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Telangana High Court judgments, 2022

985 judgments · page 16 of 50

High Courts16 Sept 2022Allowed

A.Parandhama Reddy Vs M/S.Shivani Shivatmika Movies

Telangana High Court · (2022) 09 TEL CK 0062

Code Of Civil Procedure, 1908 — Section 151, Order 19, Order 39 Rule 1, Order 19 Rule 1, Order 19 Rule 2, Order 39 Rule 2, Order 38 Rule 10Civil Rules of Practice and Circular Orders, 1980 — Rule 52Evidence Act, 1872 — Section 1, 3
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High Courts15 Sept 2022Dismissed

M/S Rays Technologies India Pvt Ltd Vs Indian Bank

Telangana High Court · (2022) 09 TEL CK 0063

Constitution Of India, 1950 — Article 226Security Interest (Enforcement) Rules, 2002 — Rule 6(2), 8(6)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 17, 18
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High Courts15 Sept 2022Allowed

Bodduna Sathaiah Vs Mateti Satyamma

Telangana High Court · (2022) 09 TEL CK 0044

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 14, Order 14 Rule 1, Order 14 Rule 5
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High Courts15 Sept 2022Allowed

Anwara Begum Vs State Of Telangana

Telangana High Court · (2022) 09 TEL CK 0043

Constitution Of India, 1950 — Article 14, 19(1)(d), 21, 239(1), 258(1)Indian Penal Code, 1860 — Section 34, 417, 420, 465, 468, 471Foreigners Act, 1946 — Section 3, 3(2)(a), 3(2)(b), 3(2)(c), 3(2)(d), 3(2)(e), 3(2)(f), 3(2)(e)(ii), 3(2)(g), 4, 14(c)
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High Courts14 Sept 2022Allowed

Yerram Ramesh, Medak Dist. Ano. Vs P.P., HYD

Telangana High Court · (2022) 09 TEL CK 0042

Code Of Criminal Procedure, 1973 — Section 374(2)Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1)(x), 3(5)(x), 4
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High Courts13 Sept 2022Allowed

Badker Kasturi Vs State Of Telangana

Telangana High Court · (2022) 09 TEL CK 0054

Constitution Of India, 1950 — Article 21, 22Telangana 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(a), 2(x), 3(2)
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High Courts13 Sept 2022Allowed

Edla Mallesh Vs State ACB

Telangana High Court · (2022) 09 TEL CK 0041

Prevention of Corruption Act, 1988 — Section 7, 13, 13(1)(d), 13(2), 19(1)(c), 19(3)Code Of Criminal Procedure, 1973 — Section 164, 207, 465
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