Andhra Pradesh General Clauses Act, 1891 — Section 18, 246, 246(1), 246(3), 247Andhra Pradesh Gram Panchayats Act, 1964 — Section 46Andhra Pradesh Panchayat Raj Act, 1994 — Section 276, 276(2)

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High Courts31 Jan 2002Allowed

B. Sudhakar Vs Deputy Commissioner of Commercial Taxes, Adilabad and Others

Andhra Pradesh High Court · (2002) 3 ALD 18

Andhra Pradesh General Sales Tax Act, 1957 — Section 16A

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High Courts31 Jan 2002

G. Laxminarayana and Others Vs State of A.P. and Others

Andhra Pradesh High Court · AIR 2002 AP 337 : (2002) 3 CivCC 312 : (2002) 4 RCR(Civil) 529

Electricity (Supply) Act, 1948 — Section 49Electricity Act, 1910 — Section 2, 24

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High Courts31 Jan 2002Allowed

Hema Reddy Vs Rakesh Reddy

Andhra Pradesh High Court · (2002) 3 ALD 640 : (2002) 2 ALT 16 : (2003) 1 DMC 109

Hindu Marriage Act, 1955 — Section 13(1)

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High Courts31 Jan 2002Dismissed

P. Hari Hara Prasad and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2002) 2 ALD 377 : (2002) 2 ALT 235

Constitution of India, 1950 — Article 14, 16

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High Courts31 Jan 2002Allowed

Kosipalli Satyanarayana Vs State of A.P.

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 667 : (2002) 2 ALT(Cri) 85 : (2002) 2 DMC 749

Penal Code, 1860 (IPC) — Section 304B

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High Courts31 Jan 2002Dismissed

K. Sudershan, Police Constable Vs Director General and Inspector General of Police and Others

Andhra Pradesh High Court · (2002) 3 ALT 256

Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 24

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High Courts30 Jan 2002Allowed

Manager, New India Assurance Co. Ltd. Vs Chintnala and Another

Andhra Pradesh High Court · (2003) 1 ACC 208 : (2002) ACJ 1524

Motor Vehicles Act, 1939 — Section 110B, 168

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High Courts30 Jan 2002Allowed

Manager, The New India Assurance Co. Ltd. Vs Chintnala @ Anaganti Narasimha and Another

Andhra Pradesh High Court · (2002) 3 ALT 194

Central Motor Vehicles Rules, 1989 — Rule 475Land Acquisition Act, 1894 — Section 11, 25Motor Vehicles Act, 1939 — Section 110B

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High Courts30 Jan 2002Dismissed

T.K. Srinivasulu Vs Union of India (UOI) and Others

Andhra Pradesh High Court · AIR 2002 AP 335 : (2002) 2 ALD 381 : (2002) 2 ALT 293 : (2002) 110 CompCas 578

Constitution of India, 1950 — Article 226

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High Courts30 Jan 2002

Bathini Sambaiah Vs Juluru Narayan

Andhra Pradesh High Court · (2002) 2 ALD 636 : (2002) 3 ALT 420 : (2002) 1 APLJ 294 : (2003) 1 CivCC 605

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5

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High Courts30 Jan 2002Dismissed

G. Gangadhar Vs APSRTC, Nizamabad and Another

Andhra Pradesh High Court · (2002) 2 ALD 416

Easements Act, 1882 — Section 60

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High Courts30 Jan 2002Dismissed

B. Sambaiah Vs J. Narayana

Andhra Pradesh High Court · (2002) 2 ALD 636 : (2002) 3 ALT 420 : (2002) 1 APLJ 294

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5

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High Courts29 Jan 2002Allowed

V. Nagamani Vs Govt. of A.P., Revenue (Endowments II) Department and Others

Andhra Pradesh High Court · (2002) 4 ALT 778

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 183, 80, 80(1), 81Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Alienation of Immovable Property Rules, 1987 — Rule 6

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High Courts29 Jan 2002Dismissed

Golla Lakkam Kristaiah Vs V. Subba Rao and Another

Andhra Pradesh High Court · (2003) ACJ 786 : (2002) 3 ALD 656 : (2002) 3 ALT 625 : (2002) 1 APLJ 222

Motor Vehicles Act, 1939 — Section 95(2)

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