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Andhra Pradesh High Court judgments

35,240 judgments · page 404 of 1,762

High Courts28 May 2012Allowed

R. Krishnaiah Vs Union of India and others

Andhra Pradesh High Court · (2012) 5 ALT 704

Central Educational Institutions (Reservation in Admission) Act, 2006 — Section 2, 3Constitution of India, 1950 — Article 14, 15, 15(1), 15(4), 15(5)National Commission for Backward Classes Act, 1993 — Section 11, 11(1), 2, 9, 9(1)
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High Courts27 Apr 2012

Smt. B.S.K. Madhavi Vs Kotak Mahindra Bank Limited and K. Gangadhar Rao

Andhra Pradesh High Court · (2012) 6 ALT 51

Banking Regulation Act, 1949 — Section 2(c), 5(c)(a), 6, 6(1)(a)Constitution of India, 1950 — Article 12, 225, 226, 227, 32Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4), 14, 17
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High Courts27 Apr 2012Dismissed

P. Anjamma and others Vs Sri Niroop Kumar Prasad Vice Chairman and Housing Commissioner, Andhra Pradesh Housing Board, Gruhakalpa Buildings, M.J. Road, Hyderabad, Sri N.Dhanunjaya, Executive Engineer (Hg), South Division, A.P.H.B., Gruhakalpa Buildings, M.J. Road, Hyderabad, Sri Mahavir Singh, Competent Authority, A.P.H.B. Gruhakalpa Buildings, M.J. Road, Hyderabad and Smt. Rekha Rani Land Acquisition Officer, A.P. Housing Board, Gruhakalpa Buildings, M.J. Road, Hyderabad

Andhra Pradesh High Court · (2013) 1 ALT 124

Andhra Pradesh Housing Board Act, 1956 — Section 52, 53, 55
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High Courts27 Apr 2012Dismissed

Smt Kadali Saroja Vs N.E.ICICI Bank Limited, Mumbai and others

Andhra Pradesh High Court · (2012) 6 ALT 51

Banking Regulation Act, 1949 — Section 2(c), 5(c)(a)Constitution of India, 1950 — Article 12, 225, 226, 227, 32Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4), 14, 17
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High Courts27 Apr 2012

A. Ravinder Vs The Managing Director, Food Corporation of India, 18-20, Barakhamba Lane, New Delhi-110 001, The General Manager, Food Corporation of India, Regional Office, Ulubari, Gauhati, Assam, The General Manager, Regional Office, Food Corporation of India, HACA Bhavan, Nampally, Hyderabad, Andhra Pradesh and V. Thamaraikkanna, General Manager (S) and Inquiry Officer, Food Corporation of India, Zonal Office, Chennai

Andhra Pradesh High Court · (2012) 5 ALT 726

Penal Code, 1860 (IPC) — Section 109, 120B, 206Prevention of Corruption Act, 1988 — Section 12, 13(1)(d), 13(2), 22, 5(1)
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High Courts25 Apr 2012

Pallam Venkaiah Vs State of A.P.

Andhra Pradesh High Court · (2013) 2 ALT(Cri) 15

Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 114, 114(g), 32
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High Courts24 Apr 2012

Axis Bank Limited Vs Naturol Bioenergy Limited

Andhra Pradesh High Court · (2012) 04 AP CK 0103

Companies Act, 1956 — Section 391, 392, 393, 394, 394Constitution of India, 1950 — Article 141, 39Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15, 15(1), 16, 17
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