COURT ARCHIVE

Telangana High Court judgments, 2022

985 judgments · page 7 of 50

High Courts22 Nov 2022Allowed

K.Ram Prasad Vs Superintendent Of Police, Nalgonda And Others

Telangana High Court · (2022) 11 TEL CK 0095

Constitution Of India, 1950 — Article 14, 16, 21Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 21(2)Andhra Pradesh Revised. Pension Rules, 1980 — Rule 9

High Courts22 Nov 2022Allowed

B.Mallikarjuna Rao Vs Superintendent Of Police, Nalgonda And Others

Telangana High Court · (2022) 11 TEL CK 0094

Constitution Of India, 1950 — Article 14, 16, 21Indian Penal Code, 1860 — Section 307, 498ACode of Criminal Procedure, 1973 — Section 235(1)

High Courts22 Nov 2022Allowed

K.Mallesh And Another Vs State Of Telangana And Others

Telangana High Court · (2022) 11 TEL CK 0093

Constitution Of India, 1950 — Article 14

High Courts22 Nov 2022Dismissed

Pavan Kumar Aggarwal Vs G.Raj Kumari

Telangana High Court · (2022) 11 TEL CK 0092

Code Of Civil Procedure, 1908 — Section 115, 51, Order 21 Rule 11, Order 21 Rule 26, Order 21 Rule 38, Order 21 Rule 40

High Courts21 Nov 2022Dismissed

Peddapally Padmavathi Vs Thogari Renuka

Telangana High Court · (2022) 11 TEL CK 0103

Constitution Of India, 1950 — Article 226Telangana Panchayat Raj Act, 2018 — Section 21(3)Evidence Act, 1872 — Section 102

High Courts21 Nov 2022Dismissed

M/S. Saroja Transport Vs State Of Telangana And 2 Others

Telangana High Court · (2022) 11 TEL CK 0123

Constitution Of India, 1950 — Article 226

High Courts21 Nov 2022Dismissed

Amidala Sudarshan Vs M/S. Kapil Chit Funds P Ltd

Telangana High Court · (2022) 11 TEL CK 0122

Constitution Of India, 1950 — Article 136, 142Andhra Pradesh Chit Funds Act, 1971 — Section 3, 4, 5, 7, 7(2), 8Code Of Civil Procedure, 1908 — Section 100

High Courts21 Nov 2022Dismissed

Orsu Yellaiah Vs State Of A.P.

Telangana High Court · (2022) 11 TEL CK 0121

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 8(c), 20, 20(a)(i), 20(b)(ii)(B)Indian Penal Code, 1860 — Section 302

High Courts21 Nov 2022Dismissed

Pitla Satyanarayana, Secbad Vs P.P., Hyd Anothers

Telangana High Court · (2022) 11 TEL CK 0120

Negotiable Instruments Act, 1881 — Section 118(a), 138, 138(b), 139, 146Indian Penal Code, 1860 — Section 406, 409, 420Code of Criminal Procedure, 1973 — Section 357, 391

High Courts21 Nov 2022Dismissed

Bodupally Anil Kumar Vs State Of Telangana

Telangana High Court · (2022) 11 TEL CK 0119

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 120B, 409, 420, 465, 468, 471Code of Criminal Procedure, 1973 — Section 239, 482

High Courts21 Nov 2022Partly Allowed

N.R Indira Vs State Of Telangana And 3 Others

Telangana High Court · (2022) 11 TEL CK 0118

Constitution Of India, 1950 — Article 14, 21Code Of Civil Procedure, 1908 — Section 60, 60(1)(g)Pensions Act, 1871 — Section 11

High Courts21 Nov 2022Allowed

Naini Sanjeeva Reddy Vs Kandala Baldev Reddy

Telangana High Court · (2022) 11 TEL CK 0117

Code Of Civil Procedure, 1908 — Order 9 Rule 13General Clauses Act, 1897 — Section 27

High Courts19 Nov 2022Dismissed

Gaddela Subba Rao, Khammam Dt. Vs State Of AP

Telangana High Court · (2022) 11 TEL CK 0046

Indian Penal Code, 1860 — Section 302Code of Criminal Procedure, 1973 — Section 161, 313

High Courts18 Nov 2022Disposed Of

Gugloth Bhavana Vs State Of Telangana

Telangana High Court · (2022) 11 TEL CK 0048

Constitution Of India, 1950 — Article 226

High Courts18 Nov 2022Disposed Of

Dr. Salman Mahmood Vs State Of Telangana

Telangana High Court · (2022) 11 TEL CK 0047

High Courts17 Nov 2022Allowed

Nalla Srinvias Reddy Vs State Of Telangana And 3 Others

Telangana High Court · (2022) 11 TEL CK 0054

Telangana Rights in Land and Pattadar Pass Books Rules, 1989 — Rule 19, 20, 26, 26(6)Telangana Rights in Land and Pattadar Pass Books Act, 1971 — Section 5

High Courts17 Nov 2022Disposed Of

Dr. A. R. Sharath Chandran Vs State Of Telangana And Another

Telangana High Court · (2022) 11 TEL CK 0053

High Courts17 Nov 2022

Ramreddy Nalla And 2 Others Vs State Of Telanana And Another

Telangana High Court · (2022) 11 TEL CK 0052

Indian Penal Code, 1860 — Section 34, 307, 427, 447Code of Criminal Procedure, 1973 — Section 438, 438(2)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)(va), 18

High Courts17 Nov 2022Disposed Of

Belman Srinivas Bhat Vs State Of Telangana

Telangana High Court · (2022) 11 TEL CK 0051

Indian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 3, 4Passport Act, 1967 — Section 10B, 10(3), 10(5)

High Courts17 Nov 2022Dismissed

P. Subba Rao Vs Hyderabad Metropolitan Development Authority

Telangana High Court · (2022) 11 TEL CK 0050

Hyderabad Metropolitan Development Authority Act, 2008 — Section 53, 53(4)