M. Hanumantha Sravan Vs State Of Telangana
.... 3 is frequently summoning them to the police station, forcing them to enter into a settlement as per the terms dictated by them. 3. Learned counsel for the petitioners has vehemently argued that respondent No.3 is not having any power or authority to intervene into the civil disputes pendin ...
High Court For The State Of Telangana:: At Hyderabad
Uppari Ravi And Another Vs K.Venkata Suryakumari
.... vour and by order dated 24.01.2023 allowed the petition granting temporary injunction in favour of the petitioner. Aggrieved thereby, the respondents/defendants preferred C.M.A.No.7 of 2023 and the Court of I Additional District Judge at Sanga Reddy after considering the material on record by or ...
High Court For The State Of Telangana:: At Hyderabad
Abul Fath Syed Shah Hassan Shabbir Vs Masiullah Khan And Others
.... against the contemnors/ respondents under contempt proceedings. However this respondent tenders an unconditional apology and prays this Hon'ble Court to drop further proceedings.” 5. Para 5 of the counter affidavit filed by respondent No.2 in I.A.No.2 of 2023 in C.C.No.1310 of 2023 in W.P.N ...
High Court For The State Of Telangana:: At Hyderabad
Kolan Nithish Reddy Vs State Of Telangana
.... applicant shall obtain licence:- The selected applicant shall obtain licence in Form A-4 after fulfilling the required formalities and satisfying the rules in respect of the premises where the shop will be located. 25. Selection of Premises:- (1) Subject to the approval of the Prohibition & ...
High Court For The State Of Telangana:: At Hyderabad
Shree Jaya Laboratories Pvt.Ltd. Vs Reserve Bank Of India And Others
.... which is reported with NPA flag on the Petitioner’s CIR, as alleged by the petitioner and thereafter, the 3rd respondent, in accordance with the provisions of CICRA, raised the details of loan account No. 11309 with the 2nd respondent and requested to confirm whether there is any change/modifica ...
High Court For The State Of Telangana:: At Hyderabad
Vasireddy Appa Rao Vs Union Of India And Others
.... pointed as a Competent Authority under Section 3(a) of the National Highway Act, 1956 for the acquisition of land falling in Khammam District, Additional Collector, Khammam is the competent authority under the Land Acquisition Act vide G.O.Rt.No.399, dated 09.02.2020. c) The petitioner thro ...
High Court For The State Of Telangana:: At Hyderabad
Uppala Satyarayana Vs State Of Telangana
.... Section 306 of IPC to 304-B of IPC. The facts of the case clearly indicate that there were no events in proximity with the death of the deceased to suggest that there was demand for dowry. In the said circumstances, the learned Sessions Judge had totally erred in passing an order, altering the c ...
High Court For The State Of Telangana:: At Hyderabad
Muddhapuram Praveen Kumar Goud. Vs State Of Telangana
.... iled to coerce and settle civil disputes. A reading of the complaint makes it clear that the disputes are purely civil in nature. The learned Magistrate has given adequate reasons that the disputes are civil in nature and refused to refer the complaint to the police. 7. Learned Magistrate ...
High Court For The State Of Telangana:: At Hyderabad
M.Panduranga Reddy Vs N.Narsamma
.... KEDARNATH”, in Civil Appeals Nos.457 and 458 of 1966. (4) The Apex Court Judgment dated 23.09.2022 reported in 2022 SCC Online SC 1283 in “BALARAM SINGH v. KELO DEVI”, in Civil Appeal No.6733 OF 2022. 10. A perusal of the agreement of sale dated 25.01.2000 would show that it is recit ...
High Court For The State Of Telangana:: At Hyderabad
Badak Pandey Vs State Of Telangana
.... n. 7. Learned counsel further submits that the evidence does not disclose that there was sexual intent on the part of the accused. The witness did not establish the presence of the accused at the scene. It was not firmly established as to where the incident occurred. Different witnesses gav ...
High Court For The State Of Telangana:: At Hyderabad
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