Ragula Srikanth Vs State Of Telangana
.... o intercept before he does it to prevent him from doing. 9. In Ram Manohar Lohia Vs. State of Bihar (1966) 1 SCR 709 the Hon’ble Apex Court held as follows: “Does the expression "public order' take in every kind of disorder or only some? The answer to this serves to distinguish &q ...
High Court For The State Of Telangana:: At Hyderabad
Sama Sandeep Reddy Vs G. Venkata Swamy
.... ivisional Officer and the Joint Collector, dated 17.08.2013, 21.01.2015 and 05.12.2015 respectively. The learned Single Judge further held that in view of the repeal of the 1971 Act, by the Telangana Rights in Land and Pattadar Pass Books Act, 2020, the Tahsildar cannot consider the application ...
High Court For The State Of Telangana:: At Hyderabad
Ponnam Prabhakar Vs Gangula Kamalakar
.... e any other document to show that respondent No.1 exceeded the maximum limit of expenditure. P.W-1 denied the suggestion that though he is aware that respondent No.1 incurred expenditure within the prescribed limit, only to harass respondent No.1, he filed the present Election Petition. 14. ...
High Court For The State Of Telangana:: At Hyderabad
United India Ins Co Ltd., Hyderabad Vs K Sathish Reddy, Mahabubnagar Dist And Anr
.... e said compensation. 11. During the course of hearing of appeal, learned counsel for appellant submitted that the MACT committed error in taking the monthly income of the claimant as Rs.5,000/- in the absence of any cogent evidence. The MACT also erred in taking 50% disability for assessing ...
High Court For The State Of Telangana:: At Hyderabad
Abdul Waseem Vs Shaik Khaleel And Another
.... -ray report, had granted a sum of Rs.10,000/- towards medical expenses. 15. In considered view of this Court, the MACT had awarded just and proper compensation to the appellant. The appellant failed to make out any valid ground and further, there is no material on record warranting this Cour ...
High Court For The State Of Telangana:: At Hyderabad
Uppari Gopal Vs A Venkateshwarlu And Another
.... s aged about 35 years and was working as coolie and was earning Rs.4,500/- per month at the time of the accident. …… The appellant was working as a coolie and, therefore, we cannot expect him to produce any documentary evidence to substantiate his claim. In the absence of any other evi ...
High Court For The State Of Telangana:: At Hyderabad
S Muralimohan, Secunderabad Vs Santhosh, Gulbarga, Karnataka And Anr
.... ated by plating of both radius and ulna and on 14.03.2008 right thigh bone fracture was operated and further deposed that surgery was required for removal of implants and it would cost around Rs.40,000/-. 16. Considering the evidence of P.W.2 and Ex.X1-prescription, this Court is of the vi ...
High Court For The State Of Telangana:: At Hyderabad
Keki P Irani Vs State Of Telangana
.... sons were quarrelling and also observed some iron objects, hammer, etc., and the staff of respondent No.3 took the said objects to prevent any untoward incident and suggested all of them not to create law and order problem and also suggested them to approach competent court for their grievance. ...
High Court For The State Of Telangana:: At Hyderabad
Shameem Begum Vs Shaik Khaleel And Anr
.... juries at least four months, for which period she could not have attended to her regular works, therefore, she is entitled to four months salary towards loss of earnings, which would come to Rs.56,000/- as against Rs.28,000/- awarded by MACT. iii) Future medical expenses towards removal of ...
High Court For The State Of Telangana:: At Hyderabad
Ajay Agarwal Vs M/S Integrated Finance Company Ltd
.... Criminal cases were registered under the Tamil Nadu Protection of Interest of Depositors Act, 1997 against the Respondent no.1/DHR and the Respondent no.1/DHR was prosecuted for siphoning of money of innocent investor ...
High Court For The State Of Telangana:: At Hyderabad
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