Regional Provident Fund Commissioner Vs Employees Provident Fund
.... he Central Government by depositing the employer’s share of provident fund. However, the Regional Provident Fund Commissioner exercised the powers under Section 14-B of the Act for levy of damages for the period for which the stay was granted by Supreme Court. 5. Respondent No.2 challenged ...
High Court For The State Of Telangana:: At Hyderabad
Vijay Gopal Vs State Of Telangana
.... o break the public peace, or to commit any other offence, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.” “505. Statements conducting to public mischief.—(1) ............ (2) Statements creating or promot ...
High Court For The State Of Telangana:: At Hyderabad
M/S. Salasar Santosh Dhaba Vs M/S Santosh Dhaba Exclusive
.... the plaintiff in O.S.No.707 of 2018 is using the trade mark ‘SANTOSH DHABA’ with respect to almost all the activities enumerated from commencement of business from the year 1995 and got completely organized in the year 2004 due to hard work of the plaintiff. The name “SANTOSH” ought to have bec ...
High Court For The State Of Telangana:: At Hyderabad
Ithagani Krishna Vs State Of Telangana
.... increments and pension or such other punishments and the desertion period was treated as leave without pay and out of the employment period on the principle of ‘no work and no pay’. It is submitted that the similar treatment may be given to the petitioner as well, but instead the authorities ha ...
High Court For The State Of Telangana:: At Hyderabad
Mudawath Chander Vs State Of Ap.,
.... the children and dropped the minor child there and confessed that he committed murder of the deceased. 17. It is relevant to note that during cross-examination, P.W.4 admitted that on the next day of the incident, A.1 came to her house along with minor child, handed over the child, intimate ...
High Court For The State Of Telangana:: At Hyderabad
P. Vajra Kumar Reddy Vs State Of Telangana And 4 Others
.... rendered in earlier two writ petitions. It is submitted that G.O.Rt.No.271, Municipal Administration & Urban Development (TPE2), dated 29.03.2019 was passed by the Municipal Council, Mahabubnagar Municipality, cancelling the Council Resolution No.1034, dated 24.01.2005 and Council Resolution ...
High Court For The State Of Telangana:: At Hyderabad
Sukka Mutyalu Vs Joint Collectori,
.... r Sections 47 and 48 of the Act. After purchase of the property, the same was converted into house plots under permission of Gram Panchayat. The plots were sold to various individuals from 1978. The land has been converted to non-agricultural purpose in the year 1978 and the subject area falls w ...
High Court For The State Of Telangana:: At Hyderabad
Akshra Townships Private Limited Vs L.Renuka
.... and consequently, the preliminary agreement would no longer be valid. As such, invocation of arbitration clause under the superseded preliminary agreement is invalid. The applicant did not initiate any steps for developing the schedule property. The agreement of sale dated 22.10.2017 entered int ...
High Court For The State Of Telangana:: At Hyderabad
Bomma Deepika Vs Bomma Srikanth
.... the record this Court is of the considered view that the petitioner and the respondent are wife and husband respectively and their marriage was solemnized on 21.04.2016 and in view of disturbances between the spouses the petitioner along with her daughter started living at her parental house at ...
High Court For The State Of Telangana:: At Hyderabad
M.Yadagiri And Another Vs M.Madhavi
.... ion is filed under Section 19 of the Hindu Adoption and Maintenance Act (for short ‘the Act’) and it is only for granting maintenance, whereas the trial Court ordered to return the dowry amount for which there is no proof and this provision itself is not correct to return the amount and under Se ...
High Court For The State Of Telangana:: At Hyderabad
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!