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Telangana High Court judgments

3,688 judgments · page 180 of 185

High Courts15 Dec 2020Dismissed

Mohamed Abdul Nayeem Zakee Vs State Of Telengana

Telangana High Court · (2020) 12 TEL CK 0006

Petroleum Rules, 2002 — Section 131, 131(i), 131(ii)Static And Mobile Pressure Vessels (Unfired) Rules, 2016 — Section 47, 59Constitution Of India, 1950 — Article 14, 19(1)(g), 19(6), 73, 162, 226
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High Courts10 Dec 2020Allowed

Rajesh Agarwal Vs Reserve Bank Of India

Telangana High Court · (2020) 12 TEL CK 0004

Banking Regulation Act, 1949 — Section 35AInsolvency And Bankruptcy Code, 2016 — Section 7, 20Code Of Criminal Procedure, 1973 — Section 154
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High Courts03 Dec 2020Dismissed

M/s AP Product Vs State Of Telangana

Telangana High Court · (2020) 12 TEL CK 0002

Code Of Criminal Procedure, 1973 — Section 102(1), 102, 102(3), 157(1), 451, 457Indian Penal Code, 1860 — Section 420, 465, 467, 468Constitution Of India, 1950 — Article 226
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High Courts02 Dec 2020Disposed Of

Gudur Sandeep Reddy & Others Vs State Of Telangana

Telangana High Court · (2020) 12 TEL CK 0001

Indian Penal Code, 1860 — Section 34, 120B(1), 120A, 120B, 141, 143, 201, 302, 323, 362, 365, 452, 503, 506, 509Code Of Criminal Procedure, 1973 — Section 144, 151, 161, 164, 437(2), 439Evidence Act, 1872 — Section 107, 109
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High Courts11 Nov 2020Dismissed

V. Kranthi Goud Vs State Of Telangana

Telangana High Court · (2020) 11 TEL CK 0005

Telangana Excise Act,. 1968 — Section 31(1)Indian Penal Code, 1860 — Section 481, 482, 483, 484, 485, 486, 487, 488, 489Customs Act, 1962 — Section 112, 114
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High Courts11 Nov 2020Allowed

Kamlesh Steels Vs Deputy State Tax Officer

Telangana High Court · (2020) 11 TEL CK 0003

Central Sales Tax Act, 1956 — Section 68, 125, 129, 129(1), 135Central Goods And Services Tax Rules, 2017 — Rule 138A, 138(3)Constitution Of India, 1950 — Article 14, 265, 301
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High Courts04 Sept 2020Dismissed

K. Babu Vs State Of Telangana

Telangana High Court · (2020) 09 TEL CK 0004

Telangana State And Subordinate Service Rules, 1996 — Rule 5, 6Telangana State Civil Services (Classification, Control And Appeal) Rules 1991 — Rule 9Constitution Of India, 1950 — Article 73, 154, 162, 309
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High Courts03 Sept 2020Allowed

Yedla Babulu And others Vs State Of Telangana

Telangana High Court · (2020) 09 TEL CK 0005

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 3(m), 11(1), 15, 16, 17, 18, 19(1), 21(4), 26, 31, 31A, 77(2), 108, 109(2)(v)Constitution Of India, 1950 — Article 14
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