Arbitration And Conciliation Act, 1996 — Section 7, 7(4)(a), 7(5), 8, 11, 16Indian Contract Act, 1873 — Section 10Constitution Of India, 1950 — Article 12, 227

Read judgment

High Courts05 Mar 2020Allowed

M/s.Sree Neelalohita Associates Vs M.A.Aleem & others

Telangana High Court · (2020) 03 TEL CK 0001

Arbitration And Conciliation Act, 1996 — Section 8, 11, 11(4), 11(6)Contract Act, 1872 — Section 23Code Of Civil Procedure, 1908 — Order 26 Rule 9, Order 39 Rules 1, Order 39 Rules 2

Read judgment

High Courts04 Feb 2020Disposed Of

DIC-NCC-JV Vs M/s. Sri Harsha Constructions & others

Telangana High Court · (2020) 02 TEL CK 0001

Arbitration And Conciliation Act, 1996 — Section 11(6)

Read judgment

High Courts24 Jan 2020Allowed

Pilli Mallaiah Vs Deputy Collector/Tahsildar

Telangana High Court · (2020) 01 TEL CK 0006

Constitution Of India, 1950 — Article 14, 300ATelangana Record of Rights in Land and Pattedar Pass Books Act, 1971 — Section 5A, 5A(4), 9

Read judgment

High Courts07 Jan 2020Allowed

Sterlite Technologies Limited Vs Aster Private Limited

Telangana High Court · (2020) 01 TEL CK 0005

Arbitration And Conciliation Act, 1996 — Section 7, 11(4)(a), 11(5), 11(6)

Read judgment

High Courts03 Jan 2020Allowed

SK. Nazeer Vs Transport Commissioner

Telangana High Court · (2020) 01 TEL CK 0004

Andhra Pradesh Civil Services (Classification Control And Appeal) Rules, 1991 — Rule 37Constitution Of India, 1950 — Article 14, 16

Read judgment

High Courts03 Jan 2020Disposed Of

Thalia Naresh Patvari Naresh Vs State Of Telangana And Others

Telangana High Court · (2020) 01 TEL CK 0003

Telangana State Excise Act, 1968 — Section 34(e)

Read judgment

High Courts03 Jan 2020Partly Allowed

Reliance General Insurance Co. Ltd., Vs Bandaru Chandrakala

Telangana High Court · (2020) 01 TEL CK 0002

Read judgment

High Courts03 Jan 2020Dismissed

S Bhasker Vs A RAJU

Telangana High Court · (2020) 01 TEL CK 0001

Read judgment

High Courts20 Dec 2019Partly Allowed

Karipaka Rangan Vs Union Of India

Telangana High Court · (2019) 12 TEL CK 0005

Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 2(29), 124A

Read judgment

High Courts20 Dec 2019Dismissed

Union Of India Vs Razia Sulthana And Ors

Telangana High Court · (2019) 12 TEL CK 0004

Railway Claims Tribunal Act, 1987 — Section 4(4)

Read judgment

High Courts20 Dec 2019Allowed

Hemalata Agarwal Vs State cooperative Federation Limited

Telangana High Court · (2019) 12 TEL CK 0003

Constitution Of India, 1950 — Article 19(1)(g)

Read judgment

High Courts16 Dec 2019Dismissed

Habeebunnisa Begum Vs M/s. Manidhari Metal Pvt. Ltd.,

Telangana High Court · (2019) 12 TEL CK 0001

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2), 8(6), 9(4), 9(5)Constitution Of India, 1950 — Article 226

Read judgment