Telu Vishal Raj Vs Telu Himabindu
.... al constituted under section 410” under Section 2 (90) and (4) of The Companies Act, 2013, respectively. Section 430 is set out below: “430. No civil court shall have jurisdiction to entertain any suit or proceeding in respect of any matter which the Tribunal or the Appellate Tribunal is em ...
High Court For The State Of Telangana:: At Hyderabad
V.Sunil Reddy And Another Vs State Of A.P.
.... oan was disbursed, cannot form basis to find Exs.P20 and P22 as genuine. The fact remains that Exs.P20 and P22 are fabricated documents and proved by prosecution. 12. A2 as the Managing Director had made application Ex.P1 and also signatory to Ex.P12 which is a letter of continuity addresse ...
High Court For The State Of Telangana:: At Hyderabad
Potlapally Anasuya And Anr Vs A.Adinarayana And Anr
.... t and several. 22.2. In the case of composite negligence, apportionment of compensation between two tortfeasors vis-à-vis the plaintiff/claimant is not permissible. He can recover at his option whole damages from any of them. 22.3. In case all the joint tortfeasors have been impleaded ...
High Court For The State Of Telangana:: At Hyderabad
Bairoju Mahesh Chary Vs State Of Telangana
.... stated that since, the unofficial respondent did not take any steps to remove the unauthorized and illegal construction made in FTL/Buffer Zone of Ambar Lake, the authorities have forwarded the Speaking Order to the Nodal Officer vide letter, dt.14.07.2023, to take necessary action for demoliti ...
High Court For The State Of Telangana:: At Hyderabad
Bhumireddi Avinash Vs State Of Telangana And 3 Others
.... Subrata Roy Sahara Vs. Union of India (2014) 8 SCC 470, State of Haryana Vs. Bhajan Lal AIR 1992 SC 604 and RP Kapur Vs. State of Punjab AIR 1960 SC 866. Therefore, prayed this Court to allow the Criminal Petition by quashing the proceedings against the petitioner. 8. On the other hand, lea ...
High Court For The State Of Telangana:: At Hyderabad
C Nanda Kumar Vs Orchids Florist Private Limited
.... (2) G. S & Anr. v. B.P. Mruthunjayanna & Ors 2023 SCC Online SC 12706, (3) Sri Biswanath Banik & Anr. v. Smt. Sulanga Bose & Ors (2022) 7 SCC 731 10. A perusal of the plaint reveals that under the sub-heading “Cause of Action” it is stated as hereunder:- “CAUSE O ...
High Court For The State Of Telangana:: At Hyderabad
R.Bal Reddy Vs State Of A.P.
.... e. 7. Learned counsel appearing on behalf of the appellants would submit that both P.Ws.1 and 2 turned hostile to the prosecution case and did not support either version of demand or acceptance of bribe. Both the witnesses stated that the said amount of Rs.20,000/- was handed over to A2 req ...
High Court For The State Of Telangana:: At Hyderabad
Yeddhanti Madhusudhan Reddy Vs State Of Telangana,
.... .e., respondent No.2 and her siblings. It is further stated that the mother of respondent No.2 never executed any agreement of sale in favour of the petitioner. The report, in relation to the signatures, issued by M/s Truth Labs clearly revealed that the petitioner committed acts of forgery and ...
High Court For The State Of Telangana:: At Hyderabad
Soma Raghavender Vs State Of A.P.
.... rned counsel appearing for the appellant would submit that there was no work which was pending with the appellant. According to P.W.7, who was the Executive Engineer, R & B, he stated in his chief-examination that the bill was prepared by the appellant and also recorded measurements in Exs.P6 ...
High Court For The State Of Telangana:: At Hyderabad
Nemuri Narasingha Rao Vs State Of A.P.
.... arty. The accused is at liberty to take defence even at the stage of trial and also during Section 313 Cr.P.C examination. Even the Court found that the defence is probable, the same can be accepted and need not consider whether the said version was given at the earliest point of time. The Hon’b ...
High Court For The State Of Telangana:: At Hyderabad
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