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Andhra Pradesh High Court judgments

35,240 judgments · page 599 of 1,762

High Courts24 Jun 2008Dismissed

Shaik Subbalakshmi Vs The Collector and District Magistrate, The Government of A.P. and The Superientendent, Central Prison

Andhra Pradesh High Court · (2008) 2 ALD(Cri) 359 : (2008) 6 ALT 57 : (2008) 3 APLJ 21

Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2, 3(1), 3(2)Andhra Pradesh Prohibition Act, 1995 — Section 7A, 8Constitution of India, 1950 — Article 22(5), 226
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High Courts20 Jun 2008

Bobbili Municipality Vs K. Sugunamma

Andhra Pradesh High Court · (2008) 5 ALD 409

Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 2(1), 29, 29(1), 3, 3(3)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Contract Act, 1872 — Section 23
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High Courts20 Jun 2008

Y. Mallapa and Another Vs Land Ceilings Tribunal and Others

Andhra Pradesh High Court · (2008) 5 ALD 503 : (2008) 6 ALT 316

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10(1), 10(2), 10(5), 21Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 6(1)Constitution of India, 1950 — Article 226, 227
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