High Courts17 Nov 2022Dismissed
Syed Afzal Vs Manager Another
Telangana High Court · (2022) 11 TEL CK 0049
Code Of Civil Procedure, 1908 — Section 100
COURT ARCHIVE
Telangana High Court judgments, 2022
985 judgments · page 8 of 50
High Courts16 Nov 2022Disposed Of
G.Uddandu Vs State Of Telangana
Telangana High Court · (2022) 11 TEL CK 0075
High Courts16 Nov 2022Allowed
Pinnama Raju Santosh Kumar And 4 Others Vs State Of Telangana And 2 Others
Telangana High Court · (2022) 11 TEL CK 0074
Registration Act, 1908 — Section 71
High Courts16 Nov 2022Allowed
M/S.Vision Ventures P Limited Vs State Of AP.
Telangana High Court · (2022) 11 TEL CK 0073
Constitution Of India, 1950 — Article 226Value Added Tax Rules, 2005 — Section 25(1), 25(5), 59(1), 59(1)(4), 59(1)(4)(ii)(b), 59(1)(4)(ii)(d), 59(7)Value Added Tax Act, 2005 — Section 4(7), 4(7)(c), 21(4), 43
High Courts16 Nov 2022Disposed Of
Save Our Urban Lakes Soul Vs Government Of Andhra. Pradesh
Telangana High Court · (2022) 11 TEL CK 0058
High Courts16 Nov 2022Dismissed
Dist Collector Vs Mulugori Narasamma
Telangana High Court · (2022) 11 TEL CK 0057
High Courts16 Nov 2022Dismissed
Boi Chinnaih Vs Abdul Razak
Telangana High Court · (2022) 11 TEL CK 0056
Limitation Act, 1963 — Article 65Limitation Act, 1963 — Section 3, 27Code Of Civil Procedure, 1908 — Section 100
High Courts16 Nov 2022Dismissed
K Manikappa Vs Rani Meenakshi 6 Others
Telangana High Court · (2022) 11 TEL CK 0055
Code Of Civil Procedure, 1908 — Section 100
High Courts15 Nov 2022Disposed Of
Giravoina Komaraiah Vs Singareni Collieries Company Ltd And Another
Telangana High Court · (2022) 11 TEL CK 0077
Constitution Of India, 1950 — Article 14, 15, 16
High Courts15 Nov 2022Allowed
Sanjeeva Reddy Vs State Of Telangana
Telangana High Court · (2022) 11 TEL CK 0076
Constitution Of India, 1950 — Article 14, 15(3), 16, 16(1), 16(4), 19, 21, 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(c), 2(s), 2(r), 2(t), 3, 33, 34
High Courts15 Nov 2022Dismissed
Oriental Insurance Company Ltd Vs Dhupati Babu Raju 2 Others
Telangana High Court · (2022) 11 TEL CK 0064
Indian Penal Code, 1860 — Section 304A, 337, 338Motor Vehicles Act, 1988 — Section 185, 189
High Courts15 Nov 2022Allowed
Addanki Sangaiah Vs Addanki Venakteswalu/Pedda Venkanna
Telangana High Court · (2022) 11 TEL CK 0063
Code Of Civil Procedure, 1908 — Section 51, 115, Order 21 Rule 37
High Courts15 Nov 2022Disposed Of
Bharatiya Janata Party Vs State Of Telangana
Telangana High Court · (2022) 11 TEL CK 0062
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 120B, 171B, 171E, 506Prevention of Corruption Act, 1988 — Section 8
High Courts15 Nov 2022Disposed Of
M.Prabhakar Vs State Of Telangana
Telangana High Court · (2022) 11 TEL CK 0061
High Courts15 Nov 2022Dismissed
K.Satyanarayana Reddy Vs State Of Telangana
Telangana High Court · (2022) 11 TEL CK 0060
High Courts15 Nov 2022Allowed
M. Anjaiah And Others Vs Director, Telugu Academy
Telangana High Court · (2022) 11 TEL CK 0059
Constitution Of India, 1950 — Article 14, 16, 21, 32, 38, 39, 42, 43, 43A, 226A.P. Reorganization Act, 2014 — Section 75
High Courts14 Nov 2022Allowed
B.Sathaiah Vs Chief General Manager (Personnel)
Telangana High Court · (2022) 11 TEL CK 0071
Constitution Of India, 1950 — Article 14, 19(1)(g), 21, 300APayment of Gratuity Act, 1972 — Section 4, 4(1), 4(2), 4(6)
High Courts14 Nov 2022Allowed
Ch. Sudhakar Reddy Vs State Of Telangana
Telangana High Court · (2022) 11 TEL CK 0070
Constitution Of India, 1950 — Article 14, 16, 311(2)Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 40, 54A(3), 54(5)
High Courts14 Nov 2022Partly Allowed
Yasa Satyanarayana Vs Sambasiva Rao
Telangana High Court · (2022) 11 TEL CK 0069
Motor Vehicles Act, 1988 — Section 173
High Courts14 Nov 2022Allowed
K.Uday Shekhar Vs State Of Telangana
Telangana High Court · (2022) 11 TEL CK 0068
Constitution Of India, 1950 — Article 14, 16, 311(2)Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 40, 54A(3), 54(5)