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Telangana High Court judgments, 2021

492 judgments · page 1 of 25

High Courts21 Dec 2021Dismissed

Habib Alladin & Two Others Vs Mohammed Ahmed

Telangana High Court · (2021) 12 TEL CK 0050

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Waqf Act, 1995 — Section 3(r), 3(r)(i), 4, 5, 6, 83, 83(1)
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High Courts20 Dec 2021Allowed

Vadde Janardhan Vs Vadde Sathyanarayana

Telangana High Court · (2021) 12 TEL CK 0063

Constitution Of India, 1950 — Article 20(2)Indian Penal Code, 1860 — Section 420, 506Code Of Criminal Procedure, 1973 — Section 227, 300, 397, 482
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High Courts20 Dec 2021Dismissed

Cyber City Computers Vs State Of Telangana

Telangana High Court · (2021) 12 TEL CK 0051

Constitution Of India, 1950 — Article 14, 20(1), 21Telangana Protection Of Depositors Of Financial Establishment Rules, 1999 — Rule 5, 5(2), 9Andhra Pradesh Reorganisation Act, 2014 — Section 3, 101
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High Courts17 Dec 2021Allowed

Mumtaz Yarud Dowla Wakf Vs Mohd.Rafeeuddin

Telangana High Court · (2021) 12 TEL CK 0039

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 14 Rule 2(2)(b), Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Wakf Act, 1995 — Section 3(k), 3(k)(2), 34, 35(a), 83(2)
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