Gugilla Aruna Vs Adluri Ramesh Babu
.... ll within the ambit of Section 17(1)(b) of the Registration Act and hence are compulsorily registrable documents and the same are inadmissible in evidence for the purpose of proving the factum of partition between the parties. We are of the considered opinion that Exts. B-21 and B-22 are not adm ...
High Court For The State Of Telangana:: At Hyderabad
M/S Silamkot Finance Private Limited Vs Nagari Pandusa
.... r Ex.A-7 is not at all valid, no issue was framed in that regard and no finding was given. The trial Court further held that without there being any such finding, it cannot straight away jump to decide the validity of the sale deeds and partition deed and adjudicate as to whether the same is bin ...
High Court For The State Of Telangana:: At Hyderabad
Pbsamp Projects Pvt. Ltd Vs Hlv Limited Formerly Hotel Leela Venture Pvt. Ltd.
.... s, where and in so far as an arbitral award is for the payment of money, the arbitral tribunal may include in the sum for which the award is made interest, at such rate as it deems reasonable, on the whole or any part of the money, for the whole or any part of the period between the date on whic ...
High Court For The State Of Telangana:: At Hyderabad
Chitanuri Vijay Kumar Vs M/S Sama Constructions
.... itrability of matters vitiated by fraud, held as under:- “82. In the facts of the present case, there is no dispute that the respondent had entered into the agreement that includes the arbitration clause. The dispute, essentially, is whether the said agreement is invalid as being part of th ...
High Court For The State Of Telangana:: At Hyderabad
Morala Mohan Reddy Vs State Of Telangana
.... nd there is no provision in Act or Rules either expressly or by necessary implication, mandating service of copy of 'No Confidence Motion' along with notice to be served by Registrar to all members. 7. In Y. Raghava Reddy v. Government of Andhra Pradesh 1999 (2) ALT 175, this Court held as ...
High Court For The State Of Telangana:: At Hyderabad
Cholamandalam M.S. General Insurance Co. Ltd Vs Vaddepally Laxmi
.... r lorry; (c) the deceased could not have controlled the vehicle as he was driving the lorry at high speed and (d) there is no evidence showing whether the stationed lorry was properly parked with precautions and safety measures. Nonetheless, concluded that, it is a fit case to apply the doctrine ...
High Court For The State Of Telangana:: At Hyderabad
S. Manikya Reddy Vs A.P.State Wakf Board,Hyderabad, And Anr
.... In the aforesaid factual background, this intra court appeal has been filed. 8. During the pendency of the instant appeal, the original petitioner sold the subject plot vide registered sale deed dated 19.05.2014 to appellant No.2, who is prosecuting this appeal. 9. Learned counsel fo ...
High Court For The State Of Telangana:: At Hyderabad
K.Vijaya Chary Vs State Of Telangana
.... grant of recognition and has been constituted with the object to ensure maintenance of standard of education in teachers training institutions and has primacy over the State Government and Universities. It has further been held that the National Council for Teacher Education Act, 1993, is a spec ...
High Court For The State Of Telangana:: At Hyderabad
K. Ram Reddy Vs Board Of Discipline
.... .2. It is further submitted that respondent No.2 after evaluation of material on record prima facie opined that respondent No.3 was not guilty and the said opinion was placed before the Board i.e., respondent No.1 and the Board accepted the opinion of respondent No.2 and ordered for closure of t ...
High Court For The State Of Telangana:: At Hyderabad
C.Bala Malleshwar Rao Vs State Of Telangana
.... in the name of such firms, signatures were not appended in the relevant register Ex.P157. In the cross-examination, he stated that A1 had knowledge about issuance of the cheques and none of the third parties complained about not receiving the amounts covered by the cheques which were collected by ...
High Court For The State Of Telangana:: At Hyderabad
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