High Courts30 Jul 2026Disposed Of
Chevella Vijayalaxmi Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 07 TEL CK 1485
Constitution of India-Article 226, 19(1)(g), 14 and 16CPC-Section 151
COURT ARCHIVE
Telangana High Court judgments, 2026
1,123 judgments · page 53 of 57
High Courts30 Jul 2026Disposed Of
Md. Abdul Rahman Vs V. Gopal Rao
Telangana High Court · (2026) 07 TEL CK 1483
Contempt of Courts Act, 1971-Sections 10 to 12
High Courts30 Jul 2026Dismissed
Aruva Anantha Reddy & Ors. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 07 TEL CK 1480
HMDA Act, 2008-Section 22Constitution of India-Article 226CPC-Section 151
High Courts30 Jul 2026Allowed
Maidham Avinash @ Bunny Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 07 TEL CK 1478
BNSS-Section 528Protection of Children from Sexual Offences Act, 2012-Section 5(l), 5(g) r/w 6, 33(5)Indian Penal Code, 1860-Sections 366, 376(3), 376(2), 376(2)(n), 376-D, 392 and 506 r/w 34
High Courts30 Jul 2026Dismissed
E. Usha Rani & Anr. Vs The Union Of India & Ors.
Telangana High Court · (2026) 07 TEL CK 1476
National Highways Act, 1956-Section 3(a), 3A, 3A(1), 3A(2), 3C, 3D, 3-D, 3GConstitution of India-Article 226CPC-Section 151
High Courts30 Jul 2026Disposed Of
Sri Golkonda Sandeep Kumar Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 07 TEL CK 1475
BNSS-Section 528Cr.P.C.-Section 70(2)
High Courts30 Jul 2026Disposed Of
Bandela Nikhil Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 07 TEL CK 1474
Bharatiya Nyaya Sanhita, 2023-Section 329(4), 118(1), 324(4) r/w 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), 528Cr.P.C.-Section 482, 41A
High Courts30 Jul 2026Disposed Of
Parmeshwar Reddy Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 07 TEL CK 1473
Bharatiya Nyaya Sanhita, 2023-Section 318 (4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 35(3)
High Courts30 Jul 2026Disposed Of
Paladi Vinoda Kumari & Ors. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 07 TEL CK 1472
BNSS-Section 528
High Courts30 Jul 2026Disposed Of
Porika Jalender Naik Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 07 TEL CK 1471
Bharatiya Nyaya Sanhita, 2023-Sections 85, 82(1), 351(2)Dowry Prohibition Act, 1961-Sections 3, 4, 6Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), 528
High Courts30 Jul 2026Disposed Of
Kunta Narender Reddy Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 07 TEL CK 1470
BNSS-Section 528IPC-Section 498
High Courts30 Jul 2026Dismissed
Mallampeta Srikanth Goud Vs Sri Chennamaneni Ram Krishna Hari Pavan Kumar & Anr.
Telangana High Court · (2026) 07 TEL CK 1469
Constitution of India-Article 227CPC-Section 151, Order XXI Rules 97-101, XXI Rule 35, XXI Rule 58, XXI Rule 107
High Courts30 Jul 2026Dismissed
D. Suresh Babu & Ors. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 07 TEL CK 1468
Code of Criminal Procedure, 1973-Section 482, 156(3), 200, 190, 200 to 204, 204Indian Penal Code, 1860-Sections 352, 426, 447, 503, 506BNSS-Section 528
High Courts30 Jul 2026Disposed Of
Sri. Ponugoti Laxma Rao & Ors. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 07 TEL CK 1467
Constitution of India-Article 226, 14, 19, 300-ATelangana Bhu-Bharathi (Record of Rights) Act, 2025Telangana Bhu-Bharathi (Record of Rights) Rules, 2025
High Courts30 Jul 2026Disposed Of
Padma @ Bauthu Padma & Ors. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 07 TEL CK 1466
Bharatiya Nyaya Sanhitha, 2023-Sections 118(1), 115(2), 329(2), 351(2), 292, 3(5), 118(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 528, 35(3)
High Courts30 Jul 2026Disposed Of
Mohammed Zubair Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 07 TEL CK 1465
Bharatiya Nyaya Sanhita, 2023-Sections 85, 351(2)Dowry Prohibition Act, 1961-Sections 3, 4Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 35(3), 528
High Courts30 Jul 2026Allowed
Vanarasi Laxman & Ors. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 07 TEL CK 1464
Bharatiya Nyaya Sanhitha, 2023-Section 318(4)Essential Commodities Act, 1955-Section 7BNSS, 2023-Section 528
High Courts30 Jul 2026Disposed Of
Mannem Shashidhar Reddy & Anr. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 07 TEL CK 1463
Constitution of India-Article 226CPC-Section 151Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 39
High Courts30 Jul 2026Disposed Of
M/s Synchrony International Services Pvt. Ltd. & Anr. Vs Assistant Commissioner (ST) & Ors.
Telangana High Court · (2026) 07 TEL CK 1462
Central Goods and Services Tax Act, 2017-Section 56, 16(2)(c), 42(2)Central Goods and Services Tax Rules, 2017-Rule 89(2)(l), 89(2)(m)Constitution of India-Article 226
High Courts30 Jul 2026Dismissed
M/s. Lanco Kondapalli Power Limited Vs Southern Power Distribution Company Of Telangana Limited (TGSPDCL) & Ors.
Telangana High Court · (2026) 07 TEL CK 1461
CPC-Section 151