High Courts15 Jul 2022Disposed Of
M.S. Narasimha Iyengar Vs Christopher Raj
Telangana High Court · (2022) 07 TEL CK 0037
COURT ARCHIVE
Telangana High Court judgments, 2022
985 judgments · page 25 of 50
High Courts14 Jul 2022Allowed
S.M.P.M. Hashmi Vs State Of Telangana
Telangana High Court · (2022) 07 TEL CK 0036
Constitution Of India, 1950 — Article 14, 32, 226Andhra Pradesh Civil Services. (Classification, Control and Appeal) Rules, 1991 — Rule 38Andhra Pradesh Revised Pension Rules, 1980 — Rule 9
High Courts14 Jul 2022Dismissed
Central Power Distribution Company Of A.P.Ltd. Vs M/S.Shreya Pet P Ltd.
Telangana High Court · (2022) 07 TEL CK 0035
Electricity (Supply) Act, 1948 — Section 78A, 78A(2)
High Courts14 Jul 2022Disposed Of
Nalla Srinvias Reddy And 5 Others Vs State Of Telangana
Telangana High Court · (2022) 07 TEL CK 0034
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 324, 427, 447, 506
High Courts14 Jul 2022Allowed
Dev Anand Deva Vs Small Industries Development Bank Of India SIDBI
Telangana High Court · (2022) 07 TEL CK 0033
Constitution Of India, 1950 — Article 226, 227Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)Code Of Criminal Procedure, 1973 — Section 248(1), 248(2)
High Courts14 Jul 2022Allowed
Durgala Krishna Prasad Vs State Of A.P., Another
Telangana High Court · (2022) 07 TEL CK 0032
Code Of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 403, 406, 408, 418, 419, 420, 423, 506
High Courts08 Jul 2022Dismissed
K. Chandra Sheker Reddy Vs State Bank Of India
Telangana High Court · (2022) 07 TEL CK 0012
Constitution Of India, 1950 — Article 226Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(6), 9, 9(1), 9(4)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17, 17(1)
High Courts07 Jul 2022Dismissed
D.A.Deepa Vs State Of A.P. 3 Others
Telangana High Court · (2022) 07 TEL CK 0021
Dowry Prohibition Act, 1961 — Section 4, 6Indian Penal Code, 1860 — Section 498ACode Of Criminal Procedure, 1973 — Section 372
High Courts07 Jul 2022Dismissed
M/S. Samriddhi Petrol Products Private Ltd Vs Debts Recovery Tribunal-I Hyderabad, Rep.By Its Registrar And Two Others
Telangana High Court · (2022) 07 TEL CK 0020
Recovery Of Debts And Bankruptcy Act, 1993 — Section 22(2)(h)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2022 — Section 17, 18
High Courts07 Jul 2022Allowed
Mohd. Abdul Azeem Vs State Of A.P.
Telangana High Court · (2022) 07 TEL CK 0019
Indian Penal Code, 1860 — Section 354, 506, 509
High Courts07 Jul 2022Dismissed
Tirumala Estates Vs Dr. Chamundeshwari
Telangana High Court · (2022) 07 TEL CK 0018
High Courts07 Jul 2022Dismissed
M/S. Tirumala Estates Vs S. Vijayashree
Telangana High Court · (2022) 07 TEL CK 0017
Code Of Civil Procedure, 1908 — Section 107
High Courts07 Jul 2022Dismissed
Yellaiah Setty Vs Assistant Commissioner Of Income Tax And 2 Others
Telangana High Court · (2022) 07 TEL CK 0016
Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 148A(b), 148A(d), 151A
High Courts07 Jul 2022Dismissed
Mohd. Khasim Khasim And Another Vs State
Telangana High Court · (2022) 07 TEL CK 0015
Constitution Of India, 1950 — Article 20Indian Penal Code, 1860 — Section 120A, 120B, 124A, 153A, 295, 295A, 296, 307, 324, 325, 326, 395, 436Explosive Substances Act, 1908 — Section 3, 4, 5, 6
High Courts07 Jul 2022Dismissed
Ginya Bai Another Vs Depot Manager, APSRTC Another
Telangana High Court · (2022) 07 TEL CK 0014
Motor Vehicles Act, 1988 — Section 166
High Courts07 Jul 2022Allowed
Burla Laxminarayana Laxman, Vs State Of A.P.
Telangana High Court · (2022) 07 TEL CK 0013
Indian Penal Code, 1860 — Section 415, 417, 420Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(xii)
High Courts06 Jul 2022Allowed
Ch.Raghunandan And Others Vs State Of Telangana
Telangana High Court · (2022) 07 TEL CK 0031
Constitution Of India, 1950 — Article 356(1)Indian Penal Code, 1860 — Section 6, 21, 76, 79, 120, 147, 148, 149, 300(3), 302, 307Arms Act, 1959 — Section 25(1)(b), 27
High Courts06 Jul 2022Dismissed
APSRTC, Rep By Its M.D., Hyderabad Vs Regalla Madhavi, Khammam Dist 4 Others
Telangana High Court · (2022) 07 TEL CK 0030
Motor Vehicles Act, 1988 — Section 166Indian Penal Code, 1860 — Section 304A, 337
High Courts06 Jul 2022Dismissed
Ananthula Laxmi And Another Vs State Of Telengana And Another
Telangana High Court · (2022) 07 TEL CK 0029
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 420, 506
High Courts06 Jul 2022Partly Allowed
Telangana State Road Transport Corporation Vs S Anitha
Telangana High Court · (2022) 07 TEL CK 0028
Motor Vehicles Act, 1988 — Section 166