High Courts31 Jul 2026Disposed Of
Mir Talib Ali Khan Razvi @ Afsar Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 07 TEL CK 1498
Constitution of India-Article 226, 14, 300ACPC-Section 151
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Search 12,32,138 Indian judgments.
12,32,138 judgments in All Courts · page 1,081 of 61,607
High Courts31 Jul 2026Disposed Of
Smt. A. Sujatha Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 07 TEL CK 1497
Constitution of India-Article 226CPC-Section 151
High Courts31 Jul 2026Disposed Of
Gyara Swamy Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 07 TEL CK 1496
Constitution of India-Article 226, 14, 19, 300-AIndian Stamp Act, 1899-Section 33CPC-Section 151
High Courts31 Jul 2026Disposed Of
Sri Laxmi Ganapathi Saraswathi Abhayanjaneya Swamy Temple Welfare Society Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 07 TEL CK 1495
Constitution of India-Article 226Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987-Section 43Telangana Societies Registration Act, 2003
High Courts31 Jul 2026Dismissed
Panga Charan Teja Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 07 TEL CK 1494
Constitution of India-Articles 14, 21, 226, 226(2)CPC-Section 151
High Courts31 Jul 2026Disposed Of
A.Nagalakshmi Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 07 TEL CK 1493
Constitution of India-Article 226, 14, 16, 300-ACPC-Section 151
High Courts31 Jul 2026Disposed Of
Govindappa Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 07 TEL CK 1492
Constitution of India-Article 226, 14, 16, 21, 300-ACPC-Section 151
High Courts31 Jul 2026Disposed Of
P. Saroja Rani Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 07 TEL CK 1489
Constitution of India-Article 226, 14, 21, 300(A)CPC-Section 151
High Courts31 Jul 2026Disposed Of
Syed Kaleemullah Hussaini Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 07 TEL CK 1488
Constitution of India-Article 21, 226CPC-Section 151
High Courts31 Jul 2026Disposed Of
D. Satyam Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 07 TEL CK 1487
Constitution of India-Article 226CPC-Section 151
High Courts31 Jul 2026Disposed Of
Ganesh Goud Gouravani Vs The Union Of India & Anr.
Telangana High Court · (2026) 07 TEL CK 1486
Constitution of India-Article 226, 14, 21Indian Penal Code (IPC)-Section 171-e, 171-f, 505(2), 323, 504, 506, 34, 379, 420, 467, 468, 188, 171(B), 171(E)CPC-Section 151
High Courts31 Jul 2026Disposed Of
Palla Govardhan & Ors. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 07 TEL CK 1484
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3)Bharatiya Nyaya Sanhita, 2023-Section 305(a), 3(5)Constitution of India-Article 226, 14, 15, 21
High Courts31 Jul 2026Disposed Of
Rayyan Abdul Rahman & Anr. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 07 TEL CK 1559
Constitution of India-Article 226Greater Hyderabad Municipal Corporation Act, 1955-Sections 455-A, 455-AACPC-Section 151
High Courts31 Jul 2026Disposed Of
Reddy Praveen Reddy Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 07 TEL CK 1482
Constitution of India-Article 226, 14, 21CPC-Section 151
High Courts31 Jul 2026Disposed Of
Ramavaram Madhavi Reddy Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 07 TEL CK 1481
Constitution of India-Article 226, 14 and 21CPC-Section 151
High Courts31 Jul 2026Disposed Of
Sannithi Naga Prasad Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 07 TEL CK 1479
Constitution of India-Article 226CPC-Section 151
High Courts31 Jul 2026
Dhegavath Surender & Ors. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 07 TEL CK 1560
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Sections 12(2), 109, 115(2), 3(5)
High Courts31 Jul 2026Disposed Of
Vaddevalli Lalitha Saran Kumar Vs The Superintendent Of Customs (Preventive)
Telangana High Court · (2026) 07 TEL CK 1561
Customs Act, 1962-Sections 132, 135BNSS-Section 528
Tribunals and Commissions31 Jul 2026Allowed
Phoenix ARC Limited Vs Virgo Realtors Private Limited
National Company Law Tribunal · (2026) 07 NCLT CK 1359
Insolvency and Bankruptcy Code, 2016-Section 5(7), 7, 7(5), 14(1), 14(2)(2A), 14(3), 14(4), 15, 17, 18, 31, 33, 79(15)IBC Rules, 2016-Rule 4Adjudicating Authority Rules-Rule 4(2)
Tribunals and Commissions31 Jul 2026Allowed
Hangzhou Sword Elevator Co. Ltd. Vs Daulat Ram Engineering Services Pvt. Ltd.
National Company Law Tribunal · (2026) 07 NCLT CK 1360
Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 5(21), 8, 8(2)(a), 9, 9(5), 9(5)(ii)(d), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33, 65, 76Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6CIRP Regulations-Regulation 2B