Constitution of India, 1950 — Article 226Land Ceiling Act — Section 50(B), 50B(4)Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 45

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High Courts28 Mar 1994

P.P. Mastanrao and Others Vs The Govt. of A.P. and Others

Andhra Pradesh High Court · (1994) 2 ALT 197

Constitution of India, 1950 — Article 14, 226

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High Courts28 Mar 1994

Bala Nagaiah and Another Vs Andhra Pradesh State Road Transport Corporation and Others

Andhra Pradesh High Court · (1994) 1 ALT 702

Constitution of India, 1950 — Article 12

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High Courts28 Mar 1994

T.B. Ch. V. Ramanaiah and Sons Vs Commissioner of Commercial Taxes, Hyderabad

Andhra Pradesh High Court · (1994) 95 STC 296

Andhra Pradesh General Sales Tax Act, 1957 — Section 20(1), 23

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High Courts24 Mar 1994

Revu Krishnamurthy and Another Vs Ponamanda Venkateswara Rao and Others

Andhra Pradesh High Court · (1994) 2 ALT 54 : (1994) 2 ALT(Cri) 111 : (1994) 1 APLJ 319

Criminal Procedure Code, 1973 (CrPC) — Section 145, 482

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High Courts24 Mar 1994Allowed

T. Janardhan Vs Andhra Pradesh State Electricity Board and Others

Andhra Pradesh High Court · (1994) 3 ALT 328

Andhra Pradesh State Electricity Board Employees Discipline and Appeal Regulations, 1970 — Regulation 10(5)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 354

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High Courts24 Mar 1994

Desi Kedari Vs Huzurabad Co-operative Marketing Society Ltd. and others

Andhra Pradesh High Court · AIR 1994 AP 301 : (1994) 2 ALT 539

Andhra Pradesh Co-operative Societies Act, 1964 — Section 126, 22, 9Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 42Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 14 Rule 1, Order 14 Rule 5, Order 15 Rule 1, Order 20 Rule 6

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High Courts24 Mar 1994

G.M. Satya Sarath Kumari Vs Sri Veera Venkata Satyanarayana Swamy Vari Devasthanam Annavaram and Another

Andhra Pradesh High Court · (1994) 1 ALT 712 : (1994) 1 APLJ 337

Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4

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High Courts24 Mar 1994Dismissed

H. Suryaprakasa Rao and Others Vs Andhra Pradesh State Electricity Board and Another

Andhra Pradesh High Court · (1994) 2 ALT 341

Constitution of India, 1950 — Article 14, 16Electricity (Supply) Act, 1948 — Section 79C

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High Courts23 Mar 1994Allowed

Vibhuthi Bhushan Deo Vs K.S. Mohammed

Andhra Pradesh High Court · (1994) 2 ALT 553 : (1994) 2 APLJ 143

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3), 22

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High Courts22 Mar 1994

G. Gnanesha and others Vs Special Deputy Collector, Land Acquisition (General) and others

Andhra Pradesh High Court · AIR 1994 AP 346 : (1994) 2 ALT 117 : (1995) 1 APLJ 137

Land Acquisition Act, 1894 — Section 11, 11A, 17, 17(1), 17(3A)

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High Courts22 Mar 1994

Sri Ahmed Mohiddin Vs The State Bank of Hyderabad and Others

Andhra Pradesh High Court · (1994) 1 ALT 609

State Bank of Hyderabad (Officers) Service Regulations, 1979 — Regulation 67, 68(2)

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High Courts19 Mar 1994Allowed

B. Narayana Vs Additional Tribunal-cum-Addl. Labour Court and Others

Andhra Pradesh High Court · (1995) 1 LLJ 476

Industrial Disputes Act, 1947 — Section 10(1)

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High Courts18 Mar 1994

SMT. Y. PRAMEELA Vs COMMISSIONER OF INCOME TAX and Others

Andhra Pradesh High Court · (1996) 134 CTR 479

Income Tax Act, 1961 — Section 119, 271

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High Courts18 Mar 1994

Y. Prameela Vs Commissioner of Income Tax and Others

Andhra Pradesh High Court · (1996) 220 ITR 271

Income Tax Act, 1961 — Section 119(2)Income Tax Rules, 1962 — Rule 53, 61

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High Courts18 Mar 1994

Belgees Begum Vs Govt. of Andhra Pradesh and others

Andhra Pradesh High Court · AIR 1994 AP 316 : (1994) 1 ALT 649

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 2, Order 20 Rule 3, Order 41 Rule 30, Order 41 Rule 31Constitution of India, 1950 — Article 225, 226Writ Proceedings (Andhra Pradesh) Rules, 1977 — Rule 24

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