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Telangana High Court judgments, 2024

283 judgments · page 6 of 15

High Courts10 Apr 2024Allowed

K. Govind Singh Vs State Of Telangana

Telangana High Court · (2024) 04 TEL CK 0012

Code Of Criminal Procedure, 1973 — Section 133, 134, 137Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)C, 25, 27, 27(A), 29
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High Courts10 Apr 2024Dismissed

Kotha Arthica Vs State Of Telangana

Telangana High Court · (2024) 04 TEL CK 0011

Constitution Of India, 1950 — Article 14, 16, 19, 21Telangana Municipalities (Conduct of Election of Chairperson and Vice-Chairperson of Municipal Council and Mayor and Deputy Mayor of Municipal Corporation) Rules, 2020 — Rule 4Advocates Act, 1961 — Section 35
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High Courts08 Apr 2024Disposed Of

M. Sowmya Sowmya Vs State Of Telangana

Telangana High Court · (2024) 04 TEL CK 0015

Administration of Evacuee Property Act, 1950 — Section 7, 27Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12
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High Courts03 Apr 2024Disposed Of

Pepsico India Holdings Private Limited Vs Union Of India

Telangana High Court · (2024) 04 TEL CK 0002

Standards of Weights and Measures (Packaged Commodities) Amendment Rules, 2006 — Rule 6Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 6(1)(a), 39Standards of Weights and Measures Act, 1976 — Section 33, 39, 51, 63, 72, 83
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High Courts02 Apr 2024Allowed

Dr. Laxmi Bhaskar Vs State Of Telangana And Another

Telangana High Court · (2024) 04 TEL CK 0007

Indian Penal Code, 1860 — Section 34, 341, 354(a), 354(b), 354(d), 406, 420, 447, 467, 468, 472, 478, 488, 506, 509Code Of Criminal Procedure, 1973 — Section 156(3), 200, 202, 482Information Technology Act, 2008 — Section 67
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