Advocates Act, 1961 — Section 1Andhra Pradesh Education Act, 1982 — Section 1(3), 20(2)Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 3, 3(3), 5, 6, 7

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High Courts31 Mar 1990

M/s. Mahmooda Begum Ricemill Vs The Additional Commissioner of Civil Supplies and Ex-Officio Secretary to Govt. Food and Agriculture, Hyderabad and others

Andhra Pradesh High Court · AIR 1991 AP 76

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 6A, 7

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High Courts31 Mar 1990

Delux Wines Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1990) 77 STC 373

Andhra Pradesh General Sales Tax Act, 1957 — Section 14, 14(1), 14(2), 14(3), 14(4)

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High Courts29 Mar 1990

Badimeni Pochaiah and others Vs Gatla Akkapalli and others

Andhra Pradesh High Court · AIR 1992 AP 42

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 6, Order 9 Rule 7, 108, 11

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High Courts29 Mar 1990Allowed

Karachi Bakery Vs Regional Provident Fund Commissioner

Andhra Pradesh High Court · (1990) 2 APLJ 49 : (1999) 3 LLJ 151

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2

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High Courts29 Mar 1990

Rachana Flour Mill (P.) Ltd. Vs Commercial Tax Officer, Secunderabad

Andhra Pradesh High Court · (1990) 78 STC 332

Andhra Pradesh General Sales Tax Act, 1957 — Section 17, 28

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High Courts29 Mar 1990

M. Sivarama Krishna Reddy Vs The Secretary, Regional Transport Authority, Guntur and others

Andhra Pradesh High Court · AIR 1991 AP 183

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 132, 166, 179Motor Vehicles Act, 1939 — Section 47, 57(3)Motor Vehicles Act, 1988 — Section 66, 67, 68, 69, 70

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High Courts28 Mar 1990

B. Ramesh Vs The Special Officer and Competent Authority Urban Land Ceiling Barkatpura, Hyderabad and another

Andhra Pradesh High Court · AIR 1990 AP 307

Constitution of India, 1950 — Article 226, 252Registration Act, 1908 — Section 71Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(1), 10(4), 26, 26(2)

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High Courts28 Mar 1990

Bharat Pulvarising Mills (P) Ltd. and Others Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1990) 1 APLJ 479 : (1991) CriLJ 995

Criminal Procedure Code, 1973 (CrPC) — Section 305, 482Insecticides Act, 1968 — Section 33(1)

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High Courts28 Mar 1990

Rayalaseema Enterprises Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1990) 78 STC 121

Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4), 6C

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High Courts26 Mar 1990

Nitin Kumar and Co. Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1990) 78 STC 104

Andhra Pradesh General Sales Tax Act, 1957 — Section 6C

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High Courts25 Mar 1990

Mahalakshmi Enterprises and Another Vs Sri Vishnu Trading Co. and Another

Andhra Pradesh High Court · (1991) 1 ALT 22 : (1990) 2 APLJ 463 : (1993) 77 CompCas 249

Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts23 Mar 1990

P. Venkataraman Vs The Convener, B.Ed. Common Enterance Test Committee and others

Andhra Pradesh High Court · AIR 1991 AP 190

Constitution of India, 1950 — Article 14, 15, 226, 29(2)

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High Courts22 Mar 1990

Syed Salim Vs M.J. Simon and Others

Andhra Pradesh High Court · (1990) 2 APLJ 17 : (1991) CriLJ 294

Penal Code, 1860 (IPC) — Section 323, 34, 342, 506Prevention of Corruption Act, 1988 — Section 5(1), 5(2)Probation of Offenders Act, 1958 — Section 11(4), 3, 4

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