Andhra Pradesh High Court Judgments 2015 — Page 5

Andhra Pradesh Civil Courts Act, 1972 - Section 10, 16, 3Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 - Section 7, 7AArbitration Act, 1940 - Section 31(4), 39, 39(1), 39(2)

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High Courts01 Oct 2015Dismissed

The Krishna District Milk Producers Mutually Aided Co-op. Union Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2016) 2 ALD 118 : (2016) 2 ALT 525 : (2016) 149 FLR 28 : (2016) LabIC 755

Limitation Act, 1963 - Section 5Payment of Gratuity Act, 1972 - Section 1, 11, 15, 2, 2-APenal Code, 1860 (IPC) - Section 175, 176, 193, 196, 21

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High Courts30 Sept 2015Allowed

V.V. Vijaya Lakshmi Vs Venkateswara Institute of Medical Sciences and Others

Andhra Pradesh High Court · (2015) 09 AP CK 0046

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High Courts30 Sept 2015Dismissed

Thotakura Subba Rao and Others Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2015) 09 AP CK 0006

Andhra Pradesh Municipalities Act, 1965 - Section 184, 326(1)

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High Courts29 Sept 2015Dismissed

Prasad - Sushee Jnt. Venture Vs Singareni Collieries Co. Ltd, M.D., Khammam and Others

Andhra Pradesh High Court · (2016) 1 ALD 447

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High Courts29 Sept 2015Allowed

Vasnthu Sumalatha Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2016) 1 ALT 738

Constitution of India, 1950 - Article 141, 21, 22, 22(3)(b), 22(5)General Clauses Act, 1897 - Section 21

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High Courts29 Sept 2015Allowed

In Re: Goman Agro-Farms Pvt. Ltd. and Ors.

Andhra Pradesh High Court · (2016) 130 CLA 430 : (2016) 194 CompCas 214

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High Courts28 Sept 2015Disposed Off

Dr. Mohammed Ehsan-Ul-Haq Vs Mohammed Ismail

Andhra Pradesh High Court · (2017) 1 AndhLD 238

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High Courts28 Sept 2015Dismissed

Israth Begum Vs The State of Telangana and Others

Andhra Pradesh High Court · (2015) 09 AP CK 0032

Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 - Section 10, 11, 11(1), 12, 13Constitution of India, 1950 - Article 22, 22(4), 246Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 - Section 3

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High Courts28 Sept 2015