Administrative Tribunals Act, 1985 — Section 15, 19Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 25Constitution of India, 1950 — Article 311(2)

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High Courts18 Feb 2011Allowed

Abbisetti Krishna Moorthy Vs Singasani Raghuramaiah (died) (having died by his L.Rs., Singasani Nagasubbammak, Under Son''s Protection, Singasani Mohan Rao and Singasani Venkata Ramanaiah

Andhra Pradesh High Court · (2011) 4 ALD 106 : (2011) 8 RCR(Civil) 507

Civil Procedure Code, 1908 (CPC) — Section 100, 100(5)Evidence Act, 1872 — Section 106Negotiable Instruments Act, 1881 (NI) — Section 118

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High Courts18 Feb 2011

Bangaru Koteswaramma and Others Vs G. Srinivasa Rao and Another

Andhra Pradesh High Court · (2011) 3 TAC 435

Criminal Procedure Code, 1973 (CrPC) — Section 174Workmens Compensation Act, 1923 — Section 22, 3, 3(1), 4A(3)

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High Courts18 Feb 2011

M. Venkateswarlu and M. Gangadri Vs Puttparthy Urban Development Authority and S. Sadik Vali

Andhra Pradesh High Court · (2011) 02 AP CK 0036

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 42(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts18 Feb 2011Dismissed

Heerakar Baloji Vs Kaleru Venkataiah and Others

Andhra Pradesh High Court · (2011) 02 AP CK 0029

Contract Act, 1872 — Section 172, 173, 174, 175, 176Limitation Act, 1963 — Article 70

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High Courts18 Feb 2011Dismissed

Trinethra Superretail Private Limited Vs Mee Trinetra Trading Private Limited and Pilli Jayasree Anand

Andhra Pradesh High Court · (2011) 02 AP CK 0020

Trade and Merchandise Marks Act, 1958 — Section 46(1)Trade Marks Act, 1999 — Section 18, 2, 35

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High Courts18 Feb 2011

The State of A.P. Vs Vaggu Tarabia and Vaggu Prabhakar @ Bharath

Andhra Pradesh High Court · (2011) 02 AP CK 0012

Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 221, 222, 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B

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High Courts17 Feb 2011Allowed

N. Yellaiah, N. Agaiah and N. Mallaiah Vs The Joint Collector, The Mandal Revenue Officer, N. Ram Kumar and N. Bharath Kumar Reddy

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 529

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 19, 19(1), 32(1), 32(2), 34

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High Courts17 Feb 2011

Anaparthi Parameswara Rao and Others Vs The District Cooperative Officer cum Registrar of Mutually Aided Cooperative Societies, The Pydimetta Lift Irrigation Scheme Mutually Aided, Cooperative Society Limited and Kakerla Murali Krishna Rao

Andhra Pradesh High Court · (2011) 02 AP CK 0041

Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995 — Section 19(3)

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High Courts17 Feb 2011Dismissed

Gatten Rajya Laxmi, Challa Seshireshma, Pamarthi Lakshmi Sheela and Gatten Swapnaleela Vs The Union of India (UOI)

Andhra Pradesh High Court · AIR 2011 AP 293 : (2011) 8 RCR(Civil) 820

Railway Claims Tribunal Act, 1987 — Section 16, 23Railways Act, 1989 — Section 124A, 2(29)

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High Courts15 Feb 2011Dismissed

Sai Jitesh Constructions (P) Limited Vs Y. Vijayalakshmi and Another

Andhra Pradesh High Court · AIR 2011 AP 254 : (2011) 1 APLJ 181 : (2011) 3 ARBLR 406 : (2011) 8 RCR(Civil) 1206

Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(6), 2(1)

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High Courts15 Feb 2011Dismissed

Smt. G. Saroja Sharma Vs The State of Andhra Pradesh and P.S.N. Venkata Saraswathi

Andhra Pradesh High Court · (2011) 1 ALD(Cri) 822

Criminal Procedure Code, 1973 (CrPC) — Section 161, 170, 173(5), 207, 242Penal Code, 1860 (IPC) — Section 120B, 406, 420, 468

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High Courts14 Feb 2011Allowed

Matta Rambabu Vs State of A.P.

Andhra Pradesh High Court · (2011) 2 ALD(Cri) 9 : (2011) 3 Crimes 30 : (2011) 7 RCR(Criminal) 169

Criminal Procedure Code, 1973 (CrPC) — Section 251Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142

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High Courts11 Feb 2011Dismissed

Shalini Steels Pvt. Ltd. Vs Commr. of Cus. and C. Ex.

Andhra Pradesh High Court · (2011) 269 ELT 485

Central Excise Rules, 2002 — Rule 26Central Excises and Salt Act, 1944 — Section 11A(1), 11AB, 11AC, 35GConstitution of India, 1950 — Article 226

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