Icici Lombard General Insurance Co.Ltd Vs A.Jyothi And Others
.... ident occurred while the deceased was driving the vehicle and it has been specifically pleaded that in an attempt to avoid the accident with the motorcycle the accident occurred. Thus as per the petitioners there was no rash or negligence on the part of the deceased. Howsoever the police in the ...
High Court For The State Of Telangana:: At Hyderabad
Reliance General Insurance Co. Ltd Vs Dadishetti Nageshwar Rao And Another
.... hat the petitioner had joined his employment before the accident or continued services after the accident and the termination was not on the ground of to the disabilities caused from the injuries suffered in the accident. In such position as the material on record are proving that the petitioner ...
High Court For The State Of Telangana:: At Hyderabad
N.V.Suresh Babu Since Died And 2 Others Vs Ch. Naga Sankara Rao And 2 Others
.... al thereof, be effective, on payment of such fee as may be prescribed, for a period of five years from the date of such issue or renewal:] Provided that every driving licence shall, notwithstanding its expiry under this sub-section, continue to be effective for a period of thirty days from such ...
High Court For The State Of Telangana:: At Hyderabad
V.Chinnaiah Vs Government Of Telangana
.... njeeva Reddy vs. Southern Power Distribution Co. of Telangana Ltd., Hyderabad and others 2023 (2) ALD 106 (TS); (iv) Electronics Corporation of India Ltd., (ECIL), Hyderabad and another vs. H.K.Bhatia 2014 (6) ALD 134 (DB) 17. On the other hand, the learned Government Pleader for respo ...
High Court For The State Of Telangana:: At Hyderabad
Muthukuru Mal Reddy, Vs State Of A.P.
.... foresaid dowry amount. They never stated directly that the accused demanded them to pay the dowry amount and that they have harassed the deceased for the said dowry amount. v) PW.5, resident of Tandoor, deposed that he knows PW.1 and his family. On 06.04.2010 while he was returning home and ...
High Court For The State Of Telangana:: At Hyderabad
St.Josephs Educational Society Vs Labour Court-I
.... , learned Single Judge allowed the said clarification petition filed by respondent No.2. 15. Mr. M. Vijaya Kumar Goud, learned counsel for respondent No.2 would contend that the Members of respondent No.2, whose names are mentioned in the Annexure-I of the reference, are entitled for intere ...
High Court For The State Of Telangana:: At Hyderabad
Payam Naveen Vs State Of Telangana
.... ce since in such cases, the victims are not inclined to lodge complaint as the entire issue would be in public and result in social stigma. In the said circumstances, finding of the lower Court cannot be interfered with. 6. Admittedly, the basis for age determination was the Secondary Schoo ...
High Court For The State Of Telangana:: At Hyderabad
Kallem Chandra Reddy, R.R. District And 9 Others Vs Union Of India
.... ave sat on the fence and allowed the government to complete the acquisition on the basis that Notification under Section 4 and the declaration under Section 6 were valid and then to attack the Notification on the ground which were available to them at the time when the Notification was published, ...
High Court For The State Of Telangana:: At Hyderabad
Karamath Ali Vs State Of Telangana
.... s submitted that though the charge memo referred to the unauthorized absence to the duty from 03.01.2008 to the date of charge memo, it has to be seen that the petitioner was unauthorizedly absent to duty only from 03.01.2008 to 30.12.2009. It is submitted that the petitioner has applied for med ...
High Court For The State Of Telangana:: At Hyderabad
State Of Telangana Vs Kadthala Mahesh
.... sued on 25.04.2022 and it is in the final stage of completing the selection process. 6. In support of his contentions, the learned Government Pleader appearing for the appellants relied upon the judgment of the Hon’ble Apex Court in STATE OF GUJARAT AND OTHERS Vs. R.J.PATHAN AND OTHERS (202 ...
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!