Vamshikrishna Indarapu Vs Govt. Of India
.... ed necessary documents as well on 06.01.2024. It is further the case of the petitioner that petitioner also received a mail saying that field verification of credentials (FVC) was done properly on 25.01.2024, but however, on 27.01.2024 petitioner received a call informing the petitioner, that pe ...
High Court For The State Of Telangana:: At Hyderabad
Abdul Raheem Vs Syed Sadullah Shah Quadri Died
.... he parties, vide judgment dated 01.06.2016, decreed the suit by observing as under:- “The defendant failed to prove that the suit schedule property is different from the property in his possession as he failed to prove the existence of house No.13-1-1234/A/2 as he failed to file any documen ...
High Court For The State Of Telangana:: At Hyderabad
New India Assurance Co. Ltd. Vs Sandhya Penchala
.... The Divisional Manager (2017) 1 SCC 45, the Hon’ble Supreme Court held as under: “8. Section 30 of the Act provides for appeals to the High Court. To the extent, the provision reads as follows: “30. Appeals .—(1) An appeal shall lie to the High Court from the following orders of a Com ...
High Court For The State Of Telangana:: At Hyderabad
Mushke Srinivas Reddy Vs Telangana State Waqf Board
.... tion and therefore, the appellants are left with no option but to approach this Court. Our attention has also been invited to the decision of the Supreme Court in Faseela M. v. Munnerul Islam Madrasa Committee (2014) 16 SCC 38 and it is contended that the learned Single Judge ought to have appre ...
High Court For The State Of Telangana:: At Hyderabad
P.Anurag And 2 Ors Vs P.Shailaja
.... . As per the docket order dated 06.09.2006 of the trial Court, summons were sent to the parties and they were returned as unserved with an endorsement house vacated, as such plaintiff has no other option but to give the publication. Even after the publication, defendants did not turn up and they ...
High Court For The State Of Telangana:: At Hyderabad
Ganthula Hanmanthu Vs State Of Ap.
.... inted out in the appeal are peripheral in nature and the variation in the statements of the witnesses as to time of occurrence, at the best would be minor discrepancies and at any stretch cannot be stretched to disbelieve the occurrence itself. Thus the trial court was proper in convicting the a ...
High Court For The State Of Telangana:: At Hyderabad
Dr. Tripuraneni Hanuman Chowdary Vs Government Of Andhra Pradesh,
.... ile commenting on Article 27, held thus: (AIR pp. 296-97, para 50) "50.... What is forbidden by the article is the specific appropriation of the proceeds of any tax in payment of expenses for the promotion or maintenance of any particular religion or religious denomination. The reason ...
High Court For The State Of Telangana:: At Hyderabad
New India Assurance Company Ltd Vs N.Damodar Reddy
.... e petitioners the injured was died on 14.12.2012. The second petitioner as PW-2 deposed that after the accident the injured was admitted into Yashoda Hospital for treatment. The evidence of treating doctor/PW-4 and the discharge summary/Ex.A-9 are establishing this fact. As per the treating doct ...
High Court For The State Of Telangana:: At Hyderabad
Dr. P. Viswashanthi Vs State Of Telangana And 2 Others
.... ry to consult the Commission, the record of the inquiry shall be forwarded by the disciplinary authority to the Commission for its advice and such advice shall be taken into consideration before making an order imposing any such penalty on the Govt. servant". (G.O.Ms.No.22, G.A.(Ser.C) Dept ...
High Court For The State Of Telangana:: At Hyderabad
K Nagaraju Vs APSRTC
.... t the petitioner had fallen from his scooter, attributing contributory negligence on him is found not justified. Therefore, in the factual position, the deduction of the Tribunal in regard to contributory negligence of the petitioner is liable to be and is accordingly set aside. 10. In reg ...
High Court For The State Of Telangana:: At Hyderabad
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