Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 41, 42Penal Code, 1860 (IPC) — Section 380, 420, 448, 506

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High Courts02 Apr 2002Dismissed

Ragiboyina Bhulakshmi Vs Government of Andhra Pradesh and Another

Andhra Pradesh High Court · (2002) 3 ALD 462 : (2002) 3 ALT 549

Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 10, 11, 15, 6, 7Andhra Pradesh Panchayat Raj Act, 1994 — Section 19(3), 22Constitution of India, 1950 — Article 14, 226

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High Courts02 Apr 2002Allowed

R.V.K. Energy Pvt. Ltd., Hyderabad Vs A.P.S.E.B., Hyderabad and Another

Andhra Pradesh High Court · (2002) 3 ALD 196 : (2002) 2 ALT 439

Andhra Pradesh Electricity Reforms Act, 1998 — Section 12, 14, 14(1), 15A(3), 16Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 18A, 43A

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High Courts02 Apr 2002Dismissed

Inspector-General of Registration and Stamps, Hyderabad Vs Andhra Pradesh State Document Writers'' Association

Andhra Pradesh High Court · (2002) 3 ALD 141 : (2002) 3 ALT 245

Andhra Pradesh Press and Registration of Books Rules, 1960 — Rule 204, 213Constitution of India, 1950 — Article 14, 19(1), 19(2)Registration Act, 1908 — Section 69(1)

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High Courts01 Apr 2002

Madhava Hi-Tech Cold Storage (P) Limited Vs Assistant Commercial Tax Officer (Registrations) and Another

Andhra Pradesh High Court · (2002) 127 STC 469

Central Sales Tax Act, 1956 — Section 10A, 10A(1)

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High Courts01 Apr 2002Dismissed

A. Hari Prasanna and Another Vs Sri Venkateswara University and Others

Andhra Pradesh High Court · (2002) 3 ALT 219

Andhra Pradesh University Act, 1991 — Section 19, 19(5), 2(22), 2(23), 39Constitution of India, 1950 — Article 226

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High Courts01 Apr 2002Allowed

Peddaboina Laxmi and Others Vs Lamba Road Lines and Another

Andhra Pradesh High Court · (2002) 6 ALD 132

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4Motor Vehicles Act, 1988 — Section 166

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High Courts28 Mar 2002Allowed

Kommuri Vamana Rao and Another Vs Hindustan Petroleum Corporation Ltd. and Others

Andhra Pradesh High Court · (2002) 5 ALT 595

Constitution of India, 1950 — Article 226, 311(2)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 18, 18(2), 4, 5, 5(1)Public Premises (Eviction of Unauthorised Occupants) Rules, 1971 — Rule 9

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High Courts28 Mar 2002Allowed

T.N. Ramakrishnan Vs Bank of India Ltd. and Others

Andhra Pradesh High Court · (2002) 3 ALT 617

Constitution of India, 1950 — Article 226

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High Courts28 Mar 2002Dismissed

Abdul Razak Chand Vs Mohammed Sayeed and Others

Andhra Pradesh High Court · (2002) 3 ALD 572

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High Courts28 Mar 2002Dismissed

Vishnu Mor Vs Visakhapatnam Urban Development Authority and Others

Andhra Pradesh High Court · (2002) 4 ALT 746

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 41(1), 42(1), 8(2)Constitution of India, 1950 — Article 14, 21, 48AEnvironment (Protection) Act, 1986 — Section 3

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High Courts27 Mar 2002Dismissed

K. Dasarath Vs Labour Court-I and Another

Andhra Pradesh High Court · (2004) 4 ALT 194

Constitution of India, 1950 — Article 226Factory Standing Orders — Section 3(b)Industrial Disputes (Amendment) Act, 1965 — Section 2A

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High Courts27 Mar 2002Allowed

G. Ramanaiah, Ex-Serviceman Vs Deputy Collector and Magistrate and Others

Andhra Pradesh High Court · (2002) 1 ALD 386 Supp : (2002) 4 ALT 190 : (2002) 2 APLJ 51

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3, 4, 4(1)Constitution of India, 1950 — Article 14

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