Mohd. Yousuf Ali Vs Mohd. Sajjad Ali, And 2 Others
.... accused No.1 has taken Rs.8,000/- from him as hand loan for his sister’s marriage. On the date of incident, in the early hours at about 4.00 a.m., the accused No.1 called him to come to his house. When he went there, accused No.1 beat him with a stick on his head and he sustained bleeding injury ...
High Court For The State Of Telangana:: At Hyderabad
Mohammad Jaleel Vs State Of Telangana
.... icer who deposed about the investigation done by him. PW.8 is the brother of deceased. His evidence is that while he was at his work shop, he was informed by the driver of ambulance that the accused set fire to the deceased, thereupon, he went to the District Headquarters Hospita ...
High Court For The State Of Telangana:: At Hyderabad
Bettari Srinivas A1 Vs State Of Telangana
.... was no balance in phone, he would telephone his father after some time. A.1 took him in the auto stating that to celebrate his wife’s birthday who is his cousin by courtesy and at last they took him to Patancheru and kept him in old church on that night. Later Pw.4 was taken to Kukatpally in the ...
High Court For The State Of Telangana:: At Hyderabad
M/S. Gouthami Explosives Private Limited Vs State Of Telangana
.... e factory premises. By the order under challenge, the said application was dismissed. 4. Sri B. Chandrasen Reddy, learned Senior Counsel, appearing on behalf of the petitioners, submitted that the reason for sealing the material was on the ground that such huge quantity of explosives should ...
High Court For The State Of Telangana:: At Hyderabad
P. Narsimha Rao Vs State Of Telangana
.... mmittee was appointed Under Section 32 (7) (a)(i) of the Act which gives all the powers of Managing Committee of the Society to the Person-in-charge and further argued that as per the bye-law No. 28(20) of the 4th respondent society, the Society provides power to act upon the decisions or orders ...
High Court For The State Of Telangana:: At Hyderabad
P.Srinivas Vs Ap. State Road Transprot Corporation And 2 Oths
.... titioner himself admitted the charge by not offering comments/ objections/remarks on enquiry report, a show cause notice was issued to the petitioner and his explanation was called for. The explanation of petitioner was not convincing, therefore, the impugned punishment was imposed. Petitioner r ...
High Court For The State Of Telangana:: At Hyderabad
T.P.Srinivasan Vs Govt Of Ap., Rep.By Its Principal Secretary
.... for appointment as Principal. It is stated that G.O.Ms. No. 47, dated 14.05.2007 was issued wherein in the Note it is stated: "(a) Persons who were appointed as Lecturers on or before 01.01.1986 are exempted from possessing the qualification at item (ii)" of qualifications mentioned i ...
High Court For The State Of Telangana:: At Hyderabad
Athelli Mallikarjun Vs S.S.B Constructions
.... 1) 5 SCC 738, the Hon’ble Supreme Court while dealing with the similar issue, observed as follows: 48. Applying the law to the facts of the present case, it is clear that this is a case where the claims are ex facie time-barred by over 5½ years, since Nortel did not take any action whatsoev ...
High Court For The State Of Telangana:: At Hyderabad
M/S. Sanghi Spinners India Limited Vs State Of Telangana
.... plaining non-consideration of the representations dated 15.10.2015 and 28.10.2015. During the pendency of the said writ petition, the Deputy Collector and Tahsildar, by an order dated 28.12.2015, directed restoration of the name of the appellant in the revenue records on the ground that the memo ...
High Court For The State Of Telangana:: At Hyderabad
Sankabuddi Venkatesham Vs State Of Telangana
.... re present and attacked them while survey was going on in the presence of the surveyor and two Police Constables. The alleged incident was also photographed by the policemen who were present at the scene, according to PW4. PWs.1 to 5 have all received injuries in the said incident. 9. The l ...
High Court For The State Of Telangana:: At Hyderabad
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