Income Tax Act, 1961 — Section 80Post Office (Monthly Income Account) Rules, 1987 — Rule 12, 4Post Office Savings Account Rules, 1981 — Rule 16, 17, 18, 4, 6(5)

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High Courts22 Feb 2008Dismissed

Dilshad Hussain and Others Vs Alloju Mallikarjun Rao

Andhra Pradesh High Court · (2008) 3 ALD 515 : (2008) 3 ALT 739

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High Courts21 Feb 2008Allowed

Ashwin Agro Tech Pvt. Ltd. Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2008) 3 ALD 665

Electricity (Supply) Act, 1948 — Section 78AState Financial Corporations Act, 1951 — Section 29

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High Courts21 Feb 2008Allowed

Golla Sankaraiah and Others Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 830 : (2008) 2 ALT(Cri) 39

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 34

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High Courts20 Feb 2008

The Continental Construction Company Vs The Board of Trustees, Visakhapatnam Port Trust

Andhra Pradesh High Court · (2008) 4 ALD 95 : (2008) 4 ALT 209

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 5(1)Arbitration Act, 1940 — Section 16, 30, 39Contract Act, 1872 — Section 70

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High Courts20 Feb 2008Dismissed

Chavva Sreenivasulu Reddy and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2008) 3 ALD 496 : (2008) 6 ALT 183

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 35, 35A, 9(B)(6)Andhra Pradesh Water Land and Trees Act, 2002 — Section 11(1), 27Andhra Pradesh Water Land and Trees Rules, 2004 — Rule 23, 23(4)

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High Courts19 Feb 2008Dismissed

Datharu Pochaiah and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2008) 2 ALT 396

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 12(2), 30, 4, 4(1)Shri Acharya Vinoba Bhave Savodaya Bhoo Yagna Hyderabad Land Revenue Special Rules, 1951 — Rule 8

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High Courts19 Feb 2008Dismissed

Madhyahannapu Narasimha Rao Vs Sunkara Shirama Hanumantha Rao (Died) and Others

Andhra Pradesh High Court · (2008) 3 ALD 340 : (2008) 4 ALT 38

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 13(1), 22

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High Courts19 Feb 2008Dismissed

Smt. G. Kadambari Vs District Registrar of Assurances, The Sub Registrar, Registration and Stamps Department and The Sub Registrar, Registration and Stamps Department

Andhra Pradesh High Court · (2008) 2 ALD 662 : (2009) 106 RD 248

Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 23, 24, 25, 26, 34Stamp Act, 1899 — Section 42(1)

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High Courts19 Feb 2008Allowed

Lion Dates Pvt. Ltd. Vs Controller, Legal Metrology (Weights and Measures) Department and Another

Andhra Pradesh High Court · AIR 2008 AP 188 : (2008) 6 ALD 30 : (2008) 3 ALT 265 : (2009) 234 ELT 434

Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 11, 12(2), 23, 23(1), 4Standards of Weights and Measures Act, 1976 — Section 1, 1(3), 2, 20, 3

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High Courts19 Feb 2008Dismissed

Hyder Ali Vs State

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 685 : (2008) 2 ALT(Cri) 78 : (2008) CriLJ 3369

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 103, 138Penal Code, 1860 (IPC) — Section 302, 498A

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High Courts18 Feb 2008

Chimta Venkateswaramma Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 750 : (2008) 2 ALT(Cri) 97

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 326

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High Courts18 Feb 2008Dismissed

Smt. A. Nagamani Vs The Government of A.P. and Others

Andhra Pradesh High Court · (2008) 4 ALD 352 : (2008) 3 ALT 795

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 3, 6, 7(2)Constitution of India, 1950 — Article 15(4), 16(4), 226

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High Courts18 Feb 2008Dismissed

Bharat Sanchar Nigam Limited Vs Govt. of A.P., A.P. Industrial Infractructure Corporation Ltd. and Infotech Enterprises Ltd.

Andhra Pradesh High Court · (2008) 4 ALD 28 : (2008) 3 ALT 598

Constitution of India, 1950 — Article 226

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High Courts15 Feb 2008Dismissed

Kuli Srinivasa Rao Vs Vaidana Gram Panchayat and Others

Andhra Pradesh High Court · (2008) 3 ALD 550 : (2008) 4 ALT 187

Constitution of India, 1950 — Article 226

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