K. Srirama Murthy, Visakhapatnam Vs Food Craft Institute Vizag Another And Others
.... filed WP.No.2883 of 1991 and sought for a direction to be treated as Employees of the State Government. The petitioners received the service benefits as applicable to the state Government Employees and, as such, cannot claim that A.P.C.S(CCA) Rules, 1991 were not applicable for the employees of ...
Andhra Pradesh High Court - Amaravati
Shaik All Baksha Vs State Of Andhra Pradesh And Others
.... .23666 of 2020 contending that pattadar passbooks and title deeds should have been issued by the Tahsildar and relegating them to civil Court is arbitrary. 8. The appellants in W.A.No.908 of 2024, claiming to be the grand-children of late Sri Razakmiah, contended that by virtue of oral reli ...
Andhra Pradesh High Court - Amaravati
Arava Chandra Sekhar Vs State Of Andhra Pradesh And Others
.... ned in the petition. Learned counsel would further submit that a fair opportunity should be given to the complainant to prosecute his complaint. The complainant is a diligent person. 4. Per contra, learned counsel for the respondent No.2 opposed the appeal. 5. Considering the submissi ...
Andhra Pradesh High Court - Amaravati
Paturu Venkata Seshaiah (Died) And Others Vs Ganupati Panduranga Reddy And Others
.... a Full Bench of the High Court of Madras as follows: “13. … … … A partition suit in which a preliminary decree has been passed is still a pending suit & the rights of the parties have to be adjusted as on the date of the final decree. Jadunath v. Parameswar, I.L.R. (1940) Cal. 255 . In ...
Andhra Pradesh High Court - Amaravati
Ganamanchi Venkata Subbaiah Vs Branch Manager, New India Assurance Company Ltd., & 2 Others.
.... This Court on 20.07.2016 passed the following order:- “Learned counsel for petitioner(s)/appellant(s) is permitted to take out personal notice to respondent No.3 through registered post with acknowledgment due and file proof of service within four weeks. Failing which, petition/appeal shall ...
Andhra Pradesh High Court - Amaravati
Hanchate Suresh Babu Vs Hanchate Latha Bhai
.... riage not to have child from the marriage may amount to cruelty. (xiv) Where there has been a long period of continuous separation, it may fairly be concluded that the matrimonial bond is beyond repair. The marriage becomes a fiction though supported by a legal tie. By refusing to sever tha ...
Andhra Pradesh High Court - Amaravati
Chappidi Venkayamma And Others Vs Chappidi Devandra Prasad
.... ourt, Amalapuram. 2. Today, when the matter is taken up for hearing in the morning session, no representation on behalf of the appellants. Learned counsel for the respondent is present. The matter was subsequently passed over at 2.15 P.M. 3. In the afternoon session also, there was n ...
Andhra Pradesh High Court - Amaravati
Nagarjuna Fertilizers Chemicals Ltd Vs Government Of Andhra Pradesh And Others
.... e tune of Rs.13,43,48,913/-. A show-cause notice, dated 25.10.2024, bearing DIN3725102442981, was issued by the 7th respondent, setting out the clauses, which entitled the State to recover the remaining deferred tax and seeking a explanation from the petitioner as to why the deferred tax should ...
Andhra Pradesh High Court - Amaravati
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
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!
