COURT ARCHIVE

Telangana High Court judgments, 2023

583 judgments · page 4 of 30

High Courts15 Dec 2023Dismissed

Syed Mohd.Naseeruddin Jilani Vs State Of Telangana

Telangana High Court · (2023) 12 TEL CK 0039

Indian Penal Code, 1860 — Section 406,420Code Of Criminal Procedure, 1973 — Section 2(d)Waqf Act, 1995 — Section 52A, 52A(3), 68

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High Courts14 Dec 2023Allowed

Jukanti Vijayalaxmi Vs Junkanti Praveen Kumar

Telangana High Court · (2023) 12 TEL CK 0048

Protection of Women from Domestic Violence Rules, 2006 — Rule 6(1)Code of Civil Procedure, 1908 — Section 24Code Of Criminal Procedure, 1973 — Section 125

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High Courts14 Dec 2023Allowed

Jeejula Venkateswarlu Vs Executive Engineer

Telangana High Court · (2023) 12 TEL CK 0047

Constitution Of India, 1950 — Article 14, 16, 226

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High Courts14 Dec 2023Dismissed

New India Assurance Company Limited Vs Y. Bhagyamma And Another

Telangana High Court · (2023) 12 TEL CK 0046

Code of Civil Procedure, 1908 — Section 96Workmen's Compensation Act, 1923 — Section 30

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High Courts14 Dec 2023Disposed Of

Humayun Dhanraj Gir Vs State Of Telangana

Telangana High Court · (2023) 12 TEL CK 0045

Registration Act, 1908 — Section 71

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High Courts12 Dec 2023Dismissed

B. Laxmi (Died) Per Vs Government Of Andhra Pradesh

Telangana High Court · (2023) 12 TEL CK 0038

Constitution Of India, 1950 — Article 14, 21, 226, 300AAndhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 2(b), 2(c), 2(d), 2(f), 2(g), 3(1), 4, 5, 6, 7, 8, 9(1), 9(3)Urban Land (Ceiling and Regulation) Act, 1976 — Section 2(o), 2(q)

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High Courts12 Dec 2023Disposed Of

Medical Council Of India, New Delhi And Another Vs Treasurer, M/S. Church Of South India Trust Association And Another

Telangana High Court · (2023) 12 TEL CK 0037

Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Order 2 Rule 2Writ Proceedings Rules, 1997 — Rule 24

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High Courts12 Dec 2023Disposed Of

M/S. Vishwanath Cinema Hall 70 MM Vs Union Of India And 2 Others

Telangana High Court · (2023) 12 TEL CK 0036

Constitution Of India, 1950 — Article 226Central Goods and Services Tax Rules, 2017 — Rule 129Central Goods and Services Tax Act, 2017 — Section 71

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High Courts11 Dec 2023Dismissed

Avula Papaiah Vs Union Of India

Telangana High Court · (2023) 12 TEL CK 0035

Constitution Of India, 1950 — Article 14, 226, 300A

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High Courts11 Dec 2023Allowed

Indian Oil Corporation Limited Vs M/S. E.Satyanarayana And Co. Indian Oil Dealer,

Telangana High Court · (2023) 12 TEL CK 0033

Constitution Of India, 1950 — Article 226

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High Courts11 Dec 2023Dismissed

V.Narayana Vs Union Of India

Telangana High Court · (2023) 12 TEL CK 0032

Constitution Of India, 1950 — Article 14, 226, 300A

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High Courts11 Dec 2023Disposed Of

Toddy Tappers Cooperative Society (TICS) Vs State Of Telangana

Telangana High Court · (2023) 12 TEL CK 0031

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)

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High Courts08 Dec 2023Disposed Of