Srinadh Reddy Mamilla Vs Union Of India

High Court For The State Of Telangana:: At Hyderabad 26 Mar 2024 Writ Petition No. 7663 Of 2024 (2024) 03 TEL CK 0028
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition No. 7663 Of 2024

Hon'ble Bench

Surepalli Nanda, J

Final Decision

Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 14, 21, 300A
  • Indian Penal Code, 1860 - Section 294, 323, 326, 420, 427, 506
  • Passports Act, 1967 - Section 5(2)(c), 6(2), 6(2)(e), 6(2)(f), 10(d)
  • Prevention of Corruption Act, 1988 - Section 13(1), 13(2)

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2024) 03 TEL CK 0028
  • Coram: Surepalli Nanda, J
  • Bench: Single Bench
  • Result: Allowed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 14, 21, 300A
  • Indian Penal Code, 1860 - Section 294, 323, 326, 420, 427, 506
  • Passports Act, 1967 - Section 5(2)(c), 6(2), 6(2)(e), 6(2)(f), 10(d)
  • Prevention of Corruption Act, 1988 - Section 13(1), 13(2)
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