Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Section 9(3)Civil Service Regulations — Article 470Constitution of India, 1950 — Article 14, 16, 21, 225, 226

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High Courts20 Dec 1999

Chunduru Padmavathi Vs Chunduru Narasimha Rao

Andhra Pradesh High Court · (2000) 2 ALD 106 : (2000) 1 ALT 613

Limitation Act, 1963 — Article 113, 10, 20Specific Relief Act, 1963 — Section 16

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High Courts20 Dec 1999

Cherukuri Venkateswarlu Vs Pamidi Kotaiah

Andhra Pradesh High Court · (2000) 1 ALD 612 : (2000) 2 ALT 361 : (2000) 1 APLJ 196

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 53Limitation Act, 1963 — Section 15

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High Courts17 Dec 1999

C.S.H.N. Murthy Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · (2000) 1 ALD 434

Andhra Pradesh Education Act, 1982 — Section 79, 80, 81, 82, 83Andhra Pradesh Private Educational Institutions Employees (Disciplinary Control) Rules, 1983 — Rule 3, 5, 7Constitution of India, 1950 — Article 311

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High Courts17 Dec 1999

Gottipati Murali Mohan Vs Jalagam Vengala Rao and others

Andhra Pradesh High Court · (2000) 2 ALD 297 : (2000) 2 ALT 239

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 12, 21, 22, 352Limitation Act, 1963 — Article 73

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High Courts17 Dec 1999

N. Mohana Kumar Vs Bayani Lakshmi Narasimhaiah and others

Andhra Pradesh High Court · (2000) 2 ALD 269 : (2000) 1 ALT 472 : (2000) 1 APLJ 56 : (2000) 3 CivCC 528

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 54, Order 21 Rule 66, Order 21 Rule 69, Order 21 Rule 89

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High Courts17 Dec 1999

CIL Securities Ltd., Hyd. Vs Commissioner of Income Tax, A.P. and another

Andhra Pradesh High Court · (2000) 4 ALD 69 : (2000) 2 ALT 541 : (2000) 161 CTR 44 : (2000) 242 ITR 472

Finance Act, 1998 — Section 87, 88, 89Income Tax Act, 1961 — Section 143, 245

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High Courts16 Dec 1999Dismissed

Bikkina Gopalakrishna Rao Vs Seavalley Resorts Pvt. Ltd.

Andhra Pradesh High Court · (2001) 104 CompCas 267 : (2000) 2 CompLJ 65

Companies Act, 1956 — Section 433

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High Courts16 Dec 1999Dismissed

Secretary, A.P. Public Service Commission Vs Y.V.V.R. Srinivasulu and Others

Andhra Pradesh High Court · (1999) 6 ALT 757

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High Courts16 Dec 1999

M. Venkateswara Rao and Others Vs Secretary, R.T.A. and Others

Andhra Pradesh High Court · (2000) 1 ALT 170

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 448BAndhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 8Constitution of India, 1950 — Article 226

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High Courts15 Dec 1999

Reddi Nageswara Rao Vs Chief Post Master General and Others

Andhra Pradesh High Court · (2000) 1 ALT 60

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High Courts15 Dec 1999Dismissed

Potuganti Sreenivas Vs Public Prosecutor and Another

Andhra Pradesh High Court · (2000) 2 CivCC 226

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts14 Dec 1999

Nirmal Chandra Sinha Vs Union of India and others

Andhra Pradesh High Court · (2000) 2 ALD 496 : (2000) 2 ALT 145

Constitution of India, 1950 — Article 12, 14, 16

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High Courts14 Dec 1999

V. Venkata Rao and Another Vs Dy. Transport Commissioner and Secretary, Regional Transport Authority and Others

Andhra Pradesh High Court · (2000) 2 ACC 156

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 87

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High Courts14 Dec 1999

P.C. Ayyala Reddy and another Vs APSRTC, Musheerabad, Hyd.

Andhra Pradesh High Court · (2000) 2 ALD 797 : (2000) 2 ALT 182 : (2000) 2 APLJ 78

Andhra Pradesh State Road Transport Corporation Employees (Recruitment) Regulations, 1966 — Regulation 12(2)Audit and Accounts Department (Subordinate Accounts Service and Subordinate Railway Audit Service) Service Rules, 1974 — Rule 1(2)Constitution of India, 1950 — Article 12, 14, 16, 309

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High Courts14 Dec 1999

Avula Subrahmanyam Vs Avula Rama Devi and others

Andhra Pradesh High Court · (2000) 2 ALD 1 : (2000) 1 ALT 351 : (2000) 1 APLJ 11 : (2000) 2 DMC 71

Civil Procedure Code, 1908 (CPC) — Section 151Family Courts Act, 1984 — Section 17Hindu Adoptions and Maintenance Act, 1956 — Section 24

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High Courts14 Dec 1999

G.K. Naik Vs Susheela Naik and another

Andhra Pradesh High Court · (2000) 1 ALD 672

Specific Relief Act, 1963 — Section 35, 37

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