V Yerrayyamma, S/O Late Peda Yerrayya & Others Vs S. Lakshmana Rao, S/O Surappadu & Others
.... able by the deceased twice. In calculating the annual income, the tribunal deducted a sum of Rs.71,307/- i.e., 20% from Rs.3,56,536/- and arrived at the net drawings is Rs.2,85,229/-. In fact the salary certificate marked under Ex.A.7 also contains a deduction for a sum of Rs.874/-towards income ...
Andhra Pradesh High Court - Amaravati
Tati Krishna Rao Vs State Of A.P. And Others
.... abu, J 1) Learned Counsel for the appellant Sri. Koti Reddy Idamakanti is physically present and seeks permission of this Court to withdraw the appeal, as the matter is settled out of Court. 2) Considering the same, the appeal is dismissed as withdrawn . 3) Consequently, misc ...
Andhra Pradesh High Court - Amaravati
V.Dharaneesh Reddy Vs State Of Andhra Pradesh
.... Prosecutor would submit that the earlier application filed by the Petitioner in Criminal Petition No.751 of 2024 seeking anticipatory bail was dismissed on 06.03.2024 on the ground that grant of anticipatory bail may adversely impact the ongoing investigation and custodial interrogation is nece ...
Andhra Pradesh High Court - Amaravati
Thammineedi Visweswara Rao (Died) And Others Vs State Of A P And Others
.... is taken up for hearing, there is no representation on behalf of the appellants, even though the matter is listed under the caption ‘For Dismissal’. It seems that the appellants are not inclined to prosecute the appeal. 2. Therefore, the Appeal Suit is dismissed for non-prosecution. There ...
Andhra Pradesh High Court - Amaravati
R. Kamakshi Bai, Kadapa Dist. Vs M Huranee Bee 8 Ors Kadapa Dist And Others
.... epresented that both the parties were compromised and the matter has been settled out of the Court between both the parties, he further represented that the appeal may be dismissed as withdrawn. The same is recorded. 3. Accordingly, this Appeal Suit is dismissed as withdrawn, with a directio ...
Andhra Pradesh High Court - Amaravati
Gali Rajendra Naidu, Business Residing At 11-30-1, S.V. Nagar, Tirupati Vs Vicechairman Managing Director Apsrtc Hyd And Another, Musheerabad, Hyderabad. And Others
.... f several notices demanding the defendant to pay the arrears of licence fee, water charges, electricity consumption charges from time to time, the defendant failed to discharge his duty and the defendant filed a writ petition before this Court and obtained a status quo order and subsequently the ...
Andhra Pradesh High Court - Amaravati
V. Srinivasu, S/O Late Srimannarayana Cultivation Rajampalem Gopalapuram (M), W.G.Dist. Kjcjc And Others Vs D SUBBA RAO, S/O Satyanarayana Cultivation Pochavaram Tallapudi (M), W.G.Dist.
.... rther, Vijaya Lakshmi executed a registered Will dated 03-01-2006 and died on 29-01-2006. As per the own admissions of P.W.1, after the death of Srimannarayana, the name of 2nd wife of Srimannarayana i.e. Vijaya Lakshmi is not mutated in Revenue records even though Vijaya Lakshmi was alive till ...
Andhra Pradesh High Court - Amaravati
M/s Sri Siva Infra Private Limited And Others Vs Dr Chevuru Gopal and Others
.... on. Subsequently, the petitioners moved the present Civil Revision Petition against the orders of the trial Court, dated 30.10.2023 in I.A.No.809 of 2023, on the ground that the vacate petition was not being considered. 2. In view of the pendency of the vacate petition, it would not be appr ...
Andhra Pradesh High Court - Amaravati
Kilari Lakshmaiah Naidu And Others Vs K Chitti Babu
.... n was dismissed by the trial Court on 22.02.2024. Aggrieved by the said orders, the present Civil Revision Petition has been moved. 3. Sri CH.B.R.P. Sekhar, learned counsel for the petitioners would submit that the pronote has been materially altered in as much as the date in the pronote wa ...
Andhra Pradesh High Court - Amaravati
Gangarapu Usha Devi Vs Gangarapu Prabhakr Naidu And Others
.... ourt and remanding the matter back to the trial Court for disposing of the I.A.No.396 of 2020 on merits and hearing both parties as expeditiously as possible. 3. Aggrieved by the said order, the petitioner has moved the present Civil Revision Petition. 4. Sri MD. Saleem, learned couns ...
Andhra Pradesh High Court - Amaravati
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