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Telangana High Court judgments, 2024

283 judgments · page 4 of 15

High Courts26 Apr 2024Dismissed

M.V. Siva Prasad Vs E State Of Telangana

Telangana High Court · (2024) 04 TEL CK 0040

Constitution Of India, 1950 — Article 14Telangana Mutually Aided Co-operative Societies Act, 1995 — Section 23(3), 29, 31, 31(a), 37Andhra Pradesh Co-operative Societies Act, 1964 — Section 51
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High Courts26 Apr 2024Allowed

E.Rama Rao Vs State Of A.P.

Telangana High Court · (2024) 04 TEL CK 0035

Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)Evidence Act, 1872 — Section 114(g)
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High Courts26 Apr 2024Allowed

M.Chennaiah Vs State Of A.P

Telangana High Court · (2024) 04 TEL CK 0033

Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(2)Indian Penal Code, 1860 — Section 120B
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High Courts25 Apr 2024Allowed

Kolachi Ram Reddy Vs Stateof Andhra Pradesh

Telangana High Court · (2024) 04 TEL CK 0047

Constitution Of India, 1950 — Article 226Inams Act, 1955 — Section 4(1)(c), 5, 6, 7, 8, 10Waqf Act, 1954 — Section 3(k), 4, 5, 6, 6(1), 7(1), 37, 83, 83(1), 84, 85
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High Courts24 Apr 2024Allowed

Telu Vishal Raj Vs Telu Himabindu

Telangana High Court · (2024) 04 TEL CK 0049

Code of Civil Procedure, 1908 — Section 151, Order 7 Rule 11(a), Order 7 Rule 11(d)Companies Act, 2013 — Section 2(4), 2(74), 2(90), 58, 58(2), 58(5)(a), 58(5)(b), 59, 241, 242, 244, 408, 410, 430Arbitration and Conciliation Act, 1996 — Section 11
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High Courts24 Apr 2024Partly Allowed

V.Sunil Reddy And Another Vs State Of A.P.

Telangana High Court · (2024) 04 TEL CK 0037

A.P. Co-operative Societies Act, 1964 — Section 71(1)Indian Penal Code, 1860 — Section 34, 420, 468, 471Code Of Criminal Procedure, 1973 — Section 313, 428
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