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Telangana High Court judgments, 2021

492 judgments · page 20 of 25

High Courts22 Jul 2021Dismissed

C. Rajendar Vs B. Jagan

Telangana High Court · (2021) 07 TEL CK 0007

Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Section 114, 151, Order 47 Rule 1
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High Courts20 Jul 2021Dismissed

Habeebunnisa Begum Vs M/S. Manidhari Metal Pvt. Ltd.,

Telangana High Court · (2021) 07 TEL CK 0047

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2), 8(6), 9(4), 9(5)Constitution Of India, 1950 — Article 226
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High Courts20 Jul 2021Allowed

Gummadalli Kalamma Vs State Of Telangana

Telangana High Court · (2021) 07 TEL CK 0028

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 269, 270, 271, 272, 273, 328, 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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High Courts20 Jul 2021Allowed

S Ravinder Reddy Vs State Of Telangana

Telangana High Court · (2021) 07 TEL CK 0026

Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2A.P (Telangana Area) Abolition Of Inams Act, 1955 — Section 24A.P. Rights in land And Pattadar Pass Books Act, 1971 — Section 5B, 9
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High Courts20 Jul 2021Allowed

Krishnaveni Vs State Of Telangana

Telangana High Court · (2021) 07 TEL CK 0025

Code Of Criminal Procedure, 1973 — Section 397, 401, 451Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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High Courts19 Jul 2021Allowed

Dannana Thirupathi Rao Vs State Of Telangana

Telangana High Court · (2021) 07 TEL CK 0035

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 269, 270, 271, 272, 273, 328, 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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High Courts19 Jul 2021

Shaik Irshad Vs State Of Telangana

Telangana High Court · (2021) 07 TEL CK 0033

Indian Penal Code, 1860 — Section 406, 498ADowry Prohibition Act, 1961 — Section 4, 6Code Of Criminal Procedure, 1973 — Section 41A, 70(2), 73
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High Courts19 Jul 2021Dismissed

Mohd. Abdul Qayyum Vs State Of Telangana

Telangana High Court · (2021) 07 TEL CK 0029

Constitution Of India, 1950 — Article 21Telangana 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 & White Collar or Financial Offenders Act, 1986 — Section 2(g), 3(2)
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High Courts15 Jul 2021Dismissed

N.M Azizuddin Khan Vs State Of Telangana

Telangana High Court · (2021) 07 TEL CK 0042

Constitution Of India, 1950 — Article 226Telangana Atiyat Enquiries Rules, 1952 — Rule 15(3)Telangana Atiyat Enquiries Act, 1952 — Section 6, 13(1)
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