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Andhra Pradesh High Court judgments, 1976

175 judgments · page 2 of 9

High Courts19 Nov 1976Dismissed

Vamulapalli Purnachandra Rao Vs The State of A.P.

Andhra Pradesh High Court · (1976) 11 AP CK 0007

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 21Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 123, 129, 9
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High Courts11 Nov 1976Allowed

Srikanth Neemkar Vs G. Yelloji Rao

Andhra Pradesh High Court · (1976) 11 AP CK 0003

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 12, 13, 3Civil Procedure Code, 1908 (CPC) — Section 11Contract Act, 1872 — Section 23, 55
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High Courts05 Nov 1976Dismissed

Bandi Krishna Murthy Vs The Land Reforms Tribunal, Gudivada

Andhra Pradesh High Court · (1976) 11 AP CK 0015

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(1), 16, 17, 2, 22Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 16, 17, 3(f), 4, 5(3)Constitution of India, 1950 — Article 39
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High Courts03 Nov 1976Dismissed

Chandramouliprasad Devabhaktuni Vs State of A.P. and others

Andhra Pradesh High Court · (1976) 11 AP CK 0017

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10, 16, 17, 17(1), 7Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 17(1), 17(4), 4, 4(1)
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