Andhra Pradesh (Telangana Area) Protected Tenants (Transfer of Ownership of Lands) Rules, 1973 — Rule 3, 4, 4(2)Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 11, 13(1), 2, 32, 34Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Rules, 1951 — Rule 20, 24, 24A, 24A(1)

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High Courts04 Sept 2008Allowed

A. Hanumantha Prasad and Others Vs Coal Mines Provident Fund Organisation and Another

Andhra Pradesh High Court · (2009) 2 ALT 370

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(1), 10(2), 10(5), 10(6)Coal Mines Provident Fund (Staff and Conditions of Service) Regulations, 1964 — Rule 30Industrial Disputes Act, 1947 — Section 12, 12(3), 33, 33(1)

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High Courts04 Sept 2008Allowed

Md. Naziruddin Vs The Vice Chairman and Managing Director, Non-Conventional Energy Development Corporation of Andhra Pradesh Limited D. Yadagiri Vs The Vice Chairman and Managing Director, Non-Conventional Energy Development Corporation of Andhra Pradesh Limited and The Chairman, Non-Conventional Energy Development Corporation of Andhra Pradesh Limited

Andhra Pradesh High Court · (2008) 6 ALD 684 : (2009) 1 SLR 546

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High Courts04 Sept 2008Allowed

N. Prabhakara Naidu (Dr.) Vs Nellore Finance Corporation

Andhra Pradesh High Court · (2008) 6 ALD 689 : (2008) 6 ALT 432

Civil Practice Rules — Rule 199, 199(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 72, Order 21 Rule 72(1)

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High Courts02 Sept 2008Allowed

Bayya Guravamma and Another Vs Oduru Haripriya and Others

Andhra Pradesh High Court · (2009) 1 ALD 498 : (2009) 2 ALT 177 : (2009) 3 CivCC 481

Hindu Minority and Guardianship Act, 1956 — Section 12Hindu Succession Act, 1956 — Section 29A, 30, 6, 8Transfer of Property Act, 1882 — Section 53A

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High Courts02 Sept 2008Dismissed

Borlakunta Kamala and Others Vs Revenue Divisional Officer and Others

Andhra Pradesh High Court · (2008) 6 ALD 402

Andhra Pradesh Panchayat Raj Act, 1994 — Section 245Andhra Pradesh Panchayat Raj Rules — Rule 2

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High Courts02 Sept 2008Dismissed

Anisetti Veerabhadra Rao and Anisetti Veerabhadra Rao Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2008) 2 ALD(Cri) 645 : (2008) 3 ALT(Cri) 296 : (2009) CriLJ 730

Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313, 391Penal Code, 1860 (IPC) — Section 114, 302, 307, 34, 448

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High Courts02 Sept 2008Dismissed

Ch. Veerabhadreswara Rao and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2008) 6 ALD 588 : (2008) 4 APLJ 83

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High Courts02 Sept 2008

Alluri Narayana Murthy Raju Vs Dist. Collector and Others

Andhra Pradesh High Court · AIR 2008 AP 264 : (2008) 6 ALD 103

Andhra Pradesh Panchayat Raj (Auction of Sand in the Water Courses Vesting in Gram Panchayat) Rules, 2000 — Rule 11, 12, 13, 14, 15Contract Act, 1872 — Section 32, 56Criminal Procedure Code, 1973 (CrPC) — Section 144

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High Courts02 Sept 2008Allowed

Letter sent from Plot No. 338 Vs The Collector and District Magistrate and The Secretary to Government of Andhra Pradesh, Revenue Department Mohd. Syed Ather, Abdul Qayum, Mohd. Rafeeq Khaiser and Mohd. Muqthadar Khan Vs Revenue Divisional Officer, Chevella Division and Deputy Collector and Mandal Revenue Officer R. Ramulu and R. Nagesh Vs Mandal Revenue Officer, Serlingampally Mandal Smt. D. Prasanna Kumari Vs The District Collector and Others

Andhra Pradesh High Court · (2008) 5 ALD 626 : (2008) 5 ALT 313

Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 166B, 172, 54, 57, 58Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 47, 48, 50BAndhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 2(1), 2(3), 3, 3(1), 3(2)

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High Courts02 Sept 2008Dismissed

M. Maremma and Others Vs Desai Krishnavenamma Rao

Andhra Pradesh High Court · (2009) 1 ALD 177 : (2009) 2 ALT 89

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(1), 10(2), 14, 16Limitation Act, 1963 — Article 65

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High Courts02 Sept 2008Allowed

Government of India and Another Vs K. Manohar Reddy

Andhra Pradesh High Court · (2009) 2 ALD 98 : (2009) 1 ALT 94

Constitution of India, 1950 — Article 226

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High Courts01 Sept 2008Allowed

Alind Workers Congress (affiliated to INTUC) Vs United Shippers Limited and Others

Andhra Pradesh High Court · (2009) 2 ALD 7 : (2008) 6 ALT 325 : (2008) 3 APLJ 164 : (2009) 147 CompCas 559

Civil Procedure Code, 1908 (CPC) — Section 141, 20Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 17(1), 18, 18(1), 18(2)

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High Courts01 Sept 2008Dismissed

Maheshwari Builder and Others Vs Dr. Mohd. Shafiuddin Junaidi and Others

Andhra Pradesh High Court · (2008) 5 ALD 806 : (2008) 6 ALT 575

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 11, 12Limitation Act, 1908 — Article 120, 91, 95Limitation Act, 1963 — Article 58, 59, 65

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