Merugu Gopal Vs Union Of India
.... also holds that merely because a person is an accused in a case it cannot be said that he cannot "hold" or possess a passport. As per our jurisprudence every person is presumed innocent unless he is proven guilty. Therefore, the mere fact that a criminal case is pending against the per ...
High Court For The State Of Telangana:: At Hyderabad
Rachakonda Swamy & Others Vs Joint Collector, Ranga Reddy District & Others
.... dent No.6 has filed an affidavit and would submit that he worked as a Deputy Collector and Tahsildar of Quthbullapur Mandal during the period 19.03.2010 to 22.09.2011 and would state that neither the petitioner nor respondent Nos.1 to 5 has brought to his notice about the orders of this Court pa ...
High Court For The State Of Telangana:: At Hyderabad
Mankena Nageswar Rao Vs Ponugoti Nageswra Rao And Another
.... aving appreciated the averments made by the respondent No.1/plaintiff No.1 in the affidavit and also considering the counter filed by the present petitioner, allowed the petition and granted injunction in favour of the respondents. Being not happy with the said order, the petitioner herein moved ...
High Court For The State Of Telangana:: At Hyderabad
Batthula Srisailam Goud Vs State Of Telangana
.... n. For example, the formulations mentioned at para no.5 on the right side (supra) are the brand names of the formulations and the drugs contained in the said medicines are Gemcitabine Hydrochloride, Irinotecan Hydrochloride and Disodium Pamidronate respectively, which are bulk drugs manufactured ...
High Court For The State Of Telangana:: At Hyderabad
Konda Srinivas And Others Vs State Of Telangana Through Public Prosecutor And Another
.... s between legal heirs, which are subject matter of partition suit O.S.No.16 of 2000. Aggrieved by the orders in the suit, A.S.No.279 of 2007 was filed. Learned Sessions Judge further discussed that sale deed, agreement of sale-cum- GPA and registered GPA, all dated 12.06.2014 were executed by A5 ...
High Court For The State Of Telangana:: At Hyderabad
Penta Thirupathivs State Of Telangana @RESPONDENT Vs
.... r, contend that the authorities would follow due process of law in the event of any requirement to acquire the petitioner’s land for the aforesaid purpose. 6. Learned Standing Counsel further submits that before undertaking any exercise of acquiring the land, the authorities are also requir ...
High Court For The State Of Telangana:: At Hyderabad
Mukku Shivamma Vs State Of Telangana
.... law for the time being in force, where a person is an occupant by virtue of an alienation or transfer made or affected otherwise than by registered document, the alienee or the transferee may, within such period as may be prescribed, apply to the Mandal Revenue Officer for a certificate declarin ...
High Court For The State Of Telangana:: At Hyderabad
O.M. Debara Vs Government Of A.P.
.... ed 12.10.2004, Group Housing Scheme layout permission was accorded in L.P.No.55/NP-2/11/2004, dated 12.10.2004, subject to certain conditions. v) Government of Andhra Pradesh instructed Collector, Ranga Reddy, to resume land to an extent of Acs.100.00 situated at Jawaharnagar Village, Shami ...
High Court For The State Of Telangana:: At Hyderabad
Bonakurthi Sanjay Vs State Of Telangana
.... s and not the contempt proceedings. There is a complete fallacy in the argument that the provisions of Order 39 Rule 2-A CPC would also include the case of violation or breach of permanent injunction granted at the time of passing of the decree.” 6. In Raja Venkateswarlu and another vs. Mad ...
High Court For The State Of Telangana:: At Hyderabad
M/S Ramadhuta Creations Vs Telugu Desam Party
.... nd the same to be violative of principles of Natural Justice and also violative of Articles 14 & 21 of Constitution of India. B. To call for the records pertaining to 3rd & 4th Respondents in respect of Certificate No. DIL/1/45/2023-HYD Dt.13/12/2023 in Application No.CA071910202300 ...
High Court For The State Of Telangana:: At Hyderabad
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