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Telangana High Court judgments, 2022

985 judgments · page 49 of 50

High Courts18 Jan 2022Allowed

G.Anil Chand Vs Authorized Officer,

Telangana High Court · (2022) 01 TEL CK 0018

Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(1), 8(2), 8(6), 9(1), 9(3), 9(4)Income Tax Rules, 1962 — Rule 57, 58Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(zb), 13(2), 13(4), 13(4)(ia), 17, 17(1), 18
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High Courts17 Jan 2022Dismissed

Srinivas Bodke Vs State Of Telangana

Telangana High Court · (2022) 01 TEL CK 0035

Indian Penal Code, 1860 — Section 420Telangana Micro Finance Institutions (Regulation of Money Lending) Act, 2011 — Section 2(b), 2(c), 2(d), 2(k), 3, 3(2), 7, 8, 9, 9(1), 9(2), 10, 10(1), 17Code Of Criminal Procedure, 1973 — Section 239, 319, 319(1), 482
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High Courts17 Jan 2022Disposed Of

Lalitha Srikrish & Others Vs State Of Telangana

Telangana High Court · (2022) 01 TEL CK 0017

Constitution Of India, 1950 — Article 14, 19, 21Greater Hyderabad Municipal Corporation Act, 1955 — Section 428, 433, 450Telangana State Building Permission Approval And Self-Certification (TS-bPASS) Act, 2020 — Section 7, 7(9), 7(10), 7(11)
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High Courts06 Jan 2022Dismissed

Aslam Ali Naikwadi Vs State Of Telangana

Telangana High Court · (2022) 01 TEL CK 0011

Code Of Criminal Procedure, 1973 — Section 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C), 37
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