High Courts28 Jul 2022Disposed Of
Rudraraju Srinivas Shah Vs Union Of India And 4 Others
Telangana High Court · (2022) 07 TEL CK 0059
Constitution Of India, 1950 — Article 21
COURT ARCHIVE
Telangana High Court judgments, 2022
985 judgments · page 23 of 50
High Courts28 Jul 2022Disposed Of
M.S Prabhakar Vs State Bank Of India
Telangana High Court · (2022) 07 TEL CK 0058
Constitution Of India, 1950 — Article 21
High Courts28 Jul 2022Disposed Of
K. Prameela Vs TSRTC
Telangana High Court · (2022) 07 TEL CK 0057
Motor Vehicles Act, 1988 — Section 166
High Courts28 Jul 2022Disposed Of
Radhika Vs Engineer In Chief RB Administration NH,
Telangana High Court · (2022) 07 TEL CK 0056
Industrial Disputes Act, 1947 — Section 17B
High Courts28 Jul 2022Disposed Of
G.V. Srinivasa Murthy 8 Ors. Vs Secy., Dept. Of Heavy Inds., New Delhi 2 Ors.
Telangana High Court · (2022) 07 TEL CK 0055
High Courts28 Jul 2022Allowed
M Anuradha, Hyderabad 2 Others Vs Prl Secy, Public Health Municipal Engg., Hyderabad 3 Others
Telangana High Court · (2022) 07 TEL CK 0054
Constitution Of India, 1950 — Article 14, 21Andhra Pradesh (Regulation Of Appointment To Public Services And Rationalization Of Staff Pattern And Pay Structure) Act, 1994 — Section 7
High Courts27 Jul 2022Allowed
C Narayana Rao, Secunderabad 1 Other Vs R Ajay Kumar
Telangana High Court · (2022) 07 TEL CK 0071
High Courts27 Jul 2022Disposed Of
APSRTC Now TSRTC Vs V. Narayana
Telangana High Court · (2022) 07 TEL CK 0070
High Courts27 Jul 2022Partly Allowed
Gousia Begum Vs N.Nageshwar Rao,
Telangana High Court · (2022) 07 TEL CK 0069
Motor Vehicles Act, 1988 — Section 166
High Courts27 Jul 2022
Damodar Rao Vs M. Sreenivasulu
Telangana High Court · (2022) 07 TEL CK 0068
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 8 Rule 1A
High Courts27 Jul 2022Allowed
Razia Bee Vs District Collector Panchayats
Telangana High Court · (2022) 07 TEL CK 0067
Telangana Panchayat Raj (Conduct Of Election Of Member (Co-Opted), President And Vicepresident Of Mandal Praja Parishad And Members (Co-Opted), Chairperson And Vice-Chairperson Of Zilla Praja Parishad) Rules, 2018 — Rule 10, 11Telangana Panchayat Raj Act, 2018 — Section 147(1)
High Courts27 Jul 2022Allowed
554 ASC Battalion Vs Chander
Telangana High Court · (2022) 07 TEL CK 0066
Secunderabad Contonment And Cantonment Administration Rules, 1930 — Rule 6Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 4Cantonment Act, 1924 — Section 280
High Courts26 Jul 2022Dismissed
Maruthi Corporation Limited Vs SICOM Limited
Telangana High Court · (2022) 07 TEL CK 0080
Constitution Of India, 1950 — Article 12, 14, 226Recovery of Debts and Bankruptcy Act, 1993 — Section 19Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17
High Courts26 Jul 2022Disposed Of
Kundaram Ashok Vs Union Of India
Telangana High Court · (2022) 07 TEL CK 0079
High Courts26 Jul 2022Allowed
Gourishetty Srinivas Vs State Of Telangana
Telangana High Court · (2022) 07 TEL CK 0078
Constitution Of India, 1950 — Article 14, 19, 19(1)(g), 21
High Courts26 Jul 2022Dismissed
B. Nagamani Vs P. Masthyagiri
Telangana High Court · (2022) 07 TEL CK 0077
Motor Vehicles Act, 1988 — Section 166
High Courts26 Jul 2022Disposed Of
Choudam Sumanth Vishnu Teja Vs State Of Telangana
Telangana High Court · (2022) 07 TEL CK 0076
Code Of Criminal Procedure, 1973 — Section 173, 482
High Courts26 Jul 2022Allowed
Dr. Matta Raja Reddy Vs State Of Telangana
Telangana High Court · (2022) 07 TEL CK 0075
National Council for Teacher Education Act, 1993 — Section 17(1)
High Courts26 Jul 2022Dismissed
Shanigarapu Ramadas Vs State Of Telangana
Telangana High Court · (2022) 07 TEL CK 0074
Code Of Criminal Procedure, 1973 — Section 125, 397, 401
High Courts26 Jul 2022Allowed
K.Ravindr Reddy A1 Hyderabad 3 Otrs Vs Y.Shekar Reddy
Telangana High Court · (2022) 07 TEL CK 0073
Code Of Criminal Procedure, 1973 — Section 239, 397, 401A.P.Land Grabbing (Prohibition) Act, 1982 — Section 3, 4Prevention of Damage to Public Property Act, 1984 — Section 3