High Courts16 Mar 2022
Mohammed Siddique Vs State Of Telangana
Telangana High Court · (2022) 03 TEL CK 0039
COURT ARCHIVE
Telangana High Court judgments, 2022
985 judgments · page 40 of 50
High Courts15 Mar 2022Allowed
Alluri Sowmya Vs Govt. Of India And 6 Others
Telangana High Court · (2022) 03 TEL CK 0061
Constitution Of India, 1950 — Article 226
High Courts15 Mar 2022Dismissed
B.Rajeshwar Goud Vs Union Of India
Telangana High Court · (2022) 03 TEL CK 0060
Postal Manual Volume VI Part III, — Rule 100Indian Penal Code, 1860 — Section 403, 409
High Courts15 Mar 2022Disposed Of
Jogi Venkatesh Vs State Of Telangana
Telangana High Court · (2022) 03 TEL CK 0045
Municipalities Act, 1965 — Section 217, 228(3)
High Courts15 Mar 2022Disposed Of
Devani Sateesh, 24 Others Vs State Of AP Rep By Its PP HYD.
Telangana High Court · (2022) 03 TEL CK 0044
Indian Penal Code, 1860 — Section 147, 148, 149, 309, 332, 504, 506, 509Criminal Law (Amendment) Act, 2013 — Section — Section 7
High Courts15 Mar 2022Partly Allowed
Yarlagadda Bhagya Laxmi And Another Vs N.Pundarikam And Another
Telangana High Court · (2022) 03 TEL CK 0043
Motor Vehicles Act, 1988 — Section 166
High Courts15 Mar 2022Dismissed
Bathini Chetan Vs State Of Telangana And 5 Others
Telangana High Court · (2022) 03 TEL CK 0042
High Courts14 Mar 2022Disposed Of
Ashish Kumar Goyal Vs Electronics Corporation Of India Ltd. ECIL And 2 Others
Telangana High Court · (2022) 03 TEL CK 0052
Constitution Of India, 1950 — Article 226
High Courts14 Mar 2022Dismissed
Kore Raj Kumar Vs Kale Saraiah
Telangana High Court · (2022) 03 TEL CK 0051
Code Of Civil Procedure, 1908 — Section 151, Order 14 Rule 5
High Courts14 Mar 2022Dismissed
Budige Narsimha Vs State Of A.P., Rep By PP.
Telangana High Court · (2022) 03 TEL CK 0050
Indian Penal Code, 1860 — Section 304B, 498AEvidence Act, 1872 — Section 113B
High Courts14 Mar 2022Disposed Of
Mohd Mahaboob Khan Vs State Of Andhra Pradesh Rep By PP.,
Telangana High Court · (2022) 03 TEL CK 0049
Indian Penal Code, 1860 — Section 409, 468
High Courts14 Mar 2022Dismissed/Partly Allowed
New India Assurance Company Limited, Secbad Vs Usham Manemma 2 Ors
Telangana High Court · (2022) 03 TEL CK 0048
A.P.Motor Vehicles Rules, 1989 — Rule 2(g)Code Of Civil Procedure, 1908 — Section 2(11)Motor Vehicles Act, 1988 — Section 140, 166, 166(1)(c)
High Courts14 Mar 2022Disposed Of
Katikonda Saritha Vs M/ S. Ganga Charitable Trust
Telangana High Court · (2022) 03 TEL CK 0047
Motor Vehicles Act, 1988 — Section 140(4), 163A, 163A(2), 166
High Courts14 Mar 2022Allowed
Syed Aijaz Mohiuddin Vs M.A. Mannan Khan, And Another
Telangana High Court · (2022) 03 TEL CK 0046
Code Of Civil Procedure, 1908 — Section 47, 115, 151, Order 21, Order 9
High Courts11 Mar 2022Allowed
G.V.Anna Rao And 2 Others Vs State Of Telangana.,Rep.,Pp And Another
Telangana High Court · (2022) 03 TEL CK 0038
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 406, 416, 420, 471
High Courts11 Mar 2022Dismissed
Ashok Kumar Agarwal And 3 Others Vs State Of Telangana.,Rep.,PP And Another
Telangana High Court · (2022) 03 TEL CK 0037
Code Of Criminal Procedure, 1973 — Section 464, 467, 471, 482Indian Penal Code, 1860 — Section 34, 406, 418, 419, 420, 467, 468, 471, 506Transfer Of Property Act, 1882 — Section 106
High Courts11 Mar 2022Dismissed
Prem Singh Rathore Vs T.Raia Sinoh
Telangana High Court · (2022) 03 TEL CK 0036
Constitution Of India, 1950 — Article 19(1)(a)Conduct of Election Rules, 1961 — Rule 4A, 11A, 94ACode Of Civil Procedure, 1908 — Order 18 Rule 4, Order 6 Rule 15
High Courts11 Mar 2022Dismissed
Dr. M. Shankar Vs State Of A.P.
Telangana High Court · (2022) 03 TEL CK 0035
Evidence Act, 1872 — Section 3, 145, 155Prevention Of Corruption Act, 1988 — Section 7, 13, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20Code Of Criminal Procedure, 1973 — Section 161
High Courts11 Mar 2022Allowed
A. Ramakrishna Reddy & another Vs State of Telangana
Telangana High Court · (2022) 03 TEL CK 0027
Constitution Of India, 1950 — Article 14, 19, 19(2)Telangana Public Security Act, 1992 — Section 2(d), 2(e), 2(f), 8(2), 9, 9(1), 9(2), 12Code Of Criminal Procedure, 1973 — Section 41A, 95, 161, 165, 451, 457, 482
High Courts10 Mar 2022Disposed Of
Guthikonda Sadanandam Vs Guthikonda Vani Devi
Telangana High Court · (2022) 03 TEL CK 0033
Protection Of Women From Domestic Violence Act, 2005 — Section 12, 20Code Of Criminal Procedure, 1973 — Section 125(3)