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Telangana High Court judgments, 2022

985 judgments · page 15 of 50

High Courts27 Sept 2022Allowed

Vanpic Projects Private Limited Vs Deputy Director

Telangana High Court · (2022) 09 TEL CK 0086

Prevention Of Money Laundering Act, 2002 — Section 2, 2(1)(p), 2(1)(y), 2(1)(u), 3, 5, 5(1), 5(1)(a), 5(1)(b), 5(4), 5(5), 8, 8(1), 8(3), 8(4), 8(5), 8(6), 8(7), 8(8), 25, 26, 26(2), 26(6), 42, 50, 73Indian Penal Code, 1860 — Section 26, 120B, 409, 420, 467 468, 471, 477APrevention of Corruption Act, 1988 — Section 13(1)(c), 13(1)(d), 13(2)
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High Courts27 Sept 2022Disposed Of

Arupula Venkatesh Vs State Of Telangana

Telangana High Court · (2022) 09 TEL CK 0085

Indian Penal Code, 1860 — Section 34, 323, 341, 506, 509Scheduled Castes And Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(1)(x)Code Of Criminal Procedure, 1973 — Section 161, 482
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High Courts27 Sept 2022Dismissed

Dharmapuri Sreenivas Vs Dharmapuri Lingaiah

Telangana High Court · (2022) 09 TEL CK 0084

Code Of Civil Procedure, 1908 — Section 100, Order 8 Rule 6(a), Order 8 Rule 6(b), Order 8 Rule 6(c), Order 8 Rule 6(d), Order 8 Rule 6(e), Order 8 Rule 6(f), Order 8 Rule 6(g)Limitation Act, 1963 — Section 5
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High Courts27 Sept 2022Dismissed

Boire Thirupathi Vs State Of Telangana

Telangana High Court · (2022) 09 TEL CK 0082

Indian Penal Code, 1860 — Section 376, 376(2)(i), 417, 420Code Of Criminal Procedure, 1973 — Section 53A, 293, 374(2)Protection of Children from Sexual Offences Act, 2012 — Section 2(d), 6, 8, 29
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High Courts27 Sept 2022Allowed

M/S.Vanpic Ports Private Limited Vs Directorate Of Enforcement, Rep. By Assistant Director

Telangana High Court · (2022) 09 TEL CK 0056

Prevention Of Money Laundering Act, 2002 — Section 2, 2(1)(p), 2(1)(y), 2(1)(u), 3, 5, 5(1), 5(1)(a), 5(1)(b), 5(4), 5(5), 6, 7, 8, 8(1), 8(3), 8(4), 8(5), 8(6), 8(7), 8(8), 9, 10, 11, 25, 26, 26(1), 26(2), 26(3), 26(4), 26(5), 26(6), 42, 50, 73Indian Penal Code, 1860 — Section 26, 120B, 409, 420, 467, 468, 471, 477APrevention of Corruption Act, 1988 — Section 13(1)(c), 13(1)(d)
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High Courts26 Sept 2022

P. Srinivas Vs A.P.D.D.C. Ltd

Telangana High Court · (2022) 09 TEL CK 0069

Constitution Of India, 1950 — Article 309A.P. Diary Development Cooperative Federation Limited, Conduct, Discipline and Appeal Rules, 1983 — Rule 27, 27(1), 27(1)(b)
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