Jyothi Lagisetti Vs Assessment Unit
.... procedure to be followed by the respondent-Department upon treating the notices issued for reassessment being under Section 148A, the subsequent proceedings was mandatorily required to be undertaken under the substituted provisions as laid down under the Finance Act, 2021. In the absence of which ...
High Court For The State Of Telangana:: At Hyderabad
Shaw Sai Vandana Vs State Of Telangana
.... vague and there is no evidence to prove that the deceased committed suicide because of the petitioner. Learned counsel further submitted that without proper investigation, police filed charge-sheet. Therefore, prayed the Court to quash the proceedings against the petitioner. 5. On the othe ...
High Court For The State Of Telangana:: At Hyderabad
Anupa Balachandraiah And 18 Others Vs State Bank Of India And 3 Others
.... Co-operative Marketing Society Limited v. The Labour Court, Hyderabad 1993 (2) A.P.L.J. 336 (HC)(FB) and on the judgments of Hon’ble Supreme Court in Ramesh Chand Sharma v. Udham Singh Kamal & others (1999) 8 SCC 304, Ballumal v. M/s. J.J.Builders 2003 (3) Mh.L.J. and in Gannmani Anasuya & ...
High Court For The State Of Telangana:: At Hyderabad
Pepsico India Holdings Private Limited Vs Union Of India
.... ticker to declare the details of consumer care cell upto 30th June, 2007, so as to utilize the existing packaging materials. The industries while welcoming the amended provisions which are consumer friendly, have sought clarification on certain provisions through representations made to th ...
High Court For The State Of Telangana:: At Hyderabad
Praveen Kumar Goud Vs State Of Telangana
.... e careful in proceeding against relatives who are roped in on the basis of vague and omnibus allegations. He further relied on the Judgment of the Hon’ble Apex Court in Preeti Gupta v The State of Jharkhand (2010) 7 SCC 667 wherein it is observed that the Courts have to scrutinize the allegation ...
High Court For The State Of Telangana:: At Hyderabad
Dammagouni Ravinder Goud Vs State Of Telangana
.... Parishad, or Zilla Parishad as the case may be, together with a copy of the proposed motion, and shall be delivered in person by any two of the members who signed such notice, to the Revenue Divisional Officer, Sub-collector or Assistant Collector, as the case may be, having jurisdiction in the ...
High Court For The State Of Telangana:: At Hyderabad
G Chinna Reddy Vs State Of Telangana
.... n (1972) 1 SCC 318, the Hon’ble Apex Court held that: “In the State of Bihar v. Ram Naresh Pandey (cited supra), it was pointed out by this Court that though the Section does not give any indication as to the ground on which the Public Prosecutor may make an application on the consideratio ...
High Court For The State Of Telangana:: At Hyderabad
Dr. Laxmi Bhaskar Vs State Of Telangana And Another
.... of facts may make out : (a) purely a civil wrong; or (b) purely a criminal offence; or (c) a civil wrong as also a criminal offence. A commercial transaction or a contractual dispute, apart from furnishing a cause of action for seeking remedy in civil law, may also involve a criminal offence. As ...
High Court For The State Of Telangana:: At Hyderabad
R.Dheemati Lakshmi Vs Government Of Andhra Pradesh
.... zation is shown as 05.06.1993, whereas this provisional seniority list of Junior Assistant is allegedly issued on 05.12.1992. By no stretch of imagination, a seniority list issued in 1992 can contain the name of said Murthy who was regularized on a subsequent date i.e., on 05.06.1993. 16. ...
High Court For The State Of Telangana:: At Hyderabad
Katipelly Srinivas Reddy Vs State Of Telangana
.... , for which, he sustained injuries. Therefore, the police registered the case including Section 307 of IPC. 4. As per the instructions of learned Assistant Public Prosecutor, respondent No.2 received simple injuries. Therefore, the ingredients of the offence under Section 307 are not attra ...
High Court For The State Of Telangana:: At Hyderabad
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