Bandi Satyanarayana Vs State Of Telangana And Another
.... - as they agreed to it and now, the accused No.1 is demanding additional dowry, and accused Nos.2 to 4 are supporting accused No.1. 7 The primary contention of learned counsel for the petitioner is that the petitioner is residing separately and he is no way concerned with the matrimonial d ...
High Court For The State Of Telangana:: At Hyderabad
Neetu , Yashoda Vs Rajesh Ganathe
.... he proposal of marriage of the appellant with the respondent was moved through mediators-well wishers. Her second marriage was performed on 23.11.2008. She has admitted about the Honeymoon trip to Kerala on 29.11.2008 and that respondent took proper care in Honeymoon trip. But, respondent-husban ...
High Court For The State Of Telangana:: At Hyderabad
K. Mallaiah , Mallesh, Hyd Vs P.P., Hyd
.... Sections 498-A and 302 of IPC. As per the evidence of interested witnesses, in the statement recorded by the Head Constable and also in the Dying Declaration, it was specifically mentioned that accused demanded additional amount and in drunken condition set his wife to fire. The trial Court cle ...
High Court For The State Of Telangana:: At Hyderabad
Dudule Sanjeev, Nanded Dt, Maharashtra State. Vs State Of Telangana
.... face. She stated that accused and her sister were living together and were attending the labour work in brick batti and there were disputes between them and she does not know the reason for the disputes. She further stated that her sister married another person prior to living with the accused a ...
High Court For The State Of Telangana:: At Hyderabad
Leelavathi Devi Kalantri Vs Osmangunj Extension Cooperative Housing Society Ltd
.... below after hearing both sides and considering all the aspects has allowed the impugned applications filed to receive documents and amendment. Hence, prayed to dismiss the present revision, as the same is devoid of merits. 15. Now, the point for determination is as follows: “Whether b ...
High Court For The State Of Telangana:: At Hyderabad
Union Of India Vs Fasahatunnisa Begum
.... dicrafts Corporation Limited and Another v. Jain School Society (2003) 12 SCC 538. 5. It is submitted by learned Senior Counsel for the unofficial respondents that long after conclusion of proceedings, a representation and a legal notice was sent by unofficial respondents. It is pointed out ...
High Court For The State Of Telangana:: At Hyderabad
Murtuza S.E., And Another Vs Union Of India.,Min Of Energy, New Delhi And 3 Others
.... 3.5 It is submitted that on payment of 50% of assessed amount, the petitioners were entitled for reconnection and could pay the balance 50% in installments. 4. Heard the learned counsels and perused the record. 5. We have considered the rival submissions. It is evident from the record ...
High Court For The State Of Telangana:: At Hyderabad
Malladi Radha Ramani Vs State Of Telangana
.... 6 was Rs.3,20,67,000/-, but as per the valuation report dated 29.12.2016 given by M/s.Soham Consultant, the fair market value of the said land was shown as Rs.4,29,69.360/-, on the next date of the sale deed itself which would show the collusion between the Managing Partner with the said valuers ...
High Court For The State Of Telangana:: At Hyderabad
Banavath Bikku Vs Y.Shankar
.... work and was earning Rs.12,000/- per month. He had three acres of land cultivating vegetables and paddy and was earning Rs.20,000/- per each crop and used to raise two crops in a year. Due to the accident, he was unable to do any work, due to the injuries he lost his earning power and that he al ...
High Court For The State Of Telangana:: At Hyderabad
Vss Constructions Vs Deputy State Tax Officer
.... 11. According to the respondents, there was a modus operandi on the part of the petitioner to generate and claim fake ITC. If what is stated on behalf of the revenue is to be believed to be correct, in such event, the designated officer should have been more careful and could not have been so ...
High Court For The State Of Telangana:: At Hyderabad
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