Andhra Pradesh General Sales Tax Act, 1957 — Section 22(1), 4, 5, 5F, 6Andhra Pradesh General Sales Tax Rules, 1957 — Rule 6(2)Constitution of India, 1950 — Article 366

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High Courts27 Aug 2011Allowed

Managing Committee Masjid-e-Noor Vs A.P. State Wakf Board and Others

Andhra Pradesh High Court · (2012) 1 ALT 238

Waqf Act, 1995 — Section 110, 67, 67(2)Wakfs Managing Committee (Constitutions, Functions and Duties) Rules — Rule 16

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High Courts27 Aug 2011Allowed

The Commissioner of Income Tax-V Vs Secunderabad Club Picket

Andhra Pradesh High Court · (2011) 08 AP CK 0047

Banking Regulation Act, 1949 — Section 6Income Tax Act, 1961 — Section 143(1), 148, 20(2), 22

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High Courts27 Aug 2011Dismissed

Sri Venkateswara Animal Health Products Vs The Deputy Commercial Tax Officer

Andhra Pradesh High Court · (2011) 6 ALD 480

Andhra Pradesh Value Added Tax Act, 2005 — Section 45, 45(2), 45(4), 45(7), 46Andhra Pradesh Value Added Tax Rules, 2005 — Rule 55, 55(2), 56

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High Courts27 Aug 2011Dismissed

Singamaneni Ramadevi Vs Eruvuri Hanumayamma Reddy, Eruvuri Anji Reddy and Eruvuri Ventaka Ramireddy

Andhra Pradesh High Court · (2011) 6 ALD 419

Evidence Act, 1872 — Section 45

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High Courts27 Aug 2011

Syed Ibrahim Vs Sri. E.S. Naik, District Panchayat Officer, Ranga Reddy and Another

Andhra Pradesh High Court · (2011) 5 ALD 761 : (2011) 6 ALT 5

Criminal Procedure Code, 1973 (CrPC) — Section 340Penal Code, 1860 (IPC) — Section 192, 193, 195

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High Courts26 Aug 2011Allowed

Mada Pardhasaradhi and others Vs Prohibition and Excise Inspector

Andhra Pradesh High Court · (2012) 1 ALD(Cri) 966 : (2012) 2 ALT(Cri) 44

Criminal Procedure Code, 1973 (CrPC) — Section 165Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 8

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High Courts26 Aug 2011Allowed

National Textile Corporation (APKK and N) Limited Vs The Authority Under Shops and Establishments Act, 1988 and Deputy Commissioner of Labour (FAC) and Another

Andhra Pradesh High Court · (2011) 6 ALD 420 : (2012) 132 FLR 517

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts26 Aug 2011Allowed

Mada Pardhasaradhi and Revalla Ramulu Vs Prohibition and Excise Inspector P and E Station Ongole Prakasam District and State of A.P.

Andhra Pradesh High Court · (2012) 1 ALD(Cri) 966 : (2012) 2 ALT(Cri) 44

Criminal Procedure Code, 1973 (CrPC) — Section 165Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 8

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High Courts26 Aug 2011Allowed

Elpula Bhoomaiah Vs The Singareni Colleries Company Ltd. and Another

Andhra Pradesh High Court · (2012) 1 ALT 270

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High Courts26 Aug 2011Allowed

VST Industries Limited Vs The Presiding Officer, The Industrial Tribunal-cum-the Labour Court, Godavarikhani, Karimnagar District, Mr. K. Papaiah, The Additional Secretary to the Government - Labour, Employment Training and Factories (Lab-I) Department, Government Secretariat, Hyderabad and The Commissioner of Labour, Government of Andhra Pradesh, T. Anjaiah Karmika Bhavan, RTC ''X'' Roads, Hyderabad -500 020

Andhra Pradesh High Court · (2011) LLR 1170

Industrial Disputes Act, 1947 — Section 25B, 25F, 25FFFPayment of Gratuity Act, 1972 — Section 7B

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High Courts26 Aug 2011Allowed

Flight Cadet Rini Tripathi Vs Union of India and Others

Andhra Pradesh High Court · (2012) 1 ALT 733

Air Force Orders — Order 12, Order 13Air Force Rules, 1969 — Rule 154

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High Courts26 Aug 2011Dismissed

Ibrahim and another Vs S.K. Wasim Ahmed

Andhra Pradesh High Court · (2013) 3 ALD 698 : (2012) 1 ALT 591

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1), Order 21 Rule 37, Order 21 Rule 38, Order 21 Rule 39(2)Constitution of India, 1950 — Article 132(1), 14, 20(1), 21

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