Icici Lombarde General Insurance Co Ltd Vs Neerati Narsimulu And Anr
.... examined, who deposed that lorry bearing No.AHT 8239 was owned by opposite party No.1 and the same was insured with opposite party No.2 under valid insurance policy which was in force as on the date of the accident. However, he stated that there was some delay in filing FIR, the accident occurr ...
High Court For The State Of Telangana:: At Hyderabad
Moturu Venkata Ramana Vs Moturu Anika
.... to A7. The respondent was examined herself as R.W.1 and marked Exs.B1 to B4 on her behalf. The trial Court after considering both oral and documentary evidence dismissed the petition. The trial Court observed that divorce cannot be granted in case of diseases like Leprosy, Schizophrenia, unsound ...
High Court For The State Of Telangana:: At Hyderabad
Estate Officer & A.P.D, Airports Authority Of India Vs T.Satya Suguna Devi
.... ff of that Secretariat. Further, it also includes any premises belonging to, or taken on lease by or on behalf of any Company in which not less than 51% of the paid-up share capital is held by the Central Government or any Company which is a subsidiary of the Government Company, and also include ...
High Court For The State Of Telangana:: At Hyderabad
Lyadella Sanjeev @ Venkatesh & Another Vs State Of Telangana
.... 03.1997’. Her admission number is mentioned as ‘3889’. In Ex.P7 - extract of Register of Admission, the name of the victim girl is mentioned at serial No.28 and admission number as ‘3889’. Her date of birth is mentioned as ‘11.03.1997’. However, according to learned counsel for the appellants, at ...
High Court For The State Of Telangana:: At Hyderabad
M. Padmaja , Padma Vs K.Shanker Yadav
.... at the FIR which was lodged on the complaint of the appellant contained a version which was at variance with the evidence which emerged before the Tribunal. The Tribunal had noted the admission of RW1 in the course of his cross-examination that the insurer had maintained a separate file in respec ...
High Court For The State Of Telangana:: At Hyderabad
R Venkaiah And Others Vs Mahamood Mahamad
.... ned R.W.2, who is Administrative Officer at R.T.O. Office, Nagarkurnool. R.W.2 deposed that the driver of the crime vehicle was holding driving license and was authorized to drive LMV non-transport, MTL transport, MCWG non-transport, TVEH transport. He stated that the driver of the crime vehicle ...
High Court For The State Of Telangana:: At Hyderabad
Rahul Vaskula Vs Union Of India
.... procedure cannot be arbitrary, unfair or unreasonable. This indeed was conceded by the learned Attorney General who with his usual candour frankly stated that it was not possible for him to contend that any procedure howsoever arbitrary, oppressive or unjust may be prescribed by the law. Th ...
High Court For The State Of Telangana:: At Hyderabad
Dr. Kishanprasad Tapadia S/O. Late Jethmal Tapadia Vs State Of A.P.
.... petition under Order I Rule 10 Code of Civil Procedure, 1908 (CPC) bearing I.A.No.3047/1993 for impleadment was filed by the petitioners, but the same was dismissed. That an application under Order IX Rule 13 of CPC was filed and the same was dismissed. That another suit O.S.No.5267 of 2000 was ...
High Court For The State Of Telangana:: At Hyderabad
Mohanlal , Mohan Pahelwan Vs Jai Prakash Totla And Another
.... tract, would amount to relinquishment of the remaining portion of the contract or whether specific performance can be enforced for the balance extent? 26. The learned counsel for the appellant put forth the argument of the doctrine of merger. The Hon’ble Apex Court in Kunhayammad and others ...
High Court For The State Of Telangana:: At Hyderabad
M/S Ramadhuta Creations Vs Telugu Desam Party
.... empt to rape, rape or any form of molestation, or scenes of similar nature are avoided, and if any such incident is germane to the theme, they shall be reduced to the minimum and no details are shown; (xi) scenes showing sexual perversions shall be avoided and if such matters are germane t ...
High Court For The State Of Telangana:: At Hyderabad
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