Prakash R.Velpula Vs State Of Telangana
.... submitted a written representation, dated 18.11.2023 to the respondents-police requesting them to provide gunmen, along with police vehicle during the ensuing elections. The grievance of the petitioner is that though the petitioner had submitted a representation, dated 18.11.2023, the responden ...
High Court For The State Of Telangana:: At Hyderabad
Telangana Prantha Upadhaya Sangam Vs Election Commission Of India
.... l, arbitrary, unconstitutional and violative of Articles 14, 19, 21 of Constitution of India apart from being violative of Representation of Peoples Act, 1951 and Conduct of Election rules 1961, and consequently to direct the respondents to issue postal ballots to all employees on election duty ...
High Court For The State Of Telangana:: At Hyderabad
Mounika Kodali Vs Union Of India
.... the judgment dated 10.04.2023 in O.P.No.264 of 2018, read as under: “The evidence of PW1 established that the respondent used to doubt her character and not interested in their daughter. The respondent in his counter pleaded that the petitioner spent huge amount on the birth of the child. ...
High Court For The State Of Telangana:: At Hyderabad
Jukanti Niramla Vs State Of Telangana
.... d latest passbooks and title deeds on 25.04.2018 in respect of the subject land admeasuring Ac.3.00 guntas in Sy.No.15E/1 and 15E/e situated at Kolanupaka Village. Even the learned counsel for the petitioner had filed copies of the said documents along with the memo vide USR No.1412 of 2022 date ...
High Court For The State Of Telangana:: At Hyderabad
Sikha Krishna Vs Budarthi Janaki
.... ner to undertake the localization of the suit schedule properties suffer from any infirmity? 8. Admittedly, this Court in C.R.P. No. 1730 of 2022 while setting aside the orders of the trial Court in appointing Advocate-Commissioner, made an observation that the trial court can appoint the A ...
High Court For The State Of Telangana:: At Hyderabad
Pandre Laxman Rao Vs State Of Telangana
.... ree months. 12. I have taken note of the respective contentions urged. 13. A reading of Section 182 of the Act provides that, if any structure appears to the Commissioner to be in a ruinous state and dangerous to the passersby or to the occupiers of neighboring structures, he may by no ...
High Court For The State Of Telangana:: At Hyderabad
Mallela Naveen Chakravarthi Vs Methari Sushama
.... cum XIV Additional Metropolitan Sessions Judge, Hyderabad. 5. Later, the respondent/wife filed F.C.O.P.No.673 of 2021 under Section 13(1)(ib) of the Hindu Marriage Act, 1995, against petitioner/husband, for grant of divorce and dissolution of marriage, pending on the file of the Family Cou ...
High Court For The State Of Telangana:: At Hyderabad
K. Gopal Vs State Of Telangana
.... subject property made an application and requested not to entertain any registration, the respondent Authority without verifying the fact that the subject property is an agricultural land, simply directed the petitioner to approach the Court of law. It is further submitted that even the respond ...
High Court For The State Of Telangana:: At Hyderabad
Bollaram Nadpi Sailu Vs Fazaluddin Mohd And Anr
.... respondent No.2 submitted that the Tribunal awarded sufficient amount and there is no need to interfere in the said amount. 11. As seen from the record, to prove the claim, the appellant examined himself as P.W.1 and also examined Medical Officer as P.W.2 and marked Exs.A1 to A4. 12. ...
High Court For The State Of Telangana:: At Hyderabad
N.Shiva Prakash Vs P.Rajamouli And Anr
.... Tribunal awarded an amount of Rs.2,698/- towards medical expenses which is reasonable and the same is maintained. Further, the Tribunal awarded an amount of Rs.10,000/- towards incidental charges instead of the same this Court is inclined to grant Rs.25,000/- towards transportation charges and e ...
High Court For The State Of Telangana:: At Hyderabad
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