Rambabu Vinjam Vs State Of Telangana
.... afide intention to harass the petitioner herein and therefore, it is in clear abuse of process of law and is therefore liable to be quashed. In support of his contentions, the learned counsel for the petitioner has also placed reliance upon the following judgments. (1) P.Satyanarayana and ...
High Court For The State Of Telangana:: At Hyderabad
Sunka Sathaiah Vs State Of Telangana
.... as to what is the false statement or misrepresentation of fact made by the petitioner while obtaining the permission. Thus, it is contended that the impugned show cause notice is without any authority of law and jurisdiction. 7. Per contra, learned Standing Counsel appearing on behalf of t ...
High Court For The State Of Telangana:: At Hyderabad
Mailaram Ganga Reddy Vs State Of Telangana
.... of the Society to move 'No Confidence Motion' duly signed by them in terms of the Act specifying the particulars of total elected members and total members who signed the motion. It is contended that when no reasons are assigned, there is no point in holding the meeting for discussion on the as ...
High Court For The State Of Telangana:: At Hyderabad
Thota Buchi Rajam And Anr Vs Northern Power Distribution Company Of Ap Ltd And Anr
.... eposed that any person of their department intended to carry out repairing works to the electric pole will take the line clearance to avoid passage of electricity through the said lines and the departmental staff only should attend such work. A layman like deceased was not supposed to attend suc ...
High Court For The State Of Telangana:: At Hyderabad
M/S United India Insurance Co. Ltd. Vs Katkuri Padma And 4 Others
.... her submitted that the Tribunal having observed that wife of the deceased is only dependent on the income of the deceased and children are married daughters of the deceased are his dependents, erroneously deducted 1/3rd of the income towards personal expenses of the deceased, instead of deductin ...
High Court For The State Of Telangana:: At Hyderabad
E. Srinivasulu Vs State Of Telangana And 7 Others
.... r has drawn the attention of this Court to the statements of various officers including that of the victim in support of his contentions. 5. Learned Special Government Pleader for Home, however, relied upon the averments made in the counter affidavit and also supported the impugned order. I ...
High Court For The State Of Telangana:: At Hyderabad
Thulasi Vs Dandu Mallesh
.... the impugned the Judgment and Decree dated 30.04.2019 passed by the learned XVI Additional District & Sessions Judge-cum-Additional Metropolitan Sessions Judge, Rangareddy District, is liable to be set aside? POINT: 14. It is the contention of the learned counsel for the appellants- ...
High Court For The State Of Telangana:: At Hyderabad
N.Kalamma Vs Union Of India
.... ng a valid journey ticket. While so, as there was heavy rush of passengers in their compartment, suddenly, the deceased, who is his brother-in-law slipped and fell down accidentally from running train in between Cheruvumadhavaram and Gangineni Railway stations, due to speed, jolts and sudden jer ...
High Court For The State Of Telangana:: At Hyderabad
Rolex Meters Pvt. Ltd. Vs Union Of India
.... e same date imposing interest of Rs.1,84,712. Respondent No.2 has also attached the bank account of the petitioner held with respondent No.3. Aggrieved by the said impugned order, the present writ petition is being filed.” 5. Learned counsel appearing on behalf of the respondent No.2refers ...
High Court For The State Of Telangana:: At Hyderabad
Byagari Rachaiah Vs P.Shivaraj Kumar
.... onth. He spent an amount of Rs.80,000/- towards his treatment . Due to the fracture injury sustained by him, he lost his promotion opportunities. His salary was Rs.5,800/- at the time of the accident. If the accident was not occurred, he would have promoted and would have been getting a salary o ...
High Court For The State Of Telangana:: At Hyderabad
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