High Courts04 Oct 2024Allowed
A.Buchi Babu and three others Vs State of Andhra Pradesh
Telangana High Court · (2024) 10 TEL CK 1195
Hindu Marriage Act 1955 - Section 13(1)(ia), 13(B)(2)Constitution of India, 1950 - Article 142
COURT ARCHIVE
Telangana High Court judgments, 2024
283 judgments · page 2 of 15
High Courts04 Oct 2024Allowed
A. Buchi Babu Vs State of Andhra Pradesh
Telangana High Court · (2024) 10 TEL CK 1189
Constitution of India, 1950 - Article 226Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 406, 417, 420
High Courts03 Oct 2024Dismissed
Takur Laxmi and Others Vs Mandal legal Services Committee and Others
Telangana High Court · (2024) 10 TEL CK 1196
Code of Criminal Procedure, 1973 - Section 378
High Courts30 Sept 2024Disposed Of
Mahavir Ferroalloys Vs Central Power Distribution Company of A.P.Ltd., & others
Telangana High Court · (2024) 09 TEL CK 1121
Constitution of India, 1950 - Article 14
High Courts27 Sept 2024Disposed Of
Zahed Shareef Vs Abdul Hasan
Telangana High Court · (2024) 09 TEL CK 1122
Administrative Tribunals Act, 1985 - Section 24
High Courts26 Sept 2024Dismissed
Aggu Poshetty Vs State of Telangana
Telangana High Court · (2024) 09 TEL CK 1120
Constitution Of India, 1950 - Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 37, 52(A), 54
High Courts19 Sept 2024Dismissed
Chairman Kendriya Vidyalaya Sangathan Vs K. Ranganath
Telangana High Court · (2024) 09 TEL CK 1117
Indian Penal Code, 1860 - Section 34, 201, 302
High Courts18 Sept 2024Disposed Of
K.Krishna and another Vs State of Andhra Pradesh
Telangana High Court · (2024) 09 TEL CK 1119
Constitution Of India, 1950 - Article 226, 226(2)Divorce Act, 1869 - Section 10, 10A 10A(1)Hindu Marriage Act, 1955 - Section 14
High Courts13 Sept 2024Dismissed
K. Yadagiri S/o.late Muttaiah Vs Ch. Laxmaiah
Telangana High Court · (2024) 09 TEL CK 1118
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 438, 442Foreigners Act, 1946 - Section 5, 14 (A)Indian Penal Code, 1860 - Section 370(B)
High Courts11 Sept 2024Dismissed
Telangana Dairy Development Co-operative Federation Limited Vs Harbanslal Bhanote
Telangana High Court · (2024) 09 TEL CK 1116
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)Indian Penal Code, 1860 - Section 306, 342, 347Andhra Pradesh Civil Services (Classification, Control & Appeal) Rules, 1991 - Rule 54(B)
High Courts10 Sept 2024Dismissed
Idea Cellular Limited Vs Commercial Tax Officer
Telangana High Court · (2024) 09 TEL CK 1115
Family Courts Act, 1984 - Section 7(i)(d)Telangana Revised Pension Rules, 1980 - Section 21, 50(6)(a)(i)
High Courts06 Sept 2024Allowed
Mentrajpally Das alias Nour Gangadhar Vs Mentrajpally Bhulaxmi and another
Telangana High Court · (2024) 09 TEL CK 1114
High Courts05 Sept 2024Disposed Of
Gokam Yadaiah Vs State of Telangana
Telangana High Court · (2024) 09 TEL CK 1113
Arbitration and Conciliation Act, 1996 - Section 34, 34(3)Limitation Act, 1963 - Section 14
High Courts30 Aug 2024Dismissed
Vishnu Oil Industries and others Vs Ramavtar Sarda and another
Telangana High Court · (2024) 08 TEL CK 1131
Constitution of India, 1950 - Article 227Civil Procedure Code, 1908 - Section 151, Order 28 Rule 17
High Courts28 Aug 2024Allowed
B. Yedukondala Raju & another Vs State of Telangana
Telangana High Court · (2024) 08 TEL CK 1130
Indian Penal Code, 1860 - Section 201, 302, 304(2)Evidence Act, 1872 - Section 25, 27
High Courts20 Aug 2024Dismissed
Chepyala Raju Vs Chepyala Aruna
Telangana High Court · (2024) 08 TEL CK 1129
Civil Procedure Code, 1908 - Order 6 Rule 17
High Courts14 Aug 2024Allowed
Borkut Mallaiah Vs State of A.P
Telangana High Court · (2024) 08 TEL CK 1126
Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 8(C), 20 (ii)(b), 50, 54
High Courts09 Aug 2024Allowed
S.Surender Vs State through CBI-ACB
Telangana High Court · (2024) 08 TEL CK 1125
Abolition of Inams Act, 1955 - Section 10
High Courts06 Aug 2024Dismissed
Kota Kranthi Kiran Vs State of Telangana
Telangana High Court · (2024) 08 TEL CK 1127
Constitution of India, 1950 - Article 227Civil Procedure Code, 1908 - order 7 Rule 11
High Courts02 Aug 2024Dismissed
Sharath Chandra Prasad Vs Gondle Narsimlu
Telangana High Court · (2024) 08 TEL CK 1128
Income Tax Act, 1961 - Section 36(1), 43(B), 143(1)(A), 260(A)