Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 5(5), 7, 8, 9Penal Code, 1860 (IPC) — Section 420Registration Act, 1908 — Section 34, 81

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High Courts31 Oct 2012

Brij Gopal Pallod and Others Vs Municipal Council and Municipal Commissioner

Andhra Pradesh High Court · (2013) 1 ALD 512 : (2013) 2 ALT 353

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 17, Order 18 Rule 2, Order 20 Rule 1, Order 21 Rule 17Stamp Act, 1899 — Section 35, 36

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High Courts31 Oct 2012

General Manager, South Central Railway and Others Vs Ch. Kotaiah and Another

Andhra Pradesh High Court · (2013) 2 ALD 573 : (2013) 1 ALT 641

Arbitration and Conciliation Act, 1996 — Section 11

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High Courts31 Oct 2012

J.S. Ranga Nayakulu and others Vs The District Collector, Visakhapatnam and others

Andhra Pradesh High Court · (2013) 1 ALD 505 : (2013) 3 ALT 227

Andhra Pradesh (Andhra Area) Ayurvedic and Homeopathic Medical Practitioners Registration Act, 1956 — Section 3, 3(3), 7(1)

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High Courts30 Oct 2012Dismissed

Union of India and Others Vs Th. Rathan Raju and Another

Andhra Pradesh High Court · (2013) 3 ALD 147 : (2013) 2 ALT 729

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47(1)

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High Courts30 Oct 2012Allowed

Boya Chennappa Vs The Revenue Divisional Officer, Adoni, Kurnool District and The Tahsildar, Yemmiganur, Kurnool District

Andhra Pradesh High Court · (2013) 2 ALD 79 : (2013) 1 ALT 265

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High Courts30 Oct 2012Allowed

Doddapaneni Umamaheswar Rao and Others Vs Navuru Gopal Reddy and Another

Andhra Pradesh High Court · (2013) 2 ALT(Cri) 74

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 147, 148, 188, 427, 447

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High Courts30 Oct 2012Allowed

Choutupalli Veera Reddy Vs Sree Ramaswamy Devastanam Varu

Andhra Pradesh High Court · (2013) 1 ALT 93

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High Courts30 Oct 2012Allowed

Sri Angishetty Chandra Shekar Vs The State of Andhra Pradesh and Another

Andhra Pradesh High Court · (2013) 1 ALD(Cri) 8 : (2013) 2 ALT(Cri) 332

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 202(1), 482Penal Code, 1860 (IPC) — Section 409, 420

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High Courts30 Oct 2012

The Divisional Manager, South Central Railway, Hyderabad Division, Secunderabad., and 2 others Vs P. Bhaskar Rao

Andhra Pradesh High Court · (2013) 1 ALD 309 : (2013) 1 ALT 197 : (2013) LabIC 317

Constitution of India, 1950 — Article 309Railway Property (Unlawful Possession) Act, 1966 — Section 3(a), 3(ix)

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High Courts30 Oct 2012Dismissed

Chippa Raghuramulu, Chippa Prabhakar, Chippa Sudhakar and Chippa Krishna Vs The Joint Collector-I, R.R. District. Khairatabad, Hyderabad and Others

Andhra Pradesh High Court · (2013) 3 ALT 279

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 14(1), 15, 17, 2(1)(v), 21(3)

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High Courts30 Oct 2012

KPR Plastic Limited, now known as K.P.R. Teleproducts Limited and K.P. Sarathy Vs The Union of India and Others

Andhra Pradesh High Court · (2013) 3 ALD 113

Civil Procedure Code, 1908 (CPC) — Section 100Foreign Exchange Regulation Act, 1973 — Section 35, 52, 52(3), 52(4), 54

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High Courts30 Oct 2012

MHB Bank Aktiengesellschaft, Hamburger Allee 14, 60486, Frankfurt AM Main, Germany Vs M/s. Sanghi Polyesters Ltd., Office at Sanghi Nagar, Sanghi Nagar, R.R. District, Hyderabad

Andhra Pradesh High Court · (2013) 176 CompCas 305

Companies Act, 1956 — Section 10, 237, 391, 394, 395Contract Act, 1872 — Section 141

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High Courts30 Oct 2012Allowed

Erroju Brahmachary and Others Vs The Revenue Divisional Officer, Mancherial, Adilabad District and Others

Andhra Pradesh High Court · (2013) 1 ALD 535 : (2013) 1 ALT 248

Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 5A, 5B, 9Constitution of India, 1950 — Article 226

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High Courts29 Oct 2012Allowed

Andhra Pradesh State Road Transport Corporation and Others Vs Labour Court II, Hyderabad and Another

Andhra Pradesh High Court · (2013) 1 ALD 753 : (2013) 2 ALT 339 : (2013) 137 FLR 859 : (2013) LabIC 186 : (2013) 2 LLN 313

Industrial Disputes Act, 1947 — Section 10, 33C, 33C(1), 33C(2)

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High Courts29 Oct 2012Allowed

Nihal Ahmed Siddiqi and D.R.K.V. Murthy Vs Asst. General Manager Bharat Heavy Electricals Limited Ramachandrapuram, Hyderabad and Manager (Finance) Bharat Heavy Electricals Limited Ramachandrapuram, Hyderabad

Andhra Pradesh High Court · (2013) 2 ALD 325 : (2013) 1 ALT 404 : (2013) 138 FLR 613 : (2013) 2 LLJ 794

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 2(f), 6Payment of Gratuity Act, 1972 — Section 2(e), 4

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