High Courts03 Aug 2026Allowed
Alluri Srin & Anr. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 6021
BNSS 2023-Section 528EC Act-Section 7
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 1,044 of 61,576
High Courts03 Aug 2026Disposed Of
Kumba Jagan Mohan Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 6022
Constitution of India-Article 226Prevention of Corruption Act, 1988-Section 7(a), 12Code of Criminal Procedure, 1973-Section 167(2)
High Courts03 Aug 2026Disposed Of
Dyaga Thirupathi Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 6023
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 35(3)Bharatiya Nyaya Sanhitha, 2023-Sections 329(4), 324(4), 351(2)
High Courts03 Aug 2026Disposed Of
Mohd. Nazeer Uddin @ Sohail & Anr. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 6024
Bharatiya Nyaya Sanhita, 2023-Section 318(4)Essential Commodities Act, 1955-Section 7Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), 528
High Courts03 Aug 2026Allowed
Mohammed Aslum Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 6025
Essential Commodities Act, 1955-Section 7Cr.P.C.-Section 482BNSS, 2023-Section 528
High Courts03 Aug 2026Allowed
Mohammed Mustafa Qureshi & Anr. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 6026
BNSS, 2023-Section 528EC Act-Section 7
High Courts03 Aug 2026Disposed Of
Telangana Working Journalists Federation (TWJF) Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6027
Constitution of India-Article 226, 14, 19, 21CPC-Section 151
High Courts03 Aug 2026Disposed Of
Ambati Srinivas Vs Gaddam Sandhya Rani & Anr.
Telangana High Court · (2026) 08 TEL CK 6028
BNSS-Section 528
High Courts03 Aug 2026Disposed Of
U.S. Sunil David Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6029
Constitution of India-Article 226, 14, 16, 21CPC-Section 151
High Courts03 Aug 2026Disposed Of
Amudha Raju & Ors. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 6030
Water, Land and Trees Act, 2002-Section 35(3)BNSS-Section 528Constitution of India-Articles 14, 21
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)
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