M/S. Bharat Heavy Electricals Limited Vs State Of Telangana And 3 Others
.... dispute as if the arbitration was in pursuance of an arbitration agreement referred to in sub-section (1) of Section 7 of that Act. Sub-section (4) thereof provides that notwithstanding anything contained in any other law for the time being in force, the Micro and Small Enterprises Facilitation ...
High Court For The State Of Telangana:: At Hyderabad
Ramky Infrastructure Limited Vs Hi-Reach Construction Equipments (P) Ltd.
.... not serve the purpose for which they were constituted. On the other hand, to hold that all such decisions will be subject to the jurisdiction of the High Courts under Articles 226/227 of the Constitution before a Division Bench of the High Court within whose territorial jurisdiction the Tribunal ...
High Court For The State Of Telangana:: At Hyderabad
Directorate Of Enforcement Vs M/S.Karvy India Realty Limited
.... taken possession of. (5) Where on conclusion of a trial of an offence under this Act, the Special Court finds that the offence of money-laundering has been committed, it shall order that such property involved in the money-laundering or which has been used for commission of the offence of ...
High Court For The State Of Telangana:: At Hyderabad
Shashikanth Cherla Vs State Of Telangana
.... .09.2022 (vi) Vishnu Kumar Shukla and another Vs. The State of Uttar Pradesh and another Criminal Appeal No.3618 of 2023 dt.28.11.2023 (Supreme Court) (vii) Sanjeev Chandra Agarwal and another Vs. Union of India Criminal Appeal No(s).1273/2021 @ Diary No.24622/2017 dt.25.10.2021 (Supre ...
High Court For The State Of Telangana:: At Hyderabad
D. Nymisha And Another Vs State Of Telangana
.... case of the petitioners in W.P.Nos.6949 & 7008 of 2018 and in view of the distinguishable factors, the judgment cannot be applied to the present case. He also placed reliance upon the judgment of the Hon’ble Supreme Court in the case of Government of Tamil Nadu and Another Vs. Tamil Nadu Mak ...
High Court For The State Of Telangana:: At Hyderabad
Directorate Of Enforcement Vs M/S.Karvy India Realty Limited
.... property had been taken possession of. (5) Where on conclusion of a trial of an offence under this Act, the Special Court finds that the offence of money-laundering has been committed, it shall order that such property involved in the money-laundering or which has been used for commission o ...
High Court For The State Of Telangana:: At Hyderabad
Thorpunoori Dhanunjaya Goud Vs State Of Telangana
.... d that as per the available records, initially five crimes were registered against the petitioner on the file of the Abdullapurmet Police Station, Rachakonda Commissionerate and taking into consideration his involvement in those criminal cases, as per the proceedings issued by the Assistant Comm ...
High Court For The State Of Telangana:: At Hyderabad
Pogula Kamalakar Vs Ch. Venugopal Reddy
.... gh there is no legal bar to the Judge using his own eyes to compare the disputed writing with the admitted writing, even without the aid of the evidence of any handwriting expert, the Judge should, as a matter of prudence and caution, hesitate to base his finding with regard to the identity of a ...
High Court For The State Of Telangana:: At Hyderabad
Rambabu Vinjam Vs State Of Telangana
.... afide intention to harass the petitioner herein and therefore, it is in clear abuse of process of law and is therefore liable to be quashed. In support of his contentions, the learned counsel for the petitioner has also placed reliance upon the following judgments. (1) P.Satyanarayana and ...
High Court For The State Of Telangana:: At Hyderabad
Sunka Sathaiah Vs State Of Telangana
.... as to what is the false statement or misrepresentation of fact made by the petitioner while obtaining the permission. Thus, it is contended that the impugned show cause notice is without any authority of law and jurisdiction. 7. Per contra, learned Standing Counsel appearing on behalf of t ...
High Court For The State Of Telangana:: At Hyderabad
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