Mallugalla Yesu A1, Medak Dt And 2 Otrs. Vs State Of Telangana,
.... r, accused Nos.2 and 3 also confessed the same. When accused persons took the Police and PW.6 to the well they found chappals, quarter bottle and one stick near the well which were seized by the Police. PW.7 is the Inspector of Police who investigated the case. He deposed that on ...
High Court For The State Of Telangana:: At Hyderabad
Mengarthi Srinivas, Gajwel Town. Vs State Of Telangana
.... n enquiry, they came to know that there was a quarrel between the deceased and the accused at about 5.00 P.M. Then, PW.1 rushed to the police and lodged Ex.P1 report. 13. PW.3, neighboring tenant, did not support the case of prosecution and, therefore, she was declared hostile by the prosec ...
High Court For The State Of Telangana:: At Hyderabad
Kotagiri Ganga Prasad Vs State Of AP.
.... ng the restriction imposed under Section 8 of the Act the term of detention of an offender who is transferred to a Borstal School under Section 10-A of the Act shall be for a minimum period of two years. Even the Statement of Objects and Reasons to the Amendment Act, 2001 (Act No.3 of 2001) show ...
High Court For The State Of Telangana:: At Hyderabad
Vanaparthi Sireesha Vs State Of Telangana
.... 37 of the Telangana Municipalities Act reads as under: “37. A motion expressing want of confidence in the Chairperson and/or the Vice-Chairperson may be made by giving a written notice of intention to move the motion, in such form as specified under the Rules, signed by not less than one-h ...
High Court For The State Of Telangana:: At Hyderabad
Sombatla Sandeep Dixit Vs Union Of India
.... either any notice nor any opportunity of hearing was afforded to the petitioner before declaring the account of the petitioner as ‘Fraud’. It is therefore submitted that the action is in violation of the Master Circular on ‘Frauds – Classification and Reporting’ dated 01.07.2016 (updated as on 0 ...
High Court For The State Of Telangana:: At Hyderabad
Avula Raju Yadav Vs State Of Telangana
.... required under Rule 10-A of Municipal Corporation of Hyderabad (Layout) Rules, 1965 and that the matter is now subjudice before the Division Bench of this Court and hence after outcome of the said order, the Office will furnish the information regarding registration of the subject plot. 6. ...
High Court For The State Of Telangana:: At Hyderabad
Siddi Neelam Gou Vs State Of Telangana
.... 3, the Hon’ble Supreme Court of UK held as follows: “28. The object or purpose so identified by the accused under limb (2) has to be “lawful” in the place in which it is to be carried into effect: see R v Berry [1985] AC 246. In the present case, that was in England and “lawful” has the us ...
High Court For The State Of Telangana:: At Hyderabad
D.Balamani And Another Vs State Of Telangana
.... arned Senior Civil Judge directed the 1st petitioner to execute the sale deed in favour of the 2nd respondent by judgment dated 11.09.2008. However, the said judgment was set aside by the District Court on 11.04.2012 on the ground that the 2nd respondent was not in a position to prove the execut ...
High Court For The State Of Telangana:: At Hyderabad
Syed Ahmed Vs State Of Telangana
.... f edible oil. 5. On the other hand, it was argued on behalf of the respondents that the said oil is harmful to human consumption. The samples that were sent for examination and report was received that it is harmful for human consumption. 6. As seen from the record, the only witness, w ...
High Court For The State Of Telangana:: At Hyderabad
K. Srinivas Vs Union Of India
.... Court. The contention of the learned standing counsel for the respondents has been that for setting aside or cancelling an illegal order, no notice is required. In support of his contentions, he has placed reliance upon the following decisions. The relevant portions of the decisions are as under ...
High Court For The State Of Telangana:: At Hyderabad
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