Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 29, 29(2), 38, 39Andhra Pradesh Excise Act, 1968 — Section 13, 32Partnership Act, 1932 — Section 4, 5

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High Courts06 Jun 2001Dismissed

Mir Zahed Ali Vs A.P. State Finance Corporation Limited and Others

Andhra Pradesh High Court · (2001) 4 ALT 255 : (2001) 2 APLJ 59

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High Courts06 Jun 2001Dismissed

Abdul Nayeem Khan Vs Director of Insurance, Medical Services and and Others

Andhra Pradesh High Court · (2001) 06 AP CK 0082

Constitution of India, 1950 — Article 16, 16(2)

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High Courts06 Jun 2001Dismissed

Navayuga Engineering Company Ltd. Vs Sanghi Industries Ltd.

Andhra Pradesh High Court · (2001) 5 ALT 249

Arbitration Act, 1940 — Section 34Specific Relief Act, 1963 — Section 14, 14(1), 41, 42

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High Courts06 Jun 2001Allowed

The State Vs Shaik Tajunnisa and Others

Andhra Pradesh High Court · (2001) 06 AP CK 0077

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts06 Jun 2001

Central Board of Excise and Customs, Government of India, New Delhi and another Vs N. Madhava Rao and others

Andhra Pradesh High Court · (2001) 06 AP CK 0062

Constitution of India, 1950 — Article 14, 16, 309

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High Courts06 Jun 2001Dismissed

K. Ganganna Vs The Honourable High Court of A.P. and Another

Andhra Pradesh High Court · (2001) 06 AP CK 0045

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 — Rule 8Constitution of India, 1950 — Article 14, 226

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High Courts06 Jun 2001

C. Rajendra Prasad Vs G.M. Corporation and others

Andhra Pradesh High Court · (2001) 4 ALD 181 : (2001) 4 ALT 754

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 39 Rule 1, Order 40 Rule 1Constitution of India, 1950 — Article 54(2)Transfer of Property Act, 1882 — Section 106, 108

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High Courts04 Jun 2001

R. Lova Raju Vs Chairman, Visakhapatnam Port Trust, Visakhapatnam and Others

Andhra Pradesh High Court · (2002) 4 ALD 247

Constitution of India, 1950 — Article 14, 16, 19, 21

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High Courts04 Jun 2001Allowed

J. Manikyam Chetty (died) M. Somasekhara Prasad Vs J. Padmanabha Chetty

Andhra Pradesh High Court · (2001) 4 ALT 652

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Succession Act, 1925 — Section 213, 214

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High Courts18 May 2001

N. Swarnalatha Vs Managing Director, APSRTC, Hyderabad and others

Andhra Pradesh High Court · (2002) 2 ACC 155 : (2001) 4 ALD 257

Central Motor Vehicles Rules, 1989 — Rule 258(1)Constitution of India, 1950 — Article 14, 19(1), 23, 80Motor Vehicles (Amendment) Act, 1994 — Section 102, 69(1), 70, 71

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High Courts13 May 2001

Mohd. Yousuf Vs Director General and Inspector-General of Police, Andhra Pradesh, Hyderabad and Others

Andhra Pradesh High Court · (2001) 3 ALD 93 : (2001) 3 ALT 520

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High Courts08 May 2001

A.P. Products, Hyderabad Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2001) 4 ALD 161 : (2001) 4 ALT 307

Spices Board Act, 1986 — Section 2

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High Courts08 May 2001

P. Laxmi Devi Vs Government of A.P. and others

Andhra Pradesh High Court · AIR 2001 AP 446 : (2001) 4 ALD 336 : (2001) 3 ALT 666

Andhra Pradesh Stamp (Amendment) Act, 1971 — Section 7Constitution of India, 1950 — Article 14, 19(1)Stamp Act, 1899 — Section 47

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