COURT ARCHIVE

Telangana High Court judgments, 2026

1,123 judgments · page 7 of 57

High Courts02 Sept 2026Dismissed

Dr.Vuyyuru Kamala Devi & Smt Vuyyuru Vidya Devi Vs State of Telangana & Ors

Telangana High Court · (2026) 09 TEL CK 1371

Constitution of India-Article 226Code of Civil Procedure, 1908-Section 151Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 4, 5, 6, 12, 15, 26

Read judgment

High Courts02 Sept 2026Disposed of

Smt.Mengani Vennela @ P.Venala Vs State of Telangana & Smt. Pitla Kala

Telangana High Court · (2026) 09 TEL CK 1367

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 35(3)Bharatiya Nyaya Sanhita, 2023-Section 316(2), 305, 3(5), 85, 115(2)Dowry Prohibition Act, 1961-Section 3, 6

Read judgment

High Courts02 Sept 2026Disposed of

Dilipraj Pukella Vs The State of Telangana & Others

Telangana High Court · (2026) 09 TEL CK 1366

Code of Civil Procedure, 1908-Section 151Constitution of India-Article 226

Read judgment

High Courts02 Sept 2026Disposed of

Batthula Raj Kumar Vs The State of Telangana & Santhosh Kumar Sangars

Telangana High Court · (2026) 09 TEL CK 1360

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 35(3)Bharatiya Nyaya Sanhita, 2023-Section 353(1)(c), 353(2)

Read judgment

High Courts02 Sept 2026Allowed

M. Srinath Chari Vs Sanjay Kumar, IAS, Principal Secretary, PR & RE Department and Others

Telangana High Court · (2026) 09 TEL CK 0318

Contempt of Courts Act, 1971-Section 10, 11, 12

Read judgment

High Courts01 Sept 2026Allowed

Union Of India & Ors. Vs Sanjay Kumar Agarwal

Telangana High Court · (2026) 09 TEL CK 2945

CPC-Section 151Income Tax Act-Section 147-A

Read judgment

High Courts01 Sept 2026Disposed Of

The Special Grade Deputy Collector (Land Acquisition), Hyderabad Airport Metro Limited, Hyderabad & Anr. Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 09 TEL CK 2946

Constitution of India-Article 226Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013CPC-Section 151

Read judgment

High Courts01 Sept 2026Allowed

D. Hanumantheshwar Rao Vs State of Telangana

Telangana High Court · (2026) 09 TEL CK 1397

Motor Vehicles Act, 1988-Section 213Constitution of India-Article 14, 16, 226, 309

Read judgment

High Courts01 Sept 2026Disposed of

G. Suraj Kumar Vs The State of Telangana and others

Telangana High Court · (2026) 09 TEL CK 1396

Constitution of India-Article 226Code of Civil Procedure, 1908-Section 151Greater Hyderabad Municipal Corporation Act, 1955

Read judgment

High Courts01 Sept 2026Disposed of

Rajendra Kumar.T Vs The State of Telangana and others

Telangana High Court · (2026) 09 TEL CK 1395

Constitution of India-Article 226, 14, 21, 300ACode of Civil Procedure, 1908-Section 151

Read judgment

High Courts01 Sept 2026Disposed of

Sardar Gobing Singh @Govind Singh and 3 others Vs The State of Telangana and Baddam Chandra Pal Reddy

Telangana High Court · (2026) 09 TEL CK 1392

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

Read judgment

High Courts01 Sept 2026Allowed

Mohammed Azhar Vs The State of Telangana and another

Telangana High Court · (2026) 09 TEL CK 1390

Essential Commodities Act, 1955-Section 7Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

Read judgment

High Courts01 Sept 2026Allowed

The Income Tax Officer Ward 1, Nirmal and others Vs Primary Agricultural Co-Operative Society Limited

Telangana High Court · (2026) 09 TEL CK 1388

Code of Civil Procedure, 1908-Section 151Income Tax Act-Section 147-A

Read judgment

High Courts01 Sept 2026Disposed of

Mazar Mohiyoddin and Mohammad Sameer Vs The State of Telangana and Md. Kaleemoddin

Telangana High Court · (2026) 09 TEL CK 1387

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 528, 35(3)Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 336(4), 340(2), 351(3)

Read judgment

High Courts01 Sept 2026Allowed

Mohammed Abdul Babar Vs The State of Telangana and another

Telangana High Court · (2026) 09 TEL CK 1385

Essential Commodities Act, 1955-Section 7Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

Read judgment

High Courts01 Sept 2026Allowed

Union of India & The Assistant Commissioner of Income Tax Vs M/s. Nettlinx Limited

Telangana High Court · (2026) 09 TEL CK 1384

Code of Civil Procedure, 1908-Section 151Income Tax Act, 1961-Section 147-A

Read judgment

High Courts01 Sept 2026Allowed

The Income Tax Officer, Ward-1, Adilabad and others Vs Primary Agricultural Co-operative Credit Society Limited

Telangana High Court · (2026) 09 TEL CK 1383

Code of Civil Procedure, 1908-Section 151Income Tax Act-Section 147-A

Read judgment

High Courts01 Sept 2026Allowed

Mohammed Saifuddin and another Vs The State of Telangana and another

Telangana High Court · (2026) 09 TEL CK 1376

Bharatiya Nyaya Sanhita, 2023-Section 318(4), 3(5)Essential Commodities Act, 1955-Section 7Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

Read judgment

High Courts01 Sept 2026Disposed of

Chintha Ramakoteswara Rao and 4 others Vs The State of Telangana and another

Telangana High Court · (2026) 09 TEL CK 1375

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 85, 351(2), 3(5)Dowry Prohibition Act, 1961-Sections 3, 4

Read judgment

High Courts01 Sept 2026Allowed

U.Srinivas Vs Sri.R.V.Karnan and others

Telangana High Court · (2026) 09 TEL CK 1369

Contempt of Courts Act, 1971-Section 10, 11, 12

Read judgment