High Courts29 Sept 2026Disposed Of
Sukanya Singh Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 09 TEL CK 5284
Telangana Medical and Dental Colleges Admission (Admission into MBBS/BDS Courses) Rules, 2017-Rule 4(iii)
COURT ARCHIVE
Telangana High Court judgments
3,688 judgments · page 2 of 185
High Courts29 Sept 2026
Chinmay Chandrakant Patil Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 09 TEL CK 5283
High Courts28 Sept 2026
Arikala Kumar & Ors. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 09 TEL CK 5311
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 35(3), 482(2)Bharathiya Nyaya Sanhitha, 2023-Sections 118(1), 115(2), 126(2), 352 read with 3(5), 118(2)
High Courts28 Sept 2026
Ponnam Nagaraju Vs The State Of Telangana
Telangana High Court · (2026) 09 TEL CK 5289
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 45, 482(2)Bharathiya Nyaya Sanhitha, 2023-Section 108, 45
High Courts28 Sept 2026Disposed Of
Mohammed Abdullah Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 4934
Constitution of India-Article 226CPC-Section 151
High Courts28 Sept 2026Disposed Of
Nagender Rao & Ors. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 4922
Constitution of India-Article 226, 14, 300-ACPC-Section 151
High Courts24 Sept 2026Disposed Of
N. Venkateshwar Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 4918
Constitution of India-Article 226, 14 and 300-ACPC-Section 151
High Courts24 Sept 2026Disposed Of
B. Rajeshwar Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 4916
Constitution of India-Article 226, 14, 300-ACPC-Section 151
High Courts24 Sept 2026Disposed Of
Sunil Kumar Panday & Ors. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 4914
BNSS-Section 35(3)BNS-Sections 316, 351(2)Scheduled Castes and the Scheduled Tribes (Atrocities) Act-Sections 3(1)(r)(s), 3(2)(va)
High Courts24 Sept 2026
Chilumarthy Ritvik Abhinay Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 4913
Constitution of India-Article 226, 14 and 21CPC-Section 151
High Courts24 Sept 2026Disposed Of
Ache Nagendra Rao Vs Barapati Pattabhi
Telangana High Court · (2026) 09 TEL CK 4908
Constitution of India-Article 227CPC-Order 39 Rule 1 and 2, Section 151
High Courts24 Sept 2026
Aroub & Anr. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 09 TEL CK 5253
High Courts24 Sept 2026Disposed Of
B. Shrushritha Sri Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 09 TEL CK 5252
High Courts24 Sept 2026Disposed Of
Ala Praveen Prakash Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 5250
High Courts24 Sept 2026Disposed Of
Bhattu Sruthi Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 09 TEL CK 5249
High Courts24 Sept 2026Disposed Of
Malothu Sai Gnana Tejaswi Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 09 TEL CK 5248
Telangana Medical and Dental Colleges Admission (Admission into MBBS & BDS Courses) Rules, 2017-Rule 3(a)(iii)Constitution of India-Article 14, 21
High Courts24 Sept 2026Disposed Of
Pathlavath Srija Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 09 TEL CK 5247
High Courts24 Sept 2026Disposed Of
Nandipeta Sahasra Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 09 TEL CK 5246
Constitution of India-Articles 14, 21
High Courts23 Sept 2026Dismissed
Velidi Venkata Surya Gurunadharao Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 4372
Constitution of India-Article 226CPC-Section 151
High Courts23 Sept 2026
Allam Yogitha Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 09 TEL CK 3988
Constitution of India-Articles 14, 21A