JUDGMENT DATABASE

Search 12,30,543 Indian judgments.

12,30,543 judgments in All Courts · page 814 of 61,528

High Courts19 Aug 2026Disposed Of

M/s. Sai Rajalaxmi Industries Vs State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5510

Constitution of India-Article 226Code of Civil Procedure, 1908-Section 151Essential Commodities Act, 1955-Section 6-A

Read judgment

High Courts19 Aug 2026Disposed Of

Bodakunta Shivani Vs State Of Telangana & Anr.

Telangana High Court · (2026) 08 TEL CK 5511

Constitution of India-Article 226CPC-Section 151Telangana Medical and Dental College Admission (Admission into MBBS and BDS courses) Rules 2017-Rule 4(i)

Read judgment

High Courts19 Aug 2026Disposed Of

Gugulothu Upendra Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5512

Constitution of India-Article 226, 19(1)(g)CPC-Section 151BNS, 2023-Section 318(4)

Read judgment

High Courts19 Aug 2026Allowed

Cheruku Ahalya Devi Vs The Union Of India & Ors.

Telangana High Court · (2026) 08 TEL CK 5513

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

Read judgment

High Courts19 Aug 2026Disposed Of

Nainala Ramachandramma & Anr. Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5514

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

Read judgment

High Courts19 Aug 2026Disposed Of

Smt. V. Kalyani Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5515

Constitution of India-Article 226CPC-Section 151

Read judgment

High Courts19 Aug 2026Disposed Of

JN Infra Projects Vs The Superintendent Of Central Tax & Ors.

Telangana High Court · (2026) 08 TEL CK 5516

Constitution of India-Article 226CPC-Section 151

Read judgment

High Courts19 Aug 2026Disposed Of

Banothu Maniram Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5517

Constitution of India-Article 226CPC-Section 151

Read judgment

High Courts19 Aug 2026Disposed Of

Pitla Balaiah Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5518

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

Read judgment

High Courts19 Aug 2026Disposed Of

Pinumalla Chaya Devi Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5519

Constitution of India-Article 226CPC-Section 151

Read judgment

High Courts19 Aug 2026Disposed Of

Smt. V. Vijaya Nirmala Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5520

Constitution of India-Article 226CPC-Section 151

Read judgment

High Courts19 Aug 2026Disposed Of

Gowlikar Sujatha Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5521

Constitution of India-Article 226CPC-Section 151

Read judgment

High Courts19 Aug 2026Disposed Of

Dattadri Alwala Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5522

Constitution of India-Articles 226, 14, 16, 21CPC-Section 151

Read judgment

High Courts19 Aug 2026

Goura Srisailam Vs The State Of Telangana

Telangana High Court · (2026) 08 TEL CK 5523

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 78(1), 75(2), 351(3)

Read judgment

High Courts19 Aug 2026

Namsani Raju Vs The State Of Telangana

Telangana High Court · (2026) 08 TEL CK 5175

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 194, 482(2)BNS

Read judgment

High Courts19 Aug 2026

Mrs.Manishetty Mangamma Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 08 TEL CK 5181

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Sections 69, 89

Read judgment

High Courts19 Aug 2026

Aaditya Andhe Vs Kaloji Narayana Rao University of Health Sciences & Anr.

Telangana High Court · (2026) 08 TEL CK 5524

Telangana Medical and Dental Colleges Admission Rules, 2017

Read judgment

High Courts19 Aug 2026

Niranjan Vs Daljeet Singh & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5155

Read judgment

Tribunals and Commissions19 Aug 2026Allowed

M/s. Union Bank Of India Vs M/s. Andhra Pradesh Gas Power Corporation Ltd.

National Company Law Tribunal · (2026) 08 NCLT CK 6112

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 3(11), 3(12), 15, 14, 13(2), 17, 18, 19, 20Bankers' Books Evidence Act, 1891Recovery of Debts and Bankruptcy Act, 1993-Section 19

Read judgment

Tribunals and Commissions19 Aug 2026Allowed

Janata Sahakari Bank Limited Vs M/s Quickspace Technologies F1 Works Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6111

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 8, 9, 7(5), 5(8)(a), 4, 14, 31(1), 33, 13, 17, 25Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Bankers Books Evidence Act, 1891-Section 2A

Read judgment