K.Manmohan Reddy Vs State Of A.P.
.... and also in the case of K.Shanthamma v. State of Telangana (2022) 4 SCC 574. The Hon’ble Supreme Court held that both demand of illegal gratification and acceptance there of has to be proved beyond reasonable doubt. In the absence of proving demand, the subsequent recovery of tainted currency wi ...
High Court For The State Of Telangana:: At Hyderabad
M.Chennaiah Vs State Of A.P
.... cion regarding the bonafides of officials of the department, but such suspicion cannot be substitute of proof. Courts cannot draw inferences by placing burden on the accused which course is impermissible. Unless the prosecution profess its case beyond reasonable doubt, conviction cannot be recor ...
High Court For The State Of Telangana:: At Hyderabad
M/S. Kesoram Cement Vs Prl. Secy., Environment And 2 Ors.
.... ay be imported, exported or moved into, from or within the State; (b) prohibit the import or export or moving of such timber or other forest produce without a permit from a forest Officer duly authorised to issue the same, or otherwise that in accordance with the conditions of such permit, ...
High Court For The State Of Telangana:: At Hyderabad
Kolachi Ram Reddy Vs Stateof Andhra Pradesh
.... ble opportunity had been afforded to represent his case by notice served on him in that behalf during the course of the relevant inquiry under Section 4. (2) Not withstanding anything contained in subsection (1), no proceeding under this Act in respect of any waqf shall be stayed by reason ...
High Court For The State Of Telangana:: At Hyderabad
Potha Raju Saidulu Vs State Of Telangana
.... fore lodging of the complaint was not explained anywhere. P.W.16 also stated that he received report on 15.01.2012 at about 2:00 AM and immediately enquired about Magistrate. When the Magistrate was not available, he issued requisition to Tahsildar to record dying declaration. The Tahsildar inst ...
High Court For The State Of Telangana:: At Hyderabad
Palancha Raghuveer, Vs State Of Telangana
.... also the deceased on 30.09.2012 and warned him. Deceased called the accused on 07.10.2012 and stated that both of them can elope to some other place. He requested her to wait for three months. She called him again on 15.10.2012, as such he came to Medak Bus Stand. In the meanwhile, husband of th ...
High Court For The State Of Telangana:: At Hyderabad
S.Chandra Sekhar Reddy Vs State Of Telangana And Others
.... was working as Superintendent O/o the Deputy Director (SW), Nalgonda District. 2. Now, Government after review the penalty imposed in the G.O. read above under powers conferred under rule 40 of TS (CC & A) Rules, 1991 hereby decided to withdraw and to enhance the penalty as per rules in ...
High Court For The State Of Telangana:: At Hyderabad
Viceroy Hotels Limited And Others Vs Telangana State Wakf Board, Hyderabad And Others
.... troversy involved in these petitions, is extracted below for the facility of reference: “27. Decision if a property is wakf property: (1) The Board may itself collect information regarding any property which it has reason to believe to be wakf property and if any question arises whether a p ...
High Court For The State Of Telangana:: At Hyderabad
Mohammed Aijaz Khan Vs State Of Telangana
.... f any line or works or pipes, other than a main sewer pipe; (d) to lay down and place electric lines, electrical plant and other works; (e) to repair, alter or remove the same; (f) to do all other acts necessary for transmission or supply of electricity. (2) The Appropriate ...
High Court For The State Of Telangana:: At Hyderabad
G.Venkanna Vs Labour Court I And 5 Others
.... , D.M.Sangareddy 2022 SCC OnLine TS 225; (4) G.T.Reddy Vs. Hon’ble Industrial Tribunal cum Labour Court 2022 SCC OnLine TS 890; (5) E.Chandraiah Vs. Telangana State Road Transport Corporation, represented by its Managing Director and Others 2023 SCC OnLine TS 34. 5. The responden ...
High Court For The State Of Telangana:: At Hyderabad
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