section 145
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High Courts23 Nov 2001

G. Nagaraj Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 73 : (2002) 1 ALT(Cri) 104 : (2002) CriLJ 1980

Andhra Pradesh Prohibition Act, 1995 — Section 12, 13, 8Criminal Procedure Code, 1973 (CrPC) — Section 451, 482
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High Courts22 Nov 2001Allowed

V. Devaiah Vs Superintendent of Police, Karimnagar District

Andhra Pradesh High Court · (2002) 1 ALD 408 : (2002) 1 ALT 241

Administrative Tribunals Act, 1985 — Section 15, 20(2), 21, 22, 27Andhra Pradesh Administrative Tribunal (Procedure) Rules, 1989 — Rule 17(2), 19Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92
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High Courts22 Nov 2001Dismissed

H. Kondal Reddy Vs Central Bank of India, Hyderabad and Another

Andhra Pradesh High Court · (2002) 1 ALD 280 : (2002) 1 ALT 135 : (2002) 93 FLR 245

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 47 Rule 4(1), Order 47 Rule 5, Order 47 Rule 6, Order 47 Rule 7Constitution of India, 1950 — Article 225, 226Government of India Act, 1915 — Section 107, 108
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High Courts22 Nov 2001Dismissed

P. Sai Lakshmi Vs Patram Venkata Rao and Others

Andhra Pradesh High Court · (2002) 1 ALD 623 : (2001) 6 ALT 630 : (2002) 2 RCR(Civil) 107

Constitution of India, 1950 — Article 14, 226Hyderabad Municipal Corporation Act, 1955 — Section 12, 13, 20, 21, 21Limitation Act, 1908 — Section 12, 13, 5
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High Courts22 Nov 2001

P. Srinivasa Rao Vs P. Indira and Another

Andhra Pradesh High Court · AIR 2002 AP 130 : (2002) 1 ALD 296 : (2002) 1 ALT 677 : (2001) 93 DLT 545 : (2002) 1 DMC 749

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 39 Rule 2A, 151, 94Constitution of India, 1950 — Article 215, 223, 226Criminal Procedure Code, 1973 (CrPC) — Section 125
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High Courts21 Nov 2001Allowed

Uppari Susheela Vs The State Election Commissioner and Others

Andhra Pradesh High Court · (2001) 11 AP CK 0029

Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 1994 — Rule 32, 32A, 34(1), 34(2), 34(3)Andhra Pradesh Panchayat Raj Act, 1994 — Section 11, 12, 13, 14, 148Constitution of India, 1950 — Article 226, 243O, 324
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