Andhra Pradesh Gram Panchayats Act, 1964 — Section 85, 85(1), 85(2)Andhra Pradesh Panchayat Raj Act, 1994 — Section 2(43), 56, 56(1), 80, 80(1)Constitution of India, 1950 — Article 372

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High Courts16 Mar 2006Dismissed

M. Bhoopal Reddy Vs Labour Court-I and Another

Andhra Pradesh High Court · (2006) 3 ALD 653 : (2006) 3 ALT 724 : (2006) 110 FLR 449

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

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High Courts16 Mar 2006Dismissed

Vemuri Lakshmi Nageswara Rao and Another Vs Joint Collector and Additional District Magistrate and Others

Andhra Pradesh High Court · (2006) 3 ALD 317

Andhra Pradesh Cinemas (Regulation) Act, 1955 — Section 11, 3, 5, 5(1), 53AAndhra Pradesh Cinemas (Regulation) Rules, 1970 — Rule 11, 11A, 11B, 11B(1), 11B(2)Constitution of India, 1950 — Article 226

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High Courts16 Mar 2006

Nethra Chits (P) Ltd. Vs B. Ramachandra Reddy and Others

Andhra Pradesh High Court · (2006) 3 ALD 477

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14(3), 151

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High Courts16 Mar 2006Dismissed

Nalazala Srinivas Rao Vs S. Lokeswara Rao

Andhra Pradesh High Court · (2006) 4 ALD 672

Andhra Pradesh Agency Rules, 1924 — Rule 22Andhra Pradesh Civil Courts Act, 1972 — Section 1(3)Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6

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High Courts16 Mar 2006Dismissed

Mohd. Abdul Razak Vs B. Venkatesh @ Venkataiah

Andhra Pradesh High Court · AIR 2006 AP 300 : (2006) 4 ALD 118 : (2006) 3 ALT 242

Specific Relief Act, 1963 — Section 10, 16, 20, 9

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High Courts14 Mar 2006Allowed

Laveti Ramayamma Vs Bondala Nukaraju

Andhra Pradesh High Court · (2006) 3 ALD 616 : (2006) 4 ALT 171

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 2, 22

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High Courts14 Mar 2006Allowed

Md. Sikander Khan Vs Govt. of A.P., Home Dept. and Others

Andhra Pradesh High Court · (2007) 1 ALD(Cri) 1032 : (2006) 2 ALT 644

Criminal Procedure Code, 1973 (CrPC) — Section 154

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High Courts14 Mar 2006Allowed

K. Sharvani Vs K. Srinivasa Kumar

Andhra Pradesh High Court · AIR 2006 AP 365 : (2006) 3 ALD 632 : (2006) 3 ALT 283 : (2006) 2 DMC 507

Hindu Marriage Act, 1955 — Section 13B, 25(1), 25(2)

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High Courts14 Mar 2006Dismissed

K. Afsarunnisa Begum (died) per L.Rs. Vs K. Anasuya

Andhra Pradesh High Court · (2006) 4 ALD 495 : (2006) 3 ALT 740

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2), 11, 22

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High Courts13 Mar 2006Dismissed

K. Sarangapani Vs Annamaneni Kishan Rao

Andhra Pradesh High Court · (2006) 5 ALD 4 : (2006) 3 ALT 8 : (2006) 1 APLJ 459

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 11, 151

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High Courts13 Mar 2006Allowed

Mediworld Infotech Vs C.E.I. Consultancy and Others

Andhra Pradesh High Court · (2006) 2 ALD(Cri) 95 : (2006) 2 ALT(Cri) 125 : (2006) 2 APLJ 3 : (2007) 2 BC 99 : (2006) CriLJ 2566

Criminal Procedure Code, 1973 (CrPC) — Section 200Limitation Act, 1963 — Section 2, 4Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts13 Mar 2006Dismissed

Midwest India Industries Ltd. Vs State of A.P. and Another

Andhra Pradesh High Court · (2007) 135 CompCas 597 : (2007) 79 SCL 280

Companies Act, 1956 — Section 220, 220(3)Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts10 Mar 2006Dismissed

United India Insurance Co. Ltd. Vs Jejerath Kamble and Others

Andhra Pradesh High Court · (2007) 3 ALD 631 : (2007) 114 FLR 925

Workmens Compensation Act, 1923 — Section 4

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High Courts10 Mar 2006Allowed

Masini Shekar Reddy and Others Vs State of A.P. and Others

Andhra Pradesh High Court · (2006) 4 ALD 89 : (2006) 5 ALT 23 : (2007) 1 CivCC 12 : (2007) 5 RCR(Civil) 479

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

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High Courts10 Mar 2006

Delight Electrical Works and Others Vs New Deccan Hall and Others

Andhra Pradesh High Court · (2006) 3 ALD 436

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 22, 28(3)

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High Courts10 Mar 2006Dismissed

Bandaru Ramu Vs Secretary to Government, Govt. of A.P. Housing Dept. and Others

Andhra Pradesh High Court · (2006) 3 ALD 206 : (2006) 3 ALT 314 : (2006) 1 APLJ 417

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