BNSS-Section 528Protection of Children from Sexual Offences Act, 2012-Section 5(l), 5(g) r/w 6, 33(5)Indian Penal Code, 1860-Sections 366, 376(3), 376(2), 376(2)(n), 376-D, 392 and 506 r/w 34

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High Courts30 Jul 2026Dismissed

E. Usha Rani & Anr. Vs The Union Of India & Ors.

Telangana High Court · (2026) 07 TEL CK 1476

National Highways Act, 1956-Section 3(a), 3A, 3A(1), 3A(2), 3C, 3D, 3-D, 3GConstitution of India-Article 226CPC-Section 151

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High Courts30 Jul 2026Disposed Of

Sri Golkonda Sandeep Kumar Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 07 TEL CK 1475

BNSS-Section 528Cr.P.C.-Section 70(2)

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High Courts30 Jul 2026Disposed Of

Bandela Nikhil Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 07 TEL CK 1474

Bharatiya Nyaya Sanhita, 2023-Section 329(4), 118(1), 324(4) r/w 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), 528Cr.P.C.-Section 482, 41A

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High Courts30 Jul 2026Disposed Of

Parmeshwar Reddy Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 07 TEL CK 1473

Bharatiya Nyaya Sanhita, 2023-Section 318 (4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 35(3)

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High Courts30 Jul 2026Disposed Of

Paladi Vinoda Kumari & Ors. Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 07 TEL CK 1472

BNSS-Section 528

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High Courts30 Jul 2026Disposed Of

Porika Jalender Naik Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 07 TEL CK 1471

Bharatiya Nyaya Sanhita, 2023-Sections 85, 82(1), 351(2)Dowry Prohibition Act, 1961-Sections 3, 4, 6Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), 528

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High Courts30 Jul 2026Disposed Of

Kunta Narender Reddy Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 07 TEL CK 1470

BNSS-Section 528IPC-Section 498

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High Courts30 Jul 2026Dismissed

Mallampeta Srikanth Goud Vs Sri Chennamaneni Ram Krishna Hari Pavan Kumar & Anr.

Telangana High Court · (2026) 07 TEL CK 1469

Constitution of India-Article 227CPC-Section 151, Order XXI Rules 97-101, XXI Rule 35, XXI Rule 58, XXI Rule 107

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High Courts30 Jul 2026Dismissed

D. Suresh Babu & Ors. Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 07 TEL CK 1468

Code of Criminal Procedure, 1973-Section 482, 156(3), 200, 190, 200 to 204, 204Indian Penal Code, 1860-Sections 352, 426, 447, 503, 506BNSS-Section 528

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High Courts30 Jul 2026Disposed Of

Sri. Ponugoti Laxma Rao & Ors. Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 07 TEL CK 1467

Constitution of India-Article 226, 14, 19, 300-ATelangana Bhu-Bharathi (Record of Rights) Act, 2025Telangana Bhu-Bharathi (Record of Rights) Rules, 2025

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High Courts30 Jul 2026Disposed Of

Padma @ Bauthu Padma & Ors. Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 07 TEL CK 1466

Bharatiya Nyaya Sanhitha, 2023-Sections 118(1), 115(2), 329(2), 351(2), 292, 3(5), 118(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 528, 35(3)

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High Courts30 Jul 2026Disposed Of

Mohammed Zubair Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 07 TEL CK 1465

Bharatiya Nyaya Sanhita, 2023-Sections 85, 351(2)Dowry Prohibition Act, 1961-Sections 3, 4Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 35(3), 528

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High Courts30 Jul 2026Allowed

Vanarasi Laxman & Ors. Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 07 TEL CK 1464

Bharatiya Nyaya Sanhitha, 2023-Section 318(4)Essential Commodities Act, 1955-Section 7BNSS, 2023-Section 528

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High Courts30 Jul 2026Disposed Of

Mannem Shashidhar Reddy & Anr. Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 07 TEL CK 1463

Constitution of India-Article 226CPC-Section 151Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 39

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High Courts30 Jul 2026Disposed Of

M/s Synchrony International Services Pvt. Ltd. & Anr. Vs Assistant Commissioner (ST) & Ors.

Telangana High Court · (2026) 07 TEL CK 1462

Central Goods and Services Tax Act, 2017-Section 56, 16(2)(c), 42(2)Central Goods and Services Tax Rules, 2017-Rule 89(2)(l), 89(2)(m)Constitution of India-Article 226

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