COURT ARCHIVE

Telangana High Court judgments, 2022

985 judgments · page 38 of 50

High Courts30 Mar 2022Allowed

Chetna Gupta Vs State Of Telangana

Telangana High Court · (2022) 03 TEL CK 0096

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 11(1), 15(1), 19(1), 21

High Courts30 Mar 2022Disposed Of

Ravella Sudarshan Rao 11 Others Vs Govt Of Telangana., Industries Commerce 9 Others

Telangana High Court · (2022) 03 TEL CK 0095

Constitution Of India, 1950 — Article 21, 47, 48A, 51A(g)Andhra Pradesh Minor Mineral concession Rules, 1966 — Rule 12(5) (h)(xii)

High Courts30 Mar 2022Dismissed

United India Insurance Company Limited, Secunderabad. Vs D. Renamma And 2 Others

Telangana High Court · (2022) 03 TEL CK 0094

High Courts29 Mar 2022Allowed

Eligeti Srinivas Vs Union Of India And 3 Others

Telangana High Court · (2022) 03 TEL CK 0076

High Courts29 Mar 2022Disposed Of

N.Srinivasa Rao Vs State Of Telangana And Another

Telangana High Court · (2022) 03 TEL CK 0075

Andhra Pradesh Revised Pension Rules, 1980 — Rule 9

High Courts28 Mar 2022Disposed Of

Bavusaipeta Fishermen Cooperative Society Vs State Of Telangana And 3 Others

Telangana High Court · (2022) 03 TEL CK 0082

High Courts28 Mar 2022Disposed Of

Basheed Vs Station House Officer And Another

Telangana High Court · (2022) 03 TEL CK 0081

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 200

High Courts28 Mar 2022Disposed Of

Ravula Gopal Reddy Vs State Of Telangana

Telangana High Court · (2022) 03 TEL CK 0080

High Courts28 Mar 2022Allowed

Mansani Krishna Kishore Vs State Of Telengana And Another

Telangana High Court · (2022) 03 TEL CK 0079

Code Of Criminal Procedure, 1973 — Section 311, 482Negotiable Instruments Act, 1881 — Section 138

High Courts28 Mar 2022Disposed Of

Spandanasphoorty Financial Limited Vs IQ Technologies And Another

Telangana High Court · (2022) 03 TEL CK 0078

Arbitration And Conciliation Act, 1996 — Section 9

High Courts28 Mar 2022Allowed

State Of Telangana, Repby Its Principal Secretary Vs Amirneni Mamatha

Telangana High Court · (2022) 03 TEL CK 0077

High Courts25 Mar 2022Disposed Of

Seri Sasikala Vs State Of Telangana

Telangana High Court · (2022) 03 TEL CK 0063

Code Of Criminal Procedure, 1973 — Section 41A, 482Indian Penal Code, 1860 — Section 420

High Courts25 Mar 2022Disposed Of

Mohd. Jahangir Vs State Of Telangana

Telangana High Court · (2022) 03 TEL CK 0062

High Courts24 Mar 2022Disposed Of

Shresht Industries Private Limited Vs Canara Bank

Telangana High Court · (2022) 03 TEL CK 0066

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17

High Courts24 Mar 2022Partly Allowed

T.Srinivasam Vs Union Of India

Telangana High Court · (2022) 03 TEL CK 0065

Constitution Of India, 1950 — Article 226

High Courts24 Mar 2022Disposed Of

Kalyani Sumalatha Vs State Of Telangana

Telangana High Court · (2022) 03 TEL CK 0064

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 363, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 5(l), 6

High Courts23 Mar 2022Dismissed

Sri Shiridi Sai Samaj A Registered Society Vs Govt Of A.P 4 Others

Telangana High Court · (2022) 03 TEL CK 0071

High Courts23 Mar 2022Dismissed

Jakkula Shankaraiah Vs Aggi Bheemaiah

Telangana High Court · (2022) 03 TEL CK 0070

High Courts23 Mar 2022Dismissed

Veeramachaneni Rama Mohan Rao Vs Bank Of Maharashtra And Another

Telangana High Court · (2022) 03 TEL CK 0069

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4Insolvency And Bankruptcy Code, 2016 — Section 7, 14, 61

High Courts23 Mar 2022Dismissed

University Of Hyderabad Vs State Of Telangana

Telangana High Court · (2022) 03 TEL CK 0068

Constitution Of India, 1950 — Article 371(d)(e)University Of Hyderabad Act, 1974 — Section 5, 5(23)