Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 9, 47, Order 21 Rule 58, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101Wakf Act, 1995 — Section 6, 7, 83, 83(7), 83(9), 85, 90, 90(3)

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High Courts23 Nov 2021Allowed

Chandra Gupta Talreja Vs State Of Telangana

Telangana High Court · (2021) 11 TEL CK 0048

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 482Indian Penal Code, 1860 — Section 34, 324, 420, 468, 471, 506

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High Courts22 Nov 2021Allowed/Dismissed/Allowed

Patil Rukmini Bai Vs Kamala Bai And 3 Others

Telangana High Court · (2021) 11 TEL CK 0056

Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 3 Rule 2, Order 39 Rule 3

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High Courts22 Nov 2021Allowed

G.Deepthisri Vs B.Raghusree

Telangana High Court · (2021) 11 TEL CK 0055

Code Of Civil Procedure, 1908 — Section 24Guardians And Wards Act, 1890 — Section 9Family Courts Act, 1984 — Section 7, 7(1)(g), 8

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High Courts22 Nov 2021Allowed

Chandrakala Vs A. Eshwaramma

Telangana High Court · (2021) 11 TEL CK 0054

Code Of Civil Procedure, 1908 — Order 9 Rule 9

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High Courts22 Nov 2021Allowed

M.Sukumar Reddy Another Vs State Of A.P., Another

Telangana High Court · (2021) 11 TEL CK 0053

Code Of Criminal Procedure, 1973 — Section 482Companies Act, 1956 — Section 149, 293Negotiable Instruments Act, 1881 — Section 138, 141, 141(1), 141(2), 142

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High Courts22 Nov 2021Dismissed

N, Srinivasulu Vs State Of Telangana And 2 Others

Telangana High Court · (2021) 11 TEL CK 0052

Constitution Of India, 1950 — Article 14, 16(1)Prevention Of Corruption Act, 1988 — Section 13(1)(e), 13(2)

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High Courts19 Nov 2021Dismissed

Rayapuda Usha Vs Govt Of AP., Rep.By Its Secretary, Commercial Tax

Telangana High Court · (2021) 11 TEL CK 0058

Constitution Of India, 1950 — Article 226Andhra Pradesh Revenue Recovery Act, 1864 — Section 25, 26, 35Andhra Pradesh Government Sales Tax, 1957 — Section 17A

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High Courts19 Nov 2021Dismissed

S.Sanjay Kumar Jain Vs State Of Telangana

Telangana High Court · (2021) 11 TEL CK 0057

Constitution Of India, 1950 — Article 141, 226, 227Legal Services Authority Act, 1987 — Section 20, 21Specific Relief Act, 1963 — Section 34

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High Courts19 Nov 2021Dismissed

Pallerla Ramesh & 5 Others Vs Andhra Bank

Telangana High Court · (2021) 11 TEL CK 0041

Constitution Of India, 1950 — Article 226Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2), 8(6)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 13(8), 14, 14(1)(a), 17, 17(1), 18, 35

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High Courts18 Nov 2021Disposed Of