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Andhra Pradesh High Court judgments

35,240 judgments · page 628 of 1,762

High Courts10 Oct 2007Allowed

Pulamachetti Rajeswaramma Vs Gram Panchayat

Andhra Pradesh High Court · (2007) 10 AP CK 0034

Andhra Pradesh Gram Panchayats Act, 1964 — Section 144, 151, 151(2)Andhra Pradesh Gram Panchayats Rules, 1964 — Rule 10, 11, 12, 13, 20Andhra Pradesh Municipalities Act, 1965 — Section 376(2), 87
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High Courts06 Oct 2007Allowed

The Agricultural Market Committee Vs Sri. Ananthu Subba Rao and The State of A.P.

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 435 : (2008) 1 ALT(Cri) 305 : (2008) CriLJ 2794

Andhra Pradesh (Agricultural Produce and Livestock) Markets (Amendment) Act, 1987 — Section 12, 15, 2, 23, 3Andhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969 — Rule 26, 27, 28, 29, 30Constitution of India, 1950 — Article 19, 19(1)
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High Courts06 Oct 2007Dismissed

Grandhi Narayana Chetty Vs Mitta Lokesh

Andhra Pradesh High Court · AIR 2008 AP 42 : (2008) 1 ALD 718 : (2008) 1 ALT 573

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 20, 6, 6(3)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 3, Order 2 Rule 3, Order 7 Rule 1, 9Court fees Act, 1870 — Section 17
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High Courts05 Oct 2007Dismissed

Y. Bhaskara Raju Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2008) 1 ALD 612 : (2008) 3 ALT 370

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11(6), 11(8), 23(1), 23(3), 24Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
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