Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164, 313Evidence Act, 1872 — Section 25Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 20, 7

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High Courts06 Sept 2011Dismissed

Smt. K. Uma Devi Vs The Greater Hyderabad Municipal Corporation and Others

Andhra Pradesh High Court · (2011) 6 ALD 512

Constitution of India, 1950 — Article 226Hyderabad Municipal Corporation Act, 1955 — Section 452(1), 461(1), 636

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High Courts06 Sept 2011Allowed

Mogili Seshi Reddy and Others Vs The Station House Officer and Another

Andhra Pradesh High Court · (2012) 1 ALT(Cri) 4

Penal Code, 1860 (IPC) — Section 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7

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High Courts06 Sept 2011Dismissed

APSRTC, Mushirabad, Hyderabad and another Vs Harikrishna and another

Andhra Pradesh High Court · (2011) 09 AP CK 0085

Andhra Pradesh State Road Transport Corporation Employees (Classification, Control and Appeal) Regulations, 1967 — Regulation 20Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts06 Sept 2011Allowed

Nellore Fishermen Cooperative Society, (Regd. No. F/111/2003) Nellore Town, Nellore Mandal Nellore District and Another Vs District Collector and Election Authority S.P.S.R. Nellore District, Nellore and Others

Andhra Pradesh High Court · (2011) 6 ALD 521

Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 22, 22(2)

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High Courts06 Sept 2011Allowed

D. Uma Maheshwar Rao and Another Vs Eastern Power Distribution Company of A.P. Ltd. and Others

Andhra Pradesh High Court · (2011) 09 AP CK 0072

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High Courts06 Sept 2011Allowed

B. Satyanarayana Vs Central Government Industrial Tribunal-cum-Labour Court and Others

Andhra Pradesh High Court · (2011) 09 AP CK 0063

Constitution of India, 1950 — Article 311Industrial Disputes Act, 1947 — Section 2A(2)

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High Courts06 Sept 2011Dismissed

Kodali Vani Rao Vs Kendriya Vidyalaya Sangathan and Others

Andhra Pradesh High Court · (2011) 6 ALD 602

Kendriya Vidyalaya Sangathan (Allotment of Residence) Rules, 1998 — Rule 11, 2, 2(1), 3, 3(1)

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High Courts06 Sept 2011

A.P. Rao Vs The Greater Hyderabad Municipal Corporation and Others

Andhra Pradesh High Court · (2011) 09 AP CK 0029

Hyderabad Municipal Corporation Act, 1955 — Section 440, 440(2)

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High Courts06 Sept 2011Dismissed

Yerramalli Seshagiri and Another Vs Yerramilli Subba Rao and Others Yerramalli Subba Rao Vs Yerramilli Seshagiri and Others

Andhra Pradesh High Court · (2011) 09 AP CK 0003

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Hindu Adoptions and Maintenance Act, 1956 — Section 19, 5Limitation Act, 1963 — Article 65

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High Courts05 Sept 2011Dismissed

Vytla Someswara Rao and Another Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2012) 1 ALD 628

Land Acquisition Act, 1894 — Section 3, 4(1), 5A

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High Courts05 Sept 2011

Gunaganti Hanmandlu Vs The State of AP

Andhra Pradesh High Court · (2012) 3 ALT(Cri) 68

Penal Code, 1860 (IPC) — Section 260, 468, 471

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High Courts05 Sept 2011Dismissed

Jetty Naga Lakshmi Parvathi and 2 others Vs The Union of India

Andhra Pradesh High Court · (2011) 09 AP CK 0073

Evidence Act, 1872 — Section 101, 103, 114Railway Claims Tribunal Act, 1987 — Section 16Railways Act, 1989 — Section 123C, 124, 124A, 125, 137

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High Courts05 Sept 2011Dismissed

Sadula Odelu Vs State of A.P.

Andhra Pradesh High Court · (2011) 09 AP CK 0060

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(2), 43, 57

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High Courts05 Sept 2011Dismissed

Smt. Chilukuru Bharati and Others Vs The A.P. State Electricity Board, and Others

Andhra Pradesh High Court · (2011) 09 AP CK 0058

Constitution of India, 1950 — Article 21, 226

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High Courts05 Sept 2011Dismissed

Beta Varahalu Vs Simhachalam Devasthanam, Simhachalam

Andhra Pradesh High Court · (2011) 09 AP CK 0030

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 153, 37, 38Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 — Rule 19Constitution of India, 1950 — Article 226

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High Courts02 Sept 2011Dismissed

Mohd. Yousuf Vs Rajendra Kumar Jain

Andhra Pradesh High Court · (2012) 1 ALT 716

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