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Telangana High Court judgments, 2023

583 judgments · page 7 of 30

High Courts23 Nov 2023Partly Allowed

J.Laxmi Vs State Of Telangana

Telangana High Court · (2023) 11 TEL CK 0058

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B), 42, 50Code Of Criminal Procedure, 1973 — Section 428
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High Courts20 Nov 2023Allowed

Shaik Parveen Vs State Of Telangana

Telangana High Court · (2023) 11 TEL CK 0053

Constitution Of India, 1950 — Article 21Telangana Prevention of Dangerous Activities of Boot-leggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders LandGrabbers, Spurious Seed Offenders, Insecticide Offenders, Fertilizer Offenders, Food Adulteration Offenders, Fake Document Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders and White Collar or Financial Offenders Act, 1986 — Section 2(v), 3(2)Indian Penal Code, 1860 — Section 376AB, 376(2)(n), 448, 506
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High Courts20 Nov 2023Disposed Of

M. Ajay Kumar, Mujib Kumar Sadasivuni

Telangana High Court · (2023) 11 TEL CK 0052

Telangana Prevention of Dangerous Activities of Boot-leggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders LandGrabbers, Spurious Seed Offenders, Insecticide Offenders, Fertilizer Offenders, Food Adulteration Offenders, Fake Document Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders and White Collar or Financial Offenders Act, 1986 — Section 2(j), 3(2)
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