Civil Procedure Code, 1908 (CPC) — Order 33 Rule 11Companies (Court) Rules, 1959 — Rule 147, 148, 154, 156, 166Companies Act, 1956 — Section 529A, 530

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High Courts25 Jul 2003Dismissed

R. Jayasimha Reddy Vs Government of A.P. and Another

Andhra Pradesh High Court · (2003) 5 ALD 421 : (2004) 3 ALT 205

Land Encroachment Act, 1905 — Section 2, 7Limitation Act, 1963 — Article 112

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High Courts25 Jul 2003Dismissed

A.P. State Financial Corporation Vs Mopeds India Limited (In Liquidation) and Others

Andhra Pradesh High Court · (2005) 124 CompCas 833 : (2006) 65 SCL 38

Civil Procedure Code, 1908 (CPC) — Section 96Companies (Court) Rules, 1959 — Rule 147, 148, 149, 151, 154Companies Act, 1956 — Section 124, 125, 126, 127, 446

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High Courts25 Jul 2003Allowed

Popuri Sunita Lakshmi Vs Poppuri Srinivas

Andhra Pradesh High Court · AIR 2004 AP 187 : (2004) 2 DMC 283

Hindu Marriage Act, 1955 — Section 13(1)

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High Courts24 Jul 2003Dismissed

Savalam Suranna Dora Vs State

Andhra Pradesh High Court · (2003) 2 ALD(Cri) 742 : (2004) CriLJ 427

Criminal Procedure Code, 1973 (CrPC) — Section 1(2), 207A, 304

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High Courts24 Jul 2003Dismissed

Dr. Ken R. Gnanakan and Others Vs Anita Aidinyants and Others

Andhra Pradesh High Court · (2003) 6 ALD 34 : (2003) 5 ALT 469

Andhra Pradesh Education Act, 1982 — Section 2(18), 2(35), 22(1), 79Constitution of India, 1950 — Article 226

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High Courts23 Jul 2003Allowed

G. Venkataswamy Vs The Dist. Collector and Others

Andhra Pradesh High Court · (2004) 1 ALD 32 : (2003) 6 ALT 612 : (2003) CriLJ 4519 : (2004) 1 RCR(Criminal) 915

Arms Act, 1959 — Section 17

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High Courts23 Jul 2003

A.S. Abdul Khader Wakf for Deeni Talim Vs Saber Miah

Andhra Pradesh High Court · AIR 2003 AP 528 : (2003) 6 ALD 625 : (2003) 6 ALT 469 : (2003) 3 APLJ 153

Waqf Act, 1995 — Section 15(2)

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High Courts23 Jul 2003Dismissed

Gnana Bharathi Educational Academy Vs A.P. State Council of Higher Education and Others

Andhra Pradesh High Court · (2003) 5 ALD 432

Andhra Pradesh Education Act, 1982 — Section 1(3), 2(17), 20, 20(1)

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High Courts23 Jul 2003Dismissed

New India Assurance Company Limited Vs Putta Laxmi and Others

Andhra Pradesh High Court · (2004) 3 ACC 525 : (2004) 1 ACC 661 : (2005) ACJ 108 : (2003) 6 ALD 123 : (2003) 6 ALT 844 : (2003) 2 AnWR 525

Motor Vehicles Act, 1988 — Section 2(46), 2(47), 3

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High Courts23 Jul 2003

Lachala Seenaiah Vs State

Andhra Pradesh High Court · (2004) 1 ALD(Cri) 215 : (2003) 2 ALT(Cri) 496 : (2004) 1 DMC 56

Penal Code, 1860 (IPC) — Section 304, 304A

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High Courts22 Jul 2003

T. Sivachandradu Vs Election Tribunal-cum-Principal Junior Civil Judge and Another

Andhra Pradesh High Court · (2003) 5 ALD 384 : (2003) 5 ALT 587

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High Courts22 Jul 2003Dismissed

Koppara Krishna Rao and Others Vs Voppangi Jagannadha Das and Another

Andhra Pradesh High Court · (2003) 6 ALT 758 : (2003) 3 APLJ 433

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151Specific Relief Act, 1963 — Section 38Transfer of Property Act, 1882 — Section 53A

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High Courts22 Jul 2003Allowed

P. Eshwari Balarajaiah and Others Vs Md. Riyas and Another

Andhra Pradesh High Court · (2003) 5 ALD 305

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High Courts22 Jul 2003Allowed

V. Saidulu and Another Vs State of A.P. and Others

Andhra Pradesh High Court · (2003) 5 ALD 270 : (2003) 5 ALT 567

Andhra Pradesh Ministerial Service Rules, 1998 — Rule 22, 27, 27(1)Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 37

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High Courts22 Jul 2003Allowed

P. Shivaji Reddy Vs Commissioner of Prohibition and Excise and Others

Andhra Pradesh High Court · (2003) 5 ALD 787

Andhra Pradesh Excise Act, 1968 — Section 38, 4, 47Constitution of India, 1950 — Article 226

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