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Telangana High Court judgments, 2024

283 judgments · page 7 of 15

High Courts02 Apr 2024Allowed

R.Dheemati Lakshmi Vs Government Of Andhra Pradesh

Telangana High Court · (2024) 04 TEL CK 0006

Constitution Of India, 1950 — Article 226, 227Andhra Pradesh State and Subordinate Services Rules, 1962 — Rule 38(b)Andhra Pradesh Ministerial Service Rules, 1966 — Section 27(1)(iii)
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High Courts28 Mar 2024Disposed Of

Katipelly Srinivas Reddy Vs State Of Telangana

Telangana High Court · (2024) 03 TEL CK 0022

Indian Penal Code, 1860 — Section 34, 290, 307, 324, 341Scheduled Castes and Scheduled Tribes (prevention of Atrocities), Amendment Act, 2015 — Section 3(1)(r)(s), 3 (2)(Va)Code Of Criminal Procedure, 1973 — Section 41A, 482
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High Courts27 Mar 2024Dismissed

Nuziveedu Seeds Limited Vs Government Of Andhra Pradesh

Telangana High Court · (2024) 03 TEL CK 0020

Constitution Of India, 1950 — Article 14, 39(b), 136, 136(1)Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007 — Section 27, 28, 29Punjab Welfare Officers Recruitment and Conditions of Service Rules, 1952 — Rule 6(6)
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High Courts26 Mar 2024Allowed

Srinadh Reddy Mamilla Vs Union Of India

Telangana High Court · (2024) 03 TEL CK 0028

Constitution Of India, 1950 — Article 14, 21, 300AIndian Penal Code, 1860 — Section 294, 323, 326, 420, 427, 506Passports Act, 1967 — Section 5(2)(c), 6(2), 6(2)(e), 6(2)(f), 10(d)
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High Courts18 Mar 2024Disposed Of

Mittapalli Hari Kishan Vs State Of Telangana

Telangana High Court · (2024) 03 TEL CK 0004

Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 — Section 13(2), 34Recovery of Debts and Bankruptcy Act, 1993 — Section 31B
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