High Courts03 Aug 2026
Majid Khan Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 6031
Bharatiya Nyaya Sanhita, 2023-Sections 329(3), 324(4), 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3)
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 1,031 of 61,517
High Courts03 Aug 2026Dismissed
Rocktown Residents Welfare Society Vs State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6032
Constitution of India-Article 226, 14, 21CPC-Section 151
High Courts03 Aug 2026Disposed Of
Avusali Manikanta Vs The Union Of India & Ors.
Telangana High Court · (2026) 08 TEL CK 6033
Constitution of India-Article 226Passport Act, 1967CPC-Section 151
High Courts03 Aug 2026Disposed Of
Penmetsa Durga Prasanna Vs The Union Of India & Ors.
Telangana High Court · (2026) 08 TEL CK 6034
Constitution of India-Article 226, 14, 19, 21, 300-ARegistration Act, 1908-Section 22-ACPC-Section 151
High Courts03 Aug 2026Disposed Of
Gurram Jalapathi Reddy Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6035
Constitution of India-Article 226CPC-Section 151
High Courts03 Aug 2026Disposed Of
Mr. M. Sathaiah Vs Managing Director, Telangana State Road Transport Corporation & Ors.
Telangana High Court · (2026) 08 TEL CK 6036
Constitution of India-Article 226CPC-Section 151
High Courts03 Aug 2026Disposed Of
Mogili Kommu Vs Union Of India & Anr.
Telangana High Court · (2026) 08 TEL CK 6037
Constitution of India-Article 226Indian Penal Code 1860 (IPC)-Sections 498-A, 506CPC-Section 151
High Courts03 Aug 2026Disposed Of
Odamma Kommu Vs Union Of India & Anr.
Telangana High Court · (2026) 08 TEL CK 6038
Constitution of India-Article 226Code of Civil Procedure, 1908-Section 151Indian Penal Code 1860 (IPC)-Sections 498-A, 506
High Courts03 Aug 2026Disposed Of
Dekonda Rajalingam & Ors. Vs The Union Of India & Ors.
Telangana High Court · (2026) 08 TEL CK 6039
Constitution of India-Article 226, 14, 21 and 300-ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013CPC-Section 151
High Courts03 Aug 2026Disposed Of
Pomala Padma Rao Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6040
Constitution of India-Article 226, 14, 16, 21 and 300-ACPC-Section 151
High Courts03 Aug 2026Disposed Of
N. Narasimha Rao Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6041
Constitution of India-Article 226, 14, 16, 300-ACPC-Section 151
High Courts03 Aug 2026Disposed Of
Cheedu Srinivas Reddy Vs Union Of India & Anr.
Telangana High Court · (2026) 08 TEL CK 6042
Constitution of India-Article 226CPC-Section 151Bharatiya Nyaya Sanhitha, 2023-Sections 126(2), 74, 76, 115(2), 351(2), 352(2)
High Courts03 Aug 2026Disposed Of
M/s Sri Infra Vs The State Tax Officer & Ors.
Telangana High Court · (2026) 08 TEL CK 6043
Constitution of India-Article 226, 14 and 19(1)(g)Telangana Goods and Services Tax Act, 2017-Section 80CPC-Section 151
High Courts03 Aug 2026Disposed Of
Guda Radha Reddy Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6044
Constitution of India-Article 226, 14, 21 and 300-ACPC-Section 151
High Courts03 Aug 2026Disposed Of
K.Chakrapani Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6045
Constitution of India-Article 226, 14, 16, 300-ACPC-Section 151
High Courts03 Aug 2026Disposed Of
Medavarapu Satish Kumar Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6046
Constitution of India-Article 226, 14, 16 and 21
High Courts03 Aug 2026Disposed Of
B.Veera Sai Prasad Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6047
Constitution of India-Article 226, 14, 16, 300-ACPC-Section 151
High Courts03 Aug 2026
The State Of Telangana & Ors. Vs P. Sharadamma & Anr.
Telangana High Court · (2026) 08 TEL CK 6048
Constitution of India-Article 32, 226CPC-Order XLVII Rule 1, 47 Rule 1, Section 114Act No.2 of 1994-Section 7
High Courts03 Aug 2026Disposed Of
Vankudoth Ramesh & Anr. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6049
Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006-Section 4(2), 4(5)Constitution of India-Articles 14, 21, 300ACPC-Section 151
High Courts03 Aug 2026Disposed Of
Rallabandi Savithri Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6050
Constitution of India-Article 226CPC-Section 151