High Courts11 Apr 2022Dismissed
Central Power Distribution Company Of Andhra Pradesh Limited Vs Andhra Sinter Limited
Telangana High Court · (2022) 04 TEL CK 0039
COURT ARCHIVE
Telangana High Court judgments, 2022
985 judgments · page 36 of 50
High Courts11 Apr 2022Dismissed
Ramasingh Lalithabai Vs Khaja Shoukat Ali
Telangana High Court · (2022) 04 TEL CK 0038
High Courts11 Apr 2022Dismissed
Cheruku Dasaradha Vs Khaja Shoukat Ali
Telangana High Court · (2022) 04 TEL CK 0037
High Courts11 Apr 2022Disposed Of
K Taruni And 2 Others Vs State Of Telangana And Another
Telangana High Court · (2022) 04 TEL CK 0029
High Courts11 Apr 2022Disposed Of
Gaddam Sushma Vs State Of Telangana
Telangana High Court · (2022) 04 TEL CK 0028
High Courts11 Apr 2022Dismissed
M. Koteshwar Rao Vs Kashi Reddy And 2 Ors
Telangana High Court · (2022) 04 TEL CK 0027
High Courts08 Apr 2022Allowed
D. Rama Devi, Krishna Dt 2 Others Vs D. Hemasri, HYD Anr
Telangana High Court · (2022) 04 TEL CK 0026
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 107, 120B, 494, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts08 Apr 2022Dismissed
Principal Secretary, Rb Department Vs P.Chandra Sekhar Reddy
Telangana High Court · (2022) 04 TEL CK 0025
High Courts08 Apr 2022Dismissed
Andhra Pradesh State Financial, Hyd Vs Pulukuri Venkateswarlu, Section. 3 Others
Telangana High Court · (2022) 04 TEL CK 0024
State Financial Corporations Act, 1951 — Section 29Kerala Revenue Recovery Act, 1968 — Section 52A, 52A(1), 70, 70(2), 70(3), 71Limitation Act, 1963 — Section 18
High Courts08 Apr 2022
Karengula Srinivas Vs State Of Telangana
Telangana High Court · (2022) 04 TEL CK 0023
Code of Criminal Procedure, 1973 — Section 167, 167(2), 437, 437(3), 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 20(b), 36A(4)
High Courts08 Apr 2022Allowed
M.Ravinder Rao Vs Government Of A.P.
Telangana High Court · (2022) 04 TEL CK 0022
Constitution Of India, 1950 — Article 136, 226, 311, 311(2)Telangana State Civil Service (Classification, Control and Appeal) Rules, 1991 — Rule 9(vi), 9(vii), 9(viii), 9(x), 20, 20(5)(b), 21, 37Industrial Disputes Act, 1947 — Section 11A
High Courts08 Apr 2022Allowed
Bharat Sanchar Nigam Limited Vs G Chandrasekar Rao
Telangana High Court · (2022) 04 TEL CK 0021
High Courts08 Apr 2022Allowed
Roop Singh Bhatty Vs M/S. Shriram City Union Finance Limited
Telangana High Court · (2022) 04 TEL CK 0020
Arbitration And Conciliation Act, 1996 — Section 29A, 29A(1), 29A(3), 29A(4), 34Arbitration And Conciliation (Amendment) Act, 2019 — Section 1(2), 6
High Courts07 Apr 2022Allowed
M/S Prime Properties Vs Alam Khan
Telangana High Court · (2022) 04 TEL CK 0030
Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 1 Rule 10(2)Transfer Of Property Act, 1882 — Section 52
High Courts07 Apr 2022Disposed Of
Prof Shantha Sinha Vs State Of Telangana And 7 Others
Telangana High Court · (2022) 04 TEL CK 0014
High Courts07 Apr 2022Dismissed
Depot Manager And 2 Others Vs A. G. Goud
Telangana High Court · (2022) 04 TEL CK 0013
High Courts07 Apr 2022Disposed Of
Jakkidi Nirmala Vs State Of Telangana
Telangana High Court · (2022) 04 TEL CK 0012
Registration Act, 1908 — Section 22A
High Courts07 Apr 2022Dismissed
M/S.Taaza International Limited Vs State Of Telangana And 2 Others
Telangana High Court · (2022) 04 TEL CK 0011
Companies Act, 1956 — Section 3Limited Liability Partnership Act, 2008 — Section 2(d)
High Courts07 Apr 2022Allowed
Pratap Chowdary Vs State Of Telangana
Telangana High Court · (2022) 04 TEL CK 0010
High Courts06 Apr 2022Disposed Of
Sai Mahesh Bhagavatula And 3 Others Vs State Of Telangana And Another
Telangana High Court · (2022) 04 TEL CK 0018
Code Of Criminal Procedure, 1973 — Section 41A, 482Indian Penal Code, 1860 — Section 323, 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4