Cantonments (Amendment) Act, 2006 — Section 261Cantonments Act, 1924 — Section 179, 181, 181(3), 181A, 194Constitution of India, 1950 — Article 14, 16

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High Courts30 Oct 2007

S. Anjaiah (died) rep. by L.Rs. Vs Sri Vinay Kumar and Others

Andhra Pradesh High Court · (2008) 1 ALD 517

Constitution of India, 1950 — Article 215, 226, 300ALand Acquisition Act, 1894 — Section 11(2), 3(3), 30, 31(2), 5AUrban Land (Ceiling and Regulation) Act, 1976 — Section 6(1)

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High Courts30 Oct 2007Dismissed

Pabbathi Venkataramaiah Chetty Vs Pabbathi N. Rathnamaiah Chetty and Others

Andhra Pradesh High Court · (2008) 2 ALD 758

Civil Procedure Code, 1908 (CPC) — Section 151Partition Act, 1893 — Section 2, 3

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High Courts30 Oct 2007Dismissed

Sushil Kumar Jain Vs Anand Mohan, Executive Director (Southern Power Transmission System-I) Power Grid Corporation of India Limited (A Govt. of India Enterprise) and Another

Andhra Pradesh High Court · (2008) 1 ALT 396

Constitution of India, 1950 — Article 226Powergrid Conduct, Discipline and Appeal Rules — Rule 20(1), 20.0, 20.1, 4(1), 5(1)

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High Courts30 Oct 2007

I. Manga Raju Vs District Collector and Others

Andhra Pradesh High Court · (2009) 1 ALD 10 : (2008) 1 ALT 338

Constitution of India, 1950 — Article 14, 19(1)Essential Commodities Act, 1955 — Section 6(B), 6A, 6CWrit Proceedings Rules, 1977 — Rule 15

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High Courts30 Oct 2007Allowed

Dr. K. Babu Vs Cantonment Executive Officer and Another

Andhra Pradesh High Court · (2008) 2 ALD 330

Cantonments (Amendment) Act, 2006 — Section 261Cantonments Act, 1924 — Section 179, 181, 181(3), 181A, 194Constitution of India, 1950 — Article 14, 16

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High Courts30 Oct 2007Dismissed

Narla Venkata Siva Reddy Vs Dereddy Nagireddy and Another

Andhra Pradesh High Court · (2008) 1 ALD 363 : (2008) 1 ALT 439

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High Courts30 Oct 2007

Gadu Appala Naidu Vs Commissioner of Endowments Department, Government of A.P. and Another

Andhra Pradesh High Court · (2008) 2 ALD 650

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Immovable Properties and Other Lands (Other than Agricultural Lands) Leases and Licenses Rules, 2003 — Rule 12, 12(2), 14, 15, 17Constitution of India, 1950 — Article 226

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High Courts30 Oct 2007Allowed

N. Hemamalini Vs N.A. Raghu

Andhra Pradesh High Court · (2008) 2 ALD 171 : (2008) 1 ALT 458

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 13, 13B, 15Limitation Act, 1963 — Section 5

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High Courts29 Oct 2007Allowed

B.J. Services Company Middle East Ltd. Vs Commercial Tax Officer and Others

Andhra Pradesh High Court · (2007) 10 VST 597

Andhra Pradesh Value Added Tax Act, 2005 — Section 27(2), 29

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High Courts29 Oct 2007Dismissed

Tatipalli Vazaramma Vs Revuri Devaiah and Others

Andhra Pradesh High Court · (2008) 1 ALD 753 : (2008) 1 ALT 442

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106, 21Limitation Act, 1963 — Section 5

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High Courts29 Oct 2007Allowed

Estate Officer and Additional Divisional Railway Manager, South Central Railway Vs Vadlamani Ramakrishna Rao

Andhra Pradesh High Court · (2008) 1 ALD 772

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 4(1), 9(1)

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High Courts29 Oct 2007Dismissed

S. Ravi Kiran Vs Secretary, Ministry of Company Affairs and Others

Andhra Pradesh High Court · (2008) 1 ALD 730 : (2008) 141 CompCas 66 : (2008) 2 CompLJ 153 : (2008) 82 SCL 421

Companies Act, 1956 — Section 234(6), 234(7), 235, 236, 237Constitution of India, 1950 — Article 226

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High Courts29 Oct 2007Dismissed

Dr. Pinna N.R. Vs Canara Bank and Others

Andhra Pradesh High Court · (2008) 3 ALD 681 : (2009) 1 ALT 59

Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19

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