Administrative Service (Cadre) Rules, 1954 — Rule 4(1)All India Services (Discipline and Appeal) Rules, 1969 — Rule 8All India Services Act, 1951 — Section 3(1)

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High Courts14 Oct 1993Allowed

Sikile Moses Vs Koturi Seeta Ram Das

Andhra Pradesh High Court · (1993) 3 ALT 452 : (1994) 1 APLJ 52

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 40, 115, 51

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High Courts14 Oct 1993Allowed

The Divisional Manager, Oriental Fire and General Insurance Co. Ltd. Vs Nakkina Raju and Others

Andhra Pradesh High Court · (1993) 3 ALT 701

Motor Vehicles Act, 1939 — Section 110B, 110D

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High Courts14 Oct 1993

State of Andhra Pradesh and Another Vs P. Lakshmu Reddy

Andhra Pradesh High Court · (1993) 3 ALT 694 : (1994) 1 ARBLR 402

Arbitration Act, 1940 — Section 14, 17, 30

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High Courts13 Oct 1993

Secunderabad Bunks (KIOSKS) Owners Association Vs The Commissioner, Municipal Corporation of Hyderabad, and others

Andhra Pradesh High Court · AIR 1994 AP 35

Constitution of India, 1950 — Article 19(1), 226

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High Courts12 Oct 1993Dismissed

Jonnalagadda Suryakantham Vs Ragani Sathiyyamma

Andhra Pradesh High Court · (1994) 1 ALT 93 : (1994) 1 APLJ 44

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16

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High Courts11 Oct 1993

P.P. Ranganayaki and Another Vs P.P. Govindachary

Andhra Pradesh High Court · (1994) 1 ALT 153 : (1994) 2 DMC 541

Hindu Marriage Act, 1955 — Section 13

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High Courts11 Oct 1993Allowed

Togari Chandrakala Vs Togari Venkatesh

Andhra Pradesh High Court · (1993) 3 ALT 733 : (1994) 2 DMC 524

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts08 Oct 1993

Government of A.P. and Others Vs N.V. Choudary and Another

Andhra Pradesh High Court · (1993) 3 ALT 391 : (1993) 2 APLJ 479

Arbitration Act, 1940 — Section 20, 8Constitution of India, 1950 — Article 14, 141, 21Contract Act, 1872 — Section 29

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High Courts08 Oct 1993

St. Anthony''s Educational Society Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1993) 3 ALT 561

Andhra Pradesh High Court Appellate Side Rules, 1958 — Rule 1, 2, 5, 6Writ Proceedings Rules, 1977 — Rule 14, 24

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High Courts08 Oct 1993

N. Sudershan Reddy and Others Vs Smt. Kannamma (deceaed by LRs) and others,

Andhra Pradesh High Court · AIR 1994 AP 116

Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 1(3), 2(1), 3(2), 4, 5Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 87Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 19, 34, 38E, 38F

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High Courts08 Oct 1993

Adapa Bhogi Raju Vs S.G. Ramayya and Another

Andhra Pradesh High Court · (1994) 1 ALT(Cri) 15 : (1994) 1 AnWR 73 : (1993) 2 APLJ 511 : (1994) 2 CivCC 646 : (1994) CriLJ 411 : (1994) 3 RCR(Criminal) 366

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts08 Oct 1993