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Telangana High Court judgments, 2022

985 judgments · page 13 of 50

High Courts17 Oct 2022Dismissed

Gadepally Nama Lakshmi Suman Vs P. Neeraja

Telangana High Court · (2022) 10 TEL CK 0043

Contempt of Courts Act, 1971 — Section 10, 11, 12Code of Criminal Procedure, 1973 — Section 82, 125, 125(3), 421Indian Penal Code, 1860 — Section
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High Courts14 Oct 2022Allowed

Kandukuri Mahesh Goud Vs Chief Secretary To Government And 2 Others

Telangana High Court · (2022) 10 TEL CK 0022

Constitution Of India, 1950 — Article 21, 226Indian Penal Code, 1860 — Section 34, 302, 392, 393Telangana Prevention of Dangerous Activities of Boot-leggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders Land-Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertiliser Offenders, od Adulteration Offenders, Fake Document Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders and White Collar or Financial Offenders Act, 1986 — Section 2(g), 3(2), 8
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High Courts14 Oct 2022Allowed

Mohd. Rizsran Ali Vs State Of Telangana

Telangana High Court · (2022) 10 TEL CK 0021

Constitution Of India, 1950 — Article 21, 226Prevention of Black-Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)Indian Penal Code, 1860 — Section 34, 406, 420
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High Courts13 Oct 2022Allowed

T. Srinivas Vs State Of Andhra Pradesh

Telangana High Court · (2022) 10 TEL CK 0015

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)Indian Penal Code, 1860 — Section 34, 323, 506
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High Courts13 Oct 2022Dismissed

Naresh Thapar Vs Ch. Sailu

Telangana High Court · (2022) 10 TEL CK 0014

Indian Penal Code, 1860 — Section 370, 370(5), 374, 420Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 79Child Labour (Prohibition and Regulation) Act, 1986 — Section 14(1)
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