Andhra Pradesh (Ceiling on Agricultural Holdings) Act, 1961 — Section 10Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Regulation 3Land Acquisition Act, 1894 — Section 23

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High Courts20 Nov 2007Dismissed

Airport Authority of India Vs Sumanasa Finance Pvt. Ltd. and The Estate Officer, Airport Authority of India

Andhra Pradesh High Court · (2007) 11 AP CK 0090

Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 7, 7(2)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 4, 4(1), 4(2), 5

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High Courts20 Nov 2007Allowed

V. Bhagyalaxmi Vs V. Rahul Kumar

Andhra Pradesh High Court · (2008) 2 ALD 36 : (2008) 3 ALT 32 : (2009) 1 CivCC 510

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Divorce Act, 1869 — Section 10

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High Courts20 Nov 2007Allowed

M. Pandurangaiah and Others Vs Land Acquisition Officer-cum-Revenue Divisional Officer and Others

Andhra Pradesh High Court · (2008) 2 ALD 245 : (2008) 3 ALT 624

Land Acquisition Act, 1894 — Section 18, 4(1)

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High Courts20 Nov 2007Allowed

K. Ravinchandra Reddy and Others Vs Government of A.P. Revenue (Endowments-II) Department and Others

Andhra Pradesh High Court · (2008) 1 ALT 537

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 149, 15, 15(1), 153, 16Constitution of India, 1950 — Article 226, 311, 311(2)Immigration Act, 1971 — Section 19

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High Courts19 Nov 2007Allowed

Azmeera Boopathi Nayak Vs District Collector (Civil Supplies) and Others

Andhra Pradesh High Court · (2008) 4 ALD 513

Essential Commodities Act, 1955 — Section 6A

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High Courts19 Nov 2007Allowed

Amaravadi Srinivasa Charyulu Vs Commissioner of Survey Settlements and Land Records, Govt. of A.P. and Others

Andhra Pradesh High Court · (2008) 3 ALD 155 : (2008) 4 ALT 169

Andhra Pradesh (Scheduled Areas Ryotwari Settlement) Regulations, 1970 — Section 4, 4(3), 9, 9(3)

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High Courts19 Nov 2007

Sri Govind Singh and Others Vs The Principal Secretary to Government, Government of Andhra Pradesh, Revenue Department (UC-II) and Others

Andhra Pradesh High Court · (2008) 1 ALT 593 : (2007) 3 APLJ 249

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(1), 10(5), 10(6), 2

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High Courts16 Nov 2007Dismissed

Dasari Pullareddy and Another Vs State of A.P.

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 213 : (2008) 1 ALT(Cri) 113

Criminal Procedure Code, 1973 (CrPC) — Section 100Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 42(1), 42(2)

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High Courts16 Nov 2007

Mulka Rajeswar Vs The Union of India (UOI), The Government of Andhra Pradesh and The District Collector

Andhra Pradesh High Court · (2007) 11 AP CK 0060

Constitution of India, 1950 — Article 14, 21

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High Courts16 Nov 2007Allowed

The Indian Airport Kamgar Union Vs The Government of India, Ministry of Labour and Employment and The Director, Airports Authority of India

Andhra Pradesh High Court · (2008) 5 ALD 36

Constitution of India, 1950 — Article 14, 21, 226Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5), 2

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High Courts15 Nov 2007Dismissed

Nareddi Rahi Reddy Vs District Collector and Others

Andhra Pradesh High Court · (2007) 3 APLJ 237

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 16B, 5BAndhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 2, 2(1), 3, 3(1), 8Andhra Pradesh Assigned Lands (Prohibition of Transfer) Rules, 1977 — Rule 3

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High Courts15 Nov 2007Allowed

Municipal Corporation of Hyderabad Vs Philomena Education Foundation of India

Andhra Pradesh High Court · (2008) 2 ALD 1 : (2008) 1 ALT 670

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 1(4), Order 39 Rule 1, 11Constitution of India, 1950 — Article 226, 227Hyderabad Municipal Corporation Act, 1955 — Section 2(3), 388, 428, 428(1), 428(2)

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High Courts15 Nov 2007Allowed

Ferro Alloys Corporation Ltd. Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2008) 1 ALD 812 : (2008) 6 ALT 64

Mineral Concession Rules, 1960 — Rule 59(1)Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 11(2), 11(3), 11(3)(1)

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High Courts15 Nov 2007Allowed

Imandi Anasuya Vs Bandaru Satyanarayana and Others

Andhra Pradesh High Court · (2008) 2 ALD 575 : (2008) 1 ALT 211

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 16

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