E. Srinivasulu Vs State Of Telangana And 7 Others
.... r has drawn the attention of this Court to the statements of various officers including that of the victim in support of his contentions. 5. Learned Special Government Pleader for Home, however, relied upon the averments made in the counter affidavit and also supported the impugned order. I ...
High Court For The State Of Telangana:: At Hyderabad
Thulasi Vs Dandu Mallesh
.... the impugned the Judgment and Decree dated 30.04.2019 passed by the learned XVI Additional District & Sessions Judge-cum-Additional Metropolitan Sessions Judge, Rangareddy District, is liable to be set aside? POINT: 14. It is the contention of the learned counsel for the appellants- ...
High Court For The State Of Telangana:: At Hyderabad
N.Kalamma Vs Union Of India
.... ng a valid journey ticket. While so, as there was heavy rush of passengers in their compartment, suddenly, the deceased, who is his brother-in-law slipped and fell down accidentally from running train in between Cheruvumadhavaram and Gangineni Railway stations, due to speed, jolts and sudden jer ...
High Court For The State Of Telangana:: At Hyderabad
Rolex Meters Pvt. Ltd. Vs Union Of India
.... e same date imposing interest of Rs.1,84,712. Respondent No.2 has also attached the bank account of the petitioner held with respondent No.3. Aggrieved by the said impugned order, the present writ petition is being filed.” 5. Learned counsel appearing on behalf of the respondent No.2refers ...
High Court For The State Of Telangana:: At Hyderabad
Byagari Rachaiah Vs P.Shivaraj Kumar
.... onth. He spent an amount of Rs.80,000/- towards his treatment . Due to the fracture injury sustained by him, he lost his promotion opportunities. His salary was Rs.5,800/- at the time of the accident. If the accident was not occurred, he would have promoted and would have been getting a salary o ...
High Court For The State Of Telangana:: At Hyderabad
Icici Lombarde General Insurance Co Ltd Vs Neerati Narsimulu And Anr
.... examined, who deposed that lorry bearing No.AHT 8239 was owned by opposite party No.1 and the same was insured with opposite party No.2 under valid insurance policy which was in force as on the date of the accident. However, he stated that there was some delay in filing FIR, the accident occurr ...
High Court For The State Of Telangana:: At Hyderabad
Moturu Venkata Ramana Vs Moturu Anika
.... to A7. The respondent was examined herself as R.W.1 and marked Exs.B1 to B4 on her behalf. The trial Court after considering both oral and documentary evidence dismissed the petition. The trial Court observed that divorce cannot be granted in case of diseases like Leprosy, Schizophrenia, unsound ...
High Court For The State Of Telangana:: At Hyderabad
Estate Officer & A.P.D, Airports Authority Of India Vs T.Satya Suguna Devi
.... ff of that Secretariat. Further, it also includes any premises belonging to, or taken on lease by or on behalf of any Company in which not less than 51% of the paid-up share capital is held by the Central Government or any Company which is a subsidiary of the Government Company, and also include ...
High Court For The State Of Telangana:: At Hyderabad
Lyadella Sanjeev @ Venkatesh & Another Vs State Of Telangana
.... 03.1997’. Her admission number is mentioned as ‘3889’. In Ex.P7 - extract of Register of Admission, the name of the victim girl is mentioned at serial No.28 and admission number as ‘3889’. Her date of birth is mentioned as ‘11.03.1997’. However, according to learned counsel for the appellants, at ...
High Court For The State Of Telangana:: At Hyderabad
M. Padmaja , Padma Vs K.Shanker Yadav
.... at the FIR which was lodged on the complaint of the appellant contained a version which was at variance with the evidence which emerged before the Tribunal. The Tribunal had noted the admission of RW1 in the course of his cross-examination that the insurer had maintained a separate file in respec ...
High Court For The State Of Telangana:: At Hyderabad
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