High Courts21 Aug 2026Disposed Of
Polampelli Raju Vs Sri Ravi Gupta & Ors.
Telangana High Court · (2026) 08 TEL CK 5415
Contempt of Courts Act, 1971-Sections 10 to 12
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 778 of 61,517
High Courts21 Aug 2026Dismissed
M/s. Sri Akshava Real Estates Vs Palavancha Rama Rao & Ors.
Telangana High Court · (2026) 08 TEL CK 5416
Arbitration and Conciliation Act, 1996-Section 11(5), 11(6)
High Courts21 Aug 2026Allowed
Malothu Chanti & Ors. Vs State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5417
Bharatiya Nyaya Sanhita, 2023-Section 318(4)Essential Commodities Act, 1955-Section 7BNSS, 2023-Section 528
High Courts21 Aug 2026Disposed Of
Sai Vani Hospitals Ltd. Vs M/s Rudhira Health Services & Ors.
Telangana High Court · (2026) 08 TEL CK 5418
Arbitration and Conciliation Act, 1996-Section 11, 12(1), Schedule VI, IV, 29A
High Courts21 Aug 2026Allowed
U. Murari Mohan Vs M/s Blubuild Infra Projects Private Limited
Telangana High Court · (2026) 08 TEL CK 5419
CPC-Order V Rule 20
High Courts21 Aug 2026
Neelam Narsimha Vs The State Of Telangana
Telangana High Court · (2026) 08 TEL CK 5420
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 318(4)Telangana Protection of Depositors of Financial Establishments Act, 1999-Section 5
High Courts21 Aug 2026
Srivalli & Anr. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5421
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 109
High Courts21 Aug 2026Disposed Of
Sri Jayanthilal Mali & Anr. Vs State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5422
Constitution of India-Articles 226, 14, 21, 300-AGreater Hyderabad Municipal Corporation Act 1955-Sections 455-A, 455-AACPC-Section 151
High Courts21 Aug 2026Disposed Of
Mohammed Ayman Farooqui & Ors. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5423
Constitution of India-Articles 19, 21, 51A, 226CPC-Section 151
High Courts21 Aug 2026Disposed Of
Chedudupu Pandurangam & Anr. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5424
Indian Penal Code, 1860-Sections 498(A), 406 and 506Dowry Prohibition Act-Section 3 and 4BNSS-Section 528
High Courts21 Aug 2026Disposed Of
Smt Bhavani Salweru Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5425
Negotiable Instrument Act, 1881-Section 138BNSS-Section 528
High Courts21 Aug 2026Disposed Of
Pathakamudi Suribabu Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5426
Constitution of India-Article 226, 14, 16CPC-Section 151
High Courts21 Aug 2026Disposed Of
T.Mallikarjun Reddy Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5427
Constitution of India-Article 226, 14, 16, 300-ACPC-Section 151
High Courts21 Aug 2026Disposed Of
E. Bhujanga Reddy Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5428
Constitution of India-Article 226, 14, 21, 300(A)CPC-Section 151
High Courts21 Aug 2026Allowed
Chalasani Ratna Manikyamba & Anr. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5429
Constitution of India-Article 226GHMC Act 1955CPC-Section 151
High Courts21 Aug 2026Disposed Of
K. Bikshapathy Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5430
Constitution of India-Article 226, 14, 21, 300(A)CPC-Section 151
High Courts21 Aug 2026Dismissed
Dr P. Sakuntala Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5431
Writ Proceedings Rules, 1977-Rule 8-ALetters Patent-Clause 15
High Courts21 Aug 2026Disposed Of
Routhula Rajesh Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5432
Constitution of India-Article 226, 14, 19, 21 and 300-ACPC-Section 151
High Courts21 Aug 2026Disposed Of
Peddapelly @ Mandha Lavanya & Ors. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5433
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Protection of Women from Domestic Violence Act, 2005-Section 12(5)Cr.P.C-Section 483, 482
High Courts21 Aug 2026Disposed Of
Azmeera Dadu Vs Banoth Kousalya & Ors.
Telangana High Court · (2026) 08 TEL CK 5434
Constitution of India-Article 227CPC-Section 151