Choice Precitech India Private Limited Vs Recovery Officer
.... titioner is Rs.2,49,24,284/-. 9. The Supreme Court in United Bank of India v. Satyawati Tondon (2010) 8 Supreme Court Cases 110 has deprecated the practice of the High Courts in entertaining the writ petitions despite availability of an alternative remedy. The aforesaid view has also been r ...
High Court For The State Of Telangana:: At Hyderabad
Nandyala Venkateswara Reddy Vs State Of Telangana
.... lly Mandal, the petitioners are not having any title over land in Sy.No.57 of Shamshiguda village. The petitioners No.1 to 5 and 8 submitted objection petitions to survey and while enclosing the objections, Tahsildar was requested vide letter dated 24.07.2023 to offer remarks upon title and poss ...
High Court For The State Of Telangana:: At Hyderabad
Muddunuri Sheshanna Sheshaiah Peddodu Bhaskar Reddy Vs State Of Telangana
.... er the preliminary notification dated 19.06.2019, a declaration under Section 19(1) of the Act, 2013 has already been issued on 21.09.2019 and an award has been passed on 29.04.2021. It is also pointed out that the appellants have received the compensation as determined by the competent authority ...
High Court For The State Of Telangana:: At Hyderabad
Zakir Hussain Vs Union Of India
.... 8, 471 and 477A read with 120B of the IPC and also Section - 13 (2) read with Section 13 (1) of the Prevention of Corruption Act, 1988. Against which, an appeal was filed and the same was dismissed. The sentence was reduced to a period of one (01) year. The petitioner therein had approached the ...
High Court For The State Of Telangana:: At Hyderabad
Kampally Deva Vs Election Commission Of India
.... istration by the previous ERO or (b) intimation of elector not residing at the given address may come from any source including through Form-7. (iii) Dead electors: (a) On the basis of Death certificate from competent authority or List of deceased electors collected from database of Registra ...
High Court For The State Of Telangana:: At Hyderabad
Aayithi Gangaraju Vs Union Of India
.... running train sustained severe multiple injuries and died on the spot and the journey ticket was lost along with his mother’s clothes bag and money pouch in the train. Admittedly, he is not an eyewitness to the incident. In his cross-examination he deposed that on the third day of her departure ...
High Court For The State Of Telangana:: At Hyderabad
M/S. Om Generla Stores Vs Premchand Jain
.... appellate authority rightly came to the conclusion that the tenant has failed to comply with the procedure prescribed under sub-rule (4) of Rule 5 of the Rules made under the Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960 and thereby concluded that the tenant committed willful ...
High Court For The State Of Telangana:: At Hyderabad
Alwala Swamy Vs Alwala , Kothi Savithri
.... from his society. There is no possibility of the appellant and respondent living together. Therefore, it has become necessary for dissolving their marriage by decree of divorce. Though the appellant repeatedly requested the respondent/wife to take step for dissolution of the marriage, she refuse ...
High Court For The State Of Telangana:: At Hyderabad
M. Mukundam, Medak District Vs Divisional Manager, Hyd And Another
.... tioner which cannot be tolerated at all. 5. After hearing learned counsel on either side, perused the material on record. 6. Ex.M1 (STAR) bears the endorsement of checking officials which shows that checking took place at 16.35 hours on 16.12.2003 and they boarded the bus at stage No.1 ...
High Court For The State Of Telangana:: At Hyderabad
M/S. Shriram General Insurance Co.Ltd. Vs Kamble Ganapathi And 3 Others
.... at there was no employee and employer relationship between the deceased and opposite party No.1, admittedly, there is no specific evidence placed on record such as salary certificate or employment details to prove that the deceased was employed with opposite party No.1. When such documentary evi ...
High Court For The State Of Telangana:: At Hyderabad
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