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Andhra Pradesh High Court judgments, 2012

1,225 judgments · page 59 of 62

High Courts20 Jan 2012Dismissed

M/s. Star Education Supply Co. Vs Kushalchand Singhvi and others

Andhra Pradesh High Court · (2012) 3 ALT 8 : (2013) 1 RCR(Rent) 93

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11(1), 8, 8(5)Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 16, 16(1), 5Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, 151
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High Courts20 Jan 2012Allowed

Sri P. Ramanaiah, Smt Sivamma, Miss Auradha and Miss Sravanthi Vs Greater Hyderabad Municipal Corporation At Tank Bund Hyderabad, Union of India Ministry of Law and Justice New Delhi and A.P State Legal Services Authority

Andhra Pradesh High Court · AIR 2012 AP 89 : (2012) 2 ALD 622

Civil Procedure Code, 1908 (CPC) — Section 15, 16, 17, 18, 19Constitution of India, 1950 — Article 14, 16, 21Legal Services Authorities Act, 1987 — Section 22A, 22B, 22C, 22C(8), 22D
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High Courts18 Jan 2012Dismissed

J. Shravan Kumar, Vendor, M/s Jagini''s Food Land Super Market, Beside Swapna Hospital, Chaitanyapuri X Road, Dilsukhnagar, Ranga Reddy District, M/s Ambati Subbanna and Co. Smalkot, East Godavari Distirct, Ramineni, Edukondalu, M/s Sri Venkata Sai Agencies, Plot No.870 S.K.D. Nagar, Vanastalipuram, Ranga Reddy District and M/s Sri Venkata Sai Agencies, PLot No.870, S.K.D. Nagar, Vanastalipuram, R.R. District Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2012) 01 AP CK 0074

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 32
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