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Andhra Pradesh High Court judgments

35,381 judgments · page 21 of 1,770

High Courts14 Oct 2026Dismissed

A. Rambabu Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2534

Constitution of India-Article 226, 14, 19, 21, 300A, 243-ZGAndhra Pradesh Municipal Corporations (Delimitation of Wards) Rules, 1996Hyderabad Municipal Corporation Act, 1955 (Act No. 2 of 1956)
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High Courts14 Oct 2026Allowed

Avanigadda Seetha Rama Rao & Ors. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2584

Land Acquisition Act, 1894-Section 4, 4(1), 5, 5-A, 5-A(2), 6, 6(1), 6(1) clause (i), 6(1) clause (ii), 6(1) proviso (ii) Explanation 1, 6 second proviso, Explanation to Section 6, 9(3), 10, 11, 17, 17(1), 17(1-A), 17(4), 23Land Acquisition (Amendment) Act, 1984Land Acquisition (Amendment and Validation) Ordinance, 1957 (1 of 1957)
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