Dudule Sanjeev, Nanded Dt, Maharashtra State. Vs State Of Telangana
.... face. She stated that accused and her sister were living together and were attending the labour work in brick batti and there were disputes between them and she does not know the reason for the disputes. She further stated that her sister married another person prior to living with the accused a ...
High Court For The State Of Telangana:: At Hyderabad
Leelavathi Devi Kalantri Vs Osmangunj Extension Cooperative Housing Society Ltd
.... below after hearing both sides and considering all the aspects has allowed the impugned applications filed to receive documents and amendment. Hence, prayed to dismiss the present revision, as the same is devoid of merits. 15. Now, the point for determination is as follows: “Whether b ...
High Court For The State Of Telangana:: At Hyderabad
Union Of India Vs Fasahatunnisa Begum
.... dicrafts Corporation Limited and Another v. Jain School Society (2003) 12 SCC 538. 5. It is submitted by learned Senior Counsel for the unofficial respondents that long after conclusion of proceedings, a representation and a legal notice was sent by unofficial respondents. It is pointed out ...
High Court For The State Of Telangana:: At Hyderabad
Murtuza S.E., And Another Vs Union Of India.,Min Of Energy, New Delhi And 3 Others
.... 3.5 It is submitted that on payment of 50% of assessed amount, the petitioners were entitled for reconnection and could pay the balance 50% in installments. 4. Heard the learned counsels and perused the record. 5. We have considered the rival submissions. It is evident from the record ...
High Court For The State Of Telangana:: At Hyderabad
Malladi Radha Ramani Vs State Of Telangana
.... 6 was Rs.3,20,67,000/-, but as per the valuation report dated 29.12.2016 given by M/s.Soham Consultant, the fair market value of the said land was shown as Rs.4,29,69.360/-, on the next date of the sale deed itself which would show the collusion between the Managing Partner with the said valuers ...
High Court For The State Of Telangana:: At Hyderabad
Banavath Bikku Vs Y.Shankar
.... work and was earning Rs.12,000/- per month. He had three acres of land cultivating vegetables and paddy and was earning Rs.20,000/- per each crop and used to raise two crops in a year. Due to the accident, he was unable to do any work, due to the injuries he lost his earning power and that he al ...
High Court For The State Of Telangana:: At Hyderabad
Vss Constructions Vs Deputy State Tax Officer
.... 11. According to the respondents, there was a modus operandi on the part of the petitioner to generate and claim fake ITC. If what is stated on behalf of the revenue is to be believed to be correct, in such event, the designated officer should have been more careful and could not have been so ...
High Court For The State Of Telangana:: At Hyderabad
Tahseen Yousuf Vs Khatija Begum
.... both sides, the trial Court has allowed I.A.No.172 of 2017 in O.S.No.1434 of 2017 vide order dated 09.08.2018 and granted temporary injunction in favour of petitioners and restraining the respondent No.1, her husband, GPA and Power of Attorney holders, associates, henchmen, labourers, agents, se ...
High Court For The State Of Telangana:: At Hyderabad
Balasani Lingam Vs Adepu Bhadrachalam
.... en placed by the learned counsel for the petitioner, that judgment, itself, has given an indication that in certain cases, it is permissible to recall the witness, invoking Order 18 Rule 17 CPC. Some of the circumstances in which such recall is warranted, are summarised as: 1) Application has to ...
High Court For The State Of Telangana:: At Hyderabad
Vonuguri Srisailam Vs Alle Ravinder
.... evidence is concerned, the suit filed for partition and separate possession in the year 2014 will have no consequence in the present case since the suit was decided in the year 2011 itself. In the said circumstances, appeal has to be dismissed. In support of his contentions, he relied on the foll ...
High Court For The State Of Telangana:: At Hyderabad
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