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Andhra Pradesh High Court judgments, 2008

914 judgments · page 26 of 46

High Courts09 Jul 2008Dismissed

The Director of Health, The Commissioner, A.P. Vaidya Vidhana Parishad, The Director of Medical Education and The Principal Secretary to Government, Health, Medical and Family Welfare Department Vs Dr. P. Veerabhadra Rao, Dr. P. Shayama Devi, Govt. Civil Dispensary and Dr. D. Sarala, Govt. Civil Dispensary

Andhra Pradesh High Court · (2008) 5 ALD 652 : (2008) 4 ALT 744 : (2009) 1 SLR 60

Andhra Pradesh State and Subordinate Service Act — Section 12, 18, 21, 28, 3Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 10, 11, 16A, 28, 49Constitution of India, 1950 — Article 16(1), 19(1)
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High Courts08 Jul 2008Allowed

Sri Rama Swamy and Sri Prasanna Visweswaraswami Temple Vs Dodlavaram Rajaiah and Others

Andhra Pradesh High Court · (2008) 5 ALD 187 : (2008) 4 ALT 818

Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 14, 14A, 2, 3, 4Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Rules, 1957 — Rule 3, 3(1), 3(2), 4, 5Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 38
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High Courts07 Jul 2008Dismissed

P. Pullaiah and Others Vs State of A.P. and Others

Andhra Pradesh High Court · (2008) 6 ALD 35 : (2008) 5 ALD 365 : (2008) 5 ALT 387

Andhra Pradesh Municipalities (Acquisition and Transfer of Immovable Properties) Rules, 1967 — Rule 5, 7Andhra Pradesh Municipalities (Regulation of Receipts) and Expenditure Rules, 1968 — Rule 12, 12(A)Andhra Pradesh Municipalities Act, 1965 — Section 250, 260(1), 260(2), 260(3), 277
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