Pagilla Venkataiah Vs District Collector
.... titioner to the Society is in violation of provisions of Act 10 of 2020 and that the said allotment has already been challenged by the petitioner and others in the writ petition before this Court. It is submitted that the contention of the respondents that the petitioner has joined the duty from ...
High Court For The State Of Telangana:: At Hyderabad
Anees Fathima Sajidah, Hyderabad24. Vs Registrar Management HC Of A.P. Hyd And 2 Others
.... . The petitioner filed a reply to the amended chargesheet on 03.04.2006. The petitioner was permitted to engage a counsel to defend her in the enquiry. The disciplinary authority, in order to prove the charges, examined six witnesses viz., P.W.1 to P.W.6 and marked 17 documents viz., Exs.P. ...
High Court For The State Of Telangana:: At Hyderabad
Brahma Teja Paper Products Vs State Of Telangana
.... to all the accused. Since the amount covered by cheques was not paid, complaints were filed separately. 8. Learned counsel appearing for the petitioners would submit that the cheques were issued and signed by Accused No.2. The petitioners herein have nothing to do with the issuance of cheq ...
High Court For The State Of Telangana:: At Hyderabad
Dr. Ch Padma, Hyderabad, And 5 Otrs. Vs State Of TS
.... ng an opportunity to all the unemployed youth by giving advertisement etc. However, in the instant case, the respondent No.3 – college had not followed the said procedure and appointed the petitioners contrary to the guidelines issued under the said G.O. As the petitioners were appointed in back ...
High Court For The State Of Telangana:: At Hyderabad
Kodari Raju Kumar Vs State Of Telangana
.... e Police Station, accused was already in the lockup. The Inspector informed him that accused had already confessed about the offence and he has to sign on the Panchanama. 7. P.W.12 is the in-charge of clues team. They collected the samples and shifted the dead body from the scene of offenc ...
High Court For The State Of Telangana:: At Hyderabad
Dr. B. Priyanka Vs State Of Telangana
.... petitioner that when 4th respondent failed to return the children, she visited house of 4th respondent with a request to hand over the children on 05.07.2023 for which respondent No.4, his mother and brother refused to hand over the children. On the other hand, he beat her and his mother abused ...
High Court For The State Of Telangana:: At Hyderabad
K. Rameshwar Reddy Vs M/S. Annapurna Finances
.... amount to defendant and he was outside the room. He signed on the Ex.A1 as one of the attestor. 9. Defendant examined himself as D.W.1 and stated that he came to know about P.W.1 through a common friend by name Chandrasekhar Rao for about 10 years. He also stated that he was taking amount f ...
High Court For The State Of Telangana:: At Hyderabad
M / S Prascon Infrastructure Private Limited Vs M/S Apoorva Infra Through
.... had not filed any suit for cancellation of the said development agreement. Mere issuance of legal notice saying that the said registered development agreement is cancelled will neither take away any rights of the 1st respondent over the subject property nor it can be said that the registered de ...
High Court For The State Of Telangana:: At Hyderabad
.E. Rajagopalan Vs Prl. Secy., Collegiate Edn. Dept. And 2 Ors
.... services of Part Time Lecturers is that the individual has to put in service of three academic years as on 30.07.1991 or five academic years as on 25.11.1993, as the case may be, and also continuing in service as on the date of issuance of the said G.O. He further submitted that in response to th ...
High Court For The State Of Telangana:: At Hyderabad
Sara Balamma & Others Vs B. Subash & And Another
.... t of compensation in the case of death in the amount of Rs.5 lakhs and in the case of grievous hurt of Rs.2.5 lakhs. 8. We are inclined to give the Appellants the benefit of the beneficial provisions which have been enacted by Parliament. Hence, in modification of the order of the High Cou ...
High Court For The State Of Telangana:: At Hyderabad
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!