Code of Civil Procedure, 1908, Order 7Rule 11 -Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962, Section 10(2), Section 2(a)

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High Courts28 Jul 2017

Commercial Tax Officer, Vijayawada and another Vs Sri K. Naveen Kumar

Andhra Pradesh High Court · (2017) 07 AP CK 0060

Contempt of Courts Act, 1971, Section 12(3), Section 2(b), Section 13(a) -Contempt of Courts Rules, 1975, Rule 32(1) -Andhra Pradesh Value Adde

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High Courts27 Jul 2017Dismissed

United India Insurance Co. Ltd. Vs G.Induru, & Ors.

Andhra Pradesh High Court · (2017) 07 AP CK 0059

Motor Vehicles Act, 1988, Section 2(44), Section 2(44), Section 2(28), Section 2(28), Section 2(46), Section 2(46) -

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High Courts27 Jul 2017

M/s Royal Mindz Infra Pvt Ltd., Hyderabad Vs M/s Coastal Ceramics & Clay Works Pvt Ltd., Rajahmundry

Andhra Pradesh High Court · (2017) 07 AP CK 0058

Code of Criminal Procedure, 1973, Section 151 - Arrest to prevent the commission of cognizable offencesLimitation Act, 1963, Section 14 - Exclusion of time of proceedin

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High Courts26 Jul 2017

Bamidipati Subba Rao Vs The Land Acquisition Officer

Andhra Pradesh High Court · (2017) 07 AP CK 0057

General Clauses Act, 1897, Section 6 - Effect of repealLand Acquisition Act, 1894, Section 18, Section 28, Section 4(1),

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High Courts25 Jul 2017

Peela Lakshmi Ganapathi Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2017) 07 AP CK 0056

Code of Criminal Procedure, 1973, Section 372, Section 256, Section 378(4) - No appeal to lie unless otherwise provided - Non-appearance or death of complainant - Appeal i

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High Courts25 Jul 2017

Bala Balaji Srinivasa Vs Union of India, and others

Andhra Pradesh High Court · (2017) 07 AP CK 0055

Constitution of India, Article 300 A -Land Acquisition Act, 1894, Section 3, Section 6, Section 4(1), Section 5(

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High Courts25 Jul 2017

Mohammed Imaduddin Farooqui Vs Karkhana Zinda Tilismath & ors.

Andhra Pradesh High Court · (2017) 07 AP CK 0054

Arbitration and Conciliation Act, 1996, Section 8 - Power to refer parties to arbitration where there is an arbitration agreement

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High Courts21 Jul 2017Allowed

Smt.R.Parijatham, & Anr. Vs Smt.M.Kameshwari, & Ors.

Andhra Pradesh High Court · (2017) 07 AP CK 0053

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High Courts21 Jul 2017

SK. Farooq and others Vs Telangana State Wakf Board and others

Andhra Pradesh High Court · (2017) 07 AP CK 0052

Constitution of India, Article 25 - Freedom of conscience and free profession, practice and prop-agation of religionWaqf Act, 1995, Section 23, Section 8

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High Courts18 Jul 2017

M/s. Leela Enterprises Vs Kamar Sultana @ Kamer Hasan

Andhra Pradesh High Court · (2017) 07 AP CK 0046

Code of Civil Procedure, 1908, Section 100, Order 41Rule 31 - Second appealAndhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960,

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High Courts18 Jul 2017

Kothamasu Murali Krishna Vs Kothamasu Bindu Rekha

Andhra Pradesh High Court · (2017) 07 AP CK 0042

Code of Civil Procedure, 1908, Section 89, Rule 336 - Settlement of disputes outsides the Court

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High Courts17 Jul 2017

Pediredla Sarabhannapatrudu and others Vs The District Collector,Vizianagaram District, and others

Andhra Pradesh High Court · (2017) 07 AP CK 0041

Constitution of India, Article 300 - Suits and proceedingsCode of Civil Procedure, 1908, Section 79, Order 27Rule 1 - Suits by or agains

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High Courts17 Jul 2017Dismissed

The State of Andhra Pradesh, Rep.by its District Collector, Chittoor. Vs The Estate Abolition Tribunal, Chittoor, (District Judge, Chittoor), And others.

Andhra Pradesh High Court · (2017) 07 AP CK 0040

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion Into Ryotwari) Act, 1948, Section 15(1), Section 11(a), Section 13(B)(III) - Determination of lands in which the la

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High Courts17 Jul 2017Dismissed