Ambati Anjaiah Vs State Of Telangana, Rep. By Its Principal Secretary
.... om the purview of G.O.Rt.No.6, dated 11.01.2016. By virtue of this exemption, the officers of Fisheries Department are conferred with the powers of the Registrar of Co-operative Societies under the Telangana Cooperative Societies Act, 1964. As per G.O.Rt.No.360, the Assistant Director of Fisheri ...
High Court For The State Of Telangana:: At Hyderabad
Rayipudi Venkata Krishna Vs Cotton Corporation Of India Ltd.
.... of India Limited and another Vs. Janardhan Gopal Panchal W.A.Nos.240, 242, 243, 275, 279 and 911 of 2017 dt.21.03.2022. (7) Ram Kishan Khoiwal Vs. Cotton Corporation of India Limited R/Letters Patent Appeal No.1470 of 2018 in R/Special Civil Application No.16117 of 2016 dt.27.02.2023. ...
High Court For The State Of Telangana:: At Hyderabad
M/ S. Diddi Kumara Swamy Adthi And Commission Marchant Vs State Of Telangana
.... e purview of writ jurisdiction. It is also averred that the Association issued notice for General Body Meeting on 12.10.2023 for amending the Rules for introducing new Resolutions; and the notice issued in pursuance of said General Body Meeting had all the proposed amendments and prospective res ...
High Court For The State Of Telangana:: At Hyderabad
M.V. Siva Prasad Vs E State Of Telangana
.... it or inquiry report. For the facility of reference, Sections 29 and 31 of the 1995 Act are extracted below: “29. Inquiry:- (1) Every Co-operative Society shall furnish any relevant information required by the Registrar in order to enable him to satisfy whether the Co-operative Society has ...
High Court For The State Of Telangana:: At Hyderabad
E.Rama Rao Vs State Of A.P.
.... tate of Kerala v. C.P.Rao (2011) 6 SCC 450. The Hon’ble Supreme Court held that mere recovery of amount divorced from the circumstances cannot be held to prove the demand and acceptance of bribe. Further, corroboration is necessary to the testimony of the defacto complainant about the allegation ...
High Court For The State Of Telangana:: At Hyderabad
K.Manmohan Reddy Vs State Of A.P.
.... and also in the case of K.Shanthamma v. State of Telangana (2022) 4 SCC 574. The Hon’ble Supreme Court held that both demand of illegal gratification and acceptance there of has to be proved beyond reasonable doubt. In the absence of proving demand, the subsequent recovery of tainted currency wi ...
High Court For The State Of Telangana:: At Hyderabad
M.Chennaiah Vs State Of A.P
.... cion regarding the bonafides of officials of the department, but such suspicion cannot be substitute of proof. Courts cannot draw inferences by placing burden on the accused which course is impermissible. Unless the prosecution profess its case beyond reasonable doubt, conviction cannot be recor ...
High Court For The State Of Telangana:: At Hyderabad
M/S. Kesoram Cement Vs Prl. Secy., Environment And 2 Ors.
.... ay be imported, exported or moved into, from or within the State; (b) prohibit the import or export or moving of such timber or other forest produce without a permit from a forest Officer duly authorised to issue the same, or otherwise that in accordance with the conditions of such permit, ...
High Court For The State Of Telangana:: At Hyderabad
Kolachi Ram Reddy Vs Stateof Andhra Pradesh
.... ble opportunity had been afforded to represent his case by notice served on him in that behalf during the course of the relevant inquiry under Section 4. (2) Not withstanding anything contained in subsection (1), no proceeding under this Act in respect of any waqf shall be stayed by reason ...
High Court For The State Of Telangana:: At Hyderabad
Potha Raju Saidulu Vs State Of Telangana
.... fore lodging of the complaint was not explained anywhere. P.W.16 also stated that he received report on 15.01.2012 at about 2:00 AM and immediately enquired about Magistrate. When the Magistrate was not available, he issued requisition to Tahsildar to record dying declaration. The Tahsildar inst ...
High Court For The State Of Telangana:: At Hyderabad
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