New Lucky Kirana And General Store Vs State Of Telangana
.... cise Officer "has reason to believe" that black jaggery is intended to manufacture ID liquor mere keeping and/or transporting any other material cannot be violation of law. In such an event, it is always open to the accused to prove before the competent criminal Court that black jagger ...
High Court For The State Of Telangana:: At Hyderabad
Avantika Contractors P Limiteds P. Ltd Vs Union Of India
.... ny other matter considered relevant by them in the manner provided herein.” b. On request of M/s SACIL a meeting was conducted under Additional Secretary (MoC) & Nominated Authority on 18.03.2024 to address the issues raised and it was observed that these issues should have been address ...
High Court For The State Of Telangana:: At Hyderabad
Arun Kumar Gupta Vs State Of Telangana
.... or any officer of District Child Protection Unit or inspector appointed under any labour law for the time being in force; (ii) any public servant; (iii) Childline Services or any voluntary or non-governmental organisation or any agency as may be recognised by the State Government; ...
High Court For The State Of Telangana:: At Hyderabad
Shaik Subhani Vs State Of Telangana
.... ty seized. The Deputy Commissioner is also authorised to conduct public auction or dispose of the property so confiscated. Against the order of the confiscation, an appeal would lie under Section 46-C of the Act. Learned counsel for the petitioner further submitted that this Court has passed seve ...
High Court For The State Of Telangana:: At Hyderabad
Chowdavarapu Kesava Rao Vs State Of Telangana
.... to remove the alleged deviations/unauthorised constructions to the House bearing H.No.9-15/2WP. 3. Sri Durga Prasad, learned Standing Counsel appearing for the respondents on instructions submits that the respondent Municipal Corporation, having found that the petitioner proceeded with the ...
High Court For The State Of Telangana:: At Hyderabad
Ambati Anjaiah Vs State Of Telangana, Rep. By Its Principal Secretary
.... om the purview of G.O.Rt.No.6, dated 11.01.2016. By virtue of this exemption, the officers of Fisheries Department are conferred with the powers of the Registrar of Co-operative Societies under the Telangana Cooperative Societies Act, 1964. As per G.O.Rt.No.360, the Assistant Director of Fisheri ...
High Court For The State Of Telangana:: At Hyderabad
Rayipudi Venkata Krishna Vs Cotton Corporation Of India Ltd.
.... of India Limited and another Vs. Janardhan Gopal Panchal W.A.Nos.240, 242, 243, 275, 279 and 911 of 2017 dt.21.03.2022. (7) Ram Kishan Khoiwal Vs. Cotton Corporation of India Limited R/Letters Patent Appeal No.1470 of 2018 in R/Special Civil Application No.16117 of 2016 dt.27.02.2023. ...
High Court For The State Of Telangana:: At Hyderabad
M/ S. Diddi Kumara Swamy Adthi And Commission Marchant Vs State Of Telangana
.... e purview of writ jurisdiction. It is also averred that the Association issued notice for General Body Meeting on 12.10.2023 for amending the Rules for introducing new Resolutions; and the notice issued in pursuance of said General Body Meeting had all the proposed amendments and prospective res ...
High Court For The State Of Telangana:: At Hyderabad
M.V. Siva Prasad Vs E State Of Telangana
.... it or inquiry report. For the facility of reference, Sections 29 and 31 of the 1995 Act are extracted below: “29. Inquiry:- (1) Every Co-operative Society shall furnish any relevant information required by the Registrar in order to enable him to satisfy whether the Co-operative Society has ...
High Court For The State Of Telangana:: At Hyderabad
E.Rama Rao Vs State Of A.P.
.... tate of Kerala v. C.P.Rao (2011) 6 SCC 450. The Hon’ble Supreme Court held that mere recovery of amount divorced from the circumstances cannot be held to prove the demand and acceptance of bribe. Further, corroboration is necessary to the testimony of the defacto complainant about the allegation ...
High Court For The State Of Telangana:: At Hyderabad
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