Conduct of Elections Rules, 1961 — Rule 89(1), 89(6), 89(8)Constitution of India, 1950 — Article 14Representation of the People Act, 1951 — Section 10A, 78

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High Courts16 Aug 2001Allowed

Syndicate Bank, Hyderabad Vs A. Vijayarama Rao and Others

Andhra Pradesh High Court · (2002) 1 ALD 405 : (2001) 2 APLJ 409

Andhra Pradesh (Telangana Area) Small Causes Court Act, 1330 — Section 12Limitation Act, 1908 — Section 20Limitation Act, 1963 — Section 19, 20, 4

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High Courts16 Aug 2001Allowed

Visakhapatnam Municipal Corporation Vs Government of India Ministry of Environment and Forests and Another

Andhra Pradesh High Court · (2001) 08 AP CK 0036

Environment (Protection) Act, 1986 — Section 3(1), 3(2)Environment (Protection) Rules, 1986 — Rule 5(3)

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High Courts16 Aug 2001

Golla Krishna Murthy Vs Golla Yellaiah (died) by LRs. and others

Andhra Pradesh High Court · (2001) 5 ALD 484 : (2001) 5 ALT 645 : (2001) 2 APLJ 405 : (2002) 1 CivCC 407

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 22 Rule 3(1), Order 22 Rule 3(2), Order 22 Rule 6

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High Courts16 Aug 2001

Karamsad Investments Limited, GMM Pfandler Limited, Karamsad Holdings Limited and Karamsad Securities Private Ltd. Vs Nile Limited and Others

Andhra Pradesh High Court · (2002) 46 CLA 23 : (2002) 108 CompCas 58 : (2002) 1 CompLJ 251

Companies Act, 1956 — Section 108A, 108A(1), 108A(2), 108B, 108CSecurities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 — Regulation 10, 15, 7

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High Courts16 Aug 2001

Sunder Ispat Limited Vs Commissioner of Cus. and C. Ex., Hyderabad

Andhra Pradesh High Court · (2002) 79 ECC 442 : (2002) 141 ELT 24

Central Excises and Salt Act, 1944 — Section 35KConstitution of India, 1950 — Article 226

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High Courts14 Aug 2001Dismissed

C. Venkatramana Vs C. Padmavathi and Another

Andhra Pradesh High Court · (2001) 08 AP CK 0167

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High Courts14 Aug 2001

Chintapalli Lakshma Rayudu Vs Dasari Narayana Rao and Others

Andhra Pradesh High Court · (2001) 08 AP CK 0162

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Limitation Act, 1963 — Section 5

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High Courts14 Aug 2001Allowed

Union of India and another Vs P.V. Subba Rao and others

Andhra Pradesh High Court · (2001) 5 ALD 717

Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 5Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 14, 16

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High Courts14 Aug 2001Allowed

V. Ramana Vs APSRTC and others

Andhra Pradesh High Court · (2001) 5 ALD 427 : (2001) 5 ALT 180 : (2002) 92 FLR 247 : (2001) 2 LLJ 1708

Constitution of India, 1950 — Article 14, 226, 309Industrial Disputes Act, 1947 — Section 11

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High Courts14 Aug 2001

Gandevalla Jayaram Reddy Vs Mokkala Padmavathamma and others

Andhra Pradesh High Court · AIR 2002 AP 75 : (2001) 5 ALD 402 : (2001) 5 ALT 130 : (2001) 3 APLJ 1

Hindu Adoptions and Maintenance Act, 1956 — Section 3Registration Act, 1908 — Section 17, 17(1)Transfer of Property Act, 1882 — Section 122, 123

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High Courts14 Aug 2001

Jawaji Industries Vs The Commercial Tax Officer [FAC]

Andhra Pradesh High Court · (2001) 08 AP CK 0142

Andhra Pradesh General Sales Tax Act, 1957 — Section 6A

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High Courts14 Aug 2001Dismissed

Sarvaraya Textiles Ltd. Vs Commissioner, Employees Provident Fund Commission, Hyd. and others

Andhra Pradesh High Court · (2001) 5 ALD 560 : (2001) 5 ALT 749 : (2001) 107 CompCas 342

Constitution of India, 1950 — Article 21, 226, 39, 41Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 19

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High Courts14 Aug 2001Partly Allowed

Karri Nagapadma Sridevi and Another Vs Oriental Fire and General Insurance Co. Ltd., Kakinada and Others

Andhra Pradesh High Court · (2003) ACJ 671 : (2001) 6 ALD 844 : (2002) 1 ALT 44 : (2001) 2 APLJ 394

Motor Vehicles Act, 1939 — Section 110

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