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Telangana High Court judgments, 2022

985 judgments · page 6 of 50

High Courts25 Nov 2022Partly Allowed

Dumpa Krishna Vs State Of Ap

Telangana High Court · (2022) 11 TEL CK 0081

Indian Penal Code, 1860 — Section 34, 302, 304II, 307, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts25 Nov 2022Dismissed

B. Kripanandam Vs Union Of India

Telangana High Court · (2022) 11 TEL CK 0080

Indian Penal Code, 1860 — Section 120B, 409, 410, 420, 477ACode of Criminal Procedure, 1973 — Section 197Prevention of Corruption Act, 1988 — Section 6, 7, 11, 12, 13, 13(1)(c), 13(1)(d), 13(2), 15, 19, 19(1), 30
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High Courts25 Nov 2022Dismissed

B.P. Acharya, Vs State Of Telangana

Telangana High Court · (2022) 11 TEL CK 0078

Indian Penal Code, 1860 — Section 120B, 409, 420, 477ACode of Criminal Procedure, 1973 — Section 173, 197, 197(1), 397, 401, 482Prevention of Corruption Act, 1988 — Section 6, 12, 13(1)(c), 13(1)(d), 13(2), 19, 19(1), 30
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High Courts24 Nov 2022

Venkata Sai Rakesh Kattula Vs Union Of India

Telangana High Court · (2022) 11 TEL CK 0086

Indian Penal Code, 1860 — Section 34, 389, 420, 427, 448, 463, 464, 468, 470, 472, 474, 475, 506Code of Criminal Procedure, 1973 — Section 200, 482Passport Act, 1967 — Section 10
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High Courts24 Nov 2022Allowed

Somishetty Santosh Vs State Of Telangana

Telangana High Court · (2022) 11 TEL CK 0085

Constitution Of India, 1950 — Article 47Indian Penal Code, 1860 — Section 188, 269, 270, 272, 273, 278, 328, 336, 409, 420, 411Food Safety and Standards Act, 2006 — Section 59(1)
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High Courts23 Nov 2022Allowed

G Surender Reddy Vs G Ram Reddy

Telangana High Court · (2022) 11 TEL CK 0101

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 74
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