Toddy Tappers Cooperative Society (TICS) Vs State Of Telangana
.... t, vehicle, animal package, receptacle or covering in or upon which he may have reasonable cause to suspect any such article. Contrary to the said Rules, 1972 the Sub-Inspector of Police is not authorized to conduct any search or seizure since the Officer concerned is not having any power and th ...
High Court For The State Of Telangana:: At Hyderabad
M/S. Yogesh Builders Vs Chief Engineer
.... ppointment or vacates his office or is unable or unwilling to act due to any reason whatsoever, the authority appointing him may appoint a new Arbitrator to act in his place. The Arbitrator shall be deemed to have entered on the reference on the date he issues notice to both the parties, as ...
High Court For The State Of Telangana:: At Hyderabad
Shaik Haji, Nizamabad Dt. Vs State Of AP.
.... in his presence and at the instance of accused, M.O.6 axe was seized under Ex.P6(a). P.W.11 is the Inspector of Police, who received Ex.P1 from P.W.1 and registered F.I.R under Ex.P7 and he had sent the copies of F.I.R to his superior officers. In his Cross-examination, he stated that the dista ...
High Court For The State Of Telangana:: At Hyderabad
Kudala Swathi Maiden Vs Gentela Seetha Raju Kiran
.... ber, 2007 she got a job in Campus placement in Deloitte, when she was in the 4th semester of M.B.A, but Deloitte asked her to join immediately, as such she used to manage all her household works, college and job. The petitioner’s father wanted the petitioner to go to Court regularly, but he was ...
High Court For The State Of Telangana:: At Hyderabad
Nav Swadeshi Oil Mill And Refinary Vs Gram Panchayat Badepally
.... t Suit is not maintainable as he had sent the amount through D.D.No.0738047, dt.16.10.1990 for Rs.3,110-40ps, towards full and final payment of house tax for the period from 1986-87 to 1989 and thus requested the Court to dismiss the Suit. 8. The Executive Officer of the Plaintiff’s office ...
High Court For The State Of Telangana:: At Hyderabad
Mohd Ahmed Muzaffar Vs Syeda Zaheerunnisa
.... a from him and living separately from him. She apprehends danger to her minor child in the hands of the petitioner. Respondent did not Cross-examine P.W.1 and she has not adduced any evidence to prove the mental condition of P.W.1, but the trial Court relying the contention of the respondent, di ...
High Court For The State Of Telangana:: At Hyderabad
Varikuppala Ranjith Kumar, Nalgonda Dt. Vs State Of Telangana
.... me P.W.1 gave Rs.20,000/- to the accused. Again, when accused started harassing the deceased, P.W.1 promised to pay the amount at the time of Sankranthi festival. Later, she came to know that deceased had died by hanging due to harassment made by the accused. It was suggested to him that decease ...
High Court For The State Of Telangana:: At Hyderabad
Sairam Pothakamuri Vs State Of Telangana
.... and register the same on the ground that the subject property which is covered in Sy.Nos.116, 117 and 123 are Government lands. However, the subject property is not Government land and also not notified in the prohibitory list. 5. Learned Assistant Government Pleader appearing on behalf of ...
High Court For The State Of Telangana:: At Hyderabad
Shamathi Chinna Ramaiah Vs Syed Kaleemuddin And Another
.... Surgeon, Nizamabad. The injured instead of going to Government Hospital, went to private hospital of P.W.3, as such, the claim of the appellant is not maintainable. It is also observed that the wound certificate was not issued by the Government Hospital and P.W.3 in cross examination admitted tha ...
High Court For The State Of Telangana:: At Hyderabad
S. Meena Vs K. Vijay Kumar
.... CJ 759, wherein it is held as follows: “It is thus settled by now that the legal representatives of the deceased have a right to apply for compensation. Having said that, it must necessarily follow that even the major, married and earning sons of the deceased being legal representatives hav ...
High Court For The State Of Telangana:: At Hyderabad
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