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Andhra Pradesh High Court judgments, 2012

1,225 judgments · page 45 of 62

High Courts30 Mar 2012Dismissed

V. Saida Vs G. Krishnaveni and 17 others

Andhra Pradesh High Court · (2013) 1 ALT 146 : (2013) LabIC 893 : (2013) 3 SCT 444

Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22, 33, 36Constitution of India, 1950 — Article 16(1), 16(4A), 16(4B), 335
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High Courts30 Mar 2012

G. Mallesham Vs Andhra Pradesh Power Generation Corporation Ltd. V. Yadagiri Vs The Andhra Pradesh State Road Transport Corporation B. Karunakar Reddy Vs A. P. S. R. T. C. Mangalagiri Nagabhushan Rao Vs The Chief General Manager (ADM), Andhra Pradesh Power Generation Corporation Ltd., Vidyuth Soudha, Hyderabad, The CE/Construction/SDSTPS, Nelatur, S. P. S. R. Nellore District and The Superintending Engineer E and M Circle/Construction-I, D. S. T. P. P. Krishnapatnam, SPSR Nellore District

Andhra Pradesh High Court · (2012) 5 ALT 196 : (2012) 135 FLR 873 : (2013) 2 SCT 544

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 8, 8(1), 8(2)Andhra Pradesh State Road Transport Corporation Employees (Conduct) Regulations, 1963 — Regulation 28APSE Board Revised Conduct Regulations, 1986 — Regulation 11, 18(1), 18(2)
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High Courts30 Mar 2012Dismissed

Kurumurthy Vs The Ministry of Power Government of India and Others Director General, Central Power Research Institute, Prof. Sir C.V. Raman Road, Sadasiva Nagar, P.O. P.B. No. 8066, Bangalore 560 080, Chief Administrative Officer, Central Power Research Institute, Prof. Sir C.V. Raman Road, Sadasiva Nagar, P.O. P.B. No. 8066, Bangalore 560 080, Additional Director, UHVRL Central Power Research Institute, Hyderabad Vs The Ministry of Power Government of India and Kurumurthy

Andhra Pradesh High Court · (2012) 4 ALD 275 : (2012) 4 ALT 51

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High Courts28 Mar 2012Allowed

Smt. M. Nirmala Vs Government of Andhra Pradesh and the Superintendent, Central Prison, Cherlapally, Ranga Reddy District

Andhra Pradesh High Court · (2012) 2 ALD(Cri) 9 : (2012) 5 ALT 178

Andhra Pradesh Forest Act, 1967 — Section 16, 20, 27, 29, 29(4A)Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 16, 3, 3(1), 3(2), 4Andhra Pradesh Sandalwood and Red-Sanders Wood Transit Rules, 1969 — Rule 3, 3
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High Courts28 Mar 2012Dismissed

Irrinki Srinagesh Vs State of A.P. and Others

Andhra Pradesh High Court · (2012) 4 ALD 304 : (2012) 4 ALT 264

Administrative Service (Fixation of Cadre Strength) Regulations, 1955 — Regulation 4Administrative Service Rules, 1954 — Rule 4, 8, 8(1), 8(2), 9All India Services Act, 1951 — Section 3(1)
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