Santhapuram Janardhan Reddy Vs Rebbanamoni Anand
.... ts. 7. Learned counsel for the petitioner would submit that the delay occurred due to the pandemic situation and he relied on the order of Hon’ble Supreme Court in Re; Cognizance for Extension of Limitation in Suo Moto W.P.No.3 of 2020 wherein the Supreme Court extended the limitation perio ...
High Court For The State Of Telangana:: At Hyderabad
K. Koteshwar Rao Vs State Of Telangana
.... n from the training camp is in violation of the rules/regulations. It also shows indiscipline and irresponsibility of the petitioner in a disciplined organization. Since the petitioner deserted/absconded from the training centre without intimation to the competent authority, the competent author ...
High Court For The State Of Telangana:: At Hyderabad
M/S. Spencers Retail Ltd. Vs State Of A.P. Hyderabad And 3 Others
.... ir natural, ordinary or popular sense, what is meant is that the words must be ascribed that natural, ordinary or popular meaning which they have in relation to the subject-matter with reference to which and the context in which they have been used in the statute. Brett, M.R. called it a ‘cardin ...
High Court For The State Of Telangana:: At Hyderabad
N.R. Parashuram, R.R.Dist. Vs PRL. Secy., Rev. Dept. And 3 Ors.
.... land in question and demolish the house therein. 11. It is specifically submitted that the Government has never resumed the subject land from the Society since its allotment was in the year 1952 as such question of allotment or handing over of land in question to the 4th respondent does not ...
High Court For The State Of Telangana:: At Hyderabad
PRL. Secy, Revenue Dept. Hyderabad And 2 Others Vs B.Nmanga Devi, Hyderabad And Another
.... . A notice for eviction to take possession has been issued and that the learned Single Judge erred in directing restoration of the said subject land (property) to the respondents. It is further contended that the reliance upon Hyderabad Potteries Private Limited Vs. Collector, Hyderabad 2001 (3) ...
High Court For The State Of Telangana:: At Hyderabad
M/S. KLN. Holdings Private Limited, Vs Union Of India
.... ned in any law which is for the time being in force in any State, or any business, which is similar thereto; (vi) collecting, for any purpose or under any scheme or arrangement by whatever name called, monies in lump sum or otherwise, by way of subscriptions or by sale of units, or other in ...
High Court For The State Of Telangana:: At Hyderabad
Kulwant Singh Chatwal Vs Joint Collector
.... rounds observed that “the fact that the petitioners are Ex.Servicemen is not in dispute. Irrespective of whether they satisfy the criteria contained in G.O.Ms.No.743, the petitioners are still eligible for assignment by virtue of being Ex.Servicemen, who squarely fall within the ambit of G.O.Ms.N ...
High Court For The State Of Telangana:: At Hyderabad
Munawar Sultana And Others. Vs Gosula Ramulu And Others
.... vs. Syed Jalal (2017) 13 SCC 174 has considered Sections 4, 5 and 6 of the 1954 Act as well as the 1995 Act and has held that Sections 4 to 6 contained in both the Acts are almost pari materia with each other. Paras 12, 13 and 16 are extracted below for the facility of reference: 12. Sect ...
High Court For The State Of Telangana:: At Hyderabad
Telangana State Waqf Board Vs M/S.Solithro Private Limited, Rep. By Its Director And Others
.... pra) and it was held that the issue with regard to the continuation of pending proceedings under a repealed statute depends either under the savings contained in the Repeal Act or under Section 6 of the General Clauses Act. It was further held that question whether a right was acquired or a liab ...
High Court For The State Of Telangana:: At Hyderabad
G.Joel Vijay Raju Vs Registrar, And Ano.
.... ing functions, namely- (a) inquire, suo motu or on a petition presented to it by a victim or any person on his behalf, into complaint of- (i) violation of human rights or abetment thereof; or (ii) negligence in the prevention of such violation, by a public servant; (b) inter ...
High Court For The State Of Telangana:: At Hyderabad
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