Advocates (Amendment) Act, 1976 — Section 31, 7Advocates Act, 1961 — Section 16, 17, 29, 3, 30Andhra Pradesh Public Employment (Regulation of Age of Superannuation) Act, 1984 — Section 3

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High Courts19 Jan 2011Dismissed

Kagitala Sambasiva Rao Vs The Labour Court, The Depot manager, APSRTC and The Divisional Manager, APSRTC

Andhra Pradesh High Court · (2011) 131 FLR 433 : (2011) 4 LLJ 335

Industrial Disputes Act, 1947 — Section 10, 17B, 25A, 25F, 2A(2)Minimum Wages Act, 1948 — Section 20, 20(1)Payment of Bonus Act, 1965 — Section 22

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High Courts19 Jan 2011Allowed

Raj Kumar Khatri Vs The Deputy Commissioner of Transport and The Motor Vehicle Inspector Office of Deputy Commissioner

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1154

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 100, 101, 103, 108, 110Central Motor Vehicles Rules, 1989 — Rule 33, 35, 39, 40, 41Motor Vehicles Act, 1988 — Section 177, 177(7), 2(8), 38, 40

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High Courts19 Jan 2011Allowed

The Commissioner of Central Excise Vs Sri Chaitanya Educational Committee

Andhra Pradesh High Court · (2011) 186 ECR 173 : (2011) 22 STR 135 : (2011) 31 STT 31 : (2011) 38 VST 292

Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 35F, 35GConstitution of India, 1950 — Article 136, 226

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High Courts18 Jan 2011Dismissed

Akula Veeraiah Vs The Commissioner of Civil Supplies and Others

Andhra Pradesh High Court · AIR 2011 AP 87

Limitation Act, 1963 — Section 5

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High Courts18 Jan 2011Dismissed

M. Rama Krishna Vs State of A.P.

Andhra Pradesh High Court · (2011) 2 ALD(Cri) 602

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 157, 27, 6Penal Code, 1860 (IPC) — Section 302

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High Courts18 Jan 2011Allowed

Palle Peeraiah Vs The District Collector, The Joint Collector, The Revenue Divisional Officer and The Tahsildar

Andhra Pradesh High Court · (2011) 2 ALD 483 : (2011) 2 ALT 30 : (2011) 8 RCR(Civil) 2032

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High Courts18 Jan 2011Allowed

Gellela Thirupalu Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2011) 1 ALD(Cri) 659 : (2011) 2 Crimes 418

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302

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High Courts18 Jan 2011

Medicherla Chinna Gangadhar and Another Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2011) 1 ALD(Cri) 736

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34

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High Courts18 Jan 2011Dismissed

P. Annaiah Vs The Northern Power Distribution Co. of A.P. Ltd. and Others

Andhra Pradesh High Court · (2011) 130 FLR 694

Industrial Disputes Act, 1947 — Section 2A(2)

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High Courts18 Jan 2011Dismissed

Masikukala Rama Krishna Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2011) 2 ALD(Cri) 602

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 157, 27, 6Penal Code, 1860 (IPC) — Section 302

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High Courts05 Jan 2011Allowed

K. Sainath Sharma Vs U. Malla Reddy and Others

Andhra Pradesh High Court · (2011) 1 ALT 532 : (2011) 8 RCR(Civil) 1712

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High Courts02 Jan 2011Allowed

State Vs Smt. Y. Srilakshmi

Andhra Pradesh High Court · (2011) 01 AP CK 0077

Criminal Procedure Code, 1973 (CrPC) — Section 439(2), 482Penal Code, 1860 (IPC) — Section 409, 468

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High Courts31 Dec 2010Allowed

Arasavalli Tejaswari Vs Arasavalli Gopala Rao

Andhra Pradesh High Court · (2011) 3 CivCC 346

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High Courts31 Dec 2010Dismissed

Regu Maheswara Rao Vs Vhyricherla Kishore Chandra Surayanarayana Deo and Others

Andhra Pradesh High Court · (2011) 2 ALD 536

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 341, 342, 366Evidence Act, 1872 — Section 11, 35, 45, 47, 61

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High Courts31 Dec 2010

Neelapooja Rajagopalchary Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (2011) 1 ALD(Cri) 362

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts31 Dec 2010Allowed

State of Andhra Pradesh and Another Vs M/s. J.K. Traders of Ramakrishna

Andhra Pradesh High Court · (2011) 2 ALD 580

Civil Procedure Code, 1908 (CPC) — Section 34Commissions of Inquiry Act, 1952 — Section 3, 3(1)Constitution of India, 1950 — Article 19, 19(1), 21, 226, 294

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