High Courts11 Sept 2026Disposed Of
Valike Raju & Ors. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 2835
Constitution of India-Article 226, 14, 21, 300-ACPC-Section 151
COURT ARCHIVE
Telangana High Court judgments, 2026
1,123 judgments · page 5 of 57
High Courts11 Sept 2026Disposed Of
Yetukuri Rajesh & Anr. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 2834
Constitution of India-Article 226, 14, 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3)CPC-Section 151
High Courts11 Sept 2026Disposed Of
Abdul Sayeed Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 2833
Constitution of India-Article 226CPC-Section 151
High Courts11 Sept 2026Disposed Of
Ghousia Begum Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 2832
Constitution of India-Article 226CPC-Section 151
High Courts11 Sept 2026Disposed Of
Pavani Goud @ Godishala Pavani Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 2831
Constitution of India-Article 226, 14, 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), 35CPC-Section 151
High Courts11 Sept 2026Disposed Of
Sri Ramrupe Pranav Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 2830
Constitution of India-Article 226, 14, 21, 25, 26CPC-Section 151
High Courts11 Sept 2026Allowed
Bolla Ramakrishna Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 2903
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 319, 336(3), 338, 340
High Courts11 Sept 2026
Kolluri Seshi Kiran Vs The State Of Telangana
Telangana High Court · (2026) 09 TEL CK 2928
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Sections 64, 74, 75, 351
High Courts11 Sept 2026
Mukka Siddaiah Vs The State Of Telangana
Telangana High Court · (2026) 09 TEL CK 2929
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Indian Penal Code, 1860-Section 420, 467, 468, 471, 34Bharatiya Sakshya Adhiniyam, 2023-Section 24
High Courts11 Sept 2026
Mr. Bolla Ramakrishna Vs The State Of Telangana & Ors.
Telangana High Court · 2023 INSC 1008
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Information Technology Act, 2000-Section 66(D)Bharatiya Nyaya Sanhita, 2023-Sections 204, 308(2), 3(5), 318(4), 319(2)
High Courts09 Sept 2026Disposed of
Joint Action Committee of Telangana Employees, Gazetted Officers, Teachers, Workers & Pensioners Vs State of Telangana & Ors
Telangana High Court · (2026) 09 TEL CK 1386
Constitution of India-Article 226, 14, 19(1)(a), 19(1)(b)Code of Civil Procedure, 1908-Section 151
High Courts09 Sept 2026Disposed of
Katamoni Balaswamy @ Golla Balaswamy & Another Vs The State of Telangana & Others
Telangana High Court · (2026) 09 TEL CK 1378
Constitution of India-Article 226Telangana Municipalities Act, 2019-Section 185Code of Civil Procedure, 1908-Section 151
High Courts09 Sept 2026Allowed
Bommu Srinivas Vs The State of Telangana
Telangana High Court · (2026) 09 TEL CK 1377
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 409, 406, 420, 468, 471, 166, 167, 120(B), 34
High Courts09 Sept 2026Allowed
Mr. Lavleen Goel Vs The State of Telangana
Telangana High Court · (2026) 09 TEL CK 1368
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 318(4), 316(2), 61(2)Telangana State Protection of Depositors of Financial Establishments Act, 1999-Section 3, 5
High Courts09 Sept 2026Allowed
Mididhoddi Sujatha Vs The State of Telangana
Telangana High Court · (2026) 09 TEL CK 1362
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 45, 108, 3(5)
High Courts08 Sept 2026Disposed of
Hussain Mohsin Pasha Mehmood Vs State of Telangana & Ors
Telangana High Court · (2026) 09 TEL CK 1389
Constitution of India-Article 226, 14, 21, 300-ACode of Civil Procedure, 1908-Section 151
High Courts08 Sept 2026Disposed of
Dindi Siva Krishna Vs State of Telangana & Others
Telangana High Court · (2026) 09 TEL CK 1381
Constitution of India-Article 14, 21, 226Code of Civil Procedure, 1908-Section 151Hyderabad Municipal Corporation Act, 1955
High Courts07 Sept 2026Disposed of
A. Satya Vani Vs State of Telangana & Ors
Telangana High Court · (2026) 09 TEL CK 1393
Constitution of India-Article 226
High Courts07 Sept 2026Disposed of
Gajula Karthik Kumar & Another Vs State of Telangana & Ors
Telangana High Court · (2026) 09 TEL CK 1364
Constitution of India-Article 226Greater Hyderabad Municipal Corporation Act, 1955-Section 455-A, 455-AA
High Courts03 Sept 2026Disposed of
B. Ram and others Vs The State of Telangana and others
Telangana High Court · (2026) 09 TEL CK 1394