Pepsico India Holdings Private Limited Vs Union Of India
.... ticker to declare the details of consumer care cell upto 30th June, 2007, so as to utilize the existing packaging materials. The industries while welcoming the amended provisions which are consumer friendly, have sought clarification on certain provisions through representations made to th ...
High Court For The State Of Telangana:: At Hyderabad
Praveen Kumar Goud Vs State Of Telangana
.... e careful in proceeding against relatives who are roped in on the basis of vague and omnibus allegations. He further relied on the Judgment of the Hon’ble Apex Court in Preeti Gupta v The State of Jharkhand (2010) 7 SCC 667 wherein it is observed that the Courts have to scrutinize the allegation ...
High Court For The State Of Telangana:: At Hyderabad
Dammagouni Ravinder Goud Vs State Of Telangana
.... Parishad, or Zilla Parishad as the case may be, together with a copy of the proposed motion, and shall be delivered in person by any two of the members who signed such notice, to the Revenue Divisional Officer, Sub-collector or Assistant Collector, as the case may be, having jurisdiction in the ...
High Court For The State Of Telangana:: At Hyderabad
G Chinna Reddy Vs State Of Telangana
.... n (1972) 1 SCC 318, the Hon’ble Apex Court held that: “In the State of Bihar v. Ram Naresh Pandey (cited supra), it was pointed out by this Court that though the Section does not give any indication as to the ground on which the Public Prosecutor may make an application on the consideratio ...
High Court For The State Of Telangana:: At Hyderabad
Dr. Laxmi Bhaskar Vs State Of Telangana And Another
.... of facts may make out : (a) purely a civil wrong; or (b) purely a criminal offence; or (c) a civil wrong as also a criminal offence. A commercial transaction or a contractual dispute, apart from furnishing a cause of action for seeking remedy in civil law, may also involve a criminal offence. As ...
High Court For The State Of Telangana:: At Hyderabad
R.Dheemati Lakshmi Vs Government Of Andhra Pradesh
.... zation is shown as 05.06.1993, whereas this provisional seniority list of Junior Assistant is allegedly issued on 05.12.1992. By no stretch of imagination, a seniority list issued in 1992 can contain the name of said Murthy who was regularized on a subsequent date i.e., on 05.06.1993. 16. ...
High Court For The State Of Telangana:: At Hyderabad
Katipelly Srinivas Reddy Vs State Of Telangana
.... , for which, he sustained injuries. Therefore, the police registered the case including Section 307 of IPC. 4. As per the instructions of learned Assistant Public Prosecutor, respondent No.2 received simple injuries. Therefore, the ingredients of the offence under Section 307 are not attra ...
High Court For The State Of Telangana:: At Hyderabad
A. Mallesh Alias A.Mallesh Yadav Vs State Of Telangana And 3 Others
.... letter dated 02.01.2023 seeking payment of Rs.42,81,912/-towards CRMP charges and labour cess and Rs.51,65,262/-towards City Level Infrastructure Impact Charges and that respondent No.2 had also informed respondent No.4 and their GPA vide letter dated 02.01.2023 stating that the applicant shall s ...
High Court For The State Of Telangana:: At Hyderabad
A.Nandibabu Vs Government Of Andhra Pradesh
.... vernment Pleader for Services that the petitioners/employees (17 in number) were absorbed in existing vacancies of Attendar, LDC/Junior Inspector based on qualifications and merits. It is submitted that the appointments were subject to following conditions: “1. He shall continue under EPF S ...
High Court For The State Of Telangana:: At Hyderabad
M/S. RAXA Security Services Ltd. Vs M/S. Smart Fence Integrated Security Pvt.Ltd.
.... aced on record. 4.3 It is submitted that application under Section 13(2) of the Act, 1996 was filed raising grounds as to the independence and impartiality of arbitrator and that the learned Judge ought not to have dismissed the petition on ground of being not maintainable. It is also submi ...
High Court For The State Of Telangana:: At Hyderabad
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