High Courts29 Apr 2022Dismissed
Abdul Kareem Vs Sharifa Bi And 18 Others
Telangana High Court · (2022) 04 TEL CK 0093
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Telangana High Court judgments, 2022
985 judgments · page 33 of 50
High Courts29 Apr 2022Allowed
Hinge Maninder Vs Ap Grameena Vikas Bank, Rep.By Its Chairman
Telangana High Court · (2022) 04 TEL CK 0092
Constitution Of India, 1950 — Article 14Kaktiya Grameena Bank (Officers & Employees) Staff Service Regulations, 1983 — Regulation 29Reserve Bank of India (Staff) Regulations, 1948 — Regulation 39, 46, 47(4)
High Courts29 Apr 2022Dismissed
M/S.Gopal Roller Flour Mills P.Ltd,Hyd Vs Bhagwan Traders, Business, Raigarh
Telangana High Court · (2022) 04 TEL CK 0091
Limitation Act, 1963 — Article 14, 15Code Of Civil Procedure, 1908 — Order 3 Rule 2Evidence Act, 1872 — Section 91, 92, 120
High Courts29 Apr 2022Dismissed
Siddi Vinayaka Industries And 3 Others Vs State Of Telangana And 4 Others
Telangana High Court · (2022) 04 TEL CK 0090
Constitution Of India, 1950 — Article 14Micro, Small and Medium Enterprises Development Act, 2006 — Section 7(1), 7(1)(a)(i), 7(1)(a)(ii), 7(1)(a)(iii), 9, 10, 11
High Courts29 Apr 2022Disposed Of
Huel Harsha Rodrigues Vs State Of Telangana And 10 Others
Telangana High Court · (2022) 04 TEL CK 0089
High Courts29 Apr 2022Disposed Of
K. Chakradhar Reddy Vs State Of Telangana
Telangana High Court · (2022) 04 TEL CK 0088
Constitution Of India, 1950 — Article 226Family Courts Act, 1984 — Section 7(1)(g)
High Courts29 Apr 2022
Gurunath And 2 Others Vs G. Raghuma Reddy And 3 Others
Telangana High Court · (2022) 04 TEL CK 0087
High Courts28 Apr 2022
Kenam Baswaraj Vs State Of Telangana
Telangana High Court · (2022) 04 TEL CK 0086
High Courts28 Apr 2022Partly Allowed
New India Assurance Com. Ltd., Nizamabad Vs Padala Linga Goud, Karimnagar Dist 2 Others
Telangana High Court · (2022) 04 TEL CK 0085
High Courts28 Apr 2022Dismissed
Greater Hyderabad Municipal Corporation, Vs Regional P.F. Commissioner-II
Telangana High Court · (2022) 04 TEL CK 0084
Employees� Provident Funds And Miscellaneous Provisions Act, 1952 — Section 6, 7I, 7Q, 8F, 14BCentral Excise Act, 1944 — Section 11AC
High Courts27 Apr 2022Disposed Of
Dr. Aishwarya Vs State Of Telangana And Another
Telangana High Court · (2022) 04 TEL CK 0065
High Courts27 Apr 2022Disposed Of
K. Komali Vs State Of Telangana
Telangana High Court · (2022) 04 TEL CK 0064
High Courts27 Apr 2022Dismissed
H. Sanjay Kumar Vs Canara Bank And 15 Others
Telangana High Court · (2022) 04 TEL CK 0063
Constitution Of India, 1950 — Article 226Security Interest (Enforcement) Rules, 2002 — Section 8, 8(5), 8(6), 9, 9(1)Recovery Of Dues And Bankruptcy Act, 1993 — Section 19
High Courts26 Apr 2022Allowed
Syed Iftekhar Ahmed And 4 Others Vs Commissioner
Telangana High Court · (2022) 04 TEL CK 0067
High Courts26 Apr 2022Allowed
Bonala Ramesh Vs State Of Telangana
Telangana High Court · (2022) 04 TEL CK 0066
Indian Penal Code, 1860 — Section 363, 366, 366A, 376, 376(2)(n), 496, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 6
High Courts25 Apr 2022Dismissed
Avula Anitha Vs State Of Telangana And 6 Others
Telangana High Court · (2022) 04 TEL CK 0074
Hyderabad Metropolitan Development Authority Act, 2008 — Section 23(2)
High Courts25 Apr 2022Dismissed
M/S. Dhanalaxmi Trading Company Vs State Of Telangana
Telangana High Court · (2022) 04 TEL CK 0073
Constitution Of India, 1950 — Article 226
High Courts25 Apr 2022Allowed
Banoth Ratna Vs Special Deputy Collector
Telangana High Court · (2022) 04 TEL CK 0072
Constitution Of India, 1950 — Article 227A.P. Scheduled Area Land Transfer Rules, 1969 — Rule 7(1), 7(4)A.P. Scheduled Area Land Transfer Regulation, 1959 — Section 3, 3(1)(a), 3(2)(a)
High Courts25 Apr 2022Allowed
Darshinee Infra Projects Vs Greater Hyderabad Municipal Corporation
Telangana High Court · (2022) 04 TEL CK 0071
A.P. Regulation Of Unapproved And Illegal Layout Rules, 2007 — Rule 2(iv)
High Courts25 Apr 2022Dismissed
Mohd. Iqbal Ali Vs Syed Shah Jaffar Hussain
Telangana High Court · (2022) 04 TEL CK 0070
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 21 Rule 26, Order 21 Rule 35(3)