J.Laxmi Vs State Of Telangana
.... y Ganja from that bag in the presence of the accused and drawn two samples containing 50 grams each and remaining ganja was also seized separately. 6 Kgs of Ganja seized from the bag in the possession of accused No.2 and out of it, samples of (50 grams each) Ganja was seized. P.W.2 was not cross ...
High Court For The State Of Telangana:: At Hyderabad
Dage Maruthi Vs State Of Telangana
.... vidence is that accused confessed the commission of offence to himself, P.Ws.7 and 8, who were at the hotel in the village. The evidence of P.Ws.4, 7 and 8 shows that the accused had confessed before them that he committed the offence but he has not confessed about demanding of money with the dec ...
High Court For The State Of Telangana:: At Hyderabad
Kalewar Padma, Nizamabad And 3 Othrs Vs M. Vasudev, Nizamabad And Another
.... month and awarded meager compensation. Further the learned Commissioner has awarded rate of interest from the date of default at 12% per annum but not from the date of accident. Therefore, prayed to allow the appeal. 10. On the other hand, the learned Standing Counsel for respondent No.2 s ...
High Court For The State Of Telangana:: At Hyderabad
Zuventus Healthcare Ltd Vs State Of Telangana
.... ver, there was no physical stock of the said drug which was found in the premises at the time of inspection. Under Section 19 (3) of the Act, if it is shown that the drug while in possession of person not being the manufacturer was properly stored and remained in the same state and acquired it, t ...
High Court For The State Of Telangana:: At Hyderabad
T.Venagopala Swamy, Nizamabad. Vs Chairman, Deccan Grameena Bank, Hyd And 2 Others
.... out referring to the competent authority, the Enquiry Officer observed that ‘now the issue is whether a borrower is eligible for a fresh loan who is black-listed after repayment of dues, if so, whether Branch Manager has powers to sanction loans to such borrowers’. To the first question, the Enq ...
High Court For The State Of Telangana:: At Hyderabad
S Saibaba Goud Died Vs Palle Trishulnath Goud
.... d an amount of Rs.4,15,000/- for purchasing the plot. (x) A-1 gave an amount of nearly Rs. 6 to 7 lakhs after marriage to the mother-in-law /P.W.1 and family. (xi) The prosecution failed to establish that there was harassment and in the said circumstances, the presumption under Section ...
High Court For The State Of Telangana:: At Hyderabad
Vuppala Manga Raju Vs V.S.T.Industries Ltd
.... persons!” l) As I am aware of all the cunning plans and as well as scams as mentioned below of Mr.Pavan Kumar Reddy (RM), he has created this issue personal without any reason. . With help of Gajuwaka Distributor (Devi Agencies) at the time of price change in the your 2012, they sol ...
High Court For The State Of Telangana:: At Hyderabad
P.V.V. Subramanyam, Hyd And Another Vs Secy. Union Of India, N Delhi And 3 Others
.... declared pass in the said examination. Thus, petitioner's contention that the SI(M) departmental examination is a competitive examination is not tenable. As regards non-conducting of the said examination for 5 years it is submitted that as per provision contained in sub para 2 of 9.15 of Establ ...
High Court For The State Of Telangana:: At Hyderabad
A.Srinivasulu Vs State Of Telangana
.... ponse. It is pertinent to note that in pursuance of an order dated 17.02.2022 passed by a Division Bench of this Court in W.P.No.7762 of 2022, the proceedings in the departmental enquiry were stayed till conclusion of the criminal case namely C.C.No.44 of 2021. In the aforesaid factual backgroun ...
High Court For The State Of Telangana:: At Hyderabad
Thalla Koti Reddy Vs State Of Telangana
.... y of the conditions imposed by the learned Magistrates while in bail. The Investigating Officers have already completed investigation and laid charge sheets against the detenu. He is Accused No.1. The aforesaid five (5) C.Cs. are pending. 5. Though the detention order is 28-12-2021 the same ...
High Court For The State Of Telangana:: At Hyderabad
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