Toddy Tappers Cooperative Society (TICS) Vs State Of Telangana
.... sel, raft, vehicle, animal package, receptacle or covering in or upon which he may have reasonable cause to suspect any such article. Contrary to the said Rules, 1972 the Sub-Inspector of Police is not authorized to conduct any search or seizure since the Officer concerned is not having any powe ...
High Court For The State Of Telangana:: At Hyderabad
Esha Sharma Vs Government Of India
.... commodation for a period of more than two years. 6. On the other hand, learned counsel for respondent No.3 submits that on his transfer to Secunderabad, he is staying in a mess along with his ailing mother, who is a cancer patient. 7. We have considered the rival submissions made on b ...
High Court For The State Of Telangana:: At Hyderabad
A. Srinivas Vs APSRTC
.... s contend that he is not eligible for regularization. Accordingly, they prayed for dismissal of the writ petition. 5. In this case, it is not in dispute that the petitioner had joined the service of respondent-Corporation on 15.03.1991 and he was retrenched in July, 1993. Such retrenchment ...
High Court For The State Of Telangana:: At Hyderabad
Banoth Suresh Vs State Of Telangana
.... did not avail the said opportunity but filed a representation after a period of one year thereafter and therefore, it cannot be entertained as the final selections were completed and the candidates also will be completing the Induction Training in another one month. 4. Learned Counsel for ...
High Court For The State Of Telangana:: At Hyderabad
Mohammed Ibrahim Khan Vs State Of Telangana
.... suing direct recruitments in various categories of posts to be notified by the recruiting agencies in the State and therefore, as on the date of death of his mother, the petitioner has not crossed the age of 44 years and hence, the Government Memo dated 02.03.2023 was passed without considering ...
High Court For The State Of Telangana:: At Hyderabad
B Krishna Chetana Vs State Of Telangana
.... aximum marks and each event will be awarded a maximum of 15 marks whereas women candidates must qualify in all the three events of the Physical Efficiency Test carrying 75 maximum marks and each event will be awarded a maximum of 25 marks. The contention of the learned counsel for the petitioner ...
High Court For The State Of Telangana:: At Hyderabad
Muttavarapu Sirisha Vs State Of Telangana
.... District Katni (Madhya Pradesh) and others M.Cr.C.No.16087 of 2021 dated 18.04.2022. On the basis of the judgments, learned Senior Counsel argued that the grant of bail has to be after consideration of the gravity of the crime, the evidence in the case, tampering with the evidence etc. In the p ...
High Court For The State Of Telangana:: At Hyderabad
Phaarmasia Limited And Others Vs State Of Telangana
.... ation was issued by the Ministry of Health vide notification No.S.O.282, dated January, 24, 1961, the date of the gazette notification is 04.02.1961. According to the notification, the Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 would not apply to any advertisements in resp ...
High Court For The State Of Telangana:: At Hyderabad
M/S Morgan Enterprises Vs State Of Telangana
.... The licensor reserves the right to terminate the licence by giving one month's notice in case the premises are required by the licensor for public purpose or for the usage of the licensor. 5. From a perusal of Clause 23 of the deed of licence, it is evident that the Corporation can termina ...
High Court For The State Of Telangana:: At Hyderabad
B.Aruna Vs Director General Of Police
.... r husband is traced or returns in due course, all the pensionary benefits can be recovered from her. 11. In support of the said contentions, the learned counsel for the petitioner relied upon the judgments of the Supreme Court in Lal Chand Marwari v. Ramrup Gir 1926 AIR (PC) 9 and LIC of In ...
High Court For The State Of Telangana:: At Hyderabad
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