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Telangana High Court judgments, 2024

283 judgments · page 5 of 15

High Courts23 Apr 2024Dismissed

Soma Raghavender Vs State Of A.P.

Telangana High Court · (2024) 04 TEL CK 0038

Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20Code Of Criminal Procedure, 1973 — Section 428
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High Courts22 Apr 2024Allowed

Gugilla Aruna Vs Adluri Ramesh Babu

Telangana High Court · (2024) 04 TEL CK 0061

Registration Act, 1908 — Section 17, 17(1)(b), 49Arbitration and Conciliation Act, 1996 — Section 34, 36Code of Civil Procedure, 1908 — Section 47
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High Courts22 Apr 2024Dismissed

M/S Silamkot Finance Private Limited Vs Nagari Pandusa

Telangana High Court · (2024) 04 TEL CK 0060

Code of Civil Procedure, 1908 — Section 100, Order 14 Rule 1, Order 2 Rule 2, Order 2 Rule 2(2), Order 2 Rule 2(3), Order 14 Rule 3, Order 14 Rule 5Companies Act, 1956 — Section 10Specific Relief Act, 1963 — Section 34
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High Courts22 Apr 2024Allowed

Chitanuri Vijay Kumar Vs M/S Sama Constructions

Telangana High Court · (2024) 04 TEL CK 0058

Arbitration and Conciliation Act, 1996 — Section 8, 11, 11(6), 11(6A)Indian Stamp (Andhra Pradesh Amendment) Act, 1899 — Section 47AIndian Contract Act, 1872 — Section 17
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High Courts19 Apr 2024Dismissed

Morala Mohan Reddy Vs State Of Telangana

Telangana High Court · (2024) 04 TEL CK 0024

Telangana Cooperative Societies Rules, 1964 — Rule 6A(1), 24A, 24A(1)Telangana Cooperative Society Act, 1964 — Section 21A(1A), 21B, 31, 34A, 34A(2), 34A(3), 34(2), 115D
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High Courts16 Apr 2024Allowed

C.Bala Malleshwar Rao Vs State Of Telangana

Telangana High Court · (2024) 04 TEL CK 0023

Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(1)(d)(i), 13(1)(d)(ii), 13(2)Indian Penal Code, 1860 — Section 34, 120B, 277A, 409, 477AEvidence Act, 1872 — Section 65, 106
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High Courts15 Apr 2024Partly Allowed

Mohd. Khaja Pasha Vs State Of Telangana

Telangana High Court · (2024) 04 TEL CK 0031

Indian Penal Code, 1860 — Section 188, 269, 270, 272, 273Code Of Criminal Procedure, 1973 — Section 155(2), 195(1)(a), 482Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B)
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