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Andhra Pradesh High Court judgments, 2010

1,079 judgments · page 37 of 54

High Courts15 Jun 2010Dismissed

N. Ramanaiah Naidu Vs The Collector and District Magistrate and The Commissioner of Prohibition and Excise R. Venkata Subba Reddy and Others Vs The Commissioner, Prohibition and Excise, The District Collector/Auctioning Authority (Proh and Excise), The Prohibition and Excise Superintendent and The Prohibition and Excise Inspector Beemu Venkat Reddy, Poli Sudershana Reddy, Raghava Reddy and Venkateswara Reddy Vs The Government of Andhra Pradesh and Department of Prohibition and Excise

Andhra Pradesh High Court · (2010) 5 ALD 562

Andhra Pradesh Excise (Lease of Right of Selling by shop and Conditions of Licence) Rules, 2005 — Rule 12, 14, 14(8), 14(9)
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High Courts14 Jun 2010Dismissed

Sri Padmavathi Traders Vs The Agricultural Market Committee and Another

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 654 : (2010) CriLJ 4239 : (2011) 2 Crimes 224

Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 12, 12(1), 12A, 12B, 12CAndhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969 — Rule 48, 74(1)Criminal Procedure Code, 1973 (CrPC) — Section 468, 472, 482
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High Courts14 Jun 2010

Muppala Badari Narayana Vs Muppala Atchimamba

Andhra Pradesh High Court · (2010) 6 ALT 42 : (2011) 2 CivCC 487

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 15, 16, 20, 21Hindu Adoptions and Maintenance Act, 1956 — Section 27Transfer of Property Act, 1882 — Section 100, 21, 28, 39
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High Courts10 Jun 2010Dismissed

N. Vasanthi Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2010) 5 ALD 521 : (2010) 5 ALT 458

Andhra Pradesh Administrative Tribunals Act, 1985 — Section 19, 198Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 10, 16, 2, 23, 3(1)Constitution of India, 1950 — Article 227, 320, 320(3)
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