T.Muttamma Vs G.Pentaiah
.... hat the sale deed under Ex.A1 is an invalid document in the eye of law having been hit under the provisions of AP (TA) Tenancy and Agricultural Lands Act 1950. Not only that there is a denial from the defendants saying that the sale deed is a bogus sale deed but there is an observation by a comp ...
High Court For The State Of Telangana:: At Hyderabad
Yelaboina Kumar Vs Guvva Jai Hind
.... appears from the records that the Court below while allowing the I.A.No.677 of 2021 on 23.12.2021 granted ad-interim injunction wherein specifically observed that the relief granted in favour of the plaintiffs protects their property from illegal interference and it does not give any sanction fo ...
High Court For The State Of Telangana:: At Hyderabad
Nammula Bixam Vs State Of Telangana
.... 862 of 2022, in which the factum of filing the civil suit was not disclosed. The said writ petition was disposed of by a Bench of this Court vide order dated 12.04.2022 by which the Collector was directed to consider the representations of the respondents No.5 and 6 within a period of six weeks. ...
High Court For The State Of Telangana:: At Hyderabad
Md. Sadiq Khan, Warangal Dist. Vs P.P., HYD
.... iately, she contacted her mother on another phone and informed her that appellant/accused No.1 had phoned her up stating that Shajahan/deceased was not getting up, asking her to go to the house of accused in an auto rickshaw and to take Shajahan/deceased to the hospital but by the time Shajahan/ ...
High Court For The State Of Telangana:: At Hyderabad
Southern Power Distribution Company Of Telangana Ltd., And Others Vs Rahemat Ali
.... authorized absence from duties did tantamount to ‘failure of devotion to duty’ or behaviour unbecoming of a Government servant, and the learned Single Judge failed to appreciate that in the present case, it is a proven case of misconduct, as the respondent admitted to have remained absent from 12 ...
High Court For The State Of Telangana:: At Hyderabad
K.Saroja And Others Vs Shaik Jani Miya And Another
.... mstances, the Hon’ble Supreme Court in the case of Rita Devi v. New India Assurance Co. Ltd in Civil Appeal No.3021 of 2000 (arising out of SLP (C) NO.17493 of 1998) held that auto rickshaw was stolen and the murder was incidental to the stealing of the auto rickshaw. Therefore, in the facts and ...
High Court For The State Of Telangana:: At Hyderabad
Liyaqatullah Khan Vs State Of Telangana
.... 21. Aggrieved by the same, respondent No.5 filed S.A.No.7 of 2022 and the same is pending and in the said appeal Status Quo order was granted. 4.1. He further contended that the petitioner without availing the remedy of appeal or revision as available under Section 5(5) of the Act or under ...
High Court For The State Of Telangana:: At Hyderabad
Bandi Satyanarayana Vs State Of Telangana And Another
.... - as they agreed to it and now, the accused No.1 is demanding additional dowry, and accused Nos.2 to 4 are supporting accused No.1. 7 The primary contention of learned counsel for the petitioner is that the petitioner is residing separately and he is no way concerned with the matrimonial d ...
High Court For The State Of Telangana:: At Hyderabad
Neetu , Yashoda Vs Rajesh Ganathe
.... he proposal of marriage of the appellant with the respondent was moved through mediators-well wishers. Her second marriage was performed on 23.11.2008. She has admitted about the Honeymoon trip to Kerala on 29.11.2008 and that respondent took proper care in Honeymoon trip. But, respondent-husban ...
High Court For The State Of Telangana:: At Hyderabad
K. Mallaiah , Mallesh, Hyd Vs P.P., Hyd
.... Sections 498-A and 302 of IPC. As per the evidence of interested witnesses, in the statement recorded by the Head Constable and also in the Dying Declaration, it was specifically mentioned that accused demanded additional amount and in drunken condition set his wife to fire. The trial Court cle ...
High Court For The State Of Telangana:: At Hyderabad
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