CourtKutchehry.com

COURT ARCHIVE

Telangana High Court judgments, 2022

985 judgments · page 48 of 50

High Courts25 Jan 2022Dismissed

Mallada K. Sri Ram Vs State Of Telangana

Telangana High Court · (2022) 01 TEL CK 0046

Constitution Of India, 1950 — Article 21Telangana Prevention of Dangerous Activities Of Bootleggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders, Land-Grabbers, Spurious Seed offenders, Insecticide Offenders, Fertilizer Offenders, Food Adulteration Offenders, Fake Document Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders & White Collar or Financial Offenders Act, 1986 — Section 2(x), 3(2)Indian Penal Code, 1860 — Section 406, 407, 408, 409, 417, 418, 419, 420
Read judgment
High Courts25 Jan 2022Disposed Of

D. Swamy Joshua Vs State Of Telangana,

Telangana High Court · (2022) 01 TEL CK 0045

Constitution Of India, 1950 — Article 14, 16, 16(1), 32, 235, 309, 311Andhra Pradesh Police (Civil Police) Sub-Ordinate Service Ruels, — Rule 3, 10AAndhra Pradesh State Police Subordinate Service Rules, 1996 — Rule 3, 3B, 6, 8(1)(b)(i), 10(ii), 13, 15, 15C, 15E
Read judgment
High Courts24 Jan 2022Dismissed

Rudra Prasad Vs State Of Andhra Pradesh

Telangana High Court · (2022) 01 TEL CK 0062

Negotiable Instruments Act, 1881 — Section 138, 142Indian Penal Code, 1860 — Section 420Code Of Criminal Procedure, 1973 — Section 156(3), 357(1), 357(1)(d), 357(3)
Read judgment
High Courts24 Jan 2022Allowed

P. Rambabu Vs State Of Telangana

Telangana High Court · (2022) 01 TEL CK 0060

Constitution Of India, 1950 — Article 226Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Telangana Prevention Of Dangerous Activities Of Bootleggers, 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(2)
Read judgment
High Courts19 Jan 2022Dismissed

G.V. Sambashiva Rao Vs State Of Telangana

Telangana High Court · (2022) 01 TEL CK 0024

Indian Penal Code, 1860 — Section 120B, 193, 419, 420, 424, 467, 471A.P. Land Reforms (Ceiling On Agricultural Lands Holdings) Act, 1973 — Section 24(2), 24(3)
Read judgment
High Courts19 Jan 2022Dismissed

Mohamed Abdul Nayeem Zakee Vs State Of Telengana

Telangana High Court · (2022) 01 TEL CK 0022

Constitution Of India, 1950 — Article 13(3)(a), 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), 226Static And Mobile Pressure Vessels (Unfired) Rules, 2016 — Rule 2(xix), 45, 46, 47, 48, 49, 50Explosives Act, 1884 — Section 5, 7
Read judgment