Vadde Jangaiah Vs State Of A.P. Rep. By Its Secretary
.... tioners claim of patta is covered by the Govt. General Order dt.17th Dai, 1356F. The petitioner belongs to Waddari Community and eligible for patta on the analogy of Smt. Chittaramma’s case. The Sy.Nos. are Kharij-Khata as per record and they are not porampoke. In the circumstances, I ...
High Court For The State Of Telangana:: At Hyderabad
M/S. Adways Vs Greater Hyderabad Municipal Corporation
.... ted in the English language. iii. The arbitral award shall be in writing, state the reasons for the award and be final and binding on the GHMC and the Preferred Bidder. The award may include an award of costs, including reasonable attorney’s fees and disbursements. 4. Thereafter, the p ...
High Court For The State Of Telangana:: At Hyderabad
State Bank Of India Vs Ghanshyamdas Gems And Jewels
.... to (25) xxx (omitted as not necessary)”. 7. Thus, based on the said provisions, the learned Standing Counsel for the petitioner-Bank contends that as per the scheme of the RDB Act, jurisdiction was conferred upon DRT to try a counterclaim and set-off under Section 19 of the RDB Act and th ...
High Court For The State Of Telangana:: At Hyderabad
Poornima Vs L.Ravi Kumar
.... ly Court while rejecting the relief sought by her seeking dissolution of marriage on the ground of cruelty. 9. Whereas, it is the specific contention of the respondent that learned Family Court on consideration of entire evidence both oral and documentary dismissed the relief sought by appe ...
High Court For The State Of Telangana:: At Hyderabad
Anju Vs State Of Telangana
.... thereby they were frightened and panicked by seeing the commotion and knife. 9. Apart from the aforesaid crimes, the detenu also committed the following crimes during the year 2022: i) Crime No.835 of 2022 was registered by Gachibowli Police Station against the detenu for the offence ...
High Court For The State Of Telangana:: At Hyderabad
Kanne Satyanarayana Vs Arelli Venkata Laxmi
.... years, the petitioners have come up with the said application; d) This is not the stage to decide the issue of the petitioners as the stage of appeal is not for collection of evidence; e) It appears that to protract the matter, the petitioners have filed the petition when the main ap ...
High Court For The State Of Telangana:: At Hyderabad
Dr.Srikanth Babu Perugu Vs Dr. Chiliveru Ravinder
.... 22. The Hon’ble Apex Court recently in the case of Central Council for Research in Ayurvedic Sciences vs. Bikartan Das 2023 LiveLaw (S.C.) 692 :: 2023 INSC 733 held at para Nos.42, 43 and 44 as under, viz., “42. We must also look into the decision of this Court in the case of Kerala Assi ...
High Court For The State Of Telangana:: At Hyderabad
M/S R.K.Trade Links Vs Union Of India
.... the Customs Act; (b) The authorities have not taken into consideration the response and explanation given to the department at the time of the pre-notice consultation; (c) The show cause notice does not deal with the submission of the petitioner made in their explanation to the pre-not ...
High Court For The State Of Telangana:: At Hyderabad
G. Raju And Ano. Vs Secy., Agriculture And 14 Ors
.... /- Rs.14,500/- and Rs.25,000/- per sq. yard respectively. The auctions during 2004 and 2005 were conducted under the Three Member Committee with the Joint Collector, Ranga Reddy and the Person-in-charge member of the Bank as members. The Bank could not get more than the amounts mentioned above i ...
High Court For The State Of Telangana:: At Hyderabad
Kandula ,Batthula Padmanjali, Hyd And 2 Otrs. Vs State Of Ap., Rep Pp And Anr.
.... guardian for the minor girl, therefore, there is no prima facie case against the petitioners. It is the further contention of the petitioners that even as per the charge sheet filed by the police, Saroornagar, disclose that the alleged amount is pending before the Andhra Bank and it is an evide ...
High Court For The State Of Telangana:: At Hyderabad
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