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JUDGMENTS Acts Acts Act And Section Act And Section Hon'ble Judges Hon'ble Judges Court Court Bench Strength Bench Strength Primary Petitioner Primary Petitioner Primary Respondent Primary Respondent Publication Year Publication Year Year of Decision Year of Decision
1. Judgment Andhra Pradesh High Court Hon'ble Judge(s): A. V. Sesha Sai, K. Suresh Reddy , JJ Full Judgment 2. Judgment Andhra Pradesh High Court Hon'ble Judge(s): A. V. Sesha Sai, K. Suresh Reddy , JJ Full Judgment 3. Judgment Andhra Pradesh High Court Hon'ble Judge(s): P. S. Narayana, P. S. Narayana , JJ Full Judgment View Instance In Judgment Text: Kurnool City. (An appeal lies before the Joint Collector, Kurnool, within 30 (Thirty) days from (An appeal lies before the Joint Collector, Kurnool, within 30 (Thirty) days from the date of receipt NEELIMA vs. THE JOINT COLLECTOR, KURNOOL 1996(1) APLJ 266 (HC) had been rendered under the Andhra Pradesh Judge at paragraph 4 observed as hereunder: “In A.Neelima v. The Joint Collector, Kurnool (1996 4. Judgment Andhra Pradesh High Court Hon'ble Judge(s): L. Narasimha Reddy , J Full Judgment 5. Judgment Andhra Pradesh High Court Hon'ble Judge(s): L Narasimha Reddy , J Full Judgment Previous Page Go of 2 Next