Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14, 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8, 8(1)

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High Courts15 Sept 2008Allowed

Ch. Sudhakar Raju Vs Tirumala Coop. Urban Bank Ltd. and Others

Andhra Pradesh High Court · (2008) 6 ALD 118

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High Courts15 Sept 2008

B. Suguna Devi Vs Sri C.B.S. Venkata Ramana, IAS and Others

Andhra Pradesh High Court · (2008) 6 ALD 259

Contempt of Courts Act, 1971 — Section 10, 12

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High Courts15 Sept 2008Allowed

Lt.Cdr. K.N. Reddy Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2009) 1 ALD 46 : (2009) 1 ALT 653

Constitution of India, 1950 — Article 226

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High Courts15 Sept 2008

Rajagopalapeta Leelanandam Vs State of A.P.

Andhra Pradesh High Court · (2008) 2 ALD(Cri) 932 : (2009) 1 ALT(Cri) 149 : (2009) CriLJ 286

Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 107, 109, 304B, 305, 306

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High Courts15 Sept 2008

J.P. Ratan Vs The Union of India (UOI) and Others

Andhra Pradesh High Court · (2008) 6 ALD 293 : (2008) 6 ALT 180

Army Act, 1950 — Section 135, 135(3)

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High Courts15 Sept 2008Dismissed

Smt. T. Bhagya Laxmi Vs The Returning Officer-cum-Municipal Commissioner and Others

Andhra Pradesh High Court · AIR 2009 AP 10 : (2008) 6 ALD 286

Andhra Pradesh Municipalities Act, 1965 — Section 14, 15, 15(1)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 323, 34, 504

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High Courts15 Sept 2008

The Divisional Forest Officer Vs The Forest Settelement Officer and Others A.V.S. Rammohan and Others Vs The Forest Settelement Officer and The Divisional Forest Officer

Andhra Pradesh High Court · (2008) 6 ALD 541

Andhra Pradesh Forest Act, 1967 — Section 15Constitution of India, 1950 — Article 226Hyderabad Forest Act, 1326 — Section 10, 10(1), 10(2), 13, 14

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High Courts15 Sept 2008Allowed

Sanga Mitra Co-operative Building Society Limited Vs Deputy Registrar of Co-operative Societies and Another

Andhra Pradesh High Court · (2009) 2 ALD 585 : (2009) 3 ALT 289

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High Courts15 Sept 2008Allowed

Adusumalli Seetha Ramaiah Vs Mandalapu Raghunayakulu and Others

Andhra Pradesh High Court · (2009) 2 ALD 751 : (2008) 6 ALT 731

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 2(3), 2(4), 2(5), 6, 87Constitution of India, 1950 — Article 226

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High Courts13 Sept 2008Allowed

Hotel Leela Venture Limited Vs Smt. Yaseen Begum and Others

Andhra Pradesh High Court · (2009) 1 ALD 519

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 7 Rule 11, 151Limitation Act, 1963 — Article 59, 65

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High Courts12 Sept 2008Dismissed

Sudha Resorts Ltd. Vs A.P. State Financial Corporation Ltd. and Others

Andhra Pradesh High Court · (2008) 6 ALD 675 : (2009) 1 ALT 5

Civil Procedure Code, 1908 (CPC) — Section 88Companies Act, 1956 — Section 302(2)Constitution of India, 1950 — Article 14, 226

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High Courts12 Sept 2008Dismissed

Mahagopal Singh (died) Per L.R. and Others Vs Neela Singh and Others

Andhra Pradesh High Court · (2009) 1 ALD 226 : (2008) 6 ALT 154

Evidence Act, 1872 — Section 114, 68Succession Act, 1925 — Section 63Transfer of Property Act, 1882 — Section 3

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High Courts12 Sept 2008Allowed

Yelagani Papaiah and Another Vs The Joint Collector and Others

Andhra Pradesh High Court · (2009) 2 ALT 380

Andhra Pradesh Gram Panchayats Act, 1964 — Section 50(4)Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 3, 5, 5A, 5A(1), 5A(2)Constitution of India, 1950 — Article 226

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High Courts12 Sept 2008Allowed

Challa Satyanarayana Vs Tadi Lakshmana Rao and Others

Andhra Pradesh High Court · (2008) 6 ALD 153 : (2009) 1 ALT 300

Andhra Pradesh Panchayat Raj Act, 1994 — Section 19(3)Andhra Pradesh Panchayat Raj Rules — Rule 7

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High Courts11 Sept 2008Dismissed

Maddula Brahmaiah Vs Sri Rama Financial Services

Andhra Pradesh High Court · (2009) 1 ALD 103 : (2009) 2 ALT 23 : (2009) 3 CivCC 556

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1(1), Order 16 Rule 1(2), Order 16 Rule 1(3), Order 16 Rule 10Evidence Act, 1872 — Section 139, 162Penal Code, 1860 (IPC) — Section 420, 467, 469, 471

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