Andhra Pradesh Gram Panchayats Act, 1964 — Section 36Andhra Pradesh Ministerial Service Rules, 1998 — Rule 27(1)Constitution of India, 1950 — Article 309, 371

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High Courts16 Mar 2001

V. Venkatamma Vs Municipal Commissioner, Narasaraopet Municipality, Narasaraopet, Guntur and others

Andhra Pradesh High Court · (2001) 3 ALD 667 : (2001) 90 FLR 427

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High Courts16 Mar 2001Dismissed

Shaik Abdul Shukur Vs Tumuluri Ramavadhani

Andhra Pradesh High Court · (2001) 3 ALT 69

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10

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High Courts16 Mar 2001

Shaik Mahaboob Basha Vs Divisional Railways Manager, SC Railways, Vijayawada Division, Vijayawada and others

Andhra Pradesh High Court · (2001) 3 ALD 163 : (2001) 3 ALT 198

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High Courts15 Mar 2001

Sanjay Alloys (P) Ltd. Vs Government of India and others

Andhra Pradesh High Court · (2001) 3 ALD 818

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High Courts15 Mar 2001

Ushodaya Publications, Hyderabad Vs Commissioner, Municipal Corporation of Hyderabad and Another

Andhra Pradesh High Court · AIR 2001 AP 345 : (2001) 3 ALD 173 : (2001) 2 ALT 662 : (2001) 1 APLJ 492

Constitution of India, 1950 — Article 12, 300Hyderabad Municipal Corporation Act, 1955 — Section 125, 146, 147, 2Land Acquisition Act, 1984 — Section 4(1)

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High Courts15 Mar 2001

APSRTC, Musheerabad, Hyd. Vs State Transport Appellate Tribunal, Hyd. and others

Andhra Pradesh High Court · (2002) 2 ACC 337 : (2001) 2 ACC 760 : AIR 2000 AP 252 : (2001) 3 ALD 235 : (2001) 2 ALT 532

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 2, 258, 298, 299Motor Vehicles Act, 1939 — Section 63Motor Vehicles Act, 1988 — Section 102, 104, 99

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High Courts14 Mar 2001Allowed

P.P.H.C. of A.P. Vs Mohd. Mansoor and Others

Andhra Pradesh High Court · (2001) 1 ALT(Cri) 275 : (2001) 1 APLJ 455 : (2001) CriLJ 3169 : (2001) 4 RCR(Criminal) 45

Andhra Pradesh (Andhra Area) District Police Act, 1859 — Section 21Andhra Pradesh (Telangana Area) District Police Act, 1329 — Section 19Arms Act, 1959 — Section 25, 35

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High Courts14 Mar 2001

Gokaraju Sambaiah Vs Naralasetty Anasuyamma (died) by LRs.

Andhra Pradesh High Court · (2001) 3 ALD 696 : (2001) 4 ALT 144

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9

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High Courts14 Mar 2001

Syed. Mohd. Ghouse Vs Noorunnisa Begum and Others

Andhra Pradesh High Court · (2001) 2 ALD 734 : (2001) 1 ALD(Cri) 590 : (2001) 1 ALT(Cri) 322 : (2001) CriLJ 2028 : (2001) 2 DMC 454 : (2001) 3 RCR(Criminal) 92

Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112

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High Courts14 Mar 2001

Gadepally Kameshwar Rao Vs Sri Nara Chandra Babu Naidu, Hon''ble Chief Minister, Govt. of A.P. and others

Andhra Pradesh High Court · AIR 2001 AP 348 : (2001) 3 ALD 32 : (2001) 3 ALT 491

Constitution of India, 1950 — Article 164

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High Courts13 Mar 2001

V.V. Ramana Reddy Vs Chief General Manager, A.P. Circle, Bharath Sanchar Nigam Ltd., Govt. of India, Hyd. and another

Andhra Pradesh High Court · (2001) 3 ALD 50 : (2001) 3 ALT 435 : (2001) 90 FLR 1013

Constitution of India, 1950 — Article 14

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High Courts13 Mar 2001Allowed

Shoba Rani and Others Vs New India Assurance Co. Ltd. and Another

Andhra Pradesh High Court · (2002) ACJ 1682 : (2001) 3 ALT 739

Criminal Procedure Code, 1973 (CrPC) — Section 174Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 304A

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High Courts13 Mar 2001

Kommu China Saidaiah and another Vs Jallela Gangamma and another

Andhra Pradesh High Court · (2001) 4 ALD 322 : (2001) 3 ALT 421

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A

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High Courts13 Mar 2001

Shoba Rani and Others Vs New India Assurance Co. Ltd.

Andhra Pradesh High Court · (2003) 3 ACC 670

Criminal Procedure Code, 1973 (CrPC) — Section 174Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 304A

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High Courts13 Mar 2001

Veeramallayyagari V. Sitaram Vs Payala Chandrasekhar, Minor Guardian Payala Siddaiah and Others

Andhra Pradesh High Court · (2001) 6 ALD 143

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Contract Act, 1872 — Section 25Evidence Act, 1872 — Section 67, 68

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High Courts13 Mar 2001

BHEL Higher Secondary School Non-teaching Employees Union Vs BHEL Ramachandrapuram, Hyderabad and another

Andhra Pradesh High Court · (2001) 3 ALD 357 : (2001) 4 ALT 333 : (2002) 3 LLJ 465

Constitution of India, 1950 — Article 226

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