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Andhra Pradesh High Court judgments

35,249 judgments · page 210 of 1,763

High Courts19 Dec 2014Dismissed

Buddala Veeraswamy Vs Urban Development Authority

Andhra Pradesh High Court · (2015) 2 ALT 755

Andhra Pradesh Urban Areas (Development) Act, 1975 - Section 3 — Civil Procedure Code, 1908 (CPC) - Order 41 Rule 22, 100 — Contract Act, 1872 - Section 23 — Government Grants Act, 1895 - Section 2, 3 — Registration Act, 1908 - Section 47 — Specific Relief Act, 1963 - Section 31 — Transfer of Property Act, 1882 - Section 10, 11, 12, 25, 31
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High Courts18 Dec 2014Allowed

P. Laxmi Kantha Rao and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (2015) 3 ALD 248 : (2015) 3 ALT 150 : (2015) ALT(Rev) 196

Urban Land (Ceiling and Regulation) Act, 1976 - Section 10, 10(1), 10(3), 10(5), 10(6) — Urban Land (Ceiling and Regulation) Repeal Act, 1999 - Section 3, 3(2), 4 — Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 117(1)
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High Courts18 Dec 2014

Vellanki Frame Works Vs The Commercial Tax Officer

Andhra Pradesh High Court · (2015) 60 APSTJ 20 : (2015) 81 VST 280

Andhra Pradesh Value Added Tax Act, 2005 — Section 17, 2(24), 2(27), 2(4), 20Central Sales Tax Act, 1956 — Section 13, 13(1), 13(3), 2(ab), 3(a)Constitution of India, 1950 — Article 226, 286
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