A. Mallesh Alias A.Mallesh Yadav Vs State Of Telangana And 3 Others
.... letter dated 02.01.2023 seeking payment of Rs.42,81,912/-towards CRMP charges and labour cess and Rs.51,65,262/-towards City Level Infrastructure Impact Charges and that respondent No.2 had also informed respondent No.4 and their GPA vide letter dated 02.01.2023 stating that the applicant shall s ...
High Court For The State Of Telangana:: At Hyderabad
A.Nandibabu Vs Government Of Andhra Pradesh
.... vernment Pleader for Services that the petitioners/employees (17 in number) were absorbed in existing vacancies of Attendar, LDC/Junior Inspector based on qualifications and merits. It is submitted that the appointments were subject to following conditions: “1. He shall continue under EPF S ...
High Court For The State Of Telangana:: At Hyderabad
M/S. RAXA Security Services Ltd. Vs M/S. Smart Fence Integrated Security Pvt.Ltd.
.... aced on record. 4.3 It is submitted that application under Section 13(2) of the Act, 1996 was filed raising grounds as to the independence and impartiality of arbitrator and that the learned Judge ought not to have dismissed the petition on ground of being not maintainable. It is also submi ...
High Court For The State Of Telangana:: At Hyderabad
Under Secretary Vs Cherukuri Nagabhushanam
.... 5. In compliance of the aforesaid order, the District Collector submitted a report to the Revenue Department of the Government. The State Government in its report dated 12.04.2006 informed the Government of India that the freedom fighter is entitled to pension under the Scheme. However, by an o ...
High Court For The State Of Telangana:: At Hyderabad
Nuziveedu Seeds Limited Vs Government Of Andhra Pradesh
.... aken many functions and regulates several activities. New laws are enacted to create statutory rights and obligations. A citizen may be at issue with regard to his rights and obligations with the administration or with another citizen or a body. The said disputes require adjudication. Therefore, ...
High Court For The State Of Telangana:: At Hyderabad
Central Board Of Excise And Customs Vs M/S. GMR Hyderabad International Airport Limited
.... Limited vs. Commissioner of Commercial Tax, Uttar Pradesh 2023 SCC OnLine SC 1424 and in paragraph 43, it was held as under: “43. The passages extracted above, were quoted with approval by this court in at least two decisions being CIT v. Kasturi and Sons Limited ((1999) 237 ITR 24 (SC) : ...
High Court For The State Of Telangana:: At Hyderabad
K.Niranjan Reddy Vs J.Ratna Kumar And Another,
.... debt and the revision petitioner is liable to pay the amount covered by the cheque. The finding of the learned Magistrate was confirmed by the Sessions Court in Appeal. 5. The finding of the Courts below needs no interference since the revision petitioner has failed to discharge his burden ...
High Court For The State Of Telangana:: At Hyderabad
Minhajuddin Qazi Mohammed Vs Union Of India
.... it was held that the passport authority cannot refuse the "renewal" of the passport. This Court also holds that merely because a person is an accused in a case it cannot be said that he cannot "hold" or possess a passport. As per our jurisprudence every person is presume ...
High Court For The State Of Telangana:: At Hyderabad
Srinadh Reddy Mamilla Vs Union Of India
.... escribed by the law. Therefore, such a right to travel abroad cannot be deprived except by just, fair and reasonable procedure. 10. The Division Bench of the Apex Court in its judgment dated 09.04.2019 reported in 2019 SCC online SC 2048 in Satish Chandra Verma v Union of India (UOI) a ...
High Court For The State Of Telangana:: At Hyderabad
Mohammed Ghouse And 5 Others Vs State Of Telangna And 4 Others
.... ssued in G.O.Ms.No.374, Home (Pol.C) Department, dated 14.12.1999, have been amended. 49. In the considered opinion of this Court, as the Recruitment Rules provided for transfer only to the extent of 10% posts, the petitioners at the relevant point of time opted for transfer to Civil Police ...
High Court For The State Of Telangana:: At Hyderabad
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