Contract Act, 1872 — Section 23Guardians and Wards Act, 1890 — Section 29, 31(2), 31(3), 31(4), 4AHindu Minority and Guardianship Act, 1956 — Section 11, 4, 6, 7, 8

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High Courts01 Nov 2007Allowed

L. Venkata Krishna Reddy (died) and Others Vs M. Anjappa (died) per L.Rs. 10 to 16 and Others

Andhra Pradesh High Court · (2008) 2 ALD 379 : (2008) 1 ALT 260 : (2007) 3 APLJ 289

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32Limitation Act, 1963 — Article 54, 5Specific Relief Act, 1963 — Section 28, 28(1), 28(3)

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High Courts31 Oct 2007

Dadi Narayana Reddy Vs Union of India (UOI) (Government of India), Ministry of Home Affairs, The Pay and Accounts Officer (Pension and Misc.), Ministry of Home Affairs and The Joint Secretary, Co-ordinator to the Government of India, Ministry of Home Affairs

Andhra Pradesh High Court · (2007) 10 AP CK 0035

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High Courts31 Oct 2007Allowed

Gaddampalli Jagpal Reddy and Others Vs District Collector and Others

Andhra Pradesh High Court · (2008) 2 ALD 616 : (2008) 3 ALT 236

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High Courts31 Oct 2007Dismissed

Syed Noor Mohammad Vs Syed Khaja Moinuddin and Others

Andhra Pradesh High Court · AIR 2008 AP 82 : (2008) 2 ALD 641

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10ATransfer of Property Act, 1882 — Section 50, 60

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High Courts31 Oct 2007Allowed

Amara Satyanarayana Vs Majeti (Amara) Srinivasa Rao

Andhra Pradesh High Court · (2008) 2 ALD 423 : (2008) 2 ALT 410

Evidence Act, 1872 — Section 13Hindu Adoptions and Maintenance Act, 1956 — Section 10, 10(4), 5, 5(2)Limitation Act, 1963 — Article 118, 57

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High Courts31 Oct 2007Allowed

S. Subramanyam Vs A.P. State Essential Commodities Corporation Ltd. and Others

Andhra Pradesh High Court · (2008) 2 ALD 770

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts30 Oct 2007Allowed

Dr. K.S. Ashok Kumar Vs The Cantonment Executive Officer and The Mandal Revenue Officer, Secunderabad Mandal

Andhra Pradesh High Court · (2008) 1 ALD 580

Cantonments (Amendment) Act, 2006 — Section 261Cantonments Act, 1924 — Section 179, 181, 181(3), 181A, 194Constitution of India, 1950 — Article 14, 16

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High Courts30 Oct 2007

S. Anjaiah (died) rep. by L.Rs. Vs Sri Vinay Kumar and Others

Andhra Pradesh High Court · (2008) 1 ALD 517

Constitution of India, 1950 — Article 215, 226, 300ALand Acquisition Act, 1894 — Section 11(2), 3(3), 30, 31(2), 5AUrban Land (Ceiling and Regulation) Act, 1976 — Section 6(1)

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High Courts30 Oct 2007Dismissed

Sushil Kumar Jain Vs Anand Mohan, Executive Director (Southern Power Transmission System-I) Power Grid Corporation of India Limited (A Govt. of India Enterprise) and Another

Andhra Pradesh High Court · (2008) 1 ALT 396

Constitution of India, 1950 — Article 226Powergrid Conduct, Discipline and Appeal Rules — Rule 20(1), 20.0, 20.1, 4(1), 5(1)

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High Courts30 Oct 2007

I. Manga Raju Vs District Collector and Others

Andhra Pradesh High Court · (2009) 1 ALD 10 : (2008) 1 ALT 338

Constitution of India, 1950 — Article 14, 19(1)Essential Commodities Act, 1955 — Section 6(B), 6A, 6CWrit Proceedings Rules, 1977 — Rule 15

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High Courts30 Oct 2007Allowed

Dr. K. Babu Vs Cantonment Executive Officer and Another

Andhra Pradesh High Court · (2008) 2 ALD 330

Cantonments (Amendment) Act, 2006 — Section 261Cantonments Act, 1924 — Section 179, 181, 181(3), 181A, 194Constitution of India, 1950 — Article 14, 16

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High Courts30 Oct 2007Dismissed

Narla Venkata Siva Reddy Vs Dereddy Nagireddy and Another

Andhra Pradesh High Court · (2008) 1 ALD 363 : (2008) 1 ALT 439

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High Courts30 Oct 2007

Gadu Appala Naidu Vs Commissioner of Endowments Department, Government of A.P. and Another

Andhra Pradesh High Court · (2008) 2 ALD 650

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Immovable Properties and Other Lands (Other than Agricultural Lands) Leases and Licenses Rules, 2003 — Rule 12, 12(2), 14, 15, 17Constitution of India, 1950 — Article 226

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High Courts30 Oct 2007Allowed