M/s. Jaya Venkatarama Industries Limited Vs Esi Corporation And 4 Others And Others
.... behalf of the Appellant, one R.J. Raju and A. Uma Maheswar Rao are examined as P.Ws 1 and 2 and Ex.P.1 Xerox copy of Sale Deed, Ex.P.2 C-18 Notice dated 28.4.2004, Ex.P.3 Letter of Petitioner with Postal Receipt dated 10.05.2009, Ex.P.4 Copy of C-19 Notice dated 16.06.2004, Ex.P.5 Notice of Dema ...
Andhra Pradesh High Court - Amaravati
Sankara Sreenivasulu, And Others Vs K Radhakrishna Murthy
.... ounsel, representing Sri Bandi Srihari, learned counsel for the petitioner, submitted that the order, disobedience of which is complained of in this Contempt Case, has been complied with and this Contempt Case may be closed. In view of the above submission, this Contempt Case is closed. The ...
Andhra Pradesh High Court - Amaravati
Vaddi Naasimhulu Vs M/S. Cholamandalam Investment And Finance Companylimited And Others
.... of the said order, in the event of default on the part of the petitioner, the order was to automatically stand rescinded leaving respondent No.1 financial institution free to proceed in accordance with law. It is stated that pursuant to the clear mandate of the said order, the petitioner ...
Andhra Pradesh High Court - Amaravati
M.k. Rameshan, Anantapur Dist. Vs T Nagarathnamma Anantapur Dist Another And Others
.... d held that the appellant was guilty of contempt for deliberate disobedience of the orders of the Court. The learned Single Judge observed that the appellant, though fully aware of the fact that an order had been passed by the Court, on 29.12.2014 itself, deliberately chose not to comply with th ...
Andhra Pradesh High Court - Amaravati
Gadde Sandhya Vs State Of Andhra Pradesh & Others
.... sheer concern that such well settled legal issues are again being raked-up by the Executive, again and again compelling the citizens to approach this Court. In the case of State of Andhra Pradesh, rep. by its Principal Secretary and Ors. Vs. Marvel Financial Services Ltd., rep. by its Director ...
Andhra Pradesh High Court - Amaravati
Arigela Suresh & Others Vs State Of Andhra Pradesh & Others
.... 3.2025 and the District Gram Panchayat Officer, Rajamahendravaram, East Godavari District (Respondent No.3) has also submitted the Written Instructions dated 06.04.2025. Copies of all the Written Instructions have been supplied to the learned Counsel for the Writ Petitioners. The same are taken ...
Andhra Pradesh High Court - Amaravati
Shirdi Saibaba Constructions Vs Assistant Commissioner St And Others
.... 1(5) of the A.P VAT Act, would be 20.05.2020. However, the assessment was carried out on 31.03.2021. Learned counsel for the petitioner would contend that in such circumstances, the assessment of tax up to February, 2015 is barred by limitation. 12. Learned counsel for the petitioner would ...
Andhra Pradesh High Court - Amaravati
Lakshmi Ganesha Granites Vs State Of AP And Others
.... 09.02.2021, in W.P.No.1669 of 2025 and in W.P.No.1666 of 2025 respectively. 9. Sri Koti Reddy Idamakanti, learned counsel appearing for the petitioners would contend that the orders of assessment, dated 16.08.2019 and 19.08.2019 were done in an arbitrary manner and without taking into acco ...
Andhra Pradesh High Court - Amaravati
G Vara Prasada Rao And Others Vs State Of Andhra Pradesh And Others
.... pellants from the said land. 6. A learned Single Judge of this Court took up hearing in both the matters. At that stage, it came to light that resumption proceedings dated 26.09.2020, on the basis of which the appellants had been put in possession on 11.03.2022, had been challenged in an ap ...
Andhra Pradesh High Court - Amaravati
Gumma Ramchandraiah And Others Vs Akili Venkata Muralikrishna
.... ord for his personal cultivation. Section 13 of the Act, 1956 provides for termination of tenancy where there is default in payment of rents or where the tenant has been causing destruction of the property or where the tenant has sublet the property or violated any conditions of the tenancy ...
Andhra Pradesh High Court - Amaravati
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