Moddu Anji Reddy Vs B.Narasimha Reddy
.... efendant after giving the cheque, asked the plaintiff to present the same after one month and accordingly he presented the cheque on 24.11.2003. He also stated that he filed a cheque bounce case against the defendant and the same was ended in acquittal. It was suggested that he got prepared the l ...
High Court For The State Of Telangana:: At Hyderabad
Vignan Educational Society Vs Khammam Municipality, Khammam,
.... mitted by the petitioner had been rejected. In the aforesaid factual background, this writ petition is filed. A Division Bench of this Court by order dated 04.04.2008 had entertained the writ petition and granted interim order. 5. We have heard the learned counsel for the parties at length ...
High Court For The State Of Telangana:: At Hyderabad
New India Assurance Com. Ltd., Vs E.Ramya, Hyd., And 4 Another
.... ing of the drive of the crime vehicle. Though P.W.2 was cross-examined, nothing was elicited to discredit his testimony. 15. In the absence of any material on the part of insurance company, it is difficult to accept the contention of doubting the accident and the accidental death of the de ...
High Court For The State Of Telangana:: At Hyderabad
Preethi Kalvakolanu Vs Satish Chandra
.... e file of the Family Court, Ranga Reddy District at L.B.Nagar. The application for grant of interim stay is hereby dismissed. However, it is hereby clarified that any observations made by this Court hereinabove shall not influence the final decision of this case. 13. It is apt to ...
High Court For The State Of Telangana:: At Hyderabad
Depot Manager Vs Rajaiah
.... e the Industrial Tribunal, vide I.D.No.25 of 2012 for correction of date of birth. The Industrial Tribunal, without properly considering the contentions raised by the petitioner Corporation, passed the impugned Award stating that under Ex.M.8-medical certificate the date of birth of respondent N ...
High Court For The State Of Telangana:: At Hyderabad
M/S. A.P.Model School Vs Central Government Industrial Tribunalcum-Labour Court And Another
.... following submissions : (i) The total strength of the teaching staff of the Petitioner establishment is 26 and on the day of inspection 20 teachers were present and a copy of the attendance register is filed along with the counter affidavit before the Court evidencing the said fact and the ...
High Court For The State Of Telangana:: At Hyderabad
Rangineni Surya Prakash And Another Vs Dr. Susham Bela
.... nt civil revision petition is filed. CONCLUSION: 9. There is no dispute about the fact that the respondent herein is the owner of the suit schedule property. In the counter filed by the revision petitioners/plaintiffs the fact that the respondent/defendant leased out the suit property ...
High Court For The State Of Telangana:: At Hyderabad
K. Pramod Vs State Of Telangana And Others
.... Constitution of India and therefore the writ petition should be allowed as prayed for. 5. The learned Counsel appearing on behalf of the Respondent No.2 on the other hand placing reliance upon the averments made in the counter affidavit and in particular paras 6 to 8 (referred to and extrac ...
High Court For The State Of Telangana:: At Hyderabad
J.Devender Vs Telangana State Public Service Commission And Others
.... 2006 of High Court in W.P.No.14591 of 2006 and the order dated 15.12.2018 of the Division Bench in W.P.No.1651 of 2014. 10. Learned Government Pleader appearing on behalf of respondents 2 to 4 submits that regarding the selection of procedure is concerned, it is under the purview of the 1st ...
High Court For The State Of Telangana:: At Hyderabad
Venu Gopal Chary Vs State Of Telangana
.... n whatsoever that there has been wrongful confinement by the police or any private person. In the result, the writ petition is not maintainable and is accordingly dismissed.” 11. In the case of Selvaraj -Vrs.- State and others (2018) 3 MLJ (Criminal) 712, a Division Bench of Madras High Cou ...
High Court For The State Of Telangana:: At Hyderabad
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