High Courts29 Dec 2023Allowed
M.Yadagiri And Another Vs M.Madhavi
Telangana High Court · (2023) 12 TEL CK 0103
Hindu Adoption and Maintenance Act, 1956 — Section 19, 19(1)
COURT ARCHIVE
Telangana High Court judgments, 2023
583 judgments · page 1 of 30
High Courts29 Dec 2023Allowed
Dasari Ramesh, Vs State Of Telangana, Rep Pp.,
Telangana High Court · (2023) 12 TEL CK 0102
Indian Penal Code, 1860 — Section 201, 302, 382
High Courts29 Dec 2023Allowed
Vikram Takru Vs M/S.Sandhya Estate And Constructions Pvt. Ltd
Telangana High Court · (2023) 12 TEL CK 0101
Arbitration and Conciliation Act, 1996 — Section 8, 11, 11(5), 11(6), 21Arbitration and Conciliation (Amendment) Act, 2015 — Section 7(4)(d)
High Courts29 Dec 2023Allowed
M/S Abhishek Business Private Limited Vs M/S Blue Nile Developers Pvt Ltd
Telangana High Court · (2023) 12 TEL CK 0100
Arbitration and Conciliation Act, 1996 — Section 8, 11, 11(5), 11(6)
High Courts29 Dec 2023Disposed Of
Toddy Tappers Cooperative Society (Tics) Vs The State Of Telangana
Telangana High Court · (2023) 12 TEL CK 0099
Constitution Of India, 1950 — Article 226Telangana State Excise (Grant of Licence to Sell Toddy, Conditions of licence and tapping of Excise Trees) Rules, 2007 — Rule 16, 27Telangana Excise (Powers and Duties) Rules, 1972 — Rule 3, 3(3)
High Courts29 Dec 2023Dismissed
B.Satish Kumar Gupta Vs Government Of Andhra Pradesh
Telangana High Court · (2023) 12 TEL CK 0098
High Courts29 Dec 2023Dismissed
Rangareddy Vs Dewan Bahadur Ramagopal Mills Ltd., And 8 Others
Telangana High Court · (2023) 12 TEL CK 0097
Constitution Of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18, 18(3), 18(3)(a), 18(3)(b), 18(4), 18(5), 18(6), 25
High Courts29 Dec 2023Disposed Of
Bomma Deepika Vs Bomma Srikanth
Telangana High Court · (2023) 12 TEL CK 0091
Code of Civil Procedure, 1908 — Section 24
High Courts28 Dec 2023Dismissed
Vijay Pachika Vs State Of Telangana
Telangana High Court · (2023) 12 TEL CK 0096
High Courts28 Dec 2023Dismissed
Sivalenka Sambhu Prasad Vs Annasaramananthaiah
Telangana High Court · (2023) 12 TEL CK 0095
Code of Civil Procedure, 1908 — Section 151, Order 7 Rule 11
High Courts28 Dec 2023Allowed
Chava Shravani , Ginjipalli Shravani Vs Chava Prudhvi
Telangana High Court · (2023) 12 TEL CK 0094
Code of Civil Procedure, 1908 — Section 24
High Courts28 Dec 2023Allowed
Puvvadi Anasuya Vs State Of Telangana
Telangana High Court · (2023) 12 TEL CK 0093
Telangana State Building Permission Approval and Self Certification System Act, 2020 — Section 7(11)
High Courts28 Dec 2023Disposed Of
Toddy Tappers Cooperative Society (TICS) Vs State Of Telangana
Telangana High Court · (2023) 12 TEL CK 0092
Constitution Of India, 1950 — Article 226Telangana State Excise (Grant of Licence to Sell Toddy, Conditions of licence and tapping of Excise Trees) Rules, 2007 — Rule 16, 27Telangana Excise (Powers and Duties) Rules, 1972 — Rule 3, 3(3)
High Courts28 Dec 2023Disposed Of
Esha Sharma Vs Government Of India
Telangana High Court · (2023) 12 TEL CK 0073
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5
High Courts27 Dec 2023Allowed
A. Srinivas Vs APSRTC
Telangana High Court · (2023) 12 TEL CK 0083
Industrial Disputes Act, 1947 — Section 25F
High Courts27 Dec 2023Disposed Of
Banoth Suresh Vs State Of Telangana
Telangana High Court · (2023) 12 TEL CK 0082
High Courts27 Dec 2023Allowed
Mohammed Ibrahim Khan Vs State Of Telangana
Telangana High Court · (2023) 12 TEL CK 0081
High Courts27 Dec 2023Allowed
B Krishna Chetana Vs State Of Telangana
Telangana High Court · (2023) 12 TEL CK 0079
High Courts27 Dec 2023Dismissed
Muttavarapu Sirisha Vs State Of Telangana
Telangana High Court · (2023) 12 TEL CK 0076
Indian Penal Code, 1860 — Section 34, 120B, 302, 307, 498A
High Courts27 Dec 2023Allowed
Phaarmasia Limited And Others Vs State Of Telangana
Telangana High Court · (2023) 12 TEL CK 0075
Drugs and Cosmetics Rules, 1945 — Rule 97(1)(b)Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 3(d), 7(a), 8Drugs and Cosmetics Act, 1940 — Section 27(d), 32