High Courts31 Jul 2026Partly Allowed
Pradhan Vishal Vs State Of Telangana
Telangana High Court · (2026) 07 TEL CK 1534
Indian Penal Code-Section 324, 304 Part II, 302, 34Cr.P.C.-Section 374(2), 207, 313, 235(2)Indian Evidence Act-Section 65-B
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12,30,561 judgments in All Courts · page 1,047 of 61,529
High Courts31 Jul 2026Dismissed
Mohd. Zaheeruddin Vs B. Shafiullah & Anr.
Telangana High Court · (2026) 07 TEL CK 1533
Contempt of Courts Act, 1971-Sections 10 to 12
High Courts31 Jul 2026Disposed Of
Man Singh Vs The State Of Telangana
Telangana High Court · (2026) 07 TEL CK 1532
BNSS-Section 482Code of Criminal Procedure, 1973-Section 482Bharatiya Nyaya Sanhitha, 2023-Sections 64(1), 79, 351(2), 351(3) read with 3(5)
High Courts31 Jul 2026Disposed Of
Oruganti Ramchander & Ors. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 07 TEL CK 1531
Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 351(2), 352 r/w 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 35, 35(3), 528
High Courts31 Jul 2026Allowed
Madikanti Shankar @ Shankar Madikanti & Ors. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 07 TEL CK 1530
BNSS, 2023-Section 528Essential Commodities Act, 1955-Sections 7, 8
High Courts31 Jul 2026Disposed Of
Ambu Rathod & Ors. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 07 TEL CK 1528
BNSS-Section 528
High Courts31 Jul 2026Disposed Of
XXXXX Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 07 TEL CK 1529
Indian Penal Code, 1860-Section 354-AProtection of Children from Sexual Offences Act, 2012-Section 7, 8, 35(2)BNSS-Section 528
High Courts31 Jul 2026Disposed Of
Banavath Sai Bharat & Anr. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 07 TEL CK 1527
Bharatiya Nyaya Sanhita, 2023-Section 318(4)Essential Commodities Act, 1955-Section 7BNSS-Section 528, 35(3)
High Courts31 Jul 2026Allowed
Chintala Pullaiah Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 07 TEL CK 1526
Essential Commodities Act, 1955-Section 7BNSS, 2023-Section 528
High Courts31 Jul 2026Disposed Of
Burri Laxmi & Ors. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 07 TEL CK 1525
BNSS-Section 528Cr.P.C.-Section 482
High Courts31 Jul 2026Allowed
Puttabanthi Gopi & Anr. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 07 TEL CK 1524
BNSS, 2023-Section 528EC Act-Section 7
High Courts31 Jul 2026Disposed Of
Bongoni Suman Goud Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 07 TEL CK 1523
BNSS-Section 528Cr.P.C.-Section 200Negotiable Instruments Act, 1881-Section 138
High Courts31 Jul 2026Disposed Of
Nyalakonda Pranay Kumar Vs Nyalakonda Sravani & Ors.
Telangana High Court · (2026) 07 TEL CK 1522
Code of Criminal Procedure, 1973-Section 125, 125(1), 397, 401, 482
High Courts31 Jul 2026Allowed
Lavudiya Malu @ Loudya Malu & Anr. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 07 TEL CK 1521
Bharatiya Nyaya Sanhita, 2023-Section 318(2)Essential Commodities Act, 1955-Section 7Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts31 Jul 2026Disposed Of
Nathani Ramu Vs Kalagara Sujatha
Telangana High Court · (2026) 07 TEL CK 1520
Constitution of India-Article 227C.P.C.-Section 151Agency Rules, 1924-Rule 42(C)
High Courts31 Jul 2026Disposed Of
Rudra Ravindar Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 07 TEL CK 1519
Constitution of India-Article 226CPC-Section 151
High Courts31 Jul 2026Disposed Of
Vaddevalli Lalitha Saran Kumar Vs The Superintendent Of Customs (Preventive)
Telangana High Court · (2026) 07 TEL CK 1518
Customs Act, 1962-Sections 132, 135BNSS-Section 528
High Courts31 Jul 2026Disposed Of
Sk. Yakoob Vs Shaik Yakub Ali & Ors.
Telangana High Court · (2026) 07 TEL CK 1517
Constitution of India-Article 227CPC-Section 151
High Courts31 Jul 2026Allowed
Syed Mustafa & Ors. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 07 TEL CK 1516
Essential Commodities Act, 1955-Section 7BNSS, 2023-Section 528
High Courts31 Jul 2026Dismissed
M/s Balaji Constructions Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 07 TEL CK 1515
CPC-Section 151