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Andhra Pradesh High Court judgments, 2013

1,328 judgments · page 37 of 67

High Courts23 Jul 2013Dismissed

Santosh Kumar Sony Vs Chairman, A.P. State Co-operative Tribunal and Others Smt. Radha Bain Vs The Dy. Registrar of Cooperative Societies, Officer on Special Deputy, The Vasavi Cooperative Urban Bank Limited and Others Nisha Arora, Narender Kaur and Smt. Veera Valli (Died) Per L.Rs. (i.e. Petitioners 1 and 2 above) Vs The Government of Andhra Pradesh, The Deputy Registrar of Cooperative Societies and Officer on Special Duty, The Vasavi Co-operative Urban Bank Ltd. and The Vasavi Co-operative Urban Bank Ltd.

Andhra Pradesh High Court · (2014) 1 ALD 387 : (2013) 6 ALT 65

Andhra Pradesh Co-operative Societies Act, 1964 — Section 61, 72, 76Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 64, Order 21 Rule 69, Order 21 Rule 71, Order 21 Rule 72Constitution of India, 1950 — Article 226
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High Courts22 Jul 2013Disposed Off

M/s. Tata Coffee Limited Vs The Government of Andhra Pradesh, The Chief Commissioner of Land Administration and The Special Officer and Competent Authority

Andhra Pradesh High Court · (2013) 6 ALD 1 : (2014) 1 ALT 188 : (2014) ALT(Rev) 56

Constitution of India, 1950 — Article 252(2)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10, 10(3), 10(6), 11Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 1(2), 3, 3(1)(b), 3(1)(c), 3(1)(d)
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High Courts19 Jul 2013Disposed Off

Akbaruddin Owaisi Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2013) 2 ALD(Cri) 855 : (2013) 6 ALT 101 : (2013) 3 ALT(Cri) 251 : (2014) CriLJ 2199

Constitution of India, 1950 — Article 14, 162, 19, 20, 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156, 156(1), 156(3)General Clauses Act, 1897 — Section 3(38)
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