COURT ARCHIVE

Telangana High Court judgments, 2022

985 judgments · page 43 of 50

High Courts24 Feb 2022Disposed Of

M/S.Varadhi Advertisers Pvt Ltd Vs South Indian Bank

Telangana High Court · (2022) 02 TEL CK 0082

Constitution Of India, 1950 — Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17

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High Courts24 Feb 2022Dismissed

Kotak Mahindra Bank Limited Vs Pallepati Shoba

Telangana High Court · (2022) 02 TEL CK 0081

Constitution Of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 27, 27AConsumer Protection Act, 2019 — Section 72

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High Courts24 Feb 2022Dismissed

APSRTC, Mushirabad, Hyderabad. And Another Vs K. Sheetal Bai And 4 Others

Telangana High Court · (2022) 02 TEL CK 0080

Motor Vehicles Act, 1988 — Section 166

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High Courts24 Feb 2022Dismissed

Mohd. Abdul Jahangir OD HG 2669 Vs State Of Telangana

Telangana High Court · (2022) 02 TEL CK 0079

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High Courts24 Feb 2022Dismissed

United India Insurance Company Limited Another Vs Yerra Konuramma Another

Telangana High Court · (2022) 02 TEL CK 0078

Motor Vehicles Act, 1988 — Section 166

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High Courts23 Feb 2022Dismissed

Lakshmi Bai Amp 3 Others Vs Tahsildar, Madnoor Mandal 5 Others

Telangana High Court · (2022) 02 TEL CK 0071

Andhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Act, 1950 — Section 38E

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High Courts23 Feb 2022Allowed

Pyrdha Suresh Babu Vs State Of Telangana And 2 Others

Telangana High Court · (2022) 02 TEL CK 0070

Constitution Of India, 1950 — Article 21, 22Indian Penal Code, 1860 — Section 380, 457

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High Courts23 Feb 2022Allowed

Guvvala Srinivas Vs State Of Telangana

Telangana High Court · (2022) 02 TEL CK 0069

Indian Penal Code, 1860 — Section 34, 323, 324, 384, 506

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High Courts23 Feb 2022Dismissed

Sukesh Gupta Vs Government Of India

Telangana High Court · (2022) 02 TEL CK 0068

Constitution Of India, 1950 — Article 20(3)Code Of Criminal Procedure, 1973 — Section 154, 193, 228, 482Indian Penal Code, 1860 — Section 34, 120B, 193, 228, 379, 409, 411, 417, 418, 419, 420, 458, 465, 467, 471, 477, 477A

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High Courts22 Feb 2022Allowed

Suprema Inc., A Korean Company Vs 4G Identity Solutions Private Limited

Telangana High Court · (2022) 02 TEL CK 0077

Arbitration And Conciliation Act 1996 — Section 2(e), 2(f), 4, 11(6), 34, 37

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High Courts22 Feb 2022Dismissed

Commissioner Of Central Excise Customs Vs C. Srinivas

Telangana High Court · (2022) 02 TEL CK 0076

Customs Act, 1962 — Section 108, 111(d), 112(b), 123

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High Courts22 Feb 2022Disposed Of

Silver Line Projects Pvt. Ltd. And Another Vs Hyderabad Metropolitan Development Authority And 2 Others

Telangana High Court · (2022) 02 TEL CK 0075

Constitution Of India, 1950 — Article 226

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High Courts22 Feb 2022Dismissed

Union Of India Vs Krishnapatnam Railway Company Limited

Telangana High Court · (2022) 02 TEL CK 0074

Constitution Of India, 1950 — Article 226, 227Arbitration And Conciliation Act 1996 — Section 5, 16, 34, 37Evidence Act, 1872 — Section 123

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High Courts22 Feb 2022Allowed

C. Srimannarayana Vs Hindustan Petroleum Corporation Limited, SECBAD And Another

Telangana High Court · (2022) 02 TEL CK 0073

Constitution Of India, 1950 — Article 21, 22Arbitration And Conciliation Act 1996 — Section 9, 9(ii)(e), 34Specific Relief Act, 1963 — Section 14(1), 14(1)(c), 41

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High Courts22 Feb 2022Dismissed