Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 102, Order 21 Rule 64, Order 21 Rule 96, Order 21 Rule 98Transfer of Property Act, 1882 — Section 52

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High Courts27 Dec 2002Dismissed

The Public Prosuector, High Court of A.P. Vs Tatikayala Veeranna

Andhra Pradesh High Court · (2003) 1 ALD(Cri) 283 : (2003) 1 ALT(Cri) 337

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 482, 57

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High Courts27 Dec 2002Allowed

M. Raj Kumar Vs Shriram Chits Ltd. and Others

Andhra Pradesh High Court · (2003) 1 ALT 751

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 3(3), Order 37 Rule 3(4)

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High Courts27 Dec 2002Allowed

Secretary to Government of India, Ministry of Labour and Another Vs Registrar, Central Administrative Tribunal and Another

Andhra Pradesh High Court · (2003) 1 ALD 773 : (2003) 2 ALT 190

Central Civil Services (Pension) Rules, 1972 — Rule 30, 30(2)Labour Officers (Central Pool) Recruitment and Conditions of Service Rules, 1951 — Rule 8(2)

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High Courts27 Dec 2002

M. John David Vs NTR University of Health Sciences and Others

Andhra Pradesh High Court · (2003) 1 ALD 622

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High Courts27 Dec 2002Allowed

M.A. Salam Vs Principal Secretary to Government of A.P., Backward Classes Welfare Department and Others

Andhra Pradesh High Court · (2003) 1 ALD 699

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 5

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High Courts27 Dec 2002Dismissed

L.K. Phanesh Babu and Another Vs Mohd. Akbar and Another

Andhra Pradesh High Court · (2003) 1 ALD 778

Civil Procedure Code, 1908 (CPC) — Section 24, 4

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High Courts27 Dec 2002Allowed

Ch. Sanjeeva Reddy Vs Senior Civil Judge and Another

Andhra Pradesh High Court · (2003) 6 ALT 559

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 41 Rule 1, Order 41 Rule 2Constitution of India, 1950 — Article 227, 227(1)

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High Courts27 Dec 2002

Addala Lakshmi Vs Smt. G. Subhadramma

Andhra Pradesh High Court · (2004) 1 ACC 363

Employees Compensation Act, 1923 — Section 19, 3, 4AMotor Vehicles Act, 1988 — Section 140, 142, 143, 147, 158

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High Courts27 Dec 2002Dismissed

Rajendra Pratap Bhanj Deo Vs Regu Mahesh @ Regu Maheswar Rao and Another

Andhra Pradesh High Court · (2003) 2 ALD 304

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Conduct of Elections Rules, 1961 — Rule 94ARepresentation of the People Act, 1951 — Section 100(1), 81(1), 83, 83(1)

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High Courts27 Dec 2002Dismissed

U.N. Satyanarayana Vs U. Sharada and Another

Andhra Pradesh High Court · (2003) 2 ALD 387 : (2003) 6 ALT 823

Hindu Marriage Act, 1955 — Section 13(1)

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High Courts26 Dec 2002Allowed

Andhra Evangelical Luthern Church and Others Vs B. Syamsundar and Others

Andhra Pradesh High Court · (2003) 2 ALD 191

Andhra Pradesh and Telangana Societies Registration Act, 2001 — Section 23

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High Courts26 Dec 2002Dismissed

Meka Rajyalakshmi Tayaramma Vs State of A.P. and Another

Andhra Pradesh High Court · (2003) 1 ALD 665 : (2003) 2 ALT 147

Land Acquisition Act, 1894 — Section 4

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High Courts26 Dec 2002Allowed

V. Ramajogeswara Rao Vs Sri Someswara Swamy Temple and Another

Andhra Pradesh High Court · (2003) 1 ALD(Cri) 319 : (2003) 2 ALT(Cri) 153 : (2003) CriLJ 2159

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 113(2), 133(2), 133(3)Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts26 Dec 2002

Shaikh Abdul Haq Vs Durdana Qaiser

Andhra Pradesh High Court · (2002) 12 AP CK 0027

Civil Procedure Code, 1908 (CPC) — Section 24Family Courts Act, 1984 — Section 20, 7

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High Courts24 Dec 2002Allowed

Government of Andhra Pradesh, Home Department and Another Vs V. Amar Srinivas

Andhra Pradesh High Court · (2003) 6 ALD 45 : (2003) 2 ALT 153

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High Courts24 Dec 2002Dismissed

Liaqath Ali Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2003) 1 ALD 722 : (2003) 2 ALT 140 : (2003) 97 FLR 93

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