Andhra Pradesh High Court Judgments 2012 — Page 43

Andhra Pradesh and Telangana Societies Registration Act, 2001 — Section 23, 32Constitution of India, 1950 — Article 12, 19(1)(c), 226, 32Limitation Act, 1963 — Section 14

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High Courts04 Apr 2012

Surisetti Lakshmi and others Vs The Government of A.P. and another

Andhra Pradesh High Court · (2012) 5 ALT 461

Land Acquisition Act, 1894 — Section 12, 12(2), 18, 18(2), 4(1)

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High Courts04 Apr 2012Allowed

Sri Vijaya Bhavani Adarsha Manila Mandali Sujatha Nagar by Pass Road, Ongole Vs The Commissioner of Endowments, Govt., of A.P., Tilak Road, Hyderabad and Others P. Ravindranath Vs The Govt., of A.P. and Others

Andhra Pradesh High Court · (2012) 4 ALT 211

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 80, 80(1)

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High Courts04 Apr 2012Allowed

J. Ramachandraiah Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · (2012) 4 ALD 366

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High Courts04 Apr 2012Dismissed

Chidella Venkateswarlu Vs Gurram Pushpa Latha and State

Andhra Pradesh High Court · (2012) 4 ALD 215 : (2012) 4 ALT 45

Evidence Act, 1872 — Section 45, 73

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High Courts04 Apr 2012

Industrial Development Bank of India Ltd. and others Vs The Deputy Commissioner (Arrears Recovery Cell), Central Excise and Customs, O/o Chief Commissioner of Customs and Central Excise, Basheerbagh, Hyderabad and others

Andhra Pradesh High Court · (2012) 4 ALD 517 : (2012) 5 ALT 160 : (2012) 193 ECR 10 : (2012) 283 ELT 188 : (2013) 20 GSTR 499

Banking Regulation Act, 1949 — Section 2, 6, 6(1)Central Excises and Salt Act, 1944 — Section 11, 11E, 12Civil Procedure Code, 1908 (CPC) — Section 73

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High Courts04 Apr 2012

P.K.D. Prasad Rao Vs Union of India and two others Vallepu Chinna Reddappa Vs The Union of India and another

Andhra Pradesh High Court · AIR 2013 AP 132 : (2012) 4 ALD 558 : (2012) 5 ALT 719

Constitution of India, 1950 — Article 19, 19(1)(g)Notaries Act, 1952 — Section 12, 13, 15, 2(b), 3

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High Courts03 Apr 2012

V. Buchi Rajam and Others Vs The State of Andhra Pradesh and J.C.R.G.L.I.C. Tarnaka Hyderabad and Special Deputy Collector(F.A.C), Land Acquisition Department, S.C. Railway Karimnagar

Andhra Pradesh High Court · (2012) 4 ALD 442 : (2012) 5 ALT 114

Land Acquisition Act, 1894 — Section 17(4), 4(1), 5A, 6

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High Courts03 Apr 2012Allowed

Syed Fathima Begum and 4-Ors. Vs Sangamesh Chidri and Another

Andhra Pradesh High Court · (2013) ACJ 941 : (2012) 5 ALT 277

Motor Vehicles Act, 1988 — Section 166

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High Courts03 Apr 2012Dismissed

Gonipati Tatabbai Vs Manukonda Atchayamma and Gollamandala Sudarasanarao

Andhra Pradesh High Court · (2012) 3 ALD 702 : (2012) 4 ALT 404

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 18, Order 26 Rule 9, Order 39 Rule 7(1)

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High Courts03 Apr 2012Allowed

Smt. N. Radhamma and others Vs The Secretary to Govt. Revenue Department, A.P. Secretariat Buildings, Hyderabad, The District Collector Kurnool District, The Revenue Divisional Officer Kurnool District, Kurnool and The Tahsildar cum Land Acquisition Officer Kurnool District, Kurnool.

Andhra Pradesh High Court · (2012) 04 AP CK 0090

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High Courts03 Apr 2012

Smt. Fathima Begum and Others Vs Sangamesh Chidri and M/s. United India Insurance Co. Ltd.

Andhra Pradesh High Court · (2012) 04 AP CK 0089

Motor Vehicles Act, 1988 — Section 166

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High Courts03 Apr 2012

Dr. Desai Thippa Reddy Vs B. Naresh Kumar Reddy

Andhra Pradesh High Court · (2012) 04 AP CK 0081

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11, 151Conduct of Elections Rules, 1961 — Rule 73, 82Representation of the People Act, 1951 — Section 100(1), 101, 123, 86, 87

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Andhra Pradesh High Court judgments, 2012