Kanaganti Jaganmohan, Sarangapur Mandal Vs S.H.O., Dharmapuri
.... llant. In the absence of which also, the statement of P.Ws.2 and 3 cannot be discarded, nor the finding of guilt by the Trial Court relying upon the two witnesses P.Ws.2 and 3 can be said to be unreasonable and contrary to the evidence available on record. 12. Having heard the contentions p ...
High Court For The State Of Telangana:: At Hyderabad
Girija Reddy P. Vs Income Tax Officer
.... he judgment in CIT v. L. Raghu Kumar (1983) 141 ITR 674 (AP) held that when a partner retires from a partnership firm taking his share of partnership interest, no element of transfer of interest in the partnership asset by the retiring partner to the continuing partner was involved.” 14. S ...
High Court For The State Of Telangana:: At Hyderabad
Vss Constructions Vs Deputy State Tax Officer
.... 11. According to the respondents, there was a modus operandi on the part of the petitioner to generate and claim fake ITC. If what is stated on behalf of the revenue is to be believed to be correct, in such event, the designated officer should have been more careful and could not have been so ...
High Court For The State Of Telangana:: At Hyderabad
New India Assurance Company Ltd Vs N.Damodar Reddy
.... e petitioners the injured was died on 14.12.2012. The second petitioner as PW-2 deposed that after the accident the injured was admitted into Yashoda Hospital for treatment. The evidence of treating doctor/PW-4 and the discharge summary/Ex.A-9 are establishing this fact. As per the treating doct ...
High Court For The State Of Telangana:: At Hyderabad
K Nagaraju Vs APSRTC
.... t the petitioner had fallen from his scooter, attributing contributory negligence on him is found not justified. Therefore, in the factual position, the deduction of the Tribunal in regard to contributory negligence of the petitioner is liable to be and is accordingly set aside. 10. In reg ...
High Court For The State Of Telangana:: At Hyderabad
Icici Lombard General Insurance Co.Ltd Vs A.Jyothi And Others
.... ident occurred while the deceased was driving the vehicle and it has been specifically pleaded that in an attempt to avoid the accident with the motorcycle the accident occurred. Thus as per the petitioners there was no rash or negligence on the part of the deceased. Howsoever the police in the ...
High Court For The State Of Telangana:: At Hyderabad
Reliance General Insurance Co. Ltd Vs Dadishetti Nageshwar Rao And Another
.... hat the petitioner had joined his employment before the accident or continued services after the accident and the termination was not on the ground of to the disabilities caused from the injuries suffered in the accident. In such position as the material on record are proving that the petitioner ...
High Court For The State Of Telangana:: At Hyderabad
N.V.Suresh Babu Since Died And 2 Others Vs Ch. Naga Sankara Rao And 2 Others
.... al thereof, be effective, on payment of such fee as may be prescribed, for a period of five years from the date of such issue or renewal:] Provided that every driving licence shall, notwithstanding its expiry under this sub-section, continue to be effective for a period of thirty days from such ...
High Court For The State Of Telangana:: At Hyderabad
Batthula Srisailam Goud Vs State Of Telangana
.... n. For example, the formulations mentioned at para no.5 on the right side (supra) are the brand names of the formulations and the drugs contained in the said medicines are Gemcitabine Hydrochloride, Irinotecan Hydrochloride and Disodium Pamidronate respectively, which are bulk drugs manufactured ...
High Court For The State Of Telangana:: At Hyderabad
M/S. Glaxosmithkline Consumer Health Care Limited Vs Deputy Commissioner State Tax
.... be entertained. It was also the contention of the learned counsel that the contents of the Show Cause Notice itself is a self explanatory and the petitioner only has to respond to the same including the rate of tax on the products manufactured by the petitioner and the rate of tax at which they ...
High Court For The State Of Telangana:: At Hyderabad
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