Gangavarapu @ Gurindapalli Nissi Vs Gangavarapu Ravindra Babu
.... of the parties or the lethargy and apathy shown by the Judges who man the Family Courts. As far as the first aspect is concerned, it is the duty of the courts to curtail them. There need not be hurry but procrastination should not be manifest, reflecting the attitude of the court. As regards th ...
Andhra Pradesh High Court - Amaravati
Chittala Durga Manjari & Others Vs K. Kannababu & Others
.... nnapurna, learned counsel for the petitioners submits that the order in the writ petition has been complied with by the respondents and hence, no orders are necessary in this contempt case. Recording the said submission of the learned counsel, the contempt case is closed. No order as to cos ...
Andhra Pradesh High Court - Amaravati
CH Venkata Vs Pravin
.... cards, as illegal and arbitrary. The said writ petition was disposed of directing the 2nd respondent to look into the complaint given by the petitioner against respondents 4 to 7 and take appropriate action in accordance with law. Reply-affidavit is filed by the respondents stating inter-a ...
Andhra Pradesh High Court - Amaravati
H.B. Saraswathi Vs State Of Andhra Pradesh And Others
.... he written instructions given by the Tahsildar Sri Surya Pratap, Incharge Tahsildar of Rayadurg, which are dated 06.11.2021, bearing Rc.No.419/2015/CS. 5. As seen from the said instructions, the petitioner has resigned to the post of Fair Price Shop Dealer due to health problems on 29.02.20 ...
Andhra Pradesh High Court - Amaravati
Dabba Yesuratnarn Vs State Of Andhra Pradesh
.... the pernicious practice of false caste certificates being utilized for the purpose of securing admission to educational institutions and public employment depriving genuine candidates of the benefits of reservation, this Court in Kumari Madhuri Patil (supra) issued the following directions: ...
Andhra Pradesh High Court - Amaravati
Bedampudi Krishna Vs V.K. Seena Nayak
.... with the said direction issued by the 2nd respondent on 29.1.2019 and take appropriate action in accordance with law, as expeditiously as possible". Counter affidavit is filed by the respondent-Revenue Divisional Officer by enclosing a copy of the letter addressed by the Revenue Divis ...
Andhra Pradesh High Court - Amaravati
Malepati Venkata Surendra Kumar Vs State Of Andhra Pradesh
.... .2021 for a consignment of 600 bags each weighing 50 kgs of rice and got loaded the same into a lorry bearing No.AP 04TW 6777 and when the lorry was about to start, the Inspector of Police, Badvel along with the Additional Revenue inspector, Badvel and staff came and illegally seized the lorry a ...
Andhra Pradesh High Court
Jangala Suryam Vs State Of Andhra Pradesh
.... charge sheet before the Special Designated Court, Vijayawada; that his grandfather - Jangala Kotaiah expired on 29.5.2021 due to Covid-19 and his father has to perform the last rituals on 7th, 8th and 9th June, 2021 being the only son to his father - Kotaiah at Cheemakurthy Village of Prakasam Di ...
Andhra Pradesh High Court
Shaik Rafi Vs State Of Andhra Pradesh
.... 201 1.P.C.; that the judgment of the Court below is illegal, improper and incorrect; that the entire case of the prosecution is based on circumstantial evidence since no direct witnesses are available; that there are no independent witnesses at the scene of offence; that the name of the petition ...
Andhra Pradesh High Court (Amaravati)
Ponnekanti Mallikarjuna Rao And Ors Vs State Of Andhra Pradesh And Ors
.... y measures that have to be followed while preparing and administering the said eye drops to make it safe for administration, for which the learned Special Government Pleader readily accepted to come back with suggestions by 03.06.2021 with regard to eye drops. Sri N Aswin Kumar, learned co ...
Andhra Pradesh High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
