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Andhra Pradesh High Court judgments, 2010

1,079 judgments · page 52 of 54

High Courts09 Feb 2010

Adarsh Industries and Others Vs State Bank of India and Others

Andhra Pradesh High Court · (2010) 3 BC 325

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 2, Order 34 Rule 3, Order 34 Rule 4, 34Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(20), 22(2)
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High Courts08 Feb 2010Dismissed

T. Muralidhar Rao and K. Sriteja, Minor rep. by her natural mother K. Saisri and Others Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2010) 2 ALT 357

Andhra Pradesh Commission for Backward Classes Act, 1993 — Section 10, 11, 11(1), 11(2), 2Andhra Pradesh Commission for Backwardness Rules, 1993 — Rule 3(1), 8Andhra Pradesh Reservation in favour of Socially and Educationally Backward Classes of Muslims Act, 2007 — Section 1, 2, 3, 4, 5
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High Courts05 Feb 2010Dismissed

V. Chakrapani Rao Vs The State Bank of India and Others

Andhra Pradesh High Court · AIR 2011 AP 27 : (2010) 4 ALD 684 : (2011) 2 BC 516

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 6A, 33Companies (Court) Rules, 1959 — Rule 9Criminal Procedure Code, 1973 (CrPC) — Section 162
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