Andhra Pradesh Civil Courts Act, 1972 — Section 10, 11, 12, 13, 14Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 11, 12, 13, 14, 15Civil Procedure Code, 1908 (CPC) — Section 6

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High Courts11 Nov 1994Allowed

P. Raj Kumar Vs N. Krishna

Andhra Pradesh High Court · (1994) 3 ALT 597

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3), 2, 22

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High Courts11 Nov 1994

J.B. Sanjeeva Rao Vs Industrial Tribunal-cum-labour Court, Warangal and Another

Andhra Pradesh High Court · (1994) 3 ALT 722 : (1995) 2 LLJ 872

Industrial Disputes Act, 1947 — Section 10, 11

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High Courts11 Nov 1994

State of Andhra Pradesh Vs Coromandel Paints and Chemicals Ltd.

Andhra Pradesh High Court · (1995) 98 STC 82

Andhra Pradesh General Sales Tax Act, 1957 — Section 20, 22(1), 6ACentral Sales Tax Act, 1956 — Section 3, 6, 6A, 9

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High Courts11 Nov 1994

Tahera Bee Vs Andhra Pradesh Agricultural University and Others

Andhra Pradesh High Court · (1995) 1 ALT 448 : (1995) 1 APLJ 114

Andhra Pradesh Agricultural University Act, 1963 — Section 40(1)

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High Courts09 Nov 1994

Girdharlal and Company Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1995) 2 APLJ 65 : (1995) 97 STC 442

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

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High Courts08 Nov 1994Dismissed

Dakshina India Arya Vysya Sri Vasavi Kanyakaparameswari Dharma Paripalana Samastha, (Reg.) Vs Segu Subbarayudu and Others

Andhra Pradesh High Court · (1995) 3 ALT 559

Civil Procedure Code, 1908 (CPC) — Section 16, 24

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High Courts08 Nov 1994

G. Solmon Raju Vs A.P. State Electricity Board and Others

Andhra Pradesh High Court · (1994) 3 ALT 458 : (1995) 1 APLJ 124

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High Courts07 Nov 1994

State of Andhra Pradesh Vs Blue Star Limited

Andhra Pradesh High Court · (1995) 96 STC 374

Andhra Pradesh General Sales Tax Act, 1957 — Section 22(1), 38

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High Courts07 Nov 1994

State of Andhra Pradesh Vs Radiant Engineering Co.

Andhra Pradesh High Court · (1995) 96 STC 300

Andhra Pradesh General Sales Tax Act, 1957 — Section 20(2), 22, 5(1)

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High Courts07 Nov 1994Dismissed

V. Rajeswara Naidu and Others Vs The Transport Commissioner, Govt. of A.P. and Others

Andhra Pradesh High Court · (1995) 1 ALT 423

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 483Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 207, 213

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High Courts05 Nov 1994

State of Andhra Pradesh Vs Phipson and Co.

Andhra Pradesh High Court · (1995) 1 ALT 444 : (1995) 97 STC 622

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

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High Courts05 Nov 1994

State of A.P. and another Vs Subba Reddy and another

Andhra Pradesh High Court · (1999) 1 ALD 170 : (1999) 1 ALT 122

Arbitration Act, 1940 — Section 14, 17, 30Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 73

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High Courts05 Nov 1994

Commissioner of Wealth Tax Vs Bargah-e-Fatima Wakf

Andhra Pradesh High Court · (1995) 216 ITR 546

Wealth Tax Act, 1957 — Section 21(4), 25(2), 27(1), 27(3), 5(1)

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High Courts05 Nov 1994

Kundla Bojjireddy and Others Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1994) 11 AP CK 0010

Criminal Procedure Code, 1973 (CrPC) — Section 346, 349Penal Code, 1860 (IPC) — Section 148, 149, 302

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High Courts04 Nov 1994Allowed

Abdul Khadar Munwar Vs Mohd. Iqbal Pasha and State

Andhra Pradesh High Court · (1995) 1 ALT(Cri) 160 : (1994) 2 AnWR 595 : (1995) 2 DMC 250

Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112

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