CourtKutchehry.com

COURT ARCHIVE

Telangana High Court judgments, 2022

985 judgments · page 14 of 50

High Courts11 Oct 2022Allowed

K.Mamatha Vs State Of Telangana And Others

Telangana High Court · (2022) 10 TEL CK 0006

Constitution Of India, 1950 — Article 21, 22, 22(5), 22(3)(b)Telangana Prevention of Dangerous Activities of Boot-leggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders Land-Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertiliser Offenders, Food 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)Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302
Read judgment
High Courts11 Oct 2022

D.S.Rao Vs Executive Committee

Telangana High Court · (2022) 10 TEL CK 0005

Life Insurance Corporation Act, 1956 — Section 49(2)(b), 49(2)(bb)Life Insurance Corporation of India (Staff) Regulations, 1960 — Regulation 39(1)(c), 39(1)(b), 40, 46, 46(2), 46(2)(a), 46(2)(b), 46(2)(c)
Read judgment
High Courts28 Sept 2022Dismissed

Vimalakka Vs Nemali Sanju Kumar Another

Telangana High Court · (2022) 09 TEL CK 0076

Indian Penal Code, 1860 — Section 324Scheduled Castes And Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)Code Of Criminal Procedure, 1973 — Section 482
Read judgment
High Courts28 Sept 2022Dismissed

A.Arundhati Vs R Kamalakar Reddy

Telangana High Court · (2022) 09 TEL CK 0074

Constitution Of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 6(1), 9, 10, 10(6)
Read judgment