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Telangana High Court judgments

3,758 judgments · page 186 of 188

High Courts15 Oct 2019Dismissed

Karra Krishna Kumar Vs State Of Telangana

Telangana High Court · (2019) 10 TEL CK 0006

Indian Penal Code, 1860 — Section 34, 324, 325, 448, 504Code Of Criminal Procedure, 1973 — Section 320(8)Uttar Pradesh Government Servant (Discipline And Appeal) Rules, 1999 — Rule 3(G)
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High Courts11 Oct 2019Dismissed

M/S. Shubham Enterprises Vs K. Srinivas Rao And Others

Telangana High Court · (2019) 10 TEL CK 0002

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(2), 29, 30Second Schedule To The Act Of 1961 — Rule 48, 49, 50, 51, 52, 52(2), 53, 54, 54(2), 55, 56, 57, 58, 59, 59(2), 60, 61, 62, 63, 64, 65, 66, 67, 68, 87
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High Courts26 Sept 2019Dismissed

M/S. Prince Corrugated Packaging Vs Andhra Bank

Telangana High Court · (2019) 09 TEL CK 0003

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(f), 13(2), 13(4), 14, 17Security Interest (Enforcement) Rules, 2002 — Section 9(1)
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High Courts26 Sept 2019Allowed

M. Ramakrishna Reddy Vs IFCI Ltd.

Telangana High Court · (2019) 09 TEL CK 0002

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 22, 24, 25Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15Board For Industrial And Financial Reconstruction Regulations, 1987 — Regulation 19
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