Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 16Civil Procedure Code, 1908 (CPC) — Section 100, 115, 122, 133, 136Constitution of India, 1950 — Article 226, 227, 32

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High Courts20 Nov 1999

G. Pitchaiah Naidu Vs APSEB, Madakaira and another

Andhra Pradesh High Court · (2000) ACJ 1348 : (2000) 1 ALD 239 : (2000) 1 ALT 245 : (2000) 1 APLJ 112

Motor Vehicles Act, 1939 — Section 92

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High Courts19 Nov 1999

G. Rameshwar Rao Vs Government of India and others

Andhra Pradesh High Court · (2000) 1 ALD 129

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High Courts19 Nov 1999

Kallam Subba Reddy and others Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · (2000) 1 ALD 282 : (2000) 1 ALT 64

Andhra Pradesh Excise (Lease of Right to Sell Indian Liquor and Foreign Liquor in Retail) Rules, 1993 — Rule 3(1), 33, 7Andhra Pradesh Excise Act, 1968 — Section 15, 17, 20, 30(3), 31

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High Courts18 Nov 1999

B.H.K. Rao Vs Industrial Tribunal-cum-Labour Court, Visakhapatnam and others

Andhra Pradesh High Court · (2000) 4 ALD 83 : (2000) 1 ALT 538 : (2000) 85 FLR 773

Industrial Disputes Act, 1947 — Section 11

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High Courts17 Nov 1999

Sharma and Sons Vs Engineer-in-Chief, Army Headquarters and Others

Andhra Pradesh High Court · (2000) 2 ALT 587

Arbitration and Conciliation Act, 1996 — Section 11(6), 16

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High Courts17 Nov 1999

Arigala Venkaratnam Vs Sundaraneedi Sarveswara Rao and others

Andhra Pradesh High Court · (2000) 1 ALD 447 : (2000) 2 ALT 122

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High Courts17 Nov 1999Dismissed

S.N. Jalandhar and Another Vs K. Sandhya and Another

Andhra Pradesh High Court · (2000) 1 ALT 716

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 23(7)

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High Courts17 Nov 1999

Geetha General Merchants, Vikarabad and another Vs Inspector of Police, VC.CSD, Medak and others

Andhra Pradesh High Court · AIR 2000 AP 248 : (2000) 1 ALD 684 : (2000) 1 ALD(Cri) 275 : (2000) 1 ALT 239

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 5, 6

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High Courts17 Nov 1999

M. Jagan Reddy and others Vs Commissioner, Uppal Kalan Municipality, Uppal, R.R. Dist.

Andhra Pradesh High Court · (2000) 1 ALD 518

Andhra Pradesh Municipalities (Acquisition and Transfer of Immovable Properties) Rules, 1967 — Rule 3, 4, 5, 8Andhra Pradesh Municipalities Act, 1965 — Section 276, 277, 326(2)

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High Courts17 Nov 1999

I. Venkat Rao Vs Municipal Corporation of Warangal and another

Andhra Pradesh High Court · (2000) 2 ALD 411 : (2000) 1 ALD(Cri) 374

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 678Constitution of India, 1950 — Article 226Hyderabad Municipal Corporation Act, 1965 — Section 636

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High Courts17 Nov 1999

Md. Sabber Ali Vs Vandana Chit Funds

Andhra Pradesh High Court · (2000) 1 ALD 261 : (2000) 1 ALT 294

Civil Procedure Code, 1908 (CPC) — Section 60

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