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Telangana High Court judgments, 2021

492 judgments · page 10 of 25

High Courts18 Oct 2021Dismissed

Sanjeeva Reddy Vs State Of Telangana

Telangana High Court · (2021) 10 TEL CK 0019

Andhra Pradesh [ [Rights in Land] and Pattadar Pass Books] Act, 1971 — Section 5, 9Telangana Tenancy and Agricultural Lands Act, 1950 — Section 38B, 38ETelangana Rights in Land and Pattadar Pass Books Act, 2020 — Section 16(1)
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High Courts18 Oct 2021Partly Allowed

Gujar Ramesh Vs State Of Telangana And Another

Telangana High Court · (2021) 10 TEL CK 0017

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 272, 273, 328, 511Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 — Section 20(2)
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High Courts05 Oct 2021Allowed

Xxxx Vs Union Of India And 3 Others

Telangana High Court · (2021) 10 TEL CK 0014

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 376(2), 506Protection of Children from Sexual Offences Act, 2012 — Section 5, 6
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High Courts04 Oct 2021Partly Allowed

Ajay Sharma Vs Sub Inspector Of Police

Telangana High Court · (2021) 10 TEL CK 0009

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 188, 272, 273, 328, 336, 511Cigarettes And Other Tobacco Products (Prohibition Of Advertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003 — Section 20(2)
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High Courts04 Oct 2021Allowed

Prof. Arun Kumar Patnaik Vs University Of Hyderabad And 4 Others

Telangana High Court · (2021) 10 TEL CK 0008

Sexual Harassment of Women at Workplace (Prevention, Prohibition And Redressal) Act, 2013 — Section 10University Grants Commission (Prevention, prohibition and redressal of sexual harassment of women employees and students in higher educational institutions) Regulations, 2015 — Regulation 8(7)
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High Courts04 Oct 2021Dismissed

V.Narender Reddy Vs P.Lakshmi Devi

Telangana High Court · (2021) 10 TEL CK 0006

Transfer Of Property Act, 1882 — Section 52Specific Relief Act, 1963 — Section 22, 34Code Of Civil Procedure, 1908 — Section 20, 152
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High Courts04 Oct 2021Disposed Of

K. Mathamma Vs State Of Telangana

Telangana High Court · (2021) 10 TEL CK 0003

Constitution Of India, 1950 — Article 19, 19(1)(a), 19(2), 21, 32Indian Penal Code, 1860 — Section 306, 387, 504, 511Code of Criminal Procedure, 1973 — Section 41A, 162, 167(1), 267
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High Courts01 Oct 2021Allowed

Mahjabeen Begum Vs State Of Telangana And 2 Others

Telangana High Court · (2021) 10 TEL CK 0011

Constitution Of India, 1950 — Article 19, 21, 22, 22(2)Telangana Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders, Land-Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertilizer Offenders, Food Adulteration Offenders, Fake Document Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime offenders and While Collar of Financial Offenders, Cyber Crime Offenders and White Collar of Financial Offenders Act, 1986 — Section 2, 3(2)Indian Penal Code, 1860 — Section 34, 120B, 363, 379, 411, 420
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High Courts01 Oct 2021Allowed

P.Srihari Vs State Of Telangana

Telangana High Court · (2021) 10 TEL CK 0010

Constitution Of India, 1950 — Article 14, 21Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307Arms Act, 1959 — Section 25I(a)
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High Courts01 Oct 2021Allowed

Kolichelma Veeresham Vs State Of Telangana

Telangana High Court · (2021) 10 TEL CK 0002

Constitution Of India, 1950 — Article 311A.P Charitable And Hindu Religious Institutions And Endowments Office Holders And Servants Service Rules, 2000 — Rule 11(3)Telangana Charitable and Hindu Religious Institutions And Endowments Office Holders And Servant Punishment Rules, 1987 — Rule 4, 5
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