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Telangana High Court judgments

3,688 judgments · page 179 of 185

High Courts16 Feb 2021Dismissed

A Nageswara Rao Vs State Of Telangana

Telangana High Court · (2021) 02 TEL CK 0009

Administrative Tribunals Act, 1985 — Section 19, 20, 21Andhra Pradesh Civil Services (Conduct) Rules, 1964 — Rule 3, 6Constitution Of India, 1950 — Article 226
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High Courts04 Feb 2021Dismissed

Surthi Venkatesh Vs Election Committee

Telangana High Court · (2021) 02 TEL CK 0004

Telangana Mutually Aided Co-operative Societies Act 1995 — Section 23, 37Representation Of the People Act, 1951 — Section 100Constitution Of India, 1950 — Article 226
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High Courts03 Feb 2021Dismissed

Venkateswara Kommu Vs Government Of India

Telangana High Court · (2021) 02 TEL CK 0001

Consumer Protection Act, 2019 — Section 38(7), 49(1), 52Industrial Disputes Act, 1947 — Section 17Prevention Of Food Adulteration Rules, 1955 — Rule 7(3)
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High Courts05 Jan 2021Allowed

State Of Telangana Vs Akaram Ranjith

Telangana High Court · (2021) 01 TEL CK 0001

Code Of Criminal Procedure, 1973 — Section 439(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B), 37
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High Courts23 Dec 2020Disposed Of

Guguloth Santosh Naik Vs State Of Telangana

Telangana High Court · (2020) 12 TEL CK 0009

Indian Penal Code, 1860 — Section 109, 166, 448, 504, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 18Code Of Criminal Procedure, 1973 — Section 154, 154(1), 491
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High Courts22 Dec 2020Dismissed

Ganji Venkatesham Vs State Of Telangana

Telangana High Court · (2020) 12 TEL CK 0007

Indian Penal Code, 1860 — Section 302, 341, 376, 427, 447, 504, 506Andhra Pradesh Prevention Of Dangerous Activities Of Boot- Leggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders And Land-Grabbers Act, 1986 — Section 2, 2(a), 2(j), 3Constitution Of India, 1950 — Article 21
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