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Andhra Pradesh High Court judgments

35,240 judgments · page 627 of 1,762

High Courts22 Oct 2007Dismissed

Dr. T.S.A. Guptha Vs Joint Collector-II and Others

Andhra Pradesh High Court · (2008) 2 ALD 184 : (2008) 4 ALT 189

Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 10, 24, 4, 4(1), 5(2)Andhra Pradesh (Telangana Area) Abolition of Inams Rules, 1975 — Rule 6(1)Waqf Act, 1995 — Section 5(2), 6(1), 6(4)
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High Courts12 Oct 2007

Chinni Subba Rao Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2008) 2 ALD 123 : (2008) 3 ALT 190

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Amendment) Act, 2002 — Section 6(1)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 77, 82, 83Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 15, 15(3), 16, 17, 17(1)
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High Courts11 Oct 2007Allowed

Yogendra Builders and Another Vs Vidya Paradise Owners'' Welfare Association and Another

Andhra Pradesh High Court · AIR 2008 AP 31 : (2008) 1 ALD 227 : (2008) 4 ALT 768

Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 7Andhra Pradesh State Consumer Protection Rules, 1987 — Rule 10, 15(6), 5Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 26 Rule 9, Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 4
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High Courts11 Oct 2007Dismissed

M. Vijaya Bhaskara Reddy Vs The Hon''ble High Court of A.P. and Another

Andhra Pradesh High Court · (2008) 2 ALD 70 : (2007) 6 ALT 518

Allahabad Bank (Officers) Service Regulations, 1979 — Regulation 19Andhra Pradesh Public Employment (Regulation of Age of Superannuation) Act, 1984 — Section 22, 25, 3(1), 3(1)(A)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 20
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High Courts11 Oct 2007

In re: Sri V. Satyanarayana Rao

Andhra Pradesh High Court · (2007) 6 ALT 294

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 58, Order 21 Rule 99, Order 39 Rule 1Contempt of Courts Act, 1971 — Section 12, 12(1), 12(3), 13Contempt of Courts Rules, 1980 — Rule 31, 32(1), 32(2), 34(1)
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High Courts10 Oct 2007Dismissed

Dr. S. Krishna Rao Vs Ushodaya Publications

Andhra Pradesh High Court · (2008) 2 ALD 819 : (2008) 3 ALT 522

Constitution of India, 1950 — Article 104, 105, 19, 21Evidence Act, 1872 — Section 14, 17, 18, 19, 20Penal Code, 1860 (IPC) — Section 499, 500
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