High Courts13 Jul 2026Disposed Of
Smt Kulkarni Tarani Vs Swapneel Vairagare
Telangana High Court · (2026) 07 TEL CK 1678
C.P.C.-Section 24, 151
COURT ARCHIVE
Telangana High Court judgments, 2026
1,189 judgments · page 59 of 60
High Courts10 Jul 2026
Maganti Sunitha Gopinath Vs The Election Commission Of India & Ors.
Telangana High Court · (2026) 07 TEL CK 1683
Representation of Peoples Act, 1951-Sections 11(A), 33, 33A, 77, 80, 80A, 81, 83, 84, 100(1)(a)(b) and (d) & 101, 123, 123(1) to 123(6), 125(a)
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)
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
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)
High Courts30 Jun 2026Disposed Of
Kaloju Venkataramanamma Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 06 TEL CK 1251
Constitution of India-Articles 226, 21, 300-ACPC-Section 151
High Courts30 Jun 2026Disposed Of
Avula Parasuramulu Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 06 TEL CK 1252
Constitution of India-Article 226, 14, 21, 300-ATelangana Land Encroachment ActCPC-Section 151
High Courts17 Jun 2026Disposed Of
Dumpeti Chandramouli Vs Kanakadurga Chit Funds Private Limited & Ors.
Telangana High Court · (2026) 06 TEL CK 1092
Constitution of India-Article 227CPC-Section 151
High Courts17 Jun 2026Disposed Of
Aruna Agarwal Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 06 TEL CK 1149
Greater Hyderabad Municipal Corporation Act, 1955-Sections 455-A, 455-AAConstitution of India-Article 226CPC-Section 151
High Courts15 Jun 2026Disposed Of
Yes Bank Limited Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 06 TEL CK 1539
Constitution of India-Article 226Motor Vehicles Act, 1988Central Motor Vehicles Rules, 1989
High Courts15 Jun 2026Allowed
M.Muthyalu Vs High Court For The State Of Telangana & Anr.
Telangana High Court · (2026) 06 TEL CK 1160
Constitution of India-Article 226, 16, 21, 311 (2)Telangana Civil Services (Classification, Control, and Appeal) Rules, 1991-Rule 9 (vii) (b), 9 clauses (vi) to (x), 20, sub-Rule (1) of Rule 20CPC-Section 151
High Courts11 Jun 2026Disposed Of
M/s. Hycons Infrastructure (India) Pvt. Ltd. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 06 TEL CK 1178
Constitution of India-Article 226CPC-Section 151
High Courts10 Jun 2026Disposed Of
A.P. Medical Employees Union Vs The Government Of A.P. & Ors.
Telangana High Court · (2026) 06 TEL CK 1804
Constitution of India-Article 226
High Courts10 Jun 2026Disposed Of
Madatha Srinivasa Vs Sri Sandeep Kumar Sultania & Anr.
Telangana High Court · (2026) 06 TEL CK 1466
Contempt of Courts Act, 1971-Sections 10 to 12
High Courts09 Jun 2026Allowed
M/s. Prius Technologies Vs Union Of India & Ors.
Telangana High Court · (2026) 06 TEL CK 1407
Constitution of India-Article 226CPC-Section 151
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
High Courts05 May 2026Dismissed
Additional Assistant Engineer, AP Transco Department & Anr. Vs Ailineni Swapna @ Gokaveni Sabhitha & Ors.
Telangana High Court · (2026) 05 TEL CK 3064
Employees' Compensation Act, 1923-Section 2(c), 4, 8, 30Limitation Act, 1963-Section 5CPC-Section 151
High Courts05 May 2026Disposed Of
Babburi Srinivas Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 05 TEL CK 2836
Constitution of India-Article 226CPC-Section 151
High Courts29 Apr 2026Allowed
Mohd Rafiq Sorathiya @ Sorathiya Mohmad Rafik Abdul Gafar & Anr. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 04 TEL CK 3648
Indian Penal Code, 1860-Sections 420, 486, 34BNSS-Section 528, 359 (6), 359 (2)
High Courts22 Apr 2026Allowed
Rachakonda Krishnamurthy @ Krishna Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 04 TEL CK 2898
BNSS, 2023-Section 528Cr.P.C-Section 482EC Act-Section 7