Syed Jalal Vs The Presiding Officer, Labour Court A.P. Hyderabad and another
.... viz, the workman and the employer to file claim statement, not depending upon whether the other party has filed a claim statement or not, The procedure is not analogous to a proceeding in a civil court where a plaintiff filed the plaint and thereafter, the defendant files his written statement in an ...
Andhra Pradesh High Court
N. Guruva Reddy Vs The District Registrar, Hyderabad
.... te transactions xx xx xx The line between one matter and several is not easy to draw. It has, however, been regarded as well established that where a provision in an instrument is such that, even if it had not been expressed, it would have been implied by law, such a provision is not a distinct ...
Andhra Pradesh High Court
P. Hemalatha Vs The Govt. of Andhra Pradesh
.... L. Richardson says ; "Whatever may be the right of revolution as a theoretical matter, it is clear, surely, that an existing Government need not so construe the organic law under which it has been organised as to block the taking of steps necessary to assure its own safety. It may be that on an a ...
Andhra Pradesh High Court
The Greater Hyderabad Petrol and Diesel Oil Dealers Association, Hyderabad and 54 others Vs The Munsif Corporation of Hyderabad and another
.... c use. These sub-clauses therefore, deal with keeping or storing of articles in premises. Clause (e) however, refers to carrying on of trades. The trades specified in part IV to schedule P cannot be carried on except after obtaining a licence. In addition to these specified trades the Commissioner c ...
Andhra Pradesh High Court
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