Under Secretary Vs Cherukuri Nagabhushanam
.... 5. In compliance of the aforesaid order, the District Collector submitted a report to the Revenue Department of the Government. The State Government in its report dated 12.04.2006 informed the Government of India that the freedom fighter is entitled to pension under the Scheme. However, by an o ...
High Court For The State Of Telangana:: At Hyderabad
Nuziveedu Seeds Limited Vs Government Of Andhra Pradesh
.... aken many functions and regulates several activities. New laws are enacted to create statutory rights and obligations. A citizen may be at issue with regard to his rights and obligations with the administration or with another citizen or a body. The said disputes require adjudication. Therefore, ...
High Court For The State Of Telangana:: At Hyderabad
Central Board Of Excise And Customs Vs M/S. GMR Hyderabad International Airport Limited
.... Limited vs. Commissioner of Commercial Tax, Uttar Pradesh 2023 SCC OnLine SC 1424 and in paragraph 43, it was held as under: “43. The passages extracted above, were quoted with approval by this court in at least two decisions being CIT v. Kasturi and Sons Limited ((1999) 237 ITR 24 (SC) : ...
High Court For The State Of Telangana:: At Hyderabad
K.Niranjan Reddy Vs J.Ratna Kumar And Another,
.... debt and the revision petitioner is liable to pay the amount covered by the cheque. The finding of the learned Magistrate was confirmed by the Sessions Court in Appeal. 5. The finding of the Courts below needs no interference since the revision petitioner has failed to discharge his burden ...
High Court For The State Of Telangana:: At Hyderabad
Minhajuddin Qazi Mohammed Vs Union Of India
.... it was held that the passport authority cannot refuse the "renewal" of the passport. This Court also holds that merely because a person is an accused in a case it cannot be said that he cannot "hold" or possess a passport. As per our jurisprudence every person is presume ...
High Court For The State Of Telangana:: At Hyderabad
Srinadh Reddy Mamilla Vs Union Of India
.... escribed by the law. Therefore, such a right to travel abroad cannot be deprived except by just, fair and reasonable procedure. 10. The Division Bench of the Apex Court in its judgment dated 09.04.2019 reported in 2019 SCC online SC 2048 in Satish Chandra Verma v Union of India (UOI) a ...
High Court For The State Of Telangana:: At Hyderabad
Mohammed Ghouse And 5 Others Vs State Of Telangna And 4 Others
.... ssued in G.O.Ms.No.374, Home (Pol.C) Department, dated 14.12.1999, have been amended. 49. In the considered opinion of this Court, as the Recruitment Rules provided for transfer only to the extent of 10% posts, the petitioners at the relevant point of time opted for transfer to Civil Police ...
High Court For The State Of Telangana:: At Hyderabad
Uma Papabathinivs State Of Telangana @RESPONDENT Vs
.... ard their claim against such unfilled or unclaimed vacancies. He further submitted that having participated in the selection process pursuant to the Notification and without challenging the Notification itself, the petitioners cannot seek the relief claimed by them. He relied upon the judgment o ...
High Court For The State Of Telangana:: At Hyderabad
Sanaboina Kumara Swamy Vs State Of Telangana
.... to several judgments rendered by it held that mere holding of certain literatures through which violent acts may be propagated would not ipso facto attract the provisions of Section - 15 (1) (b) of the UAPA. 17. In Anand Tetlumbde v. The National Investigation Agency 2023 (1) Bom.CR (Cri) ...
High Court For The State Of Telangana:: At Hyderabad
Bhairapu Chinna Rajaiah Balaraju Vs State Of Telangana
.... ining puberty. P.W.5, resident of Harijanwada, Kamareddy turned hostile. 9. P.W.6 was the panch witness for inquest panchanama and also for scene of offence panchanama. P.W.7 was the resident of Kamareddy, but he turned hostile. P.W.8 was the V.R.O., Kamareddy, who acted as panch witness fo ...
High Court For The State Of Telangana:: At Hyderabad
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