Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 5Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes — Issue of Community, Nativity and Date of Birth Certificate Rules, 1997 — Rule 9(10)

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High Courts08 Aug 2003

G.M. Qureshi Vs Ashraf Jehan

Andhra Pradesh High Court · (2004) 2 ALD 43 : (2004) 1 ALT 491

Transfer of Property Act, 1882 — Section 106

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High Courts08 Aug 2003Allowed

All India Council for Technical Education and Others Vs Kamareddy College Education Society and Others

Andhra Pradesh High Court · (2003) 5 ALT 677

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High Courts07 Aug 2003Dismissed

Eguvakammakandriga Gram Panchayat Vs The Dist. Collector and Others

Andhra Pradesh High Court · (2003) 6 ALT 89

Andhra Pradesh Gram Panchayats Act, 1964 — Section 246, 268, 3(5), 4(2), 45Andhra Pradesh Panchayat Raj Rules — Rule 1Constitution of India, 1950 — Article 243, 243A, 243B, 243C, 243D

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High Courts07 Aug 2003

Madhavulu Vs Boya Eshwaraiah

Andhra Pradesh High Court · AIR 2004 AP 164 : (2003) 6 ALD 143 : (2003) 2 AnWR 434

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14

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High Courts07 Aug 2003

Karaka China Ramayamma Vs State Government of A.P. and Another

Andhra Pradesh High Court · (2004) 2 ALD 139 : (2004) 3 ALT 778

Andhra Pradesh Land Encroachment Act, 1905 — Section 14, 7Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts07 Aug 2003Allowed

General Manager Area-I, R.G. Division, Singareni Collieries Company Limited Vs Presiding Officer, Industrial Tribunal-I and Another

Andhra Pradesh High Court · (2003) 6 ALD 481 : (2003) 6 ALT 448 : (2004) 1 LLJ 698

Industrial Disputes Act, 1947 — Section 10

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High Courts07 Aug 2003Dismissed

Telga Tulsibai Vs K. Shakunthala and Others

Andhra Pradesh High Court · (2004) 4 ALD 810

Andhra Pradesh Panchayat Raj Act, 1994 — Section 233

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High Courts07 Aug 2003Dismissed

Md. Abdul Hameed Vs Director of Sugars and Cane Commissioner and Another

Andhra Pradesh High Court · (2003) 6 ALD 244

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High Courts07 Aug 2003Dismissed

A. Satyaseela Reddy Vs Tahsildar-cum-Land Acquisition Officer

Andhra Pradesh High Court · (2004) 2 ALT 283

Land Acquisition Act, 1894 — Section 18, 4(1), 54, 6

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High Courts06 Aug 2003Dismissed

Shaik Nurjahan Vs State of A.P.

Andhra Pradesh High Court · (2003) 2 ALD(Cri) 592 : (2003) 2 ALT(Cri) 291 : (2004) CriLJ 78 : (2003) 2 DMC 788

Criminal Procedure Code, 1973 (CrPC) — Section 231Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 304, 34

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High Courts06 Aug 2003Dismissed

Rachamalla Amruthamma Vs State of A.P. and Others

Andhra Pradesh High Court · AIR 2004 AP 15 : (2003) 5 ALD 596 : (2004) 7 ALT 972

Andhra Pradesh (Telangana Area) Irrigation Act, 1357 — Section 3, 43Andhra Pradesh Water Land and Trees Act, 2002 — Section 10, 12Constitution of India, 1950 — Article 226

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High Courts06 Aug 2003Dismissed

Andhra Steel Corporation Limited Vs State of A.P.

Andhra Pradesh High Court · (2003) 6 ALD 769 : (2004) 136 STC 504

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High Courts06 Aug 2003Dismissed

Estate Officer and Manager (Recoveries), A.P. Industrial Infrastructure Corporation Limited and Others Vs Recovery Officer, Debts Recovery Tribunal and Others

Andhra Pradesh High Court · AIR 2004 AP 198 : (2003) 5 ALD 599 : (2003) 5 ALT 216 : (2004) 3 BC 290

Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 25Transfer of Property Act, 1882 — Section 52

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High Courts06 Aug 2003Allowed

Majeti Venkateswarlu Vs Pothuri Tulasidas and Another

Andhra Pradesh High Court · (2004) 4 ALD 543 : (2004) 4 ALT 770

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2

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