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Telangana High Court judgments, 2022

985 judgments · page 22 of 50

High Courts03 Aug 2022Dismissed

Bura Padmaja Vinay Vs Union Of India

Telangana High Court · (2022) 08 TEL CK 0042

Constitution Of India, 1950 — Article 226Security Interest (Enforcement) Rules, 2002 — Rule 8(5)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17
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High Courts03 Aug 2022Allowed

B.Ashok Rao Vs U.Narsimha Reddy

Telangana High Court · (2022) 08 TEL CK 0040

Limitation Act, 1963 — Article 136Code Of Civil Procedure, 1908 — Section 151A.P. Rights In Land And Pattadar Passbooks Act, 1971 — Section 5, 5A
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High Courts03 Aug 2022Dismissed

Marati Jamuna Bai Vs Junuthula Janardhan Reddy

Telangana High Court · (2022) 08 TEL CK 0039

Code Of Civil Procedure, 1908 — Section 2(2), 2(9), 2(14), 35A, 91, 92, 94(a), 95, 96, 104, 104(h), 104(1)(i), 122, 125, Order 43(1), Order 43(1)(a), Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 11, Order 7 Rule 11(b), Order 7 Rule 11(c), Order 7 Rule 11(e), Order 7 Rule 11(f)Hindu Succession (Andhra Pradesh) Amendment Act, 1986 — Section 29AAndhra Pradesh Court Fees And Suits Valuation Act, 1956 — Section 34(1), 34(2)
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High Courts02 Aug 2022Dismissed

Bayaneni Venkata Satya Varaprasad Vs State Of AP., Another

Telangana High Court · (2022) 08 TEL CK 0006

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 482Indian Penal Code, 1860 — Section 109, 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(ix), 3(1)(x), 3(1)(xi), 3(1)(xii), (2)(v), 2(vi)
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High Courts01 Aug 2022Dismissed

K. Anand Vs State Of Telangana And 6 Others

Telangana High Court · (2022) 08 TEL CK 0002

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 161, 173(8), 319, 482Indian Penal Code, 1860 — Section 447, 506
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High Courts29 Jul 2022Allowed

Vunnam Naresh Vs State Of Andhra Pradesh

Telangana High Court · (2022) 07 TEL CK 0065

Indian Penal Code, 1860 — Section 34, 312, 313, 415, 417, 420, 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(1)(xii)Code Of Criminal Procedure, 1973 — Section 161, 313
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High Courts29 Jul 2022Dismissed

K.Chandrashekar Rao Another Vs State Of A.P.

Telangana High Court · (2022) 07 TEL CK 0064

Prevention of Corruption Act, 1988 — Section 7, 12, 13, 13(1)(a), 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20Code Of Criminal Procedure, 1973 — Section 164, 207Evidence Act, 1872 — Section 65B(1), 65B(4)
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