High Courts06 Apr 2022
Pothnak Raghuvender Vs State Of Telangana
Telangana High Court · (2022) 04 TEL CK 0017
COURT ARCHIVE
Telangana High Court judgments, 2022
985 judgments · page 37 of 50
High Courts06 Apr 2022Allowed
K.Neelavathi, Nizamabad District. Vs Commissioner Of Labour, A.P., Hyderabad 2 Others
Telangana High Court · (2022) 04 TEL CK 0016
High Courts06 Apr 2022Allowed
J. V. Mohan Vs State Of Telangana
Telangana High Court · (2022) 04 TEL CK 0015
Indian Penal Code, 1860 — Section 34, 109, 120B, 341, 343, 468, 469, 471Criminal Law Amendment Act, 1932 — Section 7(1)Code Of Criminal Procedure, 1973 — Section 197, 482
High Courts04 Apr 2022Dismissed
M/S.Guardian Security Services Vs Employees State Insurance Corporation
Telangana High Court · (2022) 04 TEL CK 0019
Constitution Of India, 1950 — Article 14, 19(1)(g), 21Employees State Insurance Act, 1948 — Section 2(4), 40, 41, 44(1), 45A, 45A(1), 45A(2), 45B, 45G(3)(x), 75, 75(2)(a), 77(1A)
High Courts04 Apr 2022Disposed Of
S.Ravinder Reddy Vs Employees State Insurance Corporation And 3 Others
Telangana High Court · (2022) 04 TEL CK 0009
Employees State Insurance Act, 1948 — Section 45, 45A, 45AA, 45G, 75
High Courts04 Apr 2022Disposed Of
Chintapatla Tribhuvan Rao Vs State Of Telangan
Telangana High Court · (2022) 04 TEL CK 0007
High Courts04 Apr 2022Disposed Of
Cheeti Gunni Vs State Of Telangana
Telangana High Court · (2022) 04 TEL CK 0006
High Courts04 Apr 2022Disposed Of
Zainab Afshan Vs State Of Telangana
Telangana High Court · (2022) 04 TEL CK 0005
High Courts04 Apr 2022Disposed Of
Sowmya Cheemala Vs State Of Telangana
Telangana High Court · (2022) 04 TEL CK 0004
High Courts01 Apr 2022Allowed
Annagouni Venkanna Goud Vs State Of Andhra Pradesh
Telangana High Court · (2022) 04 TEL CK 0008
Code Of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts01 Apr 2022Dismissed
V. Ravi Prakash Vs State Of Telangana
Telangana High Court · (2022) 04 TEL CK 0003
Code Of Criminal Procedure, 1973 — Section 41A, 41A(4), 41(1), 438Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 467, 469, 471Information And Technology Act, 2000 — Section 66, 66C, 66D, 72
High Courts01 Apr 2022Dismissed
Nagarjuna Nagar Welfare Association Vs State Of Telangana
Telangana High Court · (2022) 04 TEL CK 0002
Urban Land (Ceiling and Regulation) Act, 1976 — Section 8(1), 8(3), 8(4), 10(3), 10(6), 23(4)
High Courts01 Apr 2022Dismissed
Bala Laxmi Rangu, Ts., 4 Ors. Vs State Of Ts.,Revenue, Hyderabad, 6 Ors
Telangana High Court · (2022) 04 TEL CK 0001
Constitution Of India, 1950 — Article 12, 14, 73, 162, 226Telangana Districts (Formation) Act, 1974 — Section 3, 3(5)
High Courts31 Mar 2022Allowed
Salma Begum, Ranga Reddy Dist 7 Others Vs Union Of India
Telangana High Court · (2022) 03 TEL CK 0098
Code Of Criminal Procedure, 1973 — Section 174Railways Act, 1989 — Section 124A
High Courts31 Mar 2022Allowed
Manthani Sudhakar Vs State Of Telangana And 5 Others
Telangana High Court · (2022) 03 TEL CK 0093
High Courts31 Mar 2022Allowed
B. Anitha Vs B. Kavitha
Telangana High Court · (2022) 03 TEL CK 0092
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151
High Courts31 Mar 2022Dismissed
A. Nageswara Rao Vs State Of Telangana And 4 Others
Telangana High Court · (2022) 03 TEL CK 0091
Andhra Pradesh Civil Services (Conduct) Rules, 1964 — Rule 3, 6
High Courts31 Mar 2022Allowed
Ravula Kiran Kumar Vs State Of Telangana
Telangana High Court · (2022) 03 TEL CK 0090
High Courts31 Mar 2022Dismissed
Dr.Kolla Venkata Subba Rao Vs Union Of India
Telangana High Court · (2022) 03 TEL CK 0089
Constitution Of India, 1950 — Article 14, 16, 19(1), 19(2), 19(3), 19(4), 19(5), 19(6), 20, 21, 32, 226Andhra Pradesh Reorganisation Act, 2014 — Section 77, 80Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17(2)
High Courts30 Mar 2022Disposed Of
Amudala Ramakrishna Vs State Of Telangana
Telangana High Court · (2022) 03 TEL CK 0097
Indian Penal Code, 1860 — Section 34, 290, 323, 363, 448, 506Code Of Criminal Procedure, 1973 — Section 41A