A.Srinivasulu Vs State Of Telangana
.... ponse. It is pertinent to note that in pursuance of an order dated 17.02.2022 passed by a Division Bench of this Court in W.P.No.7762 of 2022, the proceedings in the departmental enquiry were stayed till conclusion of the criminal case namely C.C.No.44 of 2021. In the aforesaid factual backgroun ...
High Court For The State Of Telangana:: At Hyderabad
Thalla Koti Reddy Vs State Of Telangana
.... y of the conditions imposed by the learned Magistrates while in bail. The Investigating Officers have already completed investigation and laid charge sheets against the detenu. He is Accused No.1. The aforesaid five (5) C.Cs. are pending. 5. Though the detention order is 28-12-2021 the same ...
High Court For The State Of Telangana:: At Hyderabad
Shaymaa Sumayaa Vs State Of Telangana,
.... We have also observed the said fact during interaction of the alleged detenue, she has also confirmed the said fact and that she is taking treatment at present. 10. It is relevant to note that during the life-time of the first husband of the alleged detenue, respondent No.4 and his mother h ...
High Court For The State Of Telangana:: At Hyderabad
P.V. Venu Madhav Vs M. Aravind
.... nts of Welji, Pramila and Kuvarbai. This circumstance, looming large in the back-ground, inevitably leads to the conclusion, that the prosecution story was conceived and constructed after a good deal of deliberation and delay in a shady setting, highly redolent of doubt and suspicion.” 9. ...
High Court For The State Of Telangana:: At Hyderabad
United India Insurance Co Ltd Vs Danddugula Laxmaiah And 2 Ors
.... & others 2004 (3) SCC 297 and Shamanna V. Divisional Manager, the Oriental Insurance Co. Ltd 2018(9) (SC) 3726 and also the judgment of the Madras High Court in DIVISIONAL MANAGER, NATIONAL INSURANCE COMPANY LIMITED Vs. RATHIKA AND OTHERS 2022 ACJ 1585, wherein the Madras High Court held as ...
High Court For The State Of Telangana:: At Hyderabad
Shaik Parveen Vs State Of Telangana
.... and are not subversive of public order and therefore the detention on the ostensible ground of preventing him from acting in a manner prejudicial to public order was not justified. In support of this submission reference is made to three cases of this Court: Dr. Ram Manohar Lohia v. State of Bih ...
High Court For The State Of Telangana:: At Hyderabad
M. Ajay Kumar, Mujib Kumar Sadasivuni @RESPONDENT Vs
.... nst the detenu and his associates. The Calendar Cases are pending. Thus, the offences said to have committed by the detenu are in relation to property offences, such as cheating, forgery, extortion and criminal intimidation etc., and that too between private individuals. According to learned cou ...
High Court For The State Of Telangana:: At Hyderabad
Mohammed Feroz Khan Vs Election Commission Of India
.... below noted special measures in respect of Absentee, Shifted and Dead electors, are to be followed: i) List of ASD voters should be prepared polling station wise and it should be ensured that each Presiding Officer is provided with a separate list of Absentee, Shifted and Dead electors (ASD ...
High Court For The State Of Telangana:: At Hyderabad
Megha More Vs M/S.Trueweight Wellness Private Limited And Another
.... it was a drug, the provisions of the Act do not apply. 6. On the other hand, learned Government Pleader for Medical and Health appearing for the respondents would submit that it is mentioned on the label that it is for diabetes heart diseases and obesity, which in itself is an advertisement ...
High Court For The State Of Telangana:: At Hyderabad
A. Chandra Mouli Vs State Of Telangana And 2 Others
.... ntations of the senior government servants must be received up to a period of five years after promotion of their juniors and under no circumstances such representations, beyond five years after promotion of their junior, can be allowed. 5. Having regard to the rival contentions and the mat ...
High Court For The State Of Telangana:: At Hyderabad
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