JUDGMENT DATABASE

Search 12,32,138 Indian judgments.

12,32,138 judgments in All Courts · page 1,079 of 61,607

High Courts31 Jul 2026Allowed

UBR's Housing and Infra Developers LLP Vs Vanga Sudheer Reddy & Anr.

Telangana High Court · (2026) 07 TEL CK 1539

Arbitration and Conciliation Act, 1996-Section 11(5), 11(6)(b), 11, 8, 16, 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b)(i)Act 3 of 2016Act 33 of 2019

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High Courts31 Jul 2026Allowed

Dharimireddi Ashok Kumar Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 07 TEL CK 1538

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 120(B), 120-B, 201, 394, 395, 411Indian Evidence Act, 1872-Sections 25, 26, 114

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High Courts31 Jul 2026Allowed

Partum Services Pvt. Ltd Vs Maiwir Engineering Pvt Ltd & Ors.

Telangana High Court · (2026) 07 TEL CK 1537

Arbitration and Conciliation Act, 1996-Section 11(5), 11(6), 21

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High Courts31 Jul 2026Disposed Of

Nuziveedu Seeds Limited Vs M/s. Kishoridevi Krishak Producer Company Ltd. & Ors.

Telangana High Court · (2026) 07 TEL CK 1536

Arbitration and Conciliation Act, 1996-Sections 11(4)(b), 6(a), 6(b), 21, 9, 11, 12(1), 29A, Schedule VI, IVCompanies Act, 2013

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High Courts31 Jul 2026Disposed Of

Cancer Treatment Services Hyderabad Private Limited Vs Sparsh Hospitals and Critical Care Private Limited

Telangana High Court · (2026) 07 TEL CK 1535

Arbitration and Conciliation Act, 1996-Section 11(6), 11(6)(b), 12(1), 29A, Schedule IV, VI

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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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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

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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)

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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

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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

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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

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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

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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)

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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

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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

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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

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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

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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

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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

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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)

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