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Andhra Pradesh High Court judgments, 2009

739 judgments · page 1 of 37

High Courts31 Dec 2009Allowed

Badugu Vijayalakshmi Vs Authorized Officer and Chief Manager, State Bank of India, Chirala Branch and State Bank of India, Chirala Branch

Andhra Pradesh High Court · (2010) 2 ALT 164 : (2010) 4 BC 189

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(3), 13(7), 2Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 4
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High Courts31 Dec 2009

Vijayender Jain Vs M. Lalitha

Andhra Pradesh High Court · (2010) 2 ALD 98 : (2010) 2 ALT 644 : (2010) 3 RCR(Civil) 418 : (2010) 1 RCR(Rent) 460

Constitution of India, 1950 — Article 227
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High Courts31 Dec 2009

Pokarna Limited and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (2010) 1 ALD 644 : (2010) 2 ALT 196

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 13, 13(2), 14, 14(1), 14(2)Constitution of India, 1950 — Article 245, 246Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 18, 2, 3, 4
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High Courts31 Dec 2009Dismissed

In Re : Aurobindo Pharma Ltd.

Andhra Pradesh High Court · (2011) 167 CompCas 458 : (2011) 105 SCL 717

Companies (Court) Rules, 1959 — Rule 46, 47, 48, 49, 50Companies Act, 1956 — Section 100, 103, 104, 210(2), 211Foreign Exchange Management (Transfer of Issue of any Foreign Security) (Amendment) Regulations, 2004 — Regulation 21(2), 4, 46
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