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Andhra Pradesh High Court judgments, 2010

1,079 judgments · page 50 of 54

High Courts24 Feb 2010Allowed

Mohd. Ghouse Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2010) 3 ALD 278 : (2010) 3 ALT 335

Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 — Section 3, 7Andhra Pradesh Last Grade Service Rules, 1992 — Rule 10, 3Constitution of India, 1950 — Article 14, 16, 21
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High Courts24 Feb 2010Dismissed

Patnana Venkataramana Vs Vungatla Appa Rao

Andhra Pradesh High Court · AIR 2010 AP 230 : (2010) 5 ALD 234

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 41, Order 21 Rule 51Constitution of India, 1950 — Article 227
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High Courts23 Feb 2010Dismissed

Naresh Singh Thakur Vs The State of A.P.

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 279 : (2010) 5 RCR(Criminal) 337

Copyright Act, 1957 — Section 51, 63, 68ACriminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114
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High Courts19 Feb 2010Allowed

Govt. of A.P. and Others Vs M. Nageshwar Rao, Attender, Home Department

Andhra Pradesh High Court · (2010) 3 ALD 126 : (2010) 3 ALT 448

Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 — Section 17, 3, 7Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 10Industrial Disputes Act, 1947 — Section 25F
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High Courts19 Feb 2010

M. Chinnayya @ Ganganna Vs M. Sudhakar

Andhra Pradesh High Court · (2010) 3 ALT 441 : (2011) 6 RCR(Civil) 1035

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 43 Rule 1
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High Courts19 Feb 2010Dismissed

Koppula Ramachandra Rao Vs State of A.P. and Another

Andhra Pradesh High Court · (2010) 1 ALD(Cri) 450 : (2010) 1 ALT(Cri) 391 : (2010) CriLJ 2636

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 415, 418, 420
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High Courts19 Feb 2010Allowed

Kumar Metallurgical Corporation Limited Vs Asset Reconstruction Company (India) Limited, Manaksia Limited and Sri. Anil Kumar Agarwal

Andhra Pradesh High Court · (2010) 3 ALD 41 : (2010) 3 ALT 412 : (2010) 4 BC 15

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(12), 13(2), 13(4), 13(9)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8(1)
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