Andhra Pradesh Scheduled Areas Land Transfer Act, 1959 — Section 2, 3(1), 3(2), 3(3)Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Regulation 1

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High Courts12 Mar 2007Allowed

Arjala Manohara Rao Vs State of A.P. and Others

Andhra Pradesh High Court · (2007) 4 ALD 637 : (2007) 5 ALT 461

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 18, 18(1), 24, 5(2), 8Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 16(5)

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High Courts09 Mar 2007Allowed

K. Mohan and Co. Vs Assistant/Deputy Director, ESI Corporation and Another

Andhra Pradesh High Court · (2007) 4 ALD 754 : (2007) 5 ALT 791 : (2007) 115 FLR 292 : (2007) 3 LLJ 1026

Criminal Procedure Code, 1973 (CrPC) — Section 195Employees State Insurance Act, 1948 — Section 2(12), 45A, 54A(2), 55A, 68

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High Courts09 Mar 2007Allowed

Saptagiri Bar and Restaurant Vs Commissioner of Prohibition and Excise and Others

Andhra Pradesh High Court · (2007) 3 ALD 479 : (2007) 3 ALT 685 : (2009) 2 APLJ 161 : (2007) 1 APLJ 405

Andhra Pradesh Excise (Grant of Licence of Selling by Bar and Conditions of Licence) Rules, 2005 — Rule 6, 6(1)

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High Courts09 Mar 2007Allowed

Government of Andhra Pradesh and Another Vs Raju Bolla, Lecturer in Botony (on contract basis), ABV Degree College and Others

Andhra Pradesh High Court · (2007) 5 ALD 305 : (2007) 4 ALT 106

Andhra Pradesh Education Act, 1982 — Section 60Constitution of India, 1950 — Article 14, 226, 227

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High Courts09 Mar 2007

G. Rajababu Vs Government of A.P. and Others

Andhra Pradesh High Court · (2007) 4 ALD 105 : (2007) 3 ALT 516

Andhra Pradesh Labour Subordinate Service Rules — Rule 2, 3Andhra Pradesh Ministerial Service Rules, 1998 — Rule 3Constitution of India, 1950 — Article 13(2), 136, 14, 142, 16

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High Courts08 Mar 2007Allowed

UTL Technologies Ltd. and Another Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2007) 4 ALD 324

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High Courts08 Mar 2007Dismissed

Guntupalli Rama Subbulu Vs Jetti Siva Sankara Rao and Another

Andhra Pradesh High Court · (2007) 4 ALD 268

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 72(3), Order 21 Rule 90, Order 43 Rule 1, 151

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High Courts08 Mar 2007Allowed

B. Rami Reddy Vs Primary Agricultural Co-operative Credit Society Ltd. and Another

Andhra Pradesh High Court · (2007) 3 ALD 491 : (2007) 3 ALT 651 : (2007) 2 APLJ 39

Payment of Gratuity Act, 1972 — Section 4

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High Courts08 Mar 2007Dismissed

Alia alias Pentakota Satyanarayana and Others Vs Pentakota Krishna Bhagavan and Another

Andhra Pradesh High Court · AIR 2007 AP 208 : (2007) 3 ALD 682 : (2007) 3 ALT 103

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 35(1), Order 21 Rule 36, 144, 144(1)Constitution of India, 1950 — Article 142Hindu Adoptions and Maintenance Act, 1956 — Section 22

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High Courts08 Mar 2007Dismissed

Enforcement Directorate, Government of India Vs Ilyas Moosa and Others

Andhra Pradesh High Court · (2007) 4 ALD 35 : (2007) 139 CompCas 159 : (2008) 82 SCL 156

Civil Procedure Code, 1908 (CPC) — Section 100Foreign Exchange Management Act, 1999 — Section 13, 13(1), 17, 17(2), 3Income Tax Act, 1961 — Section 131, 131(1A), 132, 44AA

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High Courts08 Mar 2007Allowed

UTL Technologies Limited and Another Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2007) 4 ALT 546

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High Courts08 Mar 2007Dismissed

Venkata Satyanarayana Vs Commissioner of Police and Others

Andhra Pradesh High Court · (2007) 2 ALD(Cri) 222 : (2007) 3 ALT 503

Andhra Pradesh Towns Nuisances Act, 1889 — Section 3Arms Act, 1959 — Section 27Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts07 Mar 2007Allowed

Mysore Structural Ltd. Vs Dy. Director of Mines and Geology and Another

Andhra Pradesh High Court · (2007) 4 ALD 531 : (2007) 3 ALT 610

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 26

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High Courts07 Mar 2007Allowed

Chigurupalli Prabhakara Rao Vs Chief Electoral Officer and E.O., Principal Secretary to Govt., GAD, Govt. of A.P. and Others

Andhra Pradesh High Court · AIR 2007 AP 171 : (2007) 3 ALD 205 : (2007) 3 ALT 509

Constitution of India, 1950 — Article 327, 328, 329Representation of the People Act, 1950 — Section 14, 15, 16, 17, 18Representation of the People Act, 1951 — Section 6

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High Courts07 Mar 2007Allowed

Shaik Mastan Bi and Others Vs D. Suryaprakash Rao and Others

Andhra Pradesh High Court · (2008) ACJ 1509

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High Courts06 Mar 2007Allowed

Deputy Director, ESI Corporation Vs L.K. Krishnaiah and Others

Andhra Pradesh High Court · (2007) 5 ALD 70 : (2007) 6 ALT 314 : (2007) 115 FLR 285 : (2008) 1 LLJ 181

Employees State Insurance (Central) Rules, 1950 — Rule 54, 58Employees State Insurance Act, 1948 — Section 2, 2(11), 2(6A), 2(9), 52Succession Act, 1925 — Section 372

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