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Andhra Pradesh High Court judgments, 2019

36 judgments · page 1 of 2

High Courts30 Dec 2019Disposed Of

Revu Raju Vs Vice Admiral, Chief Of Personnel And Others

Andhra Pradesh High Court · (2019) 12 AP CK 0002

Andhra Pradesh Scheduled Castes, Scheduled Tribes And Backward Classes - Issue Of Community, Nativity And Date Of Birth Certificates Rules, 1997 — Rule 9Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)(iii)Constitution Of India, 1950 — Article 14, 21, 226
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High Courts13 Aug 2019Dismissed

Kamireddi Atchuthamba Vs State Bank Of India

Andhra Pradesh High Court · (2019) 08 AP CK 0011

Transfer Of Property Act, 1882 — Section 53(1)Indian Registration Act, 1908 — Section 17, 17(1)(c)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(2), 13(4), 14
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High Courts13 Aug 2019Dismissed

M. Chandra Sekhara Babu Vs Kamineni Dasaradha Ramaiah And Others

Andhra Pradesh High Court · (2019) 08 AP CK 0003

Code Of Criminal Procedure, 1973 — Section 94(e), 151, Order 39 Rule 1, Order 43 Rule 1Transfer Of Property Act, 1882 — Section 48Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(2), 14, 34
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