High Courts03 Sept 2026Disposed of
Koyyale Krishna Reddy Vs Union of India & Ors
Telangana High Court · (2026) 09 TEL CK 1380
Constitution of India-Article 14, 21, 226Passports Act, 1967
COURT ARCHIVE
Telangana High Court judgments, 2026
1,123 judgments · page 6 of 57
High Courts03 Sept 2026Disposed of
Mekala Rama Rao Yadav @ Ramu Yadav Vs The State of Telangana & Bazar Sai Goud (Bazar Sai Kumar Goud)
Telangana High Court · (2026) 09 TEL CK 1365
Bharatiya Nyaya Sanhita, 2023-Section 353(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts03 Sept 2026Allowed
Chenishetty Rani & Others Vs State of Telangana
Telangana High Court · (2026) 09 TEL CK 1361
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 329, 351, 292, 318, 336, 340, 108, 62, 3, 45
High Courts03 Sept 2026Dismissed
M/s. Model Impex and three others Vs TFL Quinn India Private Limited and another
Telangana High Court · (2026) 09 TEL CK 0320
Constitution of India-Article 227Arbitration and Conciliation Act, 1996-Section 36(2), 36(3)Code of Civil Procedure, 1908-Order XLI Rule 5, Section 151
High Courts03 Sept 2026Allowed
A.Ramratan Vs State of Telangana and two others
Telangana High Court · (2026) 09 TEL CK 0319
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 94Bharatiya Nyaya Sanhita, 2023-Section 336(2), 336(3), 338, 340(2)Negotiable Instruments Act, 1881-Section 138
High Courts03 Sept 2026Disposed of
Sai Mohan Gandikota and others Vs State of Telangana and another
Telangana High Court · (2026) 09 TEL CK 0317
Bharatiya Nyaya Sanhita, 2023-Section 85Dowry Prohibition Act, 1961-Section 3, 4Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 35(3)
High Courts03 Sept 2026Allowed
Yelmule Ramchandra @ Ramchander Vs State of Telangana and another
Telangana High Court · (2026) 09 TEL CK 0316
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480, 483, 35(3)Bharatiya Nyaya Sanhita, 2023-Section 329(3), 324(4), 76Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(1)(g), 3(2)(va)
High Courts03 Sept 2026Disposed of
Bharatiya Janata Party Telangana Vs State of Telangana and Others
Telangana High Court · (2026) 09 TEL CK 0315
Constitution of India-Article 226
High Courts03 Sept 2026Disposed of
Aerva Sai Reddy Vs State of Telangana and Others
Telangana High Court · (2026) 09 TEL CK 0314
Constitution of India-Article 14, 21, 300-ACode of Civil Procedure, 1908-Section 151
High Courts03 Sept 2026Disposed of
Mekala Siddeshwar Vs State of Telangana and Others
Telangana High Court · (2026) 09 TEL CK 0313
Right to Information Act, 2005Constitution of India-Article 226Code of Civil Procedure, 1908-Section 151
High Courts03 Sept 2026Disposed of
B. Ram and Others Vs State of Telangana and Others
Telangana High Court · (2026) 09 TEL CK 0312
Constitution of India-Article 226Code of Civil Procedure, 1908-Section 151
High Courts03 Sept 2026Disposed of
Asra Fatima Motiwala Vs State of Telangana and Another
Telangana High Court · (2026) 09 TEL CK 0311
Constitution of India-Article 14, 21A, 226
High Courts03 Sept 2026Disposed of
Yasa Urmila Vs State of Telangana and Others
Telangana High Court · (2026) 09 TEL CK 0310
Constitution of India-Article 226Code of Civil Procedure, 1908-Section 151
High Courts02 Sept 2026Disposed Of
Mohammed Azimudin & Anr. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 09 TEL CK 3162
Protection of Women from Domestic Violence Act, 2005-Section 12, 18 to 20, 22 and 23BNSS-Section 528
High Courts02 Sept 2026Allowed
D. Naresh Chowdary Vs The State of Telangana
Telangana High Court · (2026) 09 TEL CK 1391
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 318(4), 316(5), 111(1), 3(5)Negotiable Instruments Act, 1881-Section 138
High Courts02 Sept 2026Disposed of
C. Sandeepa Vs State of Telangana & Ors
Telangana High Court · (2026) 09 TEL CK 1382
Constitution of India-Article 14, 19(1)(g), 21, 226, 300AGreater Hyderabad Municipal Corporation Act, 1955-Section 630
High Courts02 Sept 2026Disposed of
Aleti Kamalakar Reddy, Glula Tejashwini, Gajula Sowmyasri & Gajula Ravi Vs State of Telangana & Ors
Telangana High Court · (2026) 09 TEL CK 1379
Constitution of India-Article 226, 14, 21, 300-ACode of Civil Procedure, 1908-Section 151
High Courts02 Sept 2026Allowed
Kotroth Hemanth Lal Vs State of Telangana
Telangana High Court · (2026) 09 TEL CK 1374
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 108, 3(5), 44
High Courts02 Sept 2026Disposed of
Yerramalla Dinesh Vs The State of Telangana
Telangana High Court · (2026) 09 TEL CK 1373
Constitution of India-Article 14, 21, 226, 300-ACode of Civil Procedure, 1908-Section 151
High Courts02 Sept 2026Disposed of
K. Lakshma Reddy Vs The State of Telangana & Others
Telangana High Court · (2026) 09 TEL CK 1372
Constitution of India-Article 14, 19, 21, 226Code of Civil Procedure, 1908-Section 151