JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 761 of 61,517

High Courts24 Aug 2026Disposed Of

Karra Ravinder Reddy Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 08 TEL CK 5370

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 35(3)Bharatiya Nyaya Sanhitha, 2023-Sections 329(3), 324(4), 351(2) read with 3(5)

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High Courts24 Aug 2026Disposed Of

Mohammed Khasim Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5371

Code of Criminal Procedure, 1973-Section 145, 145(5)BNSS-Section 528

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High Courts24 Aug 2026Disposed Of

Smt. Balusa Swathi Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5372

BNSS-Section 528

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High Courts24 Aug 2026Disposed Of

Shaik Subhan @ Subhan Shaik & Ors. Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 08 TEL CK 5373

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

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High Courts24 Aug 2026Disposed Of

G.S.Kaushik Kumar Vs Smt. G. Udayamala & Ors.

Telangana High Court · (2026) 08 TEL CK 5374

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 72Cr.P.C-Section 70(2)

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High Courts24 Aug 2026Allowed

Mohammad Zakir Maniyar & Anr. Vs State Of Telangana & Anr.

Telangana High Court · (2026) 08 TEL CK 5375

Essential Commodities Act, 1955-Section 7BNSS, 2023-Section 528

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High Courts24 Aug 2026Allowed

P.K. Mallappa @ Kurva Mallappa Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 08 TEL CK 5376

Essential Commodities Act, 1955-Section 7BNSS, 2023-Section 528

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High Courts24 Aug 2026Disposed Of

Kodepaka Jyothi Vs Tuniki Vamshi Krishna & Ors.

Telangana High Court · (2026) 08 TEL CK 5377

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts24 Aug 2026Disposed Of

Puchakayala Govardhan Rao @ Gangadhar Rao Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 08 TEL CK 5378

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 528, 35(3)Bharatiya Nyaya Sanhitha, 2023-Sections 318(4), 351(3) read with 3(5)

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High Courts24 Aug 2026Allowed

A Ravinder & Anr. Vs State Of Telangana & Anr.

Telangana High Court · (2026) 08 TEL CK 5379

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

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High Courts24 Aug 2026Allowed

Gugulothu Sakru & Anr. Vs State Of Telangana & Anr.

Telangana High Court · (2026) 08 TEL CK 5380

Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 3(5)Essential Commodities Act, 1955-Section 7BNSS, 2023-Section 528

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High Courts24 Aug 2026Disposed Of

Aila Ravinder Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5381

Constitution of India-Articles 226, 14, 21, 300(A)CPC-Section 151

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High Courts24 Aug 2026Disposed Of

Puppala Radha Vs The Singareni Collieries Company Ltd. & Ors.

Telangana High Court · (2026) 08 TEL CK 5382

Constitution of India-Article 226, 14, 21 and 300-ACPC-Section 151SCCL Medical Attendance Rules

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High Courts24 Aug 2026

The Primary Agriculture Cooperative Society Limited Vs Assessment Unit, National Faceless Assessment Centre & Anr.

Telangana High Court · (2026) 08 TEL CK 5383

IT Act-Section 147, 144, 148A, 149, 151AConstitution of India-Article 226, 14, 19(1)(g), 265CPC-Section 151

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High Courts24 Aug 2026Disposed Of

Lyadella Priyanka Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5384

Constitution of India-Article 226, 14, 21CPC-Section 151

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High Courts24 Aug 2026Dismissed

Rathalavath Ravi Vs State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5385

Constitution of India-Article 226, 21CPC-Section 151

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High Courts24 Aug 2026Disposed Of

K. Anasuya Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5386

Constitution of India-Article 226, 14 and 16CPC-Section 151

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High Courts24 Aug 2026Disposed Of

G. Venkateshwar Rao Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5387

Constitution of India-Article 226CPC-Section 151

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High Courts24 Aug 2026Disposed Of

Gondi Amarender Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5388

Constitution of India-Article 226, 14, 21, 300-A

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High Courts24 Aug 2026Disposed Of

Kotagiri Venkatrajam Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5389

Constitution of India-Article 226CPC-Section 151

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