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Andhra Pradesh High Court judgments

35,240 judgments · page 660 of 1,762

High Courts06 Mar 2007Allowed

Deputy Director, ESI Corporation Vs L.K. Krishnaiah and Others

Andhra Pradesh High Court · (2007) 5 ALD 70 : (2007) 6 ALT 314 : (2007) 115 FLR 285 : (2008) 1 LLJ 181

Employees State Insurance (Central) Rules, 1950 — Rule 54, 58Employees State Insurance Act, 1948 — Section 2, 2(11), 2(6A), 2(9), 52Succession Act, 1925 — Section 372
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High Courts06 Mar 2007Dismissed

Maganti Ganta Avadhani Vs Kopuri Sreenivasa Rao

Andhra Pradesh High Court · (2007) 1 ALD(Cri) 873 : (2007) 2 ALT(Cri) 294 : (2007) 1 APLJ 360 : (2008) 1 BC 179 : (2007) CriLJ 2901

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 123, 138, 15, 42, 52
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High Courts02 Mar 2007Dismissed

Sri Srinivasa Rice and Floor Mill and Others Vs Authorized Officer, State Bank of India and Another

Andhra Pradesh High Court · AIR 2007 AP 252 : (2007) 4 ALD 649 : (2007) 4 ALT 317 : (2008) 3 BC 503 : (2007) 138 CompCas 185

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(3), 13(3)(A), 13(4)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8, 8(1), 8(2)
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High Courts01 Mar 2007Allowed

Karri Nagamani and Others Vs Union of India (UOI)

Andhra Pradesh High Court · (2008) ACJ 1214 : AIR 2007 AP 241 : (2007) 4 ALD 404

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 476(7)Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123, 124A
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High Courts28 Feb 2007Dismissed

Government of Andhra Pradesh and Others Vs P. Vema Reddy, Head Master, Government MBHS and Others

Andhra Pradesh High Court · (2007) 4 ALD 209 : (2007) 3 ALT 287

Andhra Pradesh Panchayat Raj Act, 1994 — Section 148(4), 177(2), 4(3)Andhra Pradesh School Education Subordinate Service Rules, 1992 — Rule 10, 11, 2, 2(2), 3Andhra Pradesh School Education Teachers and Other Employees (Abolition of Existing Service Cadres and Regulation of Recruitment and Conditions of Service) Act, 2005 — Section 1(3), 12(1), 3, 3(1), 3(2)
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