Dasari Ramesh, Vs State Of Telangana, Rep Pp.,
.... PW.7 is the Kirana shop owner and he deposed that accused is in the habit of smoking Beedies and he used to purchase Vani Beedies from his shop. 13. PW.8 is the adjacent field owner and he deposed that the deceased used to go to her field in the morning at 8.00 A.M and his field is adjoini ...
High Court For The State Of Telangana:: At Hyderabad
Vikram Takru Vs M/S.Sandhya Estate And Constructions Pvt. Ltd
.... contended that the objections raised by respondents that whether the letter of intent dated 19-01-2018 and consequential agreement of sale dated Nil.04.2018are properly stamped as per the provisions of the Act,or not and required to pay any deficit stamp duty, the said issues can be gone into by ...
High Court For The State Of Telangana:: At Hyderabad
M/S Abhishek Business Private Limited Vs M/S Blue Nile Developers Pvt Ltd
.... d of limitation or not and whether the “MOU” is required stamp duty or not those aspects will be decided by the arbitral tribunal and the application under section 11(5)&(6) is maintainable. 7. Per contra, learned counsel for respondent contented that the claim made by the applicant in ...
High Court For The State Of Telangana:: At Hyderabad
Toddy Tappers Cooperative Society (Tics) Vs The State Of Telangana
.... ve 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 power and therefore, the impugned order of suspension is liable to be set aside on the gr ...
High Court For The State Of Telangana:: At Hyderabad
B.Satish Kumar Gupta Vs Government Of Andhra Pradesh
.... tion of selling industrial plot to respondent No.3 is arbitrary and illegal. The petitioner further submits that in the contractual matters, the action of State should be transparent and free from arbitrariness [2004(3) SCC 553]. 17. Thereafter, learned Judge after noting the contents of th ...
High Court For The State Of Telangana:: At Hyderabad
Rangareddy Vs Dewan Bahadur Ramagopal Mills Ltd., And 8 Others
.... d) 12. In view of the consent given by the appellant to proceed with the hearing of the Writ Petition, it is not open for the appellant to now plead otherwise. Thus, the challenge in the present appeal on this ground has to fail. 13. Turning to the other ground of challenge in permitti ...
High Court For The State Of Telangana:: At Hyderabad
Vijay Pachika Vs State Of Telangana
.... the petitioner/husband. In the larger interest of justice and to give the petitioner/ husband an opportunity of defending himself, the Court ought to have permitted the appeal and consequently directed to mark all the documents. 6. He relied on the following judgments; i) G.Ramegowda and ...
High Court For The State Of Telangana:: At Hyderabad
Sivalenka Sambhu Prasad Vs Annasaramananthaiah
.... hich is the root cause to file the present suit and base of cause of action. Hence, the present petition is not maintainable to say that there is cause of action for the present suit. 6. The 1st respondent used to work as daily labour for a period of two years and his wife used to take care ...
High Court For The State Of Telangana:: At Hyderabad
Chava Shravani , Ginjipalli Shravani Vs Chava Prudhvi
.... Senior Civil Judge, Huzurnagar, Suryapet, respectively, therefore, no prejudice would be caused to respondent/husband if O.P.No.155 of 2022 is transferred to the file of the Senior Civil Judge, Huzurnagar, Suryapet. 7. Learned counsel for respondent/husband submitted that the petitioner/wif ...
High Court For The State Of Telangana:: At Hyderabad
Puvvadi Anasuya Vs State Of Telangana
.... y conducted by the Assistant Director, Survey & Land Records, Ranga Reddy District, dated 01-07-2021, when the authorities sought to lay a road through the petitioner’s property, claiming the same as part of Sy.No.26 of Kancha Gachibowli. 7. Petitioner further contends that during the s ...
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!