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
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 1,045 of 61,576
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
High Courts03 Aug 2026Disposed Of
Navabharath Food And Tradology & Ors. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6051
Constitution of India-Article 226CPC-Section 151
High Courts03 Aug 2026Disposed Of
Sharath Rao Chepyala Vs The Union Of India & Ors.
Telangana High Court · (2026) 08 TEL CK 6052
Constitution of India-Article 226Passport Act, 1967CPC-Section 151
High Courts03 Aug 2026Disposed Of
Sri PannadhiChinna Gangaram Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6053
Registration Act, 1908-Section 71Constitution of India-Articles 226, 14, 21, 300ACPC-Section 151
High Courts03 Aug 2026Disposed Of
Bandela Mahender Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6054
Constitution of India-Article 226, 14, 19, 21, 300-ABharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3)CPC-Section 151
High Courts03 Aug 2026Disposed Of
Vanaparthi Santhosh Babu Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6055
Constitution of India-Article 226, 14, 21, 300-ACPC-Section 151
High Courts03 Aug 2026Disposed Of
Kavuluri Padmaja & Anr. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6056
Constitution of India-Article 226, 14, 21, 300-ACPC-Section 151
High Courts03 Aug 2026Disposed Of
Chalasani Aruna & Anr. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6057
Constitution of India-Article 226, 14, 19(1)(a), 19(1)(d), 19(1)(g), 21, 22 and 300ABharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3)BNS-Sections 329(3), 324(4), 115(2), 352, 351(2), 3(5)
High Courts03 Aug 2026Disposed Of
Mohammed Sadath Nazeer Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6058
Constitution of India-Article 226, 14 and 300-ARegistration Act, 1908-Section 71Telangana Bhu Bharati (Record of Rights in Land) Act, 2025
Tribunals and Commissions03 Aug 2026Allowed
Tanay Securities & Services Private Limited Vs Organic World Private Limited
National Company Law Tribunal · (2026) 08 NCLT CK 5145
Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 5(8)(f), 3(12), 13, 13(1)(c), 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956
High Courts03 Aug 2026
Dashrath Prasad Tamrakar Vs Rajkumar Tamrakar & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4331
Code of Civil Procedure, 1908-Order IX Rule 4, Section 151, XVII Rule 3, XVII Rule 2, 9 Rule 9, 9 Rule 2M.P. Land Revenue Code-Sections 250 and 250-A