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Telangana High Court judgments, 2021

492 judgments · page 6 of 25

High Courts16 Nov 2021Allowed

Shajahan Vs State Of Telangana

Telangana High Court · (2021) 11 TEL CK 0036

Constitution Of India, 1950 — Article 14, 19, 19(2), 19(3), 19(4), 20, 21, 22, 31B, 32Defense of India Rules, 1962 — Rule 31(1)(b)Indian Penal Code, 1860 — Section 379, 406, 411, 420, 506
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High Courts16 Nov 2021Allowed

Kolipaka Swapna Vs State Of Telangana

Telangana High Court · (2021) 11 TEL CK 0035

Constitution Of India, 1950 — Article 14, 19, 19(2), 19(3), 19(4), 20, 21, 22, 31B, 32Defense of India Rules, 1962 — Rule 31(1)(b)Indian Penal Code, 1860 — Section 379, 406, 420, 506
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High Courts15 Nov 2021Allowed

Gadusu Pushpalatha Vs State Of Telangana

Telangana High Court · (2021) 11 TEL CK 0031

Constitution Of India, 1950 — Article 21, 22, 22(3)(b)Telangana Preventin of Dangerous Activities of Bootleggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2(v), 3(2)Indian Penal Code, 1860 — Section 34, 195A, 354B, 376(2)(n), 493, 504, 506
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High Courts12 Nov 2021Dismissed

Kolan Srinivas, Hyderabad Vs Secy, Ministry Of Law Justice, New Delhi 6 Others

Telangana High Court · (2021) 11 TEL CK 0017

Constitution Of India, 1950 — Article 14, 15, 16, 19, 21, 31-A, 39A, 162, 164(1A) to 5, 167, 170(3), 190(3)(a), 190(4), 191, 192, 193, 194, 195, 212(2), 216, 217, 222, 223, 224, 225, 256, 257, 261, 262, 324, 327, 328Representation Of the People Act, 1951 — Section 7, 8, 29A(9), 100(1)(a), 100(4)
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High Courts12 Nov 2021Allowed

St. Anns College For Women Vs State Of Telagana

Telangana High Court · (2021) 11 TEL CK 0016

Constitution Of India, 1950 — Article 19(1)(g)Telangana Shops And Establishments Act, 1988 — Section 2(10), 48(1), 48(3)Bihar Shops And Establishments Act, 1953 — Section 2(6)
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High Courts11 Nov 2021Dismissed

Sampangi Anjaneyulu Vs State Of Telangana

Telangana High Court · (2021) 11 TEL CK 0018

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120B, 406, 420Telangana Protection Of Depositors Of Financial Establishments Act, 1999 — Section 5
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High Courts09 Nov 2021Dismissed

Vemula Jayanthi & Another Vs Authorised Officer

Telangana High Court · (2021) 11 TEL CK 0013

Constitution Of India, 1950 — Article 226Security Interest (Enforcement) Rules, 2002 — Rule 8(5), 8(6), 9(1)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 13(8), 17(1), 17(2), 17(3), 17(4), 17(5), 17(6), 17(7), 18, 18(1), 18(2)
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