Shaik Mohammed And 6 Others Vs M/S. Silicon Transformers Pvt. Ltd
.... at he has filed the petition under the M.V. Act for obtaining double benefit. In the absence of any contra evidence, this Court is not inclined to consider the contention of the learned counsel for respondent No.2/Insurance Company that the claim under the Motor Vehicles Act is not maintainable. ...
High Court For The State Of Telangana:: At Hyderabad
Syed Waseh Vs State Of Telangana
.... ed. 3. The learned counsel for the petitioner/accused submitted that the petitioner did not challenge the costs imposed by the trial Court payable to PWs.1 to 3. It is further submitted that after payment of said costs to PWs.1 to 3, the petitioner is seeking cross-examination of PWs.1 to 3 ...
High Court For The State Of Telangana:: At Hyderabad
Valluri Suresh Vs State Of Telangana, And 2 Others
.... he petitioner has also placed reliance upon the judgment of this Court in the case of G. Srinivasa Chary and others Vs. State of Telangana represented by the Principal Secretary to Municipal Administration and Urban Development and another I.A.No.1 of 2019 in/and W.P.No.47675 of 2018 dt.07.08.20 ...
High Court For The State Of Telangana:: At Hyderabad
Dr.V.Rajagopal Reddy Vs Union Of India And 3 Others
.... convicted and therefore, the respondents ought not to have withheld the gratuity and also ought to have permitted the petitioner to commute a fraction of the pension. He submitted that the respondents have not applied their mind to the provisions of law and are not permitting the petitioner to ...
High Court For The State Of Telangana:: At Hyderabad
Dr. B.Upender Rao Vs State Of Andhra Pradesh
.... iplinary proceedings should be allowed to take their course as per relevant rules but then delay defeats justice. Delay causes prejudice to the charged officer unless it can be shown that he is to blame for the delay or when there is proper explanation for the delay in conducting the disciplinar ...
High Court For The State Of Telangana:: At Hyderabad
Vivek Singh , Lakhan Singh And 3 Others Vs State Of Telangana
.... family meeting that was held regarding properties. The meeting included A5, P.W.5, P.W.6, himself and others. After the meeting, he went inside the house and heard P.W.5 raising hue and cry holding his chest. On enquiry, P.W.5 allegedly informed that one of his customers, who came for purchasing ...
High Court For The State Of Telangana:: At Hyderabad
Yengarigala Yadaiah, R.R.Dt And Anr. Vs State Of Telangana
.... ement initially and after recording the statement he clearly stated that during the period of recording the dying declaration, she was conscious. P.W.9 clearly stated that the person who sustained 95% burn injuries also speak. Learned counsel for the accused also contended that she sustained inj ...
High Court For The State Of Telangana:: At Hyderabad
Nakka Jamuna, Vs State Of Telanagana
.... W.15 is the Junior Civil Judge who conducted Test Identification Parade and recorded the proceedings on 17.04.2014 under Ex.P16. Ex.P15 is the requisition received by him, he admitted that one Rasa Pothanna stated before him that he saw the accused in Nirmal Police Station and he also stated that ...
High Court For The State Of Telangana:: At Hyderabad
Erranagula Gopala Krishna Vs State Of Telangana
.... 219 of 2021; iii) Shambhu Kharwar v. State of U.P and another Crl.A.No.1231 of 2022; iv) Sonu@Subhash Kumar v. State of U.P and another Crl.A.No.233 of 2021; v) Somasundaram v. State LAWS (SC) 2020 6 3 and vi) Uday v. State of Karnataka LAWS (SC) 2003 2 16. 7. On the other hand, learned Add ...
High Court For The State Of Telangana:: At Hyderabad
M. Anjaneya Kumar Vs State Of Telangana
.... the petitioner is being continued as Assistant Engineer on contract basis in the 3rd respondent Corporation on a meagre salary of Rs.16,150/- + FTA. It is submitted that the petitioner is the only employee working on contract basis and therefore, he ought to have been considered for regularizati ...
High Court For The State Of Telangana:: At Hyderabad
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