High Courts21 Oct 2019Allowed
M/s. Sabhari Electricals And KCP Engineers Pvt. Ltd. Vs State Of Telangana, Department Of Municipal
Telangana High Court · (2019) 10 TEL CK 0008
Constitution Of India, 1950 — Article 14, 32, 226
COURT ARCHIVE
Telangana High Court judgments, 2019
68 judgments · page 2 of 4
High Courts16 Oct 2019Allowed
M/S. V. Bakers Q Vs State Of Telangana vvv
Telangana High Court · (2019) 10 TEL CK 0005
Employees’ State Insurance Act, 1948 — Section 45G
High Courts15 Oct 2019Dismissed
Mallaraset Rambabu And Ors Vs State Of Telangana And Ors
Telangana High Court · (2019) 10 TEL CK 0007
Indian Penal Code, 1860 — Section 34, 147, 149, 201, 202, 212, 302, 342, 346, 348, 384, 419, 427, 447, 506Civil Services (Conduct) Rules, 1964 — Rule 3
High Courts15 Oct 2019Dismissed
Karra Krishna Kumar Vs State Of Telangana
Telangana High Court · (2019) 10 TEL CK 0006
Indian Penal Code, 1860 — Section 34, 324, 325, 448, 504Code Of Criminal Procedure, 1973 — Section 320(8)Uttar Pradesh Government Servant (Discipline And Appeal) Rules, 1999 — Rule 3(G)
High Courts14 Oct 2019Disposed Of
Lubna Tabassum Vs State Of Telangana
Telangana High Court · (2019) 10 TEL CK 0004
Constitution Of India, 1950 — Article 14, 15, 16
High Courts11 Oct 2019Dismissed
M/S. Shubham Enterprises Vs K. Srinivas Rao And Others
Telangana High Court · (2019) 10 TEL CK 0002
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(2), 29, 30Second Schedule To The Act Of 1961 — Rule 48, 49, 50, 51, 52, 52(2), 53, 54, 54(2), 55, 56, 57, 58, 59, 59(2), 60, 61, 62, 63, 64, 65, 66, 67, 68, 87
High Courts11 Oct 2019Allowed
M/S. Saptarishi Hotels Pvt. Ltd. And Another Vs National Institute Of Tourism And Hospitality Management (Nithm)
Telangana High Court · (2019) 10 TEL CK 0001
Commercial Courts Act, 2015 — Section 13(1A)Arbitration And Conciliation Act, 1996 — Section 9, 33, 34, 34(2), 34(3), 36, 36(2), 36(3), 75, 81Constitution Of India, 1950 — Article 142
High Courts01 Oct 2019Dismissed
M. Suryanarayana Rao And Another Vs Kotak Mahindra Bank Ltd. And Others
Telangana High Court · (2019) 10 TEL CK 0003
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19
High Courts26 Sept 2019Dismissed
M/S. Prince Corrugated Packaging Vs Andhra Bank
Telangana High Court · (2019) 09 TEL CK 0003
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(f), 13(2), 13(4), 14, 17Security Interest (Enforcement) Rules, 2002 — Section 9(1)
High Courts26 Sept 2019Allowed
M. Ramakrishna Reddy Vs IFCI Ltd.
Telangana High Court · (2019) 09 TEL CK 0002
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 22, 24, 25Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15Board For Industrial And Financial Reconstruction Regulations, 1987 — Regulation 19
High Courts26 Sept 2019Allowed
Bushunolla Kannaiah Vs Ram Gopal
Telangana High Court · (2019) 09 TEL CK 0001
High Courts25 Sept 2019Disposed Of
Aadhar Crop Carevs Vs State Of Telangana And Another
Telangana High Court · (2019) 09 TEL CK 0009
High Courts25 Sept 2019Disposed Of
V.S.Crop Carevs Vs State Of Telangana
Telangana High Court · (2019) 09 TEL CK 0008
High Courts25 Sept 2019Disposed Of
Sayeeda Begum And Ors Vs State Of Telangana And Ors
Telangana High Court · (2019) 09 TEL CK 0007
Greater Hyderabad Municipal Corporation Act, 1955 — Section 146
High Courts25 Sept 2019Dismissed
Manikyam Ravishankar Vs State Of Telangana
Telangana High Court · (2019) 09 TEL CK 0006
Indian Penal Code, 1860 — Section 427, 447Constitution Of India, 1950 — Article 21, 300A
High Courts25 Sept 2019Disposed Of
Mandalapu Ramaiahvs Vs State Of Telangana
Telangana High Court · (2019) 09 TEL CK 0005
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 427, 447, 506
High Courts25 Sept 2019Allowed
Tecpro Systems Limited And Ors Vs Telangana State Power Generation Company Limited
Telangana High Court · (2019) 09 TEL CK 0004
Arbitration And Conciliation Act, 1996 — Section 8, 11, 11(6), 45Insolvency And Bankruptcy Code, 2016 — Section 7, 13(2), 14, 28, 28(10(h), 30(6)Arbitration And Conciliation (Amendment) Act, 2015 — Section 11(6A)
High Courts24 Sept 2019Disposed Of
M/S. Laven Farmlabs Private Limited Vs State Of Telangana
Telangana High Court · (2019) 09 TEL CK 0011
High Courts24 Sept 2019Disposed Of
Chunchu Venkatamma And Ors Vs Prl. Secretary, Revenue Dept., Hyd Another
Telangana High Court · (2019) 09 TEL CK 0010
High Courts23 Sept 2019Disposed Of
M/S. J.P. Estates Vs Mecca Madina Allauddin Waqf
Telangana High Court · (2019) 09 TEL CK 0013
Wakf Act, 1995 — Section 3(1), 4, 4(1), 4(3), 4(4), 5, 5(1), 5(2), 6, 6(1), 6(4), 7, 8, 25, 25(7), 28, 83(9), 90Code Of Civil Procedure, 1908 — Section 6, 7, 8, 9, 10, 11, Order 22 Rule 9, Order 22 Rule 9(1)Evidence Act, 1872 — Section 74, 79