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Telangana High Court judgments, 2021

492 judgments · page 24 of 25

High Courts13 May 2021Allowed

Islamic Social Service Scty Vs State Of Telangana

Telangana High Court · (2021) 05 TEL CK 0003

Right to Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 23, 24(1)(a), 30, 30AHyderabad Municipal Corporation Act, 1955 — Section 146< 147Constitution Of India, 1950 — Article 300A
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High Courts06 May 2021Allowed

Anjamma Vs Government Of Telangana

Telangana High Court · (2021) 05 TEL CK 0008

Telangana Charitable And Hindu Religious Institutions And Endowments Lease Of Agricultural Lands Rules, 2003 — Section Rule 11
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High Courts01 Apr 2021Dismissed

Ravinder Rathod Vs State Of Telangana

Telangana High Court · (2021) 04 TEL CK 0002

Telangana State Civil Services (Classification, Control And Appeal) Rules, 1991 — Rule 9, 20Constitution Of India, 1950 — Article 21Constitution Of India, 1950 — Article 226
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High Courts05 Mar 2021Dismissed

K. Venkat Anand Vs State Of Telangana

Telangana High Court · (2021) 03 TEL CK 0002

Maintenance & Welfare Of The Parents & Senior Citizens Act, 2007 — Section 23(1)Code Of Civil Procedure, 1908 — Section 96(3)Constitution Of India, 1950 — Article 226
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High Courts01 Mar 2021Dismissed

K. Sarangam And Ors Vs TSRTC

Telangana High Court · (2021) 03 TEL CK 0001

Andhra Pradesh Civil Services (Classification Control And Appeal) Rules, 1991 — Rule 8Constitution Of India, 1950 — Article 226
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High Courts16 Feb 2021Dismissed

A Nageswara Rao Vs State Of Telangana

Telangana High Court · (2021) 02 TEL CK 0009

Administrative Tribunals Act, 1985 — Section 19, 20, 21Andhra Pradesh Civil Services (Conduct) Rules, 1964 — Rule 3, 6Constitution Of India, 1950 — Article 226
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High Courts04 Feb 2021Dismissed

Surthi Venkatesh Vs Election Committee

Telangana High Court · (2021) 02 TEL CK 0004

Telangana Mutually Aided Co-operative Societies Act 1995 — Section 23, 37Representation Of the People Act, 1951 — Section 100Constitution Of India, 1950 — Article 226
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