High Courts23 Sept 2026
Aditya Kumar Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 09 TEL CK 3989
COURT ARCHIVE
Telangana High Court judgments, 2026
1,123 judgments · page 3 of 57
High Courts23 Sept 2026
Adiba Khan Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 3990
Constitution of India-Articles 14, 21
High Courts23 Sept 2026
Kandala Anantha Padmanabha Yeshwanth Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 09 TEL CK 3993
High Courts23 Sept 2026
Saniya Sulthana Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 09 TEL CK 4048
High Courts23 Sept 2026
Kartik Patel Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 09 TEL CK 4065
High Courts23 Sept 2026
Vasamsetti Swathi Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 09 TEL CK 4066
High Courts23 Sept 2026
Syed Amaan Vs Kaloji Narayana Rao University Of Health Sciences & Anr.
Telangana High Court · (2026) 09 TEL CK 4067
Constitution of India-Article 14, 21
High Courts23 Sept 2026
Sabhavath Vinay Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 09 TEL CK 4068
Right to Education ActConstitution of India-Article 14, 19(1)(g), 21
High Courts23 Sept 2026
Balamoni Srinidhi Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 09 TEL CK 4070
High Courts21 Sept 2026Disposed Of
K. Swarna Jaya Sree Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 3164
Constitution of India-Article 226, 14, 21, 300 ACPC-Section 151
High Courts18 Sept 2026Disposed Of
Hanumakonda Veeraswamy & Ors. Vs State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 2691
Constitution of India-Article 226, 19, 21, 300-ATelangana Scheduled Area Land Transfer Regulation, 1970-Section 3(1), Rule 7(4)CPC-Section 151
High Courts18 Sept 2026Disposed Of
Vibhu @ Karanjewar Vignesh & Ors. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 2689
Constitution of India-Article 226, 14, 19, 21BNS-Section 281, 296(b), 115(2), 3(5)BNSS-Section 35(3)
High Courts18 Sept 2026Disposed Of
PSK Agro Industries & Ors. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 2702
Constitution of India-Article 226, 14, 19, 21CPC-Section 151
High Courts18 Sept 2026Disposed Of
Syed Shah Kaleemullah Hussaini Al Quadri Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 2714
Constitution of India-Article 226CPC-Section 151
High Courts18 Sept 2026Allowed
Alleti Maheshwar Reddy & Anr. Vs The Hon'ble Speaker-cum-Tribunal under the Tenth Schedule to the Constitution of India, Telangana Legislative Assembly at Hyderabad, Telangana, Presided by the Speaker & Anr.
Telangana High Court · 2025 INSC 912
Constitution of India-Article 32, 99, 105, 122(1), 136, 164(1-B), 188, 191(1), 191(1)(e), 191(2), 192, 194, 212(1), 226, 227, Tenth Schedule, Para 2(1)(a) of the Tenth Schedule, 2(1)(b) of the Tenth Schedule, 6(1) of the Tenth Schedule, 6(2) of the Tenth ScheduleCode of Civil Procedure, 1908-Order VI Rule 15Bharatiya Sakshya Adhiniyam, 2023-Section 63, 80, 81, 92, 93
High Courts18 Sept 2026
Kanaparthi Aswani Kumar Vs The State Of Telangana
Telangana High Court · (2026) 09 TEL CK 2522
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 316(2), 308(2) r/w 3(5)Information Technology Act, 2008-Section 66C
High Courts18 Sept 2026
Bhukya Sai Kumar Vs The State Of Telangana
Telangana High Court · (2026) 09 TEL CK 2523
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 69, 89 and 351(2)
High Courts17 Sept 2026Allowed
Dr. V. Raja Gopal Reddy Vs The State Of Telangana & Anr.
Telangana High Court · 2026 INSC 510
Code of Criminal Procedure Code, 1973-Section 482Indian Penal Code, 1860-Sections 120-B, 420, 409, 467, 468, 471Prevention of Corruption Act, 1988-Sections 13(1)(d), 13(2)
High Courts17 Sept 2026Disposed Of
Gafoor & Anr. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 2698
Constitution of India-Article 226, 14 and 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3)CPC-Section 151
High Courts17 Sept 2026Allowed
Syed Mubeen Vs State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 2699
Constitution of India-Article 226, 14, 21 and 51ACPC-Section 151