CourtKutchehry.com

COURT ARCHIVE

Telangana High Court judgments, 2021

492 judgments · page 23 of 25

High Courts15 Jun 2021Allowed

G. Suresh Vs Telangana State Police Housing

Telangana High Court · (2021) 06 TEL CK 0013

Constitution Of India, 1950 — Article 14, 16, 16(2), 16(3), 226(1), 226(2)Andhra Pradesh. Reorganisation Act, 2014 — Section 40, 40(1), 40(3), 53, 53(1)(b), 59, 68(2), 77, 78, 79, 82
Read judgment
High Courts14 Jun 2021Dismissed

Mudrakola Kranthi Kumar Vs State Of Telangana And 2 Others

Telangana High Court · (2021) 06 TEL CK 0010

Constitution Of India, 1950 — Article 14, 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)Code Of Criminal Procedure, 1973 — Section 41A
Read judgment
High Courts14 Jun 2021Dismissed

Farhat Kausar Vs State Of Telangana

Telangana High Court · (2021) 06 TEL CK 0008

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(v), 3(2)Indian Penal Code, 1860 — Section 354, 354A, 354B, 354C, 354D, 376, 376A, 376B, 376D, 377, 506
Read judgment
High Courts14 Jun 2021Dismissed

Veerangandham Venkata Rao Vs State Of Telangana And 3 Others

Telangana High Court · (2021) 06 TEL CK 0007

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(x), 3, 3(2)
Read judgment
High Courts01 Jun 2021

V. Anand Prasad Vs State Of Telangana

Telangana High Court · (2021) 06 TEL CK 0017

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 41A, 91, 102, 155(2), 156(1), 161, 250, 320, 451, 452, 482Indian Penal Code, 1860 — Section 406, 415, 420, 506
Read judgment
High Courts01 Jun 2021Dismissed

A. Revanth Reddy Vs State Of Telangana Through

Telangana High Court · (2021) 06 TEL CK 0002

Constitution Of India, 1950 — Article 105(2), 194(2), 326Code Of Criminal Procedure, 1973 — Section 177, 178, 179, 180, 181, 182, 183, 184, 239, 397, 401, 482Prevention Of Corruption Act, 1988 — Section 2(a), 2(b), 2(c), 3(1), 4, 4(3), 7, 11, 12
Read judgment
High Courts20 May 2021Disposed Of

Vadhtya Laxman Vs State Of Telangana

Telangana High Court · (2021) 05 TEL CK 0001

Andhra Pradesh Excise Act, 1968 — Section 34(a), 34(e)Andhra Pradesh Prohibition Act, 1995 — Section 7(a), 8(e)Code Of Criminal Procedure, 1973 — Section 41A, 161
Read judgment