High Courts17 Apr 2026Dismissed
M/s. Reliance General Insurance Co. Ltd. Vs Balanthu Nagamma & Ors.
Telangana High Court · (2026) 04 TEL CK 3186
Motor Vehicles Act-Section 173Legal Services Authorities Act, 1987-Section 19
COURT ARCHIVE
Telangana High Court judgments, 2026
1,189 judgments · page 60 of 60
High Courts18 Mar 2026Dismissed
K. Satyalamani & Ors. Vs Greater Hyderabad Municipal Corporation & Ors.
Telangana High Court · (2026) 03 TEL CK 3027
Constitution of India-Article 226CPC-Section 151
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
High Courts23 Feb 2026Disposed Of
Smt Arunasree Vempati Vs The State Of Telangana & Ors.
Telangana High Court · 2024 INSC 866
Constitution of India-Articles 14, 300-ACode of Civil Procedure, 1908-Section 151Telangana State (TS-BPASS) Act, 2020-Section 7(6)
High Courts23 Feb 2026Disposed Of
Smt Arunasree Vempati Vs The State Of Telangana & Ors.
Telangana High Court · 2024 INSC 866
Constitution of India-Article 14, 300-ATelangana State (TS-BPASS) Act, 2020-Section 7(6)GHMC Act, 1955-Section 428, 433, 435, 451, 452, 456, 461, 461-A, 636
High Courts23 Feb 2026Disposed Of
Smt Arunasree Vempati Vs The State Of Telangana & Ors.
Telangana High Court · 2024 INSC 866
Constitution of India-Article 14, 300-ACode of Civil Procedure-Section 151Telangana State (TS-BPASS) Act, 2020-Section 7(6)
High Courts27 Jan 2026Allowed
Sri Mirza Imran Baig Vs State Of Telangana & Anr.
Telangana High Court · (2026) 01 TEL CK 3393
Bharatiya Nyaya Sanhita, 2023-Section 318(4)Essential Commodities Act, 1955-Section 7(1), 7BNSS, 2023-Section 528
High Courts23 Jan 2026Disposed Of
Mr. Alladi Avinash Vasudevan Vs The Union Of India & Ors.
Telangana High Court · (2026) 01 TEL CK 3126
Constitution of India-Article 226
High Courts21 Jan 2026Disposed Of
Sri B.Venkata Koti Eshwar Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 01 TEL CK 3359
Constitution of India-Article 226Registration Act, 1908-Section 71Indian Stamp Act, 1899