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Andhra Pradesh High Court judgments, 2004

1,268 judgments · page 6 of 64

High Courts09 Dec 2004Allowed

Pabba Yadagiri Vs Collector and District Magistrate and Others

Andhra Pradesh High Court · (2005) 1 ALD(Cri) 187 : (2005) 1 ALT 792

Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 10, 12, 12(2), 13, 14(1)Constitution of India, 1950 — Article 22(5)
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High Courts08 Dec 2004Dismissed

D. Dhanamjaya Rao Vs Bank of India and Another

Andhra Pradesh High Court · (2005) 3 ALD 90 : (2005) 2 ALT 266 : (2005) 2 ARBLR 52 : (2005) 3 BC 604 : (2006) 133 CompCas 28 : (2006) 67 SCL 299

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 7Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 11, 13(2), 2, 3
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High Courts08 Dec 2004Allowed

A. Yeshoda Vs Digamber Rao Surve

Andhra Pradesh High Court · (2005) 2 ALD 50 : (2005) 2 ALT 355 : (2005) 1 APLJ 209

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11(1), 11(3), 11(4), 12(2)Madhya Bharat Accommodation Control Act, 1955 — Section 4Transfer of Property Act, 1882 — Section 106, 111
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High Courts07 Dec 2004Allowed

M. Ramabhadra Rao, Special Judicial Magistrate of First Class, Excise Court Vs The Govt. of A.P. and The High Court of A.P. T. Ramachandra Reddy Vs State of A.P. A. Rajaiah Vs Govt. of A.P. and Others Y. Venkateswara Rao Vs State of A.P. and Others S. Ramakrishna Reddy Vs State of A.P. and Others

Andhra Pradesh High Court · (2005) 1 ALT 624

Andhra Pradesh Integrated Medical Attendance Rules, 1972 — Rule 10, 10A, 12, 13, 14Constitution of India, 1950 — Article 21, 39, 41, 43
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