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Andhra Pradesh High Court judgments, 2012

1,225 judgments · page 54 of 62

High Courts16 Feb 2012

Y.S. Vijaya Vs The Union of India and Others

Andhra Pradesh High Court · (2012) 4 ALT 334 : (2012) 2 ALT(Cri) 229

Army Act, 1950 — Section 130Benami Transactions (Prohibition) Act, 1988 — Section 5(2)Central Vigilance Commission Act, 2003 — Section 8
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High Courts15 Feb 2012

M. Sunanda Reddy and Others Vs The District Collector, Chittoor District, Chittoor. The Revenue Divisional Officer Tirupathi (Urban), Tirupathi Chittoor District, The Tahsildar, Tirupati (Urban) Mandal, Tirupathi, Chittoor District and The Sub Registrar, Registration and Assurances, Renigunta, Chittoor District

Andhra Pradesh High Court · (2012) 4 ALT 3

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11Land Acquisition Act, 1997 — Section 22, 4(1), 6Registration Act, 1908 — Section 22A
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High Courts09 Feb 2012Allowed

T. S. Laxman Rao Vs State of A.P.

Andhra Pradesh High Court · (2012) 2 ALD(Cri) 185 : (2012) 3 ALT(Cri) 61

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 20(1), 7
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High Courts09 Feb 2012Allowed

M/S Agarwal Bros. Vs Smt. Savithri Bai Smt. Savithri Bai Vs M/S Agarwal Bros.

Andhra Pradesh High Court · (2012) 3 ALD 3 : (2012) 3 ALT 460

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control (Amendment) Act, 2005 — Section 10Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 20(3)Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 11(2)
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