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Telangana High Court judgments, 2021

492 judgments · page 19 of 25

High Courts27 Jul 2021Dismissed

B.Malla Reddy VsState Of Telangana

Telangana High Court · (2021) 07 TEL CK 0087

A.P. Rights In Land And Pattadar Pass Book Rules, 1989 — Rule 14, 18Telangana Tenancy And Agricultural Lands Act, 1950 — Section 32, 38E, 38E(1), 40, 99A.P. Rights in Land And Pattadar Pass Book Act, 1971 — Section 4
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High Courts27 Jul 2021Dismissed

State Bank Of India VsUnion Of India And 4 Others

Telangana High Court · (2021) 07 TEL CK 0074

Income Tax Act, 1961 — Section 220(2), 222, 223, 224, 225, 226(3)Registration Act, 1908 — Section 22ASecuritisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 26E, 31(b), 35
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High Courts26 Jul 2021Allowed

M/ S. Kumar And Co VsA. Anjaneyulu

Telangana High Court · (2021) 07 TEL CK 0072

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Urban Land (Ceiling And Regulation) Act, 1976 — Section 20(1)(a)Indian Contract Act, 1872 — Section 2(d), 25
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High Courts23 Jul 2021Allowed

Upparipally Sanjeeva Reddy Vs State Of Telangana

Telangana High Court · (2021) 07 TEL CK 0005

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(1)(r)(s), 3(2)(Va)
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High Courts23 Jul 2021Allowed

Mekala Kamalakar Vs State Of Telangana

Telangana High Court · (2021) 07 TEL CK 0004

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 324, 417, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts22 Jul 2021Allowed

Mohd Masarth Khan Miya Khan Vs State Of Telangana And Another

Telangana High Court · (2021) 07 TEL CK 0018

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 188, 269, 270, 271, 272, 273, 326, 336, 420, 511Cigarettes And Other Tobacco Products (Prohibition Of Advertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003 — Section 20, 20(2)
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