Palancha Raghuveer, Vs State Of Telangana
.... also the deceased on 30.09.2012 and warned him. Deceased called the accused on 07.10.2012 and stated that both of them can elope to some other place. He requested her to wait for three months. She called him again on 15.10.2012, as such he came to Medak Bus Stand. In the meanwhile, husband of th ...
High Court For The State Of Telangana:: At Hyderabad
S.Chandra Sekhar Reddy Vs State Of Telangana And Others
.... was working as Superintendent O/o the Deputy Director (SW), Nalgonda District. 2. Now, Government after review the penalty imposed in the G.O. read above under powers conferred under rule 40 of TS (CC & A) Rules, 1991 hereby decided to withdraw and to enhance the penalty as per rules in ...
High Court For The State Of Telangana:: At Hyderabad
Viceroy Hotels Limited And Others Vs Telangana State Wakf Board, Hyderabad And Others
.... troversy involved in these petitions, is extracted below for the facility of reference: “27. Decision if a property is wakf property: (1) The Board may itself collect information regarding any property which it has reason to believe to be wakf property and if any question arises whether a p ...
High Court For The State Of Telangana:: At Hyderabad
Mohammed Aijaz Khan Vs State Of Telangana
.... f any line or works or pipes, other than a main sewer pipe; (d) to lay down and place electric lines, electrical plant and other works; (e) to repair, alter or remove the same; (f) to do all other acts necessary for transmission or supply of electricity. (2) The Appropriate ...
High Court For The State Of Telangana:: At Hyderabad
G.Venkanna Vs Labour Court I And 5 Others
.... , D.M.Sangareddy 2022 SCC OnLine TS 225; (4) G.T.Reddy Vs. Hon’ble Industrial Tribunal cum Labour Court 2022 SCC OnLine TS 890; (5) E.Chandraiah Vs. Telangana State Road Transport Corporation, represented by its Managing Director and Others 2023 SCC OnLine TS 34. 5. The responden ...
High Court For The State Of Telangana:: At Hyderabad
Telu Vishal Raj Vs Telu Himabindu
.... al constituted under section 410” under Section 2 (90) and (4) of The Companies Act, 2013, respectively. Section 430 is set out below: “430. No civil court shall have jurisdiction to entertain any suit or proceeding in respect of any matter which the Tribunal or the Appellate Tribunal is em ...
High Court For The State Of Telangana:: At Hyderabad
V.Sunil Reddy And Another Vs State Of A.P.
.... oan was disbursed, cannot form basis to find Exs.P20 and P22 as genuine. The fact remains that Exs.P20 and P22 are fabricated documents and proved by prosecution. 12. A2 as the Managing Director had made application Ex.P1 and also signatory to Ex.P12 which is a letter of continuity addresse ...
High Court For The State Of Telangana:: At Hyderabad
Potlapally Anasuya And Anr Vs A.Adinarayana And Anr
.... t and several. 22.2. In the case of composite negligence, apportionment of compensation between two tortfeasors vis-à-vis the plaintiff/claimant is not permissible. He can recover at his option whole damages from any of them. 22.3. In case all the joint tortfeasors have been impleaded ...
High Court For The State Of Telangana:: At Hyderabad
Bairoju Mahesh Chary Vs State Of Telangana
.... stated that since, the unofficial respondent did not take any steps to remove the unauthorized and illegal construction made in FTL/Buffer Zone of Ambar Lake, the authorities have forwarded the Speaking Order to the Nodal Officer vide letter, dt.14.07.2023, to take necessary action for demoliti ...
High Court For The State Of Telangana:: At Hyderabad
Bhumireddi Avinash Vs State Of Telangana And 3 Others
.... Subrata Roy Sahara Vs. Union of India (2014) 8 SCC 470, State of Haryana Vs. Bhajan Lal AIR 1992 SC 604 and RP Kapur Vs. State of Punjab AIR 1960 SC 866. Therefore, prayed this Court to allow the Criminal Petition by quashing the proceedings against the petitioner. 8. On the other hand, lea ...
High Court For The State Of Telangana:: At Hyderabad
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