CourtKutchehry.com

COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 362 of 1,762

High Courts07 Feb 2013Dismissed

Beeram Sudhakar Vs Govt. of A.P.

Andhra Pradesh High Court · (2013) 4 ALD 314 : (2013) 3 ALT 612

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 17
Read judgment
High Courts06 Feb 2013Dismissed

Penmatsa Lakshmi and Tirupati Venkataratnam Vs The State of A.P. and The Sub-Collector, (RDO.,) - cum-LAO The State of A.P. and The Sub-Collector, (RDO.,) - cum-LAO Vs Penmatsa Lakshmi and Tirupati Venkataratnam Penmatsa Appala Narasimha Raju and Penmatsa Pavan Appala Narasimha Tammi Ranga Mutyala Raju Vs District Collector and The Sub-Collector-cum-Land Acquisition Officer The District Collector and The Sub-Collector-cum-Land Acquisition Officer Vs Penmatsa Appala Narasimha Raju and Penmatsa Pavan Appala Narasimha Tammi Ranga Mutyala Raju

Andhra Pradesh High Court · (2013) 4 ALD 454 : (2013) 3 ALT 258 : (2013) ALT(Rev) 201

Constitution of India, 1950 — Article 141Land Acquisition Act, 1894 — Section 10, 11, 11(1), 11A, 17
Read judgment