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Andhra Pradesh High Court judgments, 2008

914 judgments · page 21 of 46

High Courts31 Jul 2008Dismissed

E. Shankar Reddy Vs P. Ramaseshaiah and Others G.P. Vinod Kumar and Ravela Vijayapaul Vs The Deputy General of Police, Hyderabad Range, The Director General of Police, The State of Andhra Pradesh Y.V. Ramana Kumar and Others Vs Mohd. Khan, Inspector of Police City, Security Wing and Others Sri Mohd. Taher Ali Vs Mohd. Khan, City Security Wing and Others

Andhra Pradesh High Court · (2009) 1 ALD 785 : (2008) 6 ALT 738

Administrative Tribunals Act, 1985 — Section 19, 20Andhra Pradesh (Andhra Area) District Police Act, 1859 — Section 10, 8Andhra Pradesh (Telangana Area) District Police Act, 1329 — Section 6
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High Courts31 Jul 2008Allowed

M. Somaiah Vs APSRTC and Another

Andhra Pradesh High Court · (2008) 6 ALD 129 : (2008) 119 FLR 766

Andhra Pradesh State Road Transport Corporation Employees (Classification, Control and Appeal) Regulations, 1967 — Regulation 12, 12(13), 8Andhra Pradesh State Road Transport Corporation Employees (Conduct) Regulations, 1963 — Regulation 23(3), 28
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High Courts30 Jul 2008Allowed

K. Venkat Narasimha Reddy Vs Y. Sathi Reddy and Others

Andhra Pradesh High Court · (2008) 5 ALD 703

Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 12, 3, 7Andhra Pradesh Panchayat Raj Act, 1994 — Section 211, 268(1), 273
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High Courts29 Jul 2008Allowed

Pulimeru Large Scale Co-operative Society Ltd. and Another Vs Authority appointed under Section 48 of the A.P. Shops and Establishments Act 1988 and Assistant Commissioner of Labour and Another

Andhra Pradesh High Court · (2008) 6 ALD 509 : (2009) 120 FLR 418

Andhra Pradesh Co-operative Societies Act, 1964 — Section 116CAndhra Pradesh Shops and Establishments Act, 1988 — Section 48, 55Andhra Pradesh Shops and Establishments Rules, 1968 — Rule 21, 21(2)
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