Companies (Court) Rules, 1959 — Rule 147, 148, 149, 150, 151Companies Act, 1956 — Section 391, 439, 443, 446, 446(1)Consumer Protection Act, 1986 — Section 12, 25, 27, 3

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High Courts15 Apr 2010Allowed

Pusapati Narayana Murthy Raju Vs Government of A.P. and The Revenue Divisional Officer, Vizianagaram Revenue Division and Land Acquisition Officer

Andhra Pradesh High Court · (2010) 4 ALD 230 : (2010) 5 ALT 65

Land Acquisition Act, 1894 — Section 4(1), 5A, 6

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High Courts15 Apr 2010Allowed

C. Ryan Babu Rao Vs B.K.L. Traders and I. Srinivasa Rao

Andhra Pradesh High Court · (2010) 5 ALT 217

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 69, Order 21 Rule 90

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High Courts15 Apr 2010Allowed

Chatrathi Mohan Rao, Chatrathi Kusha Kumar and Chatrathi Yugandhar Rao Vs The District Collector (Land Acquisition), The Joint Collector, The Revenue Divisional Officer-cum-Land Acquisition Officer and The Mandal Revenue Officer, T. Narsapuram Mandal

Andhra Pradesh High Court · (2010) 4 ALD 708

Land Acquisition Act, 1894 — Section 17(4), 4, 4(1), 5A, 6

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High Courts13 Apr 2010Allowed

Sri Mummadi Sidda Chenna Mallikarjuna Sambhudevara Swamy, Mathadipathy Sri Sambhudevara Math Vs The Commissioner A.P. Charitable Hindu Religions Institutions and Endowments and Fit Person Sri Sambhu Devara Math

Andhra Pradesh High Court · (2010) 3 ALD 697 : (2010) 4 ALT 388

Evidence Act, 1872 — Section 103, 114

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High Courts13 Apr 2010Dismissed

Chembeti Brahmaiah Chowdary Vs The State of Hyderabad

Andhra Pradesh High Court · AIR 2010 AP 203 : (2010) 4 BC 218

Constitution of India, 1950 — Article 14Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(3A), 13(4), 14Transfer of Property Act, 1882 — Section 69, 69A

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High Courts13 Apr 2010

A. Bhaskara Naidu Vs A. Jyothi Naidu and State

Andhra Pradesh High Court · (2010) 1 ALD(Cri) 968

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401(3)Penal Code, 1860 (IPC) — Section 465, 467, 474

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High Courts13 Apr 2010Dismissed

Didugu Sand and Boat Workers Co-operative Societies Limited Vs Divisional Co-operative Officer, Guntur Division and Others

Andhra Pradesh High Court · (2010) 3 ALD 672 : (2010) 4 ALT 287 : (2010) 2 APLJ 315

Andhra Pradesh Co-operative Societies Act, 1964 — Section 15, 15A, 19(2A), 19(2B), 3(1)Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 3Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 2A, 9B(1), 9B(4), 9C, 9C(1)

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High Courts13 Apr 2010Dismissed

Guntur United Cricket Culb Vs The III Additional District Court and Others

Andhra Pradesh High Court · (2010) 4 ALD 646

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Constitution of India, 1950 — Article 226, 227

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High Courts13 Apr 2010

Mohd. Yousuf, Ex-Driver Vs The Director General of Fire Services, The Regional Fire Officer, Central Region, The Divisional Fire Officer and The Government of Andhra Pradesh

Andhra Pradesh High Court · (2010) 5 ALT 609

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 311(2)

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High Courts13 Apr 2010Dismissed

K. Ram Mohan Reddy Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2010) 1 ALD(Cri) 996

Arms Act, 1959 — Section 25(1B), 27Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 306, 306(1), 306(4), 307, 308

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High Courts13 Apr 2010Allowed

Dr. Madas Venkat Goud Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2010) 1 ALD(Cri) 953 : (2010) CriLJ 3501 : (2011) 6 RCR(Criminal) 2711

Criminal Procedure Code, 1973 (CrPC) — Section 174Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B

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High Courts12 Apr 2010Allowed

Shyam Trading Co. Vs Sri M. Krishna and Others

Andhra Pradesh High Court · (2010) 04 AP CK 0069

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 69, Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, Order 21 Rule 90Specific Relief Act, 1963 — Section 31(2)

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High Courts12 Apr 2010Allowed

General Manager, South Central Railway and Others Vs Syed Abdul Kareem

Andhra Pradesh High Court · (2010) 3 ALD 650 : (2010) 4 ALT 394 : (2010) 127 FLR 68

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High Courts12 Apr 2010Dismissed

Potti Rajeshwari and Another Vs Quader Mohiuddin and Another

Andhra Pradesh High Court · (2011) 1 ALT 827

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 151Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 47

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High Courts09 Apr 2010Dismissed

The Accounts General (A and E ) A.P. Vs A. Nageswara Rao and The Central Administrative Tribunal Hyderabad Bench

Andhra Pradesh High Court · (2010) 4 ALD 275 : (2010) 4 ALT 591

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High Courts09 Apr 2010Dismissed

Pilli Rajkumar Vs Pilli Siva Kumari and Another

Andhra Pradesh High Court · (2010) 4 ALD 367 : (2010) 4 ALT 824 : (2010) 4 CivCC 415 : (2011) 1 DMC 438 : (2010) 4 RCR(Civil) 415

Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20(2), 24

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