Andhra Pradesh High Court Judgments 2017 — Page 30

High Courts04 Jan 2017Disposed Off

Mahmood Bin Mohammed Vs The Government of Telangana

Andhra Pradesh High Court · (2017) 2 ALT 640 : (2017) 3 AndhLD 421

Civil Procedure Code, 1908 (CPC) - Section 11Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 4(1), Section 5A

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High Courts03 Jan 2017Dismissed

Andhra Pradesh Industrial Infrastructure Vs IHL-Meil-Keep-Brcpl-Taippl (JV)

Andhra Pradesh High Court · (2017) 3 ALT 211 : (2017) 3 AndhLD 533 : (2017) 201 CompCas 265

Companies Act, 1956 - Section 433(e)

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High Courts03 Jan 2017Allowed

Hyderabad Metropolitan Development Authority (HMDA) Vs M/s Hotel Malligi Pvt. Ltd.

Andhra Pradesh High Court · (2017) AIR(Hyderabad) 40 : (2017) 1 ALT 807 : (2017) 2 AndhLD 476 : (2017) 1 HLT 337

Arbitration and Conciliation Act, 1996 - Section 9

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High Courts03 Jan 2017Disposed Off

Smt. Karri Saritha Devi Vs Garapati Srimanarayana

Andhra Pradesh High Court · (2017) 1 HLT(Crl) 137

Evidence Act, 1872 - Section 45

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High Courts03 Jan 2017Dismissed

Rangampeta Primary Agricultural Co-operative Society Limited Vs Budithi Nagabhushanam

Andhra Pradesh High Court · (2017) 2 ALT 461 : (2017) 3 AndhLD 100 : (2017) 1 CLR 974 : (2017) 1 HLT 623

Andhra Pradesh Co-Operative Societies Act, 1964 - Section 129, Section 51Andhra Pradesh Shops and Establishments Act, 1988 - Section 2(10), Section 2(5), Section 2(8), Section 2(9), Section 48(1), Section 73, Section 77Constitution of India, 1950 - Article 14, Article 21, Article 226

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High Courts03 Jan 2017Dismissed

Rangampeta Primary Agricultural Co-operative Society Limited Vs Budithi Nagabhushanam and others

Andhra Pradesh High Court · (2017) 01 AP CK 0004

Constitution of India, Article 14, Article 21 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Sched

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High Courts03 Jan 2017Dismissed