High Courts24 Aug 2026Disposed Of
Ravinder Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5390
Constitution of India-Article 226CPC-Section 151
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12,30,331 judgments in All Courts · page 762 of 61,517
High Courts24 Aug 2026Disposed Of
Brahmandaberi Sridevi Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5391
Constitution of India-Article 226CPC-Section 151
High Courts24 Aug 2026Disposed Of
K. Jithender Rao Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5392
Constitution of India-Article 226, 14, 21, 300(A)CPC-Section 151
High Courts24 Aug 2026Disposed Of
B. Jeevan Kumar Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5393
Constitution of India-Article 226, 14, 21, 300(A)CPC-Section 151
High Courts24 Aug 2026Disposed Of
Rangineni Bikshapathi Rao Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5394
Constitution of India-Article 226, 14, 21 and 300-A
High Courts24 Aug 2026Disposed Of
Smt K Usha Rani Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5395
Constitution of India-Article 226, 14, 16 and 21CPC-Section 151
High Courts24 Aug 2026Disposed Of
P.Kumara Swamy Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5396
Constitution of India-Article 226, 14, 16, 300-ACPC-Section 151
High Courts24 Aug 2026Disposed Of
Smt. Tabbasum Sultana & Ors. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5397
Constitution of India-Article 226Bharatiya Nyaya Sanhita, 2023-Sections 85, 351(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3)
High Courts24 Aug 2026Disposed Of
Mirza Shafiullah Baig Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5398
Constitution of India-Article 226, 14 and 21CPC-Section 151
High Courts24 Aug 2026Disposed Of
P. Chaitanya Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5399
Constitution of India-Article 226, 14, 21 and 300(A)CPC-Section 151
High Courts24 Aug 2026
Mr. Srikanth D Reddy Vs The Income Tax Officer & Ors.
Telangana High Court · (2026) 08 TEL CK 5400
Income Tax Act, 1961-Section 148A(d), 148, 148AConstitution of India-Article 226, 14, 19(1)(g) and 265CPC-Section 151
High Courts24 Aug 2026
Primary Agricultural Cooperative Society Limited Vs The Income Tax Officer Ward-1 & Ors.
Telangana High Court · (2026) 08 TEL CK 5401
Constitution of India-Article 226, 14, 19(1)(g) and 265Income Tax Act, 1961-Section 147, 144, 148A, 156CPC-Section 151
High Courts24 Aug 2026
Dulgach Rohan @ Bittu Vs The State Of Telangana
Telangana High Court · (2026) 08 TEL CK 5402
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 118(1), 3(5)
High Courts24 Aug 2026Disposed Of
Maddia Thirumal Kumar Vs Satyavolu Subbaiah & Anr.
Telangana High Court · (2026) 08 TEL CK 5403
BNSS-Section 528
High Courts24 Aug 2026Allowed
Mohammed Shoaib Ahmed Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5404
Constitution of India-Articles 14, 19, 21, 226CPC-Section 151
High Courts24 Aug 2026Disposed Of
Mohammed Ghouse Vs The Union Of India & Ors.
Telangana High Court · (2026) 08 TEL CK 5405
Constitution of India-Article 226, 14, 19, 21Indian Penal Code, 1860-Section 498-ADowry Prohibition Act-Sections 3 and 4
High Courts24 Aug 2026Disposed Of
Admala Laxma Reddy Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5406
Indian Stamp Act, 1899-Sections 31, 32, 33, 40, 41, 42Constitution of India-Article 226
High Courts24 Aug 2026Disposed Of
P.Hari Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5407
Constitution of India-Article 226CPC-Section 151
High Courts24 Aug 2026
Shivam Education Society & Anr. Vs Union Of India & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5154
Tribunals and Commissions24 Aug 2026
Jammu And Kashmir Bank Limited Vs Essel Infraprojects Limited
National Company Law Tribunal · (2026) 08 NCLT CK 6101
Insolvency and Bankruptcy Code, 2016-Section 7, 7(3), 4(1), 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Indian Contract Act, 1872-Section 62, 128, 133