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Telangana High Court judgments, 2022

985 judgments · page 39 of 50

High Courts21 Mar 2022Dismissed

Dheeru Singh Vs State Of Telangana

Telangana High Court · (2022) 03 TEL CK 0084

Constitution Of India, 1950 — Article 14Code Of Criminal Procedure, 1973 — Section 161Telangana Prevention of Dangerous Activities of Boot-leggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders Land-Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertiliser Offenders, Food Adulteration Offenders, Fake Document Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders and White Collar or Financial Offenders Act, 1986 — Section 3
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High Courts21 Mar 2022Dismissed

Dr. Machiraju Vasudeva Murali Vs Union Of India Represented By Its Under Secretary

Telangana High Court · (2022) 03 TEL CK 0083

Constitution Of India, 1950 — Article 14, 16, 19, 19(1), 19(1)(a), 19(1)(b), 19(1)(c), 19(1)(d), 19(1)(e), 19(1)(f), 19(1)(g), 19(2), 19(3), 19(4), 19(5), 19(6), 20, 21, 32, 226, 300A, 371DAndhra Pradesh Reorganisation Act, 2014 — Section 77, 77(2)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17(2)
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High Courts17 Mar 2022Allowed

K. Suryanarayana, A2 Vs N. Jyothi

Telangana High Court · (2022) 03 TEL CK 0054

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 3, 4
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