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Andhra Pradesh High Court judgments, 2013

1,328 judgments · page 66 of 67

High Courts04 Jan 2013Dismissed

Aila Upender and 51 Others Vs The Government of Andhra Pradesh

Andhra Pradesh High Court · (2013) 01 AP CK 0051

Constitution of India, 1950 — Article 14, 16, 16(1), 16(2), 21National Council for Teacher Education Act, 1993 — Section 2(ka)Right of Children to Free and Compulsory Education Act, 2009 — Section 2(f), 2(ka), 2(n), 2(n)(iii), 2(p)
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High Courts04 Jan 2013

D. Kasaiah Vs Sunkara Srinivasulu Others

Andhra Pradesh High Court · (2013) 1 ALD(Cri) 685 : (2013) 3 ALT(Cri) 355 : (2013) CriLJ 1186

Civil Procedure Code, 1908 (CPC) — Section 2(c)Constitution of India, 1950 — Article 19, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 155(2), 156, 156(1)
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High Courts04 Jan 2013Dismissed

K. Devaiah Vs The Government of Andhra Pradesh, The Commissioner and Director of School Education and The Ex-Officio Project Director and The National Council for Teacher Education Bandi Saidulu and Others Vs K. Devaiah, The Government of Andhra Pradesh, The Commissioner and Director of School Education and The Ex-Officio Project Director and The National Council for Teacher Education B. Vijaya Laxmi and Others Vs Government of Andhra Pradesh and Others Aila Upender and Others Vs The Government of Andhra Pradesh, The Commissioner and Director School Education and Ex-Officio Project, The State Selection Committee, Model School and The National Council for Teacher Education

Andhra Pradesh High Court · (2013) 2 ALD 741 : (2013) 2 ALT 600

Constitution of India, 1950 — Article 14, 16, 16(1), 16(2), 21National Council for Teacher Education Act, 1993 — Section 2(ka)Right of Children to Free and Compulsory Education Act, 2009 — Section 2, 2(f), 2(n), 2(n)(iii), 2(p)
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