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Tribunals and Commissions04 Aug 2026

Punjab National Bank & Anr. Vs Manimala Dey

Debts Recovery Appellate Tribunal · (2026) 08 DRAT CK 6147

SARFAESI Act, 2002-Section 13(2), 13(4), 17, 17(1), 17(7)Recovery of the Debts Due to Banks and Financial Institutions Act-Section 24Limitation Act-Section 29(2), 4 to 29
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High Courts04 Aug 2026Allowed

Kondam Karuna Mahender Reddy Vs Kalvakuntla Taraka Rama Rao & Ors.

Telangana High Court · (2026) 08 TEL CK 5928

Representation of the People Act, 1951-Section 33-A, 36(2), 36(4), 75(A), 75(A)(5)(V), 80, 80A, 81, 81(3), 82, 83, 83(1)(a), 83(1)(c), 84, 86, 100, 100(1)(a)(d)(i), 100(1)(b), 100(1)(d)(i), 100(1)(d)(iv), 101, 117, 123, 123(1), 123(2), 123(3), 123(3-A), 170Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a), VI Rule 4, XII Rule 6, Section 151Conduct of Election Rules, 1961-Rule 94-A, 4-A
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High Courts04 Aug 2026Dismissed

M/s. Century 21 Vs Mohammed Khaleel & Ors.

Telangana High Court · (2026) 08 TEL CK 5930

Commercial Courts Act, 2015-Section 13, 13(1A)Arbitration and Conciliation Act, 1996-Section 37, 37 (1) and (2), 34(3), 50Limitation Act, 1963-Section 5, Article 116(a) of the Schedule, 116(b) of the Schedule, 117
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High Courts04 Aug 2026

Boda Venkanna & Anr. Vs The State Of Telangana

Telangana High Court · (2026) 08 TEL CK 5933

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Sections 103(1), 108, 85, 82 read with 49Dowry Prohibition Act, 1961-Sections 3 and 4
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