High Courts16 Jun 2022Disposed Of
Pachipulusu Suresh Vs C. Chandramma
Telangana High Court · (2022) 06 TEL CK 0060
Code Of Civil Procedure, 1908 — Order 15A Rule 1
COURT ARCHIVE
Telangana High Court judgments, 2022
985 judgments · page 29 of 50
High Courts16 Jun 2022Dismissed
Salla Sripal Reddy Vs State Of Andhra Pradesh
Telangana High Court · (2022) 06 TEL CK 0046
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 420, 427, 447
High Courts15 Jun 2022Disposed Of
Mahabubnagar District Palamoori Migrant Labour Union Vs State Of Telangana
Telangana High Court · (2022) 06 TEL CK 0045
Constitution Of India, 1950 — Article 14, 19, 21
High Courts15 Jun 2022Allowed
M. Sravan Sravan Kumar Vs State Of Telangana And 2 Others
Telangana High Court · (2022) 06 TEL CK 0044
High Courts15 Jun 2022Dismissed
D.Satyanarayana Vs Singareni Collieries Company Limited
Telangana High Court · (2022) 06 TEL CK 0043
Constitution Of India, 1950 — Article 226
High Courts15 Jun 2022Disposed Of
Ayub Khan Vs State Of Telangana
Telangana High Court · (2022) 06 TEL CK 0042
Code Of Criminal Procedure, 1973 — Section 389, 389(2), 436A, 482Indian Penal Code, 1860 — Section 120, 120B, 420, 468, 471
High Courts15 Jun 2022Dismissed
Thodupunuri Srinivas Vs State Of Telangana
Telangana High Court · (2022) 06 TEL CK 0041
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 409, 420
High Courts15 Jun 2022Dismissed
Lingala Venkanna Vs Palnati Yugendhar
Telangana High Court · (2022) 06 TEL CK 0040
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 26 Rule 9
High Courts15 Jun 2022Allowed
Employees State Insurance Corporation Vs M/S. CMR Model High School
Telangana High Court · (2022) 06 TEL CK 0039
Employees' State Insurance Act, 1948 — Section 39(4), 45A, 45C, 45I, 85B, 85B(2)Employees' State Insurance (General) Regulations, 1950 — Regulation 31C
High Courts09 Jun 2022Partly Allowed
M/S Kamadhenu And CompanyVs State Of Telangana
Telangana High Court · (2022) 06 TEL CK 0038
Code Of Criminal Procedure, 1973 — Section 440(2), 482Negotiable Instruments Act, 1881 — Section 138
High Courts09 Jun 2022Partly Allowed
M/S Kamadhenu And CompanyVs State Of Telangana And Another
Telangana High Court · (2022) 06 TEL CK 0037
Code Of Criminal Procedure, 1973 — Section 440(2), 482Negotiable Instruments Act, 1881 — Section 138
High Courts09 Jun 2022Disposed Of
K Sudarshan Vs State Of Tg,Prl.Scy,Revenue,Hyd,
Telangana High Court · (2022) 06 TEL CK 0036
High Courts09 Jun 2022Dismissed
Mohammed RiyazVs State Of Telangana And 4 Others
Telangana High Court · (2022) 06 TEL CK 0035
High Courts09 Jun 2022Dismissed
Shaik KabreVs Bakki Surender
Telangana High Court · (2022) 06 TEL CK 0034
High Courts08 Jun 2022Dismissed
State Of Telangana Vs Dongre Prakash
Telangana High Court · (2022) 06 TEL CK 0033
Indian Penal Code, 1860 — Section 304A, 337
High Courts08 Jun 2022Dismissed
State Of Telangana Vs Syed Khadeer Ali
Telangana High Court · (2022) 06 TEL CK 0032
Indian Penal Code, 1860 — Section 323, 420, 498A, 506Dowry Prohibition Act, 1961 — Section 4
High Courts08 Jun 2022Disposed Of
State Of Telangana Vs Gali Venkateswarlu
Telangana High Court · (2022) 06 TEL CK 0031
Indian Penal Code, 1860 — Section 420Code Of Criminal Procedure, 1973 — Section 174
High Courts08 Jun 2022Disposed Of
Kotla Srinivasulu Vs State Of Telangana
Telangana High Court · (2022) 06 TEL CK 0030
Constitution Of India, 1950 — Article 14, 21
High Courts08 Jun 2022Allowed
Secunderabad Cantonment Board Vs Pippala Ashok Kumar
Telangana High Court · (2022) 06 TEL CK 0029
Evidence Act, 1872 — Section 101, 102, 103