XYZ Vs State Of Telangana And Others
.... No.2964 PS Thipparthi, mother Janamma for medical examinations and opinion regarding her Gestational period. On examination victim is conscious, coherent and well oriented in time, place and person. Victim is found to be anemic, tongue is pallor, pulse rate 80/per minute, Blood Pressure 120/70 s ...
High Court For The State Of Telangana:: At Hyderabad
Ch.Prakash Rao Vs State Of Telangana
.... in Hyderabad with a short journey. It is further stated that the post of Divisional Forest Officer at Mahabubabad or Yellandu Division are not vacant in view of posting of other officers in the said places. It is further submitted that the transfer is an exigency of service and therefore, the pe ...
High Court For The State Of Telangana:: At Hyderabad
Veddepally Krishna Vs State Of Telangana
.... cries from the house of deceased and he did not enter into the house of deceased. There are houses of Anthoni, Jojappa, Gangavva and Vishwanath around the house of the deceased. Gangavva was examined as P.W.6 and she turned hostile and she did not support the prosecution case. As discussed supra ...
High Court For The State Of Telangana:: At Hyderabad
Star Shoe Mall Vs State Of Telangana
.... cross-examination of MW.1 and MW.3 to support his contention that the Labour Court justified in allowing the I.D., and awarding compensation. 10. The learned counsel for 2nd respondent further submitted that petitioner did not implement the minimum wages and EPF & ESI was not paid and wh ...
High Court For The State Of Telangana:: At Hyderabad
V.Aravind Vs State Of Telangana
.... conducting investigation they have also laid a charge sheet and the case is pending for trial. It is the further case of the petitioner that when respondent Nos.4 to 7 are disputing the title and possession, his father was constrained to institute a suit vide O.S.No.619 of 2011 on the file of th ...
High Court For The State Of Telangana:: At Hyderabad
P Mukesh Goud , Ganesh Goud And 2 Others Vs Mangesh Bhikaji Krishat And Another
.... , who was driving the car, went to the police after the accident and given complaint, basing on such complaint, the Police registered the case saying that the deceased was responsible for the accident, which cannot be given much weightage while granting compensation under the Motor Vehicles Act, ...
High Court For The State Of Telangana:: At Hyderabad
V.Shivanandam Vs Depot Manager
.... resence. He also availed the opportunity of cross-examination of management witnesses and produced A.Sudhrshan, to support his case. Petitioner satisfied with the manner in which enquiry was conducted. Based on the oral and documentary evidence, Enquiry Officer held that petitioner is guilty of ...
High Court For The State Of Telangana:: At Hyderabad
D. Nageshwar Rao Vs State Of Telangana
.... -Inspector of Police in Peddavoora Police Station, he was placed under suspension on the ground of alleged trap conducted by ACB on 21.05.2007. However, the petitioner was reinstated into service on 15.05.2008. Charge-memo was issued framing the charges on the petitioner. Petitioner submitted hi ...
High Court For The State Of Telangana:: At Hyderabad
Manemma Vs State Of Telangana
.... petitioner has a claim as per rule 50(6) of AP Revised Pension Rules, 1980, it is incorporated that wife or wives are entitled for family pension of the deceased pensioner and if that is so, she can raise only the claim upto 50% family pension. It is further contended that because of interim ord ...
High Court For The State Of Telangana:: At Hyderabad
Nirmal Kumar Kotecha Vs Directorate Of Enforcement
.... relied on the following Judgments; i) Directorate of Enforcement v. Deeepak Mahajan & others (1994) 3 SCC 440 ii) Sundeep Kumar Bafna v. State of Maharashtra & others (2014) 16 SCC 623 iii) Manubhai Ratilal Patel Tr.Ushaben v. State of Gujrat & others (2021) 1 SCC 314 ...
High Court For The State Of Telangana:: At Hyderabad
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