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Telangana High Court judgments, 2021

492 judgments · page 17 of 25

High Courts11 Aug 2021Dismissed

Midhun Kumar Allu Vs State Of Telangana And 2 Others

Telangana High Court · (2021) 08 TEL CK 0023

Code of Criminal Procedure, 1973 — Section 161, 173, 482Indian Penal Code, 1860 — Section 406, 420, 506, 506IScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(Va)
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High Courts11 Aug 2021Dismissed

Syed Taruj Ahmed Vs State Of Telangana

Telangana High Court · (2021) 08 TEL CK 0017

Constitution Of India, 1950 — Article 227Telangana Protection of Depositors of Financial Establishment Rules, 1999 — Rule 5(2)Code of Criminal Procedure, 1973 — Section 397, 482
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High Courts10 Aug 2021Dismissed

Bukhari Kishen Rahul Singh Vs State Of Telangana

Telangana High Court · (2021) 08 TEL CK 0021

Constitution Of India, 1950 — Article 21Telangana Prevention of Dangerous Activities of Bootleggers, Dacoits, DrugOffenders, 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 & White Collar or Financial Offenders Act, 1986 — Section 2(f), 3(2)
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High Courts10 Aug 2021Dismissed

Mohammed Amjad Vs State Of Telangana

Telangana High Court · (2021) 08 TEL CK 0020

Constitution Of India, 1950 — Article 21Telangana Prevention of Dangerous Activities of Bootleggers, Dacoits, DrugOffenders, 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 & White Collar or Financial Offenders Act, 1986 — Section 2(g), 3(2)
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High Courts10 Aug 2021Dismissed

M/S. Jagati Publication Ltd. Vs Enforcement Directorate

Telangana High Court · (2021) 08 TEL CK 0019

Code of Criminal Procedure, 1973 — Section 200, 309, 362, 397, 401, 482Prevention of Money Laundering Act, 2002 — Section 2(1)(u), 3, 4, 5(1), 5(1)(b), 8(3), 8(5), 8(6), 8(7), 8(8), 24, 44, 44(1), 44(1)(a), 44(1)(c), 44(1)(d), 45, 71Indian Penal Code, 1860 — Section 120B, 409, 420, 477A
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High Courts10 Aug 2021Allowed

Mohd. Jameel Ahmed Vs State Of Telangana

Telangana High Court · (2021) 08 TEL CK 0018

Indian Penal Code, 1860 — Section 34, 153, 188, 269, 270, 271, 272, 273, 283, 284, 328, 336, 353, 420, 511Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 — Section 4, 3(p), 5, 6, 7, 7(1), 7(2), 7(3), 7(5), 10, 20, 20(1), 20(2), 26Food Safety and Standards Act, 2006 — Section 3(1)(a), 3(j), 26, 30, 54, 58, 59, 59(1)
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High Courts04 Aug 2021Allowed

B.Bhavani VsState Of Telangana

Telangana High Court · (2021) 08 TEL CK 0015

Code Of Criminal Procedure, 1973 — Section 161, 311, 482Indian Penal Code, 1860 — Section 406, 420, 493, 495
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High Courts03 Aug 2021Dismissed

P.V.S.Diwakar VsT.N. Vishwamber

Telangana High Court · (2021) 08 TEL CK 0009

Arbitration And Conciliation Act, 1996 — Section 9, 11(6), 34, 37Indian Contract Act, 1872 — Section 44, 56
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