M. Sowmya Sowmya Vs State Of Telangana
.... 03, seeking to restrain the revenue authorities from interfering with the possession of the predecessors-in-title of the petitioner in W.P.No.28677 of 2023. The aforesaid writ petition was dismissed on 14.10.2003. The said order was challenged in W.A.No.2012 of 2003, which was allowed by a Divis ...
High Court For The State Of Telangana:: At Hyderabad
M/S.Jaihind Greenfields LLP Vs Gopu Naga Mani
.... nd Retail Supply Licence granted by the Regulatory Commission and in accordance with the provisions of the Electricity Act, 2003. Clause 5 of the aforesaid General Terms & Conditions of Supply deals with supply of electricity. Relevant Clauses 5.1 and 5.2 thereof are extracted below for the ...
High Court For The State Of Telangana:: At Hyderabad
Guguloth Rambabu Vs Telangana State Power Generation Corporation Limited (TSGENC)
.... S. There is much air pollution due to black smoke and fly ash and the accumulated pond ash, due to which, people of their villages are suffering from serious health complaints. 4. Respondents filed their counter stating that fixing minimum reserve price for sale of pond ash in the above Sta ...
High Court For The State Of Telangana:: At Hyderabad
Girija Reddy P. Vs Income Tax Officer
.... he judgment in CIT v. L. Raghu Kumar (1983) 141 ITR 674 (AP) held that when a partner retires from a partnership firm taking his share of partnership interest, no element of transfer of interest in the partnership asset by the retiring partner to the continuing partner was involved.” 14. S ...
High Court For The State Of Telangana:: At Hyderabad
Aliya And 5 Others Vs K Srinivasa Rao And Another
.... ement in United India Insurance Company Limited v. Satinder Kaur @ Satwinder Kaur and others – (2021) 11 SCC 780 and averred that in that case, the deceased was resident of Doha, Qatar and died in India, the Hon’ble Supreme Court while computing compensation has not deducted any amount towards t ...
High Court For The State Of Telangana:: At Hyderabad
Kunta Ravinder Vs Vemula Venkateshwarlu
.... e plaintiff succeeded in proving his case.” 8.2. The first Appellate Court further observed as under:- “From the recitals of Exs.A-13 to A-15, the plaintiff established his incidental ownership and possession over the suit schedule land as on the date of filing of the suit. On the othe ...
High Court For The State Of Telangana:: At Hyderabad
Kondam Ram Reddy Vs State Of Telangana
.... mission is in existence, the interference of the 2nd respondent authorities in construction is nothing but violation of the order of this Court and amount to contempt. 6. Heard the learned Senior Counsel and the learned Standing Counsel appearing for the respondents and perused the material ...
High Court For The State Of Telangana:: At Hyderabad
Jyothi Lagisetti Vs Assessment Unit
.... procedure to be followed by the respondent-Department upon treating the notices issued for reassessment being under Section 148A, the subsequent proceedings was mandatorily required to be undertaken under the substituted provisions as laid down under the Finance Act, 2021. In the absence of which ...
High Court For The State Of Telangana:: At Hyderabad
Shaw Sai Vandana Vs State Of Telangana
.... vague and there is no evidence to prove that the deceased committed suicide because of the petitioner. Learned counsel further submitted that without proper investigation, police filed charge-sheet. Therefore, prayed the Court to quash the proceedings against the petitioner. 5. On the othe ...
High Court For The State Of Telangana:: At Hyderabad
Anupa Balachandraiah And 18 Others Vs State Bank Of India And 3 Others
.... Co-operative Marketing Society Limited v. The Labour Court, Hyderabad 1993 (2) A.P.L.J. 336 (HC)(FB) and on the judgments of Hon’ble Supreme Court in Ramesh Chand Sharma v. Udham Singh Kamal & others (1999) 8 SCC 304, Ballumal v. M/s. J.J.Builders 2003 (3) Mh.L.J. and in Gannmani Anasuya & ...
High Court For The State Of Telangana:: At Hyderabad
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