Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10, 11, 18Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 80(1)Land Acquisition Act, 1894 — Section 13, 15, 16, 17, 2

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High Courts23 Jun 1999Dismissed

State of A.P. Vs Richwood Products P. Ltd.

Andhra Pradesh High Court · (2000) 118 STC 189

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High Courts23 Jun 1999

Commissioner of Income Tax Vs Republic Forge Co.

Andhra Pradesh High Court · (1999) 240 ITR 57 : (1999) 106 TAXMAN 355

Income Tax Act, 1961 — Section 36, 37

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High Courts23 Jun 1999

N.C. Padmanabhan Vs Board of Directors and others

Andhra Pradesh High Court · (1999) 3 ALD 715 : (1999) 4 ALT 25

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High Courts23 Jun 1999

Mathew Joseph Vs Andhra Bank, Head Office, Saifabad, Hyd. and others

Andhra Pradesh High Court · (1999) 4 ALD 97 : (1999) 3 ALT 730

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High Courts23 Jun 1999

Guntha Radhakrishna Murthy Vs N. Venkoba Setty and others

Andhra Pradesh High Court · (1999) 5 ALD 176 : (1999) 5 ALT 356

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 20(3)Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 11(3), 22(8)

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High Courts22 Jun 1999

Hindustan Petroleum Corporation Ltd., Visakhapatnam Vs Vankineni Ratna Kumar

Andhra Pradesh High Court · (1999) 4 ALD 112 : (1999) 4 ALT 139 : (1999) 2 APLJ 24 : (1999) 2 APLJ 203

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5

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High Courts22 Jun 1999

K.S. Rama Rao Vs Commissioner of Workmen Compensation and Dy. Commissioner of Labour, Hyd. and others

Andhra Pradesh High Court · (1999) 4 ALD 314 : (1999) 4 ALT 342

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 66, 66Taxation on Income (Investigation Commission) Act, 1947 — Section 8(5)

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High Courts22 Jun 1999

Nimmagadda Jagajjanani Vs Nimmagadda Apparao

Andhra Pradesh High Court · (1999) 4 ALD 418 : (1999) 4 ALT 564 : (1999) 2 APLJ 233 : (1999) 2 DMC 728

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 23Limitation Act, 1963 — Section 5

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High Courts22 Jun 1999

P. Ramachander Rao Vs K. Dayanand

Andhra Pradesh High Court · (1999) 4 ALD 258 : (1999) 2 APLJ 226

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

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High Courts21 Jun 1999

A. Balaji Agarwal Vs District Magistrate and Collector, Adilabad and another

Andhra Pradesh High Court · (1999) 4 ALD 335 : (1999) 4 ALT 726

Constitution of India, 1950 — Article 21, 22Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)(a)

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High Courts21 Jun 1999Allowed

Union Bank of India (UOI) Vs Koduri Veera Raghavayya and Others Andhra Bank Vs Sri Venkateswara Rice Mill, Godavari Bricks Company and Others and Thatineni Venkateswara Rao and Others State Bank of India Vs Venkateshwara Mining Company and Guntaka Siva Reddy and Others

Andhra Pradesh High Court · (2000) 101 CompCas 338

Banking Regulation Act, 1949 — Section 21A

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High Courts21 Jun 1999

Parsi Zoroastrian Anjuman of Secunderabad and Hyderabad and others Vs Deputy Commissioner of Endowments, Hyd. and others

Andhra Pradesh High Court · (2000) 1 ALD 482 : (2000) 1 ALT 256

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 1(3), 15(3), 28, 6, 80Constitution of India, 1950 — Article 226, 26Hyderabad Endowment Regulations, 1349 — Regulation 2

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High Courts21 Jun 1999Allowed

Union Bank of India and Others Vs G. Shiva Reddy and Others

Andhra Pradesh High Court · (1999) 3 ALT 719

Banking Regulation (Amendment) Act, 1984 — Section 21ABanking Regulation Act, 1949 — Section 21A

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