High Courts01 Sept 2026Disposed of
M/s Vishal Project Private Limited and 2 others Vs The State of Telangana and another
Telangana High Court · (2026) 09 TEL CK 1370
Telangana Municipalities Act, 2019
COURT ARCHIVE
Telangana High Court judgments
3,688 judgments · page 8 of 185
High Courts01 Sept 2026Dismissed
Yejarla Indu Priya Vs The State of Telangana
Telangana High Court · (2026) 09 TEL CK 1363
Telangana Medical and Dental Colleges Admission (Admission to MBBS & BDS Courses) Rules, 2017-G.O.Ms.No.33 dated 19.07.2024
High Courts01 Sept 2026Allowed
Chouta Sujatha @ Cheta Sujatha and others Vs The State of Telangana
Telangana High Court · (2026) 09 TEL CK 1359
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 69, 89, 318(4), 352, 351(2), 3(5)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(2)(va), 3(1)(r)(s), 18, 18A
High Courts01 Sept 2026Allowed
Mukka Abyudaya Vs State of Telangana & Others
Telangana High Court · (2026) 09 TEL CK 1358
Constitution of India-Article 14, 19, 21, 226, 300-A
High Courts01 Sept 2026Disposed of
Puppala Prasanthi and another Vs The State of Telangana and others
Telangana High Court · (2026) 09 TEL CK 1357
Registration Act, 1908-Sections 19, 20, 21, 22-A, 34, 35Indian Stamp Act, 1899Constitution of India-Article 226
High Courts31 Aug 2026Disposed Of
K Nagesh @ Khistamgari Nagesh Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5268
Bharatiya Nyaya Sanhitha, 2023-Sections 316(4), 318(2), 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 35(3), 528
High Courts31 Aug 2026Allowed
Kallem Upendhar Reddy Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5269
EC Act-Section 7BNSS, 2023-Section 528
High Courts31 Aug 2026Disposed Of
M. Rama Swamy Goud Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5270
Negotiable Instruments Act, 1881-Sections 138 r/w 142, 142(b), Clause (c) of the proviso to Section 138Cr.P.C.-Section 200BNSS-Section 528
High Courts31 Aug 2026Disposed Of
Mohammed Aslam Vs The State Of Telangana
Telangana High Court · (2026) 08 TEL CK 5271
Bharatiya Nyaya Sanhita, 2023-Section 303(2)Prevention of Damage to Public Property Act-Section 3BNSS-Section 528
High Courts31 Aug 2026Allowed
Vaanarashi Avinash Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5272
Bharatiya Nyaya Sanhitha, 2023-Section 318(4)Essential Commodities Act, 1955-Section 7(1)(a)(i)BNSS, 2023-Section 528
High Courts31 Aug 2026Disposed Of
Suligithi Dhanunjaya Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5273
BNSS-Section 528
High Courts31 Aug 2026Disposed Of
Shaik Khaza Mohenoddin Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5274
BNSS-Section 528BNS-Section 85D.P. Act-Sections 3 and 4
High Courts31 Aug 2026Disposed Of
Syed Wajahad Ahmed Vs The State Of Telangana
Telangana High Court · (2026) 08 TEL CK 5275
BNSS-Section 528IPC-Section 307 read with Section 34
High Courts31 Aug 2026Allowed
Abdul Arbaz @ Arbas Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5276
Bharatiya Nyaya Sanhitha, 2023-Section 318(4)Essential Commodities Act, 1955-Sections 3, 7BNSS, 2023-Section 528
High Courts31 Aug 2026Allowed
Chilakala Anji Reddy & Ors. Vs N. Mallesh & Ors.
Telangana High Court · (2026) 08 TEL CK 5277
Motor Vehicles Act 1988-Sections 166(2), 166, 140Code of Civil Procedure 1908
High Courts31 Aug 2026Allowed
Shaik Chand & Ors. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5278
Essential Commodities Act, 1955-Section 7BNSS, 2023-Section 528
High Courts31 Aug 2026Disposed Of
Nomula Mamatha & Anr. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5279
BNSS-Section 528Cr.P.C.-Section 482, 190(1)(a), 61IPC-Sections 499, 500, 341, 354, 509
High Courts31 Aug 2026Dismissed
Sirikonda Madhava Rao Vs N. Hemalatha & Ors.
Telangana High Court · (2026) 08 TEL CK 5280
Constitution of India-Article 227Code of Civil Procedure 1908 (CPC)-Order XXVI Rule 9, Section 151, XXII Rule 10Transfer of Property Act 1882-Section 52
High Courts31 Aug 2026Disposed Of
Mohammed Abdul Ghani Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5281
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 72Cr.P.C-Section 70(2)
High Courts31 Aug 2026Disposed Of
Horizon Spa And Salon Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5282
Constitution of India-Article 226, 14, 19 (1) (g)CPC-Section 151