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Andhra Pradesh High Court judgments, 2007

1,084 judgments · page 6 of 55

High Courts26 Nov 2007Allowed

Ajantha Industries Vs District Educational Officer

Andhra Pradesh High Court · (2008) 3 ALD 73 : (2008) 1 ALT 610 : (2008) 2 ARBLR 171

Andhra Pradesh Industrial Facilitation Council (Arbitration) Rules, 1999 — Rule 12, 13, 3, 4Arbitration and Conciliation Act, 1996 — Section 31, 34, 36
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High Courts26 Nov 2007Dismissed

Mudimela Konda Reddy Vs Gona Nagi Reddy and Others

Andhra Pradesh High Court · (2008) 2 ALD 66 : (2008) 2 ALT 17

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 10, Order 11 Rule 11, Order 11 Rule 12, Order 11 Rule 13Constitution of India, 1950 — Article 227
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High Courts23 Nov 2007Dismissed

Veesam Mohan Reddy Vs Rebba Pedda Agaiah

Andhra Pradesh High Court · (2008) 2 ALD 304 : (2008) 2 ALT 329 : (2008) 1 APLJ 92

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14, Order 19 Rule 1, Order 21 Rule 32Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 138
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High Courts23 Nov 2007Dismissed

Jumbarthi Kasim @ Kashiram Vs Bommidi Jagannatham, The Executive Authority-cum-Panchayat Secretary, Gram Panchayat, The Election Authority i.e., Election Officer Stage-! Sri Jagar and Ananda Rao, School Assistant Govt. High School

Andhra Pradesh High Court · (2008) 2 ALD 287 : (2008) 2 ALT 22

Andhra Pradesh Panchayat Raj Rules — Rule 7, 7(2)Civil Procedure Code, 1908 (CPC) — Order 16 Rule 15, Order 6 Rule 15, Order 6 Rule 15(4), Order 7 Rule 11, 26Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 1995 — Rule 3, 3(1)
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