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Andhra Pradesh High Court judgments

35,240 judgments · page 509 of 1,762

High Courts04 Aug 2010Allowed

The Taderu Large Sized Cooperative Credit Society Limited Vs Sri Bandi Suryam and Deputy Commissioner of Labour, Appellate Authority Under Section 48(3) of A.P. Shops and Establishment Act, 1988 P.V. Chella Rao @ Chella Rao Vs The Taderu Large Sized Cooperative Credit Society Lte. and The Deputy Commissioner of Labour, Appellate Authority

Andhra Pradesh High Court · (2010) 6 ALD 447 : (2011) 1 ALT 224

Andhra Pradesh Shops and Establishments Act, 1966 — Section 47
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High Courts04 Aug 2010Allowed

Sri B.R. Meena, Vice Chairman and Commissioner, Smt. G. Rekha Rani, Land Acquisition Officer and Gangadhar, Senior Assistant, Andhra Pradesh Housing Board Gruhakalpa Vs T. Bajrang, The Govt of A.P, The A.P. Housing Board and The Municipal Corporation of Hyderabad

Andhra Pradesh High Court · (2011) 5 ALD 300

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 2(9)Constitution of India, 1950 — Article 136Contempt of Courts Act, 1971 — Section 12, 18, 19, 2
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