Ediga Jayaram Goud Vs State Of Telangana
.... r on 09.10.2023 and Spl.P.P filed counter on 09.10.2023. On 11.10.2023 and 13. 10.2023 the petitioner/A15 taken adjournment on the ground that the junior counsel filed the petition and senior counsel has to argue the matter. On 13.10.2023 conditional order was passed with a direction to submit t ...
High Court For The State Of Telangana:: At Hyderabad
Malipatel Rajini Priya Vs Mahadevi
.... f the attesting witnesses for the past eight years. But, taking into consideration the fact that the petitioner herein is a third party to Ex.B2-Will and also the crucial nature of the document/information that is sought to be brought on record, this Court is of the considered view that the proc ...
High Court For The State Of Telangana:: At Hyderabad
Challa Hanumanthu Vs Bathula Veera Babu
.... 21 on 04.06.2021. When he was in jail, respondent Nos.1 to 3 along with their henchmen have forcibly took away his children from the custody of his parents from his house at Nalgonda Town. After releasing on bail, he went to the house of respondent Nos.1 to 3 on 13.06.2021 to take back his childr ...
High Court For The State Of Telangana:: At Hyderabad
Barisetty Vijayalaxmi Vs S.Sada Veeramani And 2 Others
.... aintiff” instead of “house belongs to Smt. N. Sailaja, H.No.8-2-339/A/4, BJR Nagar, Film Nagar, Hyderabad” and that if amendment is permitted, no prejudice will be caused to either of the respondents. On the other hand, the learned Government Pleader for Arbitration has contended that the under ...
High Court For The State Of Telangana:: At Hyderabad
Rafeeq Akbani And Another. Vs State Of Telangana
.... ounsel appearing for the 2 nd respondent/defacto complainant would submit that quashing of FIRs can only be in the rarest of rare cases. If the Court finds that prima facie the allegations leveled in the complaint make out the offence as alleged, High Court should restrain from quashing the pro ...
High Court For The State Of Telangana:: At Hyderabad
K. Vijaykumar Vs State Of Telangana And 10 Others
.... e Government lands and not removing the illegal structures which have been raised on the land in question. 4. We have heard learned Government Pleader and learned counsel for respondent No.12. 5. Learned counsel for respondent No.12 submits that respondent No.12 has purchased the subj ...
High Court For The State Of Telangana:: At Hyderabad
K Anurupa, Hyd Vs K.Rama Krishna,
.... same was dismissed on the ground that the respondent/husband did not sign the petition himself in terms of Rule 6 of the Family Court Rules. 16. In this regard, it is relevant to refer certain admissions made by his father (P.W.2) during cross-examination:- “It is true that the earli ...
High Court For The State Of Telangana:: At Hyderabad
Akki Niranjan, Mahabubnagar Dt. Vs State Of Telangana
.... ngly convicted him, while acquitting accused Nos.1 and 3 for lack of evidence. 9. PW.1, who is the wife of PW.6/complainant, is an eyewitness to the incident. She deposed that when PW.6 was present at their house, all the accused trespassed into their house and beat PWs 6 and 9 with stic ...
High Court For The State Of Telangana:: At Hyderabad
M/S Sri Laxmi Srinivasa Traders Vs M/S Gautham Trading Company,
.... ings though there is no decree against him and as such the present E.P. is not executable as per the provisions of Section 47 of C.P.C. Therefore, he prayed the Court to dismiss the application. 4, After considering the material available on record, the trial Court allowed the application ...
High Court For The State Of Telangana:: At Hyderabad
J. Kashi Reddy Vs G. Muralidhar Reddy
.... lant/defendant relied upon a decision of the High Court of Andhra Pradesh in D.Vijayalakshmi vs. T.K.Vijay Kumar 2012 (1) ALD 759, wherein it was held as under: “The relief of specific performance is equitable discretionary in nature. It can be granted only when the Court is satisfied that ...
High Court For The State Of Telangana:: At Hyderabad
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