Shaik Subhani Vs State Of Telangana

High Court For The State Of Telangana:: At Hyderabad 9 May 2024 Writ Petition No. 13324 Of 2024 (2024) 05 TEL CK 0005
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition No. 13324 Of 2024

Hon'ble Bench

C.V. Bhaskar Reddy, J

Final Decision

Disposed Of

Acts Referred
  • Telangana State Prohibition Act, 1995 - Section 7A, 8C
  • Telangana State Excise Act, 1968 - Section 34(e), 45, 46, 46C

Judgement Text

Translate:
Supreme Court
Jothi @ Nagajothi Vs State, Rep. By The Inspector Of Police
11 Dec 2025
Sikkim HC
Sikkim State Cooperative Supply And Marketing Federation Limited Vs Deputy Commissioner Of Income-tax, Circle 3(2), Gangtok
10 Dec 2025
From The Blog
ITAT Mumbai Rules Full Addition for Bogus Purchases, Rejects 8% Estimation
Dec
13
2025

Court News

ITAT Mumbai Rules Full Addition for Bogus Purchases, Rejects 8% Estimation
Read More
Supreme Court’s Call for Speedy Trials: Lessons from Sanjay Dutt’s Appeal and Provisions in BNS
Dec
13
2025

Court News

Supreme Court’s Call for Speedy Trials: Lessons from Sanjay Dutt’s Appeal and Provisions in BNS
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2024) 05 TEL CK 0005
  • Coram: C.V. Bhaskar Reddy, J
  • Bench: Single Bench
  • Result: Disposed Of
Referenced Acts & Sections
  • Telangana State Prohibition Act, 1995 - Section 7A, 8C
  • Telangana State Excise Act, 1968 - Section 34(e), 45, 46, 46C
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.