Andhra Pradesh Chit Funds Act, 1971 — Section 25(1)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11(1), Order 34 Rule 1, 151, 47Contract Act, 1872 — Section 126, 127, 128, 134, 139

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High Courts29 Aug 2008Allowed

A. Siva Reddy and Others Vs The District Collector, The Dy. Tahasildar, The District Manager, Civil Supplies Corporation and Sri Laxmi Agro Fibres (Cotton and Cotton Seed Merchants) M. Prabhudas, Bangi Shameer Hussain and Bangi Bade Basha Vs The District Collector, The Mandal Revenue Inspector, The District Manager, Civil Supplies Corporation and Sri Tirumala Rural Godown G. Ramakrishna Reddy and Others Vs The District Collector, The Deputy Tahsildhar (Civil Supplies), The District Manager, Civil Supplies Corporation and Laxmi Venkateswara Padmavathi Rural Warehouse

Andhra Pradesh High Court · (2008) 6 ALD 1 : (2008) 6 ALT 145

Essential Commodities Act, 1955 — Section 6A(1), 6A(2)

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High Courts28 Aug 2008Dismissed

Mavuri Satyavathi and Another Vs Penkey Venkata Rao (died) and Others

Andhra Pradesh High Court · (2008) 6 ALD 305 : (2009) 1 ALT 47

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 13, 16, 6Constitution of India, 1950 — Article 227

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High Courts28 Aug 2008Dismissed

G. Gayathri and Another Vs M. Bhagyalakshmi and Others

Andhra Pradesh High Court · (2009) 1 ALD 421 : (2009) 6 ALT 91

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A

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High Courts28 Aug 2008Allowed

D. Komaraiah Vs Chairman and Managing Director, Singareni Collieries Co. Ltd.

Andhra Pradesh High Court · (2008) 6 ALD 186 : (2008) 6 ALT 784

Conduct, Discipline and Appeal Rules, 1989 — Rule 27(1), 29.4, 34.5, 4(1), 4.1Payment of Gratuity Act, 1972 — Section 4

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High Courts28 Aug 2008Allowed

Maddala Nagaratnam Rao Vs Maddaala Ranga Rao and State of A.P.

Andhra Pradesh High Court · (2008) 2 ALD(Cri) 683

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4), 127(3), 14(5)Hindu Adoptions and Maintenance Act, 1956 — Section 25

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High Courts28 Aug 2008Allowed

Janaki Busappa and Others Vs A.P. State Wakf Board and Another

Andhra Pradesh High Court · (2009) 1 ALD 332 : (2009) 2 ALT 284

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 14 Rule 1Waqf Act, 1995 — Section 6, 83, 83(1), 83(5), 83(8)

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High Courts28 Aug 2008Allowed

Mohd. Jani Miya alias Khaja Moinuddin Jani Vs Koriginja (Varala) Ramesh and Another

Andhra Pradesh High Court · AIR 2009 AP 14 : (2009) 1 ALD 732 : (2009) 3 ALT 457 : (2009) 3 CivCC 747

Stamp Act, 1899 — Section 12, 12(2), 12(3), 35

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High Courts28 Aug 2008Dismissed

Secretary to Government, Social Welfare Department and Others Vs Eedara Krishna

Andhra Pradesh High Court · (2009) 1 ALD 188 : (2008) 6 ALT 617

Land Acquisition Act, 1894 — Section 10, 11, 11A, 12(2), 16

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High Courts27 Aug 2008Allowed

Andhra Law Times Vs Senior Superintendent of Post Offices, Hyderabad South East Division and Others

Andhra Pradesh High Court · (2009) 1 ALT 418

Post Office Act, 1898 — Section 9, 9(2)

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High Courts27 Aug 2008Allowed

Kalpuri Ellamma and Another Vs Nellutla Venkata Lakshmi

Andhra Pradesh High Court · (2008) 6 ALD 180 : (2009) 1 ALT 515

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 44A, 50Limitation Act, 1963 — Section 5

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High Courts26 Aug 2008Dismissed

Mekala Thimmaraju and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2008) 5 ALD 726 : (2008) 6 ALT 791

Andhra Pradesh Pulses (Licensing and Regulations) Order, 2007 — Section 1(2), 1(3)Essential Commodities Act, 1955 — Section 2A, 3, 3(2), 5, 6(1)

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High Courts26 Aug 2008Dismissed

G.P. Babu Vs Presiding Officer, Labour Court and Another

Andhra Pradesh High Court · (2008) 6 ALD 147 : (2009) 1 ALT 130 : (2008) 119 FLR 575 : (2009) 1 LLJ 501

Industrial Disputes Act, 1947 — Section 11A, 2A(2)

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High Courts26 Aug 2008Allowed

P.S. Reddy and Others Vs Andhra Pradesh State Road Transport Corporation and Others

Andhra Pradesh High Court · (2008) 5 ALD 742 : (2009) 120 FLR 188

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