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Telangana High Court judgments, 2026

1,123 judgments · page 56 of 57

High Courts01 Jul 2026Disposed Of

Trilok Singh & Ors. Vs State Of Telangana & Ors.

Telangana High Court · (2026) 07 TEL CK 1310

Constitution of India-Articles 14, 21, 25, 50, 226, 300-ACPC-Section 151Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987-Section 43, 84(2), 87, 88, 89 and 91, 153, 162(6)
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High Courts01 Jul 2026Disposed of

Trilok Singh and Ors. Vs State of Telangana and Ors.

Telangana High Court · (2026) 07 TEL CK 0023

Telangana Charitable and Hindu Religious Institutions and Endowments Tribunal Rules, 2010-Rule 22(2)Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987-Section 153, 162
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High Courts01 Jul 2026Disposing of the writ petitions and CMA without costs

Trilok Singh & Ors. Vs State Of Telangana & Ors.

Telangana High Court

Constitution of India-Article 226, Art. 14Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987-Section 43Telangana Charitable and Hindu Religious Institutions and Endowments Tribunal Rules, 2010-Rule 22 (2)
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High Courts06 May 2026Allowed

Shashank Evani Vs The State Of Telangana

Telangana High Court · (2026) 05 TEL CK 2825

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(C), 20(b)(ii)(B), 22(c), 25, 26, 27, 27A, 27(a), 29, 42, 50, 53, 67Indian Evidence Act, 1872-Section 25, 26BNSS-Section 528
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High Courts12 Mar 2026Disposed Of

Padala Sagar Vs State Of Telangana & Anr.

Telangana High Court · (2026) 03 TEL CK 2822

IPC-Sections 504, 506 read with 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015-Sections 3(1)(r)(s), 3(2)(va)Cr.P.C.-Section 482
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