Mandava Janardhana Rao (Died) & Ors. Vs K Venkata Satyanarayanadied Per Lr 12 Ors Krishna Dist And Others
.... three years from the date fixed for the performance, or, if no such date is fixed, when the plaintiff has notice that performance is refused. Article 54 of the Limitation Act, 1963 is reproduced hereunder: “54. For specific Three years performance of a contract ...
Andhra Pradesh High Court - Amaravati
Gade Sumanth @ Chinnu Vs State Of Andhra Pradesh
.... was seized is less than commercial quantity. The petitioner has been in judicial custody for more than 60 days. 6. According to prosecution, investigation is not yet completed and charge sheet is not laid. In such a movement, the petitioner is entitled for his relief and accordingly granted ...
Andhra Pradesh High Court - Amaravati
Puramsetti Satyanarayana Vs State Of Andhra Pradesh
.... While seeking regular bail on behalf of the petitioner, learned counsel for the petitioner, points out that the petitioner is innocent and he was merely carrying whatever was asked to be carried by the registered owner of the vehicle and that even otherwise, this is a case where there is gross v ...
Andhra Pradesh High Court - Amaravati
Kornipati Aruna Kumari & Others Vs Palepogu Satish Kumar, S/O Ananda Rao And Others
.... None appeared for the unofficial respondent. 4. Learned Assistant Public Prosecutor takes notice for respondent No.2/State. 5. As per Section 12(5) of the Protection of Women from Domestic Violence Act, 2005 “the Magistrate shall endeavour to dispose of every application made under ...
Andhra Pradesh High Court - Amaravati
Gamparai Sathya Babu, S/O Gasanna, Valmiki Vs State Of Andhra Pradesh, Rep By Its Public Prosecutor, High Court Of Andhra Pradesh At Amaravathi
.... lice, the petitioner/accused No.1 was met with an accident and he would bed ridden since long time and not in a position to move anywhere. It is undisputed fact that A2, A3 and A4 were already enlarged on bail by the learned trial Court. 4) Considering all these circumstances, the Petition ...
Andhra Pradesh High Court - Amaravati
Mandapati Suryanarayana Raju, Pithapuram Vs Parvatham Venkata Satya Koteswara Madhusoodhana Rao And Others
.... ay, under the caption ‘For Dismissal’. 2. Today when the matter is taken up for hearing, learned counsel representing on behalf of the respondent alone present. Though the matter is listed under the caption ‘For Dismissal’, there is no representation on behalf of the appellant. It seems th ...
Andhra Pradesh High Court - Amaravati
M. Surya Kumari And Others Vs Convention Of Baptist Churches Of Northern Circars And Others
.... des and the matter was posted today, under the caption ‘For Dismissal’. 2. Today when the matter is taken up for hearing, there is no representation on both sides even though the matter is listed under the caption ‘For Dismissal’. It seems that the appellants are not inclined to prosecute t ...
Andhra Pradesh High Court - Amaravati
Amsa Mani Vs State Of Andhra Pradesh And Others
.... enders and Land Grabbers Act, 1986 (herein after be referred as ‘the Act’) The detention order refers to the violation of penal statutory provisions under the Forest Act pertaining to committing of theft of Red Sanders and that the same would not affect the public order. 4. It is also submi ...
Andhra Pradesh High Court - Amaravati
Kunchala Varalababu Vs State Of Andhra Pradesh And Others
.... omposite High Court at Hyderabad passed in the matter of Vasanthu Sumalatha Vs. State of Andhra Pradesh MANU/AP/0602/2015, wherein, at paragraph 7, it was held as follows ; “7. The Constitutional imperatives of Article 22(5), and the dual obligation imposed on the authority making the ord ...
Andhra Pradesh High Court - Amaravati
Bhimineni Purna Chandra Rao, Guntur Dist. Vs State Of A P Rep By P P Hyderabad
.... on record to say that the driver of the crime vehicle taken care while driving the auto when the road is in condition of full of ditches and he ought to have taken care of road condition, but fact remains, he did not think of the road condition nor caution made by the passengers, who are P.Ws.1 ...
Andhra Pradesh High Court - Amaravati
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