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Andhra Pradesh High Court judgments

35,240 judgments · page 783 of 1,762

High Courts20 Jan 2005Allowed

Mukhala Kotilingam (died) by LRs. Vs Joint Collector and Others

Andhra Pradesh High Court · (2005) 2 ALD 838 : (2005) 1 APLJ 346

Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 11, 11(1), 5A, 5A(2), 5A(4)Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989 — Rule 22, 27(4), 9Registration Act, 1908 — Section 17
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High Courts20 Jan 2005

Annadi Linga Reddy Vs District Collector and Others

Andhra Pradesh High Court · (2005) 2 ALD 40 : (2005) 2 ALT 705

Andhra Pradesh Irrigation Utilization and Command Area Development Act, 1984 — Section 12, 13, 13(8), 14, 15Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 17, 7
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High Courts20 Jan 2005Dismissed

Nafeez Begum Vs Salla Jothi and Others

Andhra Pradesh High Court · (2005) 2 ALD 815 : (2005) 3 ALT 668 : (2005) 1 APLJ 442

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 27(2), 151
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High Courts19 Jan 2005

V. Adinarayana and Others Vs Andhra Bank and Others

Andhra Pradesh High Court · (2006) 126 CompCas 921 : (2006) 68 SCL 469 : (2005) 142 STC 469

Andhra Pradesh General Sales Tax Act, 1957 — Section 16C, 18Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(10), 13(7), 35State Financial Corporations Act, 1951 — Section 29
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High Courts18 Jan 2005Dismissed

M. Anandamma and Others Vs Revenue Divisional Officer/Presiding Officer and Others

Andhra Pradesh High Court · (2005) 1 ALD 657 : (2005) 1 ALT 552

Andhra Pradesh Conduct of Election of Member (Co-opted) and President/Vice-President of Mandal Parishad and Member (Co-opted) and Chairman/Vice-Chairman of Zilla Parishad Rules, 1994 — Rule 13, 13(6)Andhra Pradesh Panchayat Raj Act, 1994 — Section 153, 153(1), 153(2), 17, 18Constitution of India, 1950 — Article 243F
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