Jeejula Venkateswarlu Vs Executive Engineer
.... not become a licence for exploitation by the State and its instrumentalities and neither the Government of Punjab nor those public sector Banks can continue such a practice consistent with their obligation to function in accordance with the Constitution. 12. In State of Karnataka and other ...
High Court For The State Of Telangana:: At Hyderabad
New India Assurance Company Limited Vs Y. Bhagyamma And Another
.... with regard to the accident. He supported the case of the applicant as to the employment of deceased with opposite party No.1 and death of the deceased in the accident during the course and out of his employment. In the cross-examination, he denied that there was no employee and employer relati ...
High Court For The State Of Telangana:: At Hyderabad
Humayun Dhanraj Gir Vs State Of Telangana
.... s presented by the petitioner with respect to his undivided share of 25% in the Gyan Bagh, Goshamahal, Hyderabad. The order dated 27.04.2023 passed in W.P.No.12128 of 2023 reads as under:- “4. Having regard to the above and the facts and circumstance of the case as noted above, the action ...
High Court For The State Of Telangana:: At Hyderabad
B. Laxmi (Died) Per Vs Government Of Andhra Pradesh
.... emples , Wanaparthy, Mahabubnagar District v. Joint Collector, Mahabubnagar and others 2023 (1) ALD 83 (TS) (FB) and it has been submitted that the appellants are successors in interest and have been in continuous occupation, possession and enjoyment and are entitled for grant of ORC. Relianc ...
High Court For The State Of Telangana:: At Hyderabad
Medical Council Of India, New Delhi And Another Vs Treasurer, M/S. Church Of South India Trust Association And Another
.... kinada v. M/s. Glaxo Smith Kline Consumer Health Care Limited 2020 (36) G.S.T.L. 305. Reliance is also placed on paragraph No.22 of the judgment of the Hon’ble Supreme Court in Oil and Natural Gas Corporation Limited v. Modern Construction and Company 2014 (1) SCC 648. 4.10 It is submitted ...
High Court For The State Of Telangana:: At Hyderabad
M/S. Vishwanath Cinema Hall 70 MM Vs Union Of India And 2 Others
.... Delhi which is too cumbersome and time consuming and is also not economical. Learned counsel for the petitioner submits that in fact the Competition Commission of India has refused permission to some petitioners to appear and contest their case virtually, it thus creates pressure and also great ...
High Court For The State Of Telangana:: At Hyderabad
Avula Papaiah Vs Union Of India
.... uisition of the land and to pay the compensation. The order passed by a Bench of this Court was upheld by the Supreme Court in Civil Appeal No.664 of 1989. However, the appellants in the present case who also reside in the same Village did not initiate any timely action seeking compensation. Afte ...
High Court For The State Of Telangana:: At Hyderabad
Toddy Tappers Cooperative Society (TICS) Vs State Of Telangana
.... ny person upon whom and any vessel, raft, 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 c ...
High Court For The State Of Telangana:: At Hyderabad
Indian Oil Corporation Limited Vs M/S. E.Satyanarayana And Co. Indian Oil Dealer,
.... port of the aforesaid submissions, reliance has been placed on decisions of the Supreme Court in Sanjana WIG (Ms) v. Hindustan Petroleum Corporation Limited (2005) 8 SCC 242 and a Division Bench decision of this Court in K.Harinath v. Hindustan Petroleum Corporation Limited and another 2013(4) ...
High Court For The State Of Telangana:: At Hyderabad
V.Narayana Vs Union Of India
.... d. It is also not in dispute that some of the villagers had filed a writ petition before this Court which was allowed on 16.07.1993 and the official respondents were directed to either put the said petitioners in possession or in the alternative, were directed to take steps for acquisition of th ...
High Court For The State Of Telangana:: At Hyderabad
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!