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Telangana High Court judgments, 2019

68 judgments · page 3 of 4

High Courts16 Sept 2019Allowed

Deccan Archaeological And Cultural Research Institute, Vs State Of Telangana

Telangana High Court · (2019) 09 TEL CK 0015

Constitution Of India, 1950 — Article 19, 21, 25, 47, 51A, 243W, 243ZEAndhra Pradesh Urban Areas (Development) Act, 1975 — Section 13, 13(3), 13(4), 13(5), 13(6), 13(7), 13(8), 34, 34(1), 39, 39(2)(iii), 59, 59(1)Home Mortgage Disclosure Act, 1989 — Section 3, 3(3), 4, 6, 6(1), 11, 11(1)(iii)(b), 12, 13, 14, 14(2), 15, 15(3), 18, 19, 29, 29(1)(g), 49, 57
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High Courts30 Aug 2019Disposed Of

Narmali Anjaiah And Others Vs State Of Telangana

Telangana High Court · (2019) 08 TEL CK 0014

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 30, 38, 105, 113National Highways Act, 1956 — Section 3G, 3G(5)
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High Courts30 Aug 2019Allowed

B.Srinivasa Rao And Vs Apsrtc, Rep. By Its Managing Director And

Telangana High Court · (2019) 08 TEL CK 0009

Motor Vehicles Act, 1988 — Section 110D, 140, 158(6), 160, 163, 163A, 165(1), 166, 168, 172, 173, 175Code Of Civil Procedure, 1908 — Order 47 Rule 1, Order 5 Rules 9, Order 5 Rules 10, Order 5 Rules 11, Order 5 Rules 12, Order 5 Rules 13, Order 5 Rules 15, Order 5 Rules 16, Order 5 Rules 17, Order 5 Rules 18, Order 5 Rules 19, Order 5 Rules 20, Order 5 Rules 21, Order 5 Rules 22, Order 5 Rules 23, Order 5 Rules 24, Order 5 Rules 25, Order 5 Rules 26, Order 5 Rules 27, Order 5 Rules 28, Order 5 Rules 29, Order 5 Rules 30, Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 5, Order 9 Rule 6, Order 9 Rule 7, Order 9 Rule 8, Order 9 Rule 9, Order 9 Rule 10, Order 13 Rule 3, Order 13 Rule 4, Order 13 Rule 5, Order 13 Rule 6, Order 13 Rule 7, Order 13 Rule 8, Order 13 Rule 9, Order 13 Rule 10, Order 16 Rule 2, Order 16 Rule 3, Order 16 Rule 4, Order 16 Rule 5, Order 16 Rule 6, Order 16 Rule 7, Order 16 Rule 8, Order 16 Rule 9, Order 16 Rule 10, Order 16 Rule 11, Order 16 Rule 12, Order 16 Rule 13, Order 16 Rule 14, Order 16 Rule 15, Order 16 Rule 16, Order 16 Rule 17, Order 16 Rule 18, Order 16 Rule 19, Order 16 Rule 20, Order 16 Rule 21, Order 17 Rule 1, Order 17 Rule 2, Order 17 Rule 3, Order 28 Rule 1, Order 28 Rule 2, Order 28 Rule 3, Order 41 Rule 33Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 456, 457, 473
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High Courts19 Aug 2019Dismissed

Nootenki Bhavana And Others Vs State Of Telangana And Ors

Telangana High Court · (2019) 08 TEL CK 0013

Telangana Educational Institutions (Regulation Of Admission And Prohibition Of Capitation Fee) Act, 1983 — Section 3, 15(1)Constitution Of India, 1950 — Article 162Telangana Medical And Dental Colleges Admission (Admission Into MBBS And BDS Courses) Rules, 2017 — Rule 4, 4(xi), 4(xiv)
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High Courts08 Aug 2019Disposed Of

K. Ramakrishna Reddy. Vs K.Ramesh And Others.

Telangana High Court · (2019) 08 TEL CK 0002

Andhra Pradesh Rights In Land And Pattadar Passbooks Act, 1972 — Section 3, 4, 5, 5(5)Andhra Pradesh Rights In Land And Pattadar Pass Books Rules, 1989 — Rule 9
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High Courts07 Aug 2019Allowed

Syeda Sana Fatima And Others Vs State Of Telangana And Ors

Telangana High Court · (2019) 08 TEL CK 0015

Indian Medicine Central Council Act, 1970 — Section 10D, 36, 36(1)Telangana Sate Educational Institutions (Regulation Of Admission And Prohibition Of Capitation Fee) Act, 1983 — Section 3, 15Indian Medicine Central Council (Minimum Standards Of Education In Indian Medicine) Amendment Regulations, 2016 — Regulation 2, 2(A)(a), 4
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High Courts07 Aug 2019Disposed Of

Raju Katravath And Ors Vs State Of Telangana Rep By Its Principal Secretary And Ors

Telangana High Court · (2019) 08 TEL CK 0012

Constitution Of India, 1950 — Article 14, 19(1)(g), 21, 32, 226Central Motor Vehicles Rules, 1989 — Rule 21, 95, 95(2), 448, 448A, 448B, 448B(2)Motor Vehicles Act, 1988 — Section 2(b), 3, 4, 19, 19(1), 19(1)(f), 39, 58, 59, 66, 66(1), 77, 79, 84, 112, 113, 113(1), 113(3), 114, 115, 177, 178, 179, 180, 181, 182, 183(1), 183(2), 184, 186, 189(1), 190(2), 191, 192, 194, 194(1), 196, 198, 200, 200(1), 207, 207(1), 207(2)
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High Courts06 Aug 2019Disposed Of

Kamala Devi Vs Y.Anthi Reddy,

Telangana High Court · (2019) 08 TEL CK 0004

Indian Stamp Act, 1899 — Section 42Registration Act, 1908 — Section 17, 17(b), 49Transfer Of Property Act, 1882 — Section 107
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