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Telangana High Court judgments, 2022

985 judgments · page 44 of 50

High Courts17 Feb 2022Dismissed

Saimolla Mogulaiah Vs State Of Telangana

Telangana High Court · (2022) 02 TEL CK 0066

Constitution Of India, 1950 — Article 14, 21, 47, 48A, 51A(g), 300AEnvironment (Protection) Act, 1986 — Section 3National Green Tribunal Act, 2010 — Section 14, 26, 27
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High Courts17 Feb 2022Allowed

Akhtar Begum Vs State Of Telangana

Telangana High Court · (2022) 02 TEL CK 0053

Constitution Of India, 1950 — Article 14, 19, 19(2), 19(3), 19(4), 20, 21, 22, 31C, 31B, 32Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 201, 302, 394, 406, 420, 506Telangana 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 2, 2(a), 3
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High Courts15 Feb 2022Allowed/Allowed/Dismissed

Directorate of Enforcement Vs Kamma Srinivasa Rao

Telangana High Court · (2022) 02 TEL CK 0052

Constitution Of India, 1950 — Article 20(3), 21Prevention Of Money Laundering (Forms And Manner Of Arrest Of The Person Along With The Material To The Adjudicating Authority And Its Period Of Registration) Rules, 2005 — Rule 3, 6Code Of Civil Procedure, 1908 — Order 7 Rule 10, Order 7 Rule 10A
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High Courts14 Feb 2022Dismissed

Balagoni Sai Kiran Vs State of Telangana

Telangana High Court · (2022) 02 TEL CK 0049

Constitution Of India, 1950 — Article 226Andhra Pradesh (Telangana Area) Land Revenue Rules, 1951 — Rule 3, 16Telangana Assigned Lands (Prohibition of Transfers) Act, 1977 — Section 2(1), 3, 3(2), 4, 10
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High Courts11 Feb 2022Dismissed

Hareesh Kolpuru Vs State Of Andhra Pradesh

Telangana High Court · (2022) 02 TEL CK 0044

Land Acquisition Act, 1894 — Section 4(1), 5(a), 6, 17Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
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High Courts11 Feb 2022Dismissed

Anjamma And 8 Others Vs Government Of Telangana And 4 Others

Telangana High Court · (2022) 02 TEL CK 0043

Telangana State Charitable And Hindu Religious Institutions And Endowments Lease Of Agricultural Land Rules, 2003 — Rule 4, 5(1), 6, 11Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82
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