M/S. Glaxosmithkline Consumer Health Care Limited Vs Deputy Commissioner State Tax
.... be entertained. It was also the contention of the learned counsel that the contents of the Show Cause Notice itself is a self explanatory and the petitioner only has to respond to the same including the rate of tax on the products manufactured by the petitioner and the rate of tax at which they ...
High Court For The State Of Telangana:: At Hyderabad
Syed Arshad Vs Esi Corporation And 3 Ors
.... Now the point that emerge for consideration is:- Whether the applicant is eligible for 30% disability? Point:- 8. It is pertinent to note that there is no dispute with regard to the employment of the appellant in Sirpur Kagaznagar Paper Mills which is an industry covered under E ...
High Court For The State Of Telangana:: At Hyderabad
Venkatanna Vs State Of AP.
.... and the learned Government Pleader for Irrigation and Command Area Development for the respondents. Perused the record. 9. The learned counsel for the petitioner contended that the petitioner is entitled for appointment under displaced persons quota in terms of G.O.Ms.No.98 dated 15.04.198 ...
High Court For The State Of Telangana:: At Hyderabad
B. Giridhar Reddy Vs State Of Telangana,
.... K. Asad Ahmed, the learned counsel representing Sri P. Amarender, the learned counsel for the petitioners and the learned Government Pleader for Services V and Services I. Perused the record. 10. A perusal of the record shows that the petitioners were appointed as Hostel Welfare Officers Gr ...
High Court For The State Of Telangana:: At Hyderabad
Telangana State Road Transport Corporation (TSRTC) Vs Talari Venkat Swamy
.... tion. TSRTC neither examined any witness nor marked any document to support their contention. 15. There is no dispute with regard to the death of the deceased-Yadamma. As per Ex.A2-copy of inquest panchanama and Ex.A4-copy of PME report of the deceased, it was established that on 05.08.201 ...
High Court For The State Of Telangana:: At Hyderabad
R. Kamalamma Vs State Oftelangana
.... duly sanctioned posts but not under cover of orders of Courts or of Tribunals.” 10. In Nihal Singh and others v. State of Punjab (2013) 14 SCC 65, the Hon’ble Supreme Court refused to accept the defence that there were no sanctioned posts and so there was justification for the State to utili ...
High Court For The State Of Telangana:: At Hyderabad
Hdfc Ergo General Insurance Co. Ltd Vs Mohammad Masood
.... vehicle alone is liable to pay the compensation amount. He further submitted that the Tribunal erred in taking monthly income of the deceased at Rs.10,000/- without any proof of his income. The Tribunal ought to have deducted 50% of the income of the deceased towards personal expenditure, howev ...
High Court For The State Of Telangana:: At Hyderabad
Nirmala Helen , Nirmala Rao, Sec. Vs R.D. Vinod Joseph
.... Bombay and thereafter the respondent through letters requested her to come and lead marital life with him as he has rectified his suspicious character and as such the petitioner joined the company of the respondent. P.W.1 further stated that since there was no change in the attitude of the respo ...
High Court For The State Of Telangana:: At Hyderabad
Dr. Ajaaz Habib Qureshi Vs State Of Telangana
.... cal certificate under Ex.P9 and also stated that victim girl undergone colostomy (major surgery). She also stated that entire posterial wall of the veginas and perineum and anterior wall of rectum shattered with local slough formation. Anal sphincter muscles could not identified totally lost. P. ...
High Court For The State Of Telangana:: At Hyderabad
Kerkatta Pradeep Vs State Of T.S.
.... n-suspects. He denied the suggestion that he has not conducted the T.I Parade proceedings as per rules. 16. P.W.4-Doctor, who conducted autopsy over the dead body of the deceased on 28.06.2009, stated that the cause of death of the deceased was due to stab injury on chest and that he issue ...
High Court For The State Of Telangana:: At Hyderabad
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