Andhra Pradesh Excise (Arrack and Toddy Licences General Conditions) Rules, 1969 — Rule 11, 24, 4Andhra Pradesh Excise (Tapping of Trees and Toddy Shops Special Conditions of License) Rules, 1969 — Rule 5Andhra Pradesh Excise Act, 1968 — Section 31, 31(1), 37, 37A, 63(1)

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High Courts14 Dec 2005Allowed

K. Narasimha Reddy and Another Vs G. Sudhakara Chary

Andhra Pradesh High Court · (2006) 1 ALD 812 : (2006) 1 ALT 862 : (2006) 1 APLJ 81 : (2006) 4 CivCC 130

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

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High Courts14 Dec 2005

Executive Officer, Tirumala Tirupathi Devastanams and Another Vs B.M. Subbuswamy

Andhra Pradesh High Court · (2006) 1 ALD 591 : (2006) 1 ALT 750

Constitution of India, 1950 — Article 14

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High Courts14 Dec 2005Allowed

Dr. Gopal Chevuru Vs State of A.P. and Others

Andhra Pradesh High Court · (2006) 2 ALD 86

Constitution of India, 1950 — Article 371DIndian Medical Council Act, 1956 — Section 10A

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High Courts14 Dec 2005Allowed

M.R. Suseela and Another Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (2007) 1 ALD 25 : (2006) 1 ALT 271

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High Courts13 Dec 2005

Manda Ram Reddy Vs Government of A.P. and Others

Andhra Pradesh High Court · (2006) 1 ALD 441 : (2006) 2 ALT 371 : (2006) 1 APLJ 86

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 64AUrban Land (Ceiling and Regulation) Act, 1976 — Section 33, 6, 8(4)

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High Courts13 Dec 2005Dismissed

Koya Narasimha Swamy Vs District Collector and Others

Andhra Pradesh High Court · AIR 2006 AP 108 : (2006) 1 ALD 285

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 9B, 9C, 9D, 9E, 9FGeneral Clauses Act, 1897 — Section 27

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High Courts13 Dec 2005Allowed

Ambati Srinivasulu Vs District Collector and Others

Andhra Pradesh High Court · (2006) 1 ALD 229

Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Essential Commodities Act, 1955 — Section 6A

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High Courts13 Dec 2005Allowed

A. Nalini Kumari Vs Director of Collegiate Education, Government of A.P. and Another

Andhra Pradesh High Court · (2006) 3 ALD 620

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High Courts13 Dec 2005Allowed

D. Raja Ram Vs Divisional Electrical Engineer and Another

Andhra Pradesh High Court · (2006) 1 ALD 349

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High Courts13 Dec 2005Dismissed

K. Simhadri Vs Regional Manager, APSRTC and Another

Andhra Pradesh High Court · (2006) 1 ALD 683 : (2006) 108 FLR 1180

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts12 Dec 2005Dismissed

Amir Ali and Another Vs Maneck and Others

Andhra Pradesh High Court · (2006) 1 ALD 736

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 8(3), 8(5)

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High Courts12 Dec 2005

E.C.E. Industries Vs District Collector and Others

Andhra Pradesh High Court · (2006) 1 ALD 341

Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 17, 17(4), 3, 4, 4(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3)

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High Courts12 Dec 2005Allowed

Guduru Nirmala Vs Guduru Ashok Kumar

Andhra Pradesh High Court · AIR 2006 AP 111 : (2006) 1 ALT 728 : (2006) 1 APLJ 88

Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 17, 17(1), 17(2), 22(1), 22AStamp Act, 1899 — Section 35

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High Courts09 Dec 2005

Chiguluri Krishna Rao, President, The Bezawada Bar Association Vs Station House Officer, II Town Police Station and Others

Andhra Pradesh High Court · (2006) 1 ALD(Cri) 90 : (2006) 1 ALT 259

Criminal Procedure Code, 1973 (CrPC) — Section 436(1)Penal Code, 1860 (IPC) — Section 332

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High Courts09 Dec 2005Allowed

Md. Tajuddin Vs Joint Collector and Ex-Officio Executive Director and Others

Andhra Pradesh High Court · (2006) 1 ALD 351

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High Courts09 Dec 2005

Chinnareddivari Ramachandra Reddy and Others Vs Archakam Sreenivasa Bhattar

Andhra Pradesh High Court · (2006) 1 ALD 539 : (2006) 1 ALT 641

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 151, 87, 87(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 43 Rule 1, 9Constitution of India, 1950 — Article 226, 227

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