Administrator Generals Act, 1913 — Section 31, 32Civil Procedure Code, 1908 (CPC) — Order 21 Rule 51Criminal Procedure Code, 1973 (CrPC) — Section 195

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High Courts06 Sept 2007Allowed

Union of India (UOI), Secretary, Ministry of Defence Vs D. Rajamallu

Andhra Pradesh High Court · (2007) 6 ALD 571

Defence Service Army Regulations, 1987 — Regulation 138

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High Courts06 Sept 2007

E. Vijayachandra Reddy Vs Dr. Prasad and Others

Andhra Pradesh High Court · (2008) 2 ALD 553 : (2007) 6 ALT 339 : (2007) 3 APLJ 156

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(1), 10(2), 10(3), 11(4), 12Transfer of Property Act, 1882 — Section 109

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High Courts06 Sept 2007

Nagabandi Jadalaiah Vs Jakkula Mallaiah and Others

Andhra Pradesh High Court · (2008) 1 ALD 472 : (2007) 6 ALT 420

Transfer of Property Act, 1882 — Section 52

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High Courts06 Sept 2007

Shaik Mabi Vs Nomula Sarada and Others

Andhra Pradesh High Court · (2008) 2 ALD 121

Civil Procedure Code, 1908 (CPC) — Section 100, 100(1)Provincial Insolvency Act, 1920 — Section 4, 6, 75, 75(1), 9

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High Courts06 Sept 2007Dismissed

A.P. TRANSCO Vs Sarathy Engineering Corporation and Others

Andhra Pradesh High Court · (2008) 3 ALD 121 : (2008) 3 ALT 456

Arbitration Act, 1940 — Section 14(2), 2, 30, 31, 31(1)Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts06 Sept 2007Allowed

Khan Abdul Gaffar Khan Memorial Educational Society Vs The District Registrar of Societies and Others

Andhra Pradesh High Court · (2007) 6 ALD 709 : (2007) 6 ALT 16

Societies Registration Act, 1860 — Section 23, 8

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High Courts05 Sept 2007Dismissed

Chittajallu Srinivasa Rao Vs Narmada Joshi

Andhra Pradesh High Court · (2007) 1 ALD 111 : (2007) 5 ALT 767

Transfer of Property Act, 1882 — Section 106

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High Courts05 Sept 2007Dismissed

Venkata Ramana Agencies Vs The District Collector and Others

Andhra Pradesh High Court · (2007) 1 ALD 138

Petroleum Rules, 2002 — Rule 144Rice Milling Industry (Regulation) Act, 1958 — Section 8(3)

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High Courts05 Sept 2007

G. Kethamma Vs Allam Keshava Raju

Andhra Pradesh High Court · (2008) 2 ALD 179 : (2008) 3 ALT 15 : (2007) 3 APLJ 266

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 105(2), Order 21 Rule 106, Order 21 Rule 106(3), Order 21 Rule 23(1)Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5

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High Courts05 Sept 2007Dismissed

B. Uma Devi Vs The Greater Hyderabad Municipal Corporation and Another

Andhra Pradesh High Court · (2007) 6 ALD 356 : (2007) 5 ALT 676

Hyderabad Municipal Corporation Act, 1955 — Section 452, 636

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High Courts05 Sept 2007

Aryan Coal Benefications Pvt. Ltd. Vs Sub Divisional Magistrate and Sub Collector and Others

Andhra Pradesh High Court · (2008) 1 ALD 48 : (2007) 6 ALT 430

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High Courts05 Sept 2007Dismissed

Siva Priya Bar and Restaurant Vs Commissioner of Prohibition and Excise and Others

Andhra Pradesh High Court · (2007) 6 ALD 485 : (2008) 1 ALT 293

Andhra Pradesh Excise (Grant of Licence of Selling by Bar and Conditions of Licence) Rules, 2005 — Rule 11, 13, 13(3), 3, 3(1)Andhra Pradesh Excise Act, 1968 — Section 17, 28, 29, 72

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High Courts05 Sept 2007Allowed