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Andhra Pradesh High Court judgments, 2008

914 judgments · page 42 of 46

High Courts11 Feb 2008Dismissed

Morthala Chander Rao Vs The Andhra Bank and Others

Andhra Pradesh High Court · (2008) 6 ALD 780

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 13(8), 14Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 2, 4(5), 8(1), 8(3), 9(6)State Financial Corporations Act, 1951 — Section 46B
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High Courts11 Feb 2008Dismissed

Tata Venkata Shiva Maheshwara Rao Vs The Manager, Centurian Bank of Punjab Limited

Andhra Pradesh High Court · (2008) 3 ALD 488 : (2008) 6 ALT 597 : (2008) 2 CompLJ 534

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 13(8), 14Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 2, 4(5), 8(1), 8(3), 9(6)State Financial Corporations Act, 1951 — Section 46B
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High Courts08 Feb 2008Allowed

Paramjit Singh Sadana Vs State of A.P. and Others

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 712 : (2008) 3 ALT 74 : (2008) 2 ALT(Cri) 339 : (2008) CriLJ 3432 : (2008) 2 KLT 941 : (2008) 4 RCR(Criminal) 871

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 225, 24, 24(1), 24(2), 24(3)Penal Code, 1860 (IPC) — Section 302, 379
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High Courts08 Feb 2008Dismissed

D. Yadamma and Others Vs G. Suryanarayana and Another

Andhra Pradesh High Court · (2008) 3 ALD 605 : (2008) 3 ALT 217

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 47Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 227
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