G. Raghu Nandan Gupta Vs G. Anisha Guptha And Another
.... he gold ornaments, as such she asked for return of gold ornaments along with the amount cleared by her towards loan. She further asked for maintenance of Rs.5,000/-per month. Whereas, respondent stated that petitioner parents have given her only 15 tulas of gold and he purchased 45 tulas of gold ...
High Court For The State Of Telangana:: At Hyderabad
Enumula Vijaya Laxmi Vs Enumula Raghu Veera Reddy
.... e trial Court held that admittedly, there is no dispute about the relationship between the parties and performance of their marriage on 06.05.2007. The allegations made in the petition that the petitioner was subjected to cruelty by the respondent to fulfill the unlawful demand of payment of add ...
High Court For The State Of Telangana:: At Hyderabad
B. Karuna Vs Benjaram Narasimha Reddy
.... his first wife. According to the respondent/husband, they lived happily about 15 years and whereas according to the appellant/wife, they lived only for four years. Both the appellant and respondent are making allegations of cruelty and desertion against each other. 8. Respondent is a retire ...
High Court For The State Of Telangana:: At Hyderabad
N.Madhuri Vs B.Jaganmohan Chary
.... with regard to vodibiyyam programme. ii. Thereafter disputes arose between them. iii. On the next day i.e. on 23.08.2008 the appellant and respondent together went to Tirupati where the respondent told that because of the appellant, he lost Rs.10,000/- and taken Rs.4000/- from the app ...
High Court For The State Of Telangana:: At Hyderabad
M Raja Rajeswar Vs M Kalpana Jyothirmayi
.... her two children, payable from the date of petition. Challenging the said order, the husband filed the present Crl.R.C.No.1210 of 2014. 18. It is relevant to note that respondent/wife had filed Tr.C.M.P.No.113 of 2010 to transfer the proceedings in F.C.O.P.No.44 of 2010 (filed by husband se ...
High Court For The State Of Telangana:: At Hyderabad
Deep Singh , Deep Singh , Deepu Vs State Of Telangana
.... ivate parts of the girl, but they have not stated that frock of the girl was removed from her. Both of them consistently stated that clothes of the victim girl were found with blood. This clearly shows that even the frock of the victim girl was found with blood and it was handed over by them to t ...
High Court For The State Of Telangana:: At Hyderabad
Gudem Vinay Kumar Vs State Of Telangana
.... itself specifies such a date. 24. In Harpal Kaur Chahal v. Director Punjab Institutions 1995 Supp (4) SCC 706, the Apex Court held that when the recruitment is sought to be made, the last date has been fixed for receipt of the applications, such of those candidates, who possessed all the q ...
High Court For The State Of Telangana:: At Hyderabad
P.Anil Kumar Vs Government Of Andhra Pradesh
.... uch conditions, if any, as may be specified in the notification, be exercised or discharged by the District Collector. 3. For the purpose of acquisition of land for the construction, extension or improvement of any dwelling house for the poor, the principal Act shall have effect in relation ...
High Court For The State Of Telangana:: At Hyderabad
Kurakula Nagabhushaiah Vs State Of Telangana
.... the persons referred to in clauses (a) and (b) refuse to receive the notice, by affixing the same at some conspicuous part of his place of residence or business: Provided that where the holding of such meeting is stayed by an order of a Court, it shall be adjourned, and the said officer sh ...
High Court For The State Of Telangana:: At Hyderabad
Sheak Teak Saheb, Prakasam Dist And Another Vs Union Of India
.... manpower to regulate the same. Therefore, it can be presumed that every person entering into onto the platform holds a valid platform ticket until the contrary is proved. Similarly, it can also be presumed that every person travelling in a train possesses a valid ticket. In support of the view t ...
High Court For The State Of Telangana:: At Hyderabad
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