Arbitration Act, 1940 — Section 32, 33Arbitration and Conciliation Act, 1996 — Section 11, 11(9), 16, 2(4), 2(5)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

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High Courts12 Dec 2001

Chief Project Manager, Railway Electrification Vs Electrical Constructions and Equipment Co. Ltd. and Another

Andhra Pradesh High Court · (2002) 1 ALD 788 : (2002) 1 ALT 111

Arbitration and Conciliation Act, 1996 — Section 11, 11(6)Constitution of India, 1950 — Article 226

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High Courts12 Dec 2001Allowed

Shaik Zaheer Vs The State of A.P.

Andhra Pradesh High Court · (2002) 1 ALT(Cri) 177

Andhra Pradesh Gaming Act, 1974 — Section 12, 2(4), 9Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 482

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High Courts12 Dec 2001Dismissed

D. Kamalakar Rao Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2002) 127 STC 306

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High Courts11 Dec 2001

Mekala Rajireddy and Others Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 477 : (2002) CriLJ 3407 : (2002) 3 RCR(Criminal) 6

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

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High Courts11 Dec 2001

Nimmagadda Krishna Hari and Another Vs Manepalli Mangamma

Andhra Pradesh High Court · (2002) 1 ALD 512 : (2001) 6 ALT 765 : (2002) 1 APLJ 7

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 3, 8, 8(2), 8(3), 8(4)

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High Courts11 Dec 2001Dismissed

B. Sulochana Vs Commissioner and Director of Intermediate Education and Others

Andhra Pradesh High Court · (2002) 1 ALT 698

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High Courts11 Dec 2001

K. Srinivasa Reddy and Another Vs Superintendent, Prohibition and Excise and Another

Andhra Pradesh High Court · (2002) 1 ALT 108 : (2001) 3 APLJ 494

Andhra Pradesh Excise Act, 1968 — Section 31, 31(1), 63

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High Courts11 Dec 2001Dismissed

Palacharla Rama Rao Vs The State of A.P.

Andhra Pradesh High Court · (2002) 1 ALT(Cri) 200 : (2002) CriLJ 4189

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482Penal Code, 1860 (IPC) — Section 307, 34

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High Courts11 Dec 2001Allowed

P. Gunavatha Rao Vs M. Mohan Raju and Another

Andhra Pradesh High Court · (2002) 1 ALT(Cri) 264

Criminal Procedure Code, 1973 (CrPC) — Section 378, 397, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts10 Dec 2001Allowed

M. Ashok Goud Vs The Collector and Dist. Magistrate and Others

Andhra Pradesh High Court · (2002) 5 ALT 72

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(2), 5A, 8

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High Courts10 Dec 2001

K. Subba Rao Vs Southern Petrochemicals Industries Corporation Ltd. and Others

Andhra Pradesh High Court · AIR 2002 AP 183 : (2001) 3 APLJ 511

Constitution of India, 1950 — Article 226

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High Courts10 Dec 2001Dismissed

Suvarna Cements Limited and Another Vs Union of India and Others

Andhra Pradesh High Court · AIR 2002 AP 244 : (2002) 1 ALD 330 : (2001) 6 ALT 728

Andhra Pradesh Partnership (Registration of Firms) Rules, 1957 — Rule 4(2)Constitution of India, 1950 — Article 14, 19(1), 300Mineral Concession Rules, 1960 — Rule 15(2), 27(1), 54(1), 64

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High Courts10 Dec 2001Dismissed