Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4C), 16(1), 16(2), 19, 19(1)Andhra Pradesh General Sales Tax Rules, 1957 — Rule 33(1)Andhra Pradesh Value Added Tax Act, 2005 — Section 31, 31(1), 31(4), 32(2), 33(1)

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High Courts11 Feb 2011

Masina Sriramulu Vs Pasagadagula Pydaiah and Masina Suryanarayana

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1565

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Civil Procedure Code Amendment Act, 1999 — Section 115, 115(1), 115(3), 12

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High Courts11 Feb 2011Dismissed

United India Insurance Co. Ltd. Hyderabad and Another Vs Union of India (UOI)

Andhra Pradesh High Court · (2011) 6 ALT 340

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts11 Feb 2011Dismissed

State of Andhra Pradesh Vs Mysore-I Agarbathi Works

Andhra Pradesh High Court · (2011) 46 VST 457

Andhra Pradesh General Sales Tax Act, 1957 — Section 22(1)

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High Courts11 Feb 2011Allowed

K. Swamy Vs B. Manjula

Andhra Pradesh High Court · (2011) 6 ALD 115

Penal Code, 1860 (IPC) — Section 498A

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High Courts10 Feb 2011Allowed

Taramani Vs Brij Gopal Lakhotiya

Andhra Pradesh High Court · (2011) 4 ALD 31

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 4

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High Courts10 Feb 2011Dismissed

T. Nadipi Sunkanna and Others Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2011) 4 ALD 38

Constitution of India, 1950 — Article 14

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High Courts09 Feb 2011

Asari Pothalingam, Asari Rajubai and Asadi Swarnalatha Vs Lambadi Mamji and The Divisional Manager, The United India Insurance Company Ltd. United India Insurance Company Ltd. Vs Asari Pothalingam, Asari Rajubai, Asari Swarna Latha and Lambadi Mamji

Andhra Pradesh High Court · (2011) 6 ALT 416

Motor Vehicles Act, 1988 — Section 146

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High Courts09 Feb 2011Allowed

G. Narasaiah and Mohd. Imam Ali Vs The State of Andhra Pradesh, Registration and Stamps Department and The State of Andhra Pradesh

Andhra Pradesh High Court · AIR 2011 AP 101 : (2011) 8 RCR(Civil) 808 : (2011) 114 RD 73

Registration Act, 1908 — Section 71(1)

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High Courts09 Feb 2011Dismissed

The Commissioner of Panchayat Raj and Government of Andhra Pradesh Vs Myneni Mangamma, The Chief Executive Officer, Zilla Parishad, The Mandal Development Officer, Muppava Mandal Parishad and Andhra Pradesh Administrative Tribunal

Andhra Pradesh High Court · (2011) 02 AP CK 0059

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High Courts08 Feb 2011Allowed

Kalla Balamma and another Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · (2012) 1 ALD 463 : (2011) 4 RCR(Civil) 170 : (2011) 4 RCR(Criminal) 46

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 174

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High Courts08 Feb 2011Allowed

Bank of India Vs The Registrar, Debt Recovery Appellate Tribunal, The Registrar, Debt Recovery Tribunal and Prakruthi Infrastructure and Development Company Ltd.

Andhra Pradesh High Court · AIR 2011 AP 97 : (2011) 8 RCR(Civil) 2829

Constitution of India, 1950 — Article 226, 226(1), 226(2)Consumer Protection Act, 1986 — Section 11, 22(2)Debt Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 3

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High Courts08 Feb 2011Allowed