Kanaganti Jaganmohan, Sarangapur Mandal Vs S.H.O., Dharmapuri
.... llant. In the absence of which also, the statement of P.Ws.2 and 3 cannot be discarded, nor the finding of guilt by the Trial Court relying upon the two witnesses P.Ws.2 and 3 can be said to be unreasonable and contrary to the evidence available on record. 12. Having heard the contentions p ...
High Court For The State Of Telangana:: At Hyderabad
Mohd. Khaja Pasha Vs State Of Telangana
.... e facts of the cases on hand, the allegations against the accused in respective cases are transportation, possession, storage, sale and purchase of banned products viz., respectively. In Chidurala Shyamsubder (Supra Crl.P.No.3731 of 2018 & batch, decided on 27.08.2018 ), the learned Single ...
High Court For The State Of Telangana:: At Hyderabad
Mohammed Ali Imam Najaff Vs AP Housing Board
.... As such it could be held that Ex.A16 is true, valid and genuine. Accordingly, I hold that the plaintiff is entitled for declaration of title as prayed for. In as much as the plaintiff has been able to prove his title through his father under Ex.A16 and evidence of PW2 establishes his posse ...
High Court For The State Of Telangana:: At Hyderabad
Authorized Signatory M/S. GTN Industries Ltd., HYD Vs HMWSANDSB., HYD And Ano
.... y and Sewerage Act, 1989 and subject to the rules and regulations made thereunder, the consumer shall pay sewerage cess along with water charges, at such rates as may be determined and prescribed by the Board from time to time. a) The sewerage cess would apply to: i) The customer who ...
High Court For The State Of Telangana:: At Hyderabad
M/S Arrow Cables Ltd Vs Dr. Kashyap Vyas
.... several reasons, but primarily for deviation from the limited jurisdiction exercised by the High Court under Article 227 of the Constitution of India. The High Court exercising supervisory jurisdiction does not act as a court of first appeal to reappreciate, reweigh the evidence or facts upon w ...
High Court For The State Of Telangana:: At Hyderabad
K. Govind Singh Vs State Of Telangana
.... ection 133 of Cr.P.C., and also the procedure laid down under Sections 134 to 137 of Cr.P.C. 7. Section 133 of Cr.P.C., mandates that there must be a report of Police Officer or other information and on taking such evidene, the Executive Magistrate has to make a conditional order requiring ...
High Court For The State Of Telangana:: At Hyderabad
Kotha Arthica Vs State Of Telangana
.... motion against the petitioner being carried out and the State Election Commission not taking steps to fill up the casual vacancy by issuing a notification for convening a special meeting to conduct of election for electing the Chairperson. 20. This Court by order dated 26.03.2024 taking not ...
High Court For The State Of Telangana:: At Hyderabad
Potnuri Raghavendra Rao Vs State Of Telangana
.... ion of properties furnished by the District Collector concerned in the manner as prescribed. In the case on hand, the respondents have not followed the provisions of Section 22-A(1)(e)(2) and the guidelines issued by the Full Bench in the case of Vinjamuri Rajagopala Chary (Supra) wherein at par ...
High Court For The State Of Telangana:: At Hyderabad
K. Samyuktha Vs Govt.Of AP
.... Revenue Officer conducted an enquiry and submitted a report on 20.01.2005. The Joint Collector by an order dated 16.02.2006 has rejected the claim of the petitioner on the ground that his name neither appears in the list of 102 eligible allottees nor he is in possession of the same. It was furth ...
High Court For The State Of Telangana:: At Hyderabad
R.Shailaja Vs Telangana State Road Transport Corporation
.... Regional Manager (O), Charminar Division is without any reasons and the same had been passed on the basis of letter dated 12.12.2023 mechanically without application of mind independently by the Deputy Regional Manager (O), Charminar Division, Telangana State Road Transport Corporation. 10. ...
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!