High Courts17 Aug 2026Partly Allowed
Madhav Singh Chandel Vs State Of Chhattisgarh
Chhattisgarh High Court · 2026 INSC 575
Prevention of Corruption Act, 1988-Section 7, 13(1)(D), 13(2), 20Cr.P.C.-Section 313Land Revenue Code-Section 109
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 847 of 61,517
High Courts17 Aug 2026
Vandana Global Limited Vs Subhash Chouhan
Chhattisgarh High Court · (2026) 08 CHH CK 5251
Negotiable Instruments Act, 1881-Section 138
High Courts17 Aug 2026Allowed
Evarlasting Nongsiej & Anr. Vs The State Of Meghalaya & Ors.
Meghalaya High Court · (2026) 08 MEG CK 5240
POCSO Act, 2012-Section 5(j)(ii), 6, 4BNSS-Section 528Cr.P.C.-Section 482
High Courts17 Aug 2026Disposed Of
Kavali Shiva Kumar Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5562
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 35(3)Cr.P.C-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 351(2), 352, 115(2)
High Courts17 Aug 2026Dismissed
Kadari Anjaiah Vs Bandaru Kondaiah & Ors.
Telangana High Court · (2026) 08 TEL CK 5563
CPC-Order 43 Rule 1, Section 151
High Courts17 Aug 2026Disposed Of
Mohammed Abdul Aslam Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5564
BNS-Section 64(1), 351(2)POCSO Act, 2012-Section 5(1), 6BNSS-Section 528, 368
High Courts17 Aug 2026Disposed Of
Kodimela Samhitha Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5565
Constitution of India-Article 226, 14, 15Code of Civil Procedure, 1908-Section 151Telangana Medical and Dental Colleges Admission (Admission into MBBS and BDS Courses) Rules, 2017-Rule 3, Sub-Rule (a)(iii) of Rule 3, proviso to Rule 3(a)(iii), proviso to Rule 3(a)
High Courts17 Aug 2026Disposed Of
J. Deepak Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5566
Constitution of India-Article 226CPC-Section 151Greater Hyderabad Municipal Corporation Act, 1955-Sections 207 and 208, 225(4)
High Courts17 Aug 2026Disposed Of
Savalam Rupshika Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5567
Constitution of India-Articles 14, 15, 226Telangana Medical & Dental Colleges Admission (Admission into MBBS & BDS Courses) Rules, 2017-Rule 3, 3(a), 3(a)(iii), proviso to Rule 3(a)(iii)Code of Civil Procedure, 1908-Section 151
High Courts17 Aug 2026Disposed Of
Ramakrishna Prasad Akkala Vs State Of Telangana
Telangana High Court · (2026) 08 TEL CK 5568
Bharatiya Nyaya Sanhita, 2023-Section 318(4), 3(5)BNSS-Section 528
High Courts17 Aug 2026
Mohammad Shabbir Vs Assessment Unit, National Faceless Assessment Centre & Ors.
Telangana High Court · (2026) 08 TEL CK 5569
Constitution of India-Article 226, 14Income Tax Act-Section 148A(d), 148, 147, 144BCPC-Section 151
High Courts17 Aug 2026Disposed Of
Ageeru Karthik & Anr. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5570
BNSS-Section 528BNS, 2023-Sections 329 (4), 74, 351 (2) r/w 3(5)
High Courts17 Aug 2026Disposed Of
Pidugu Kanakavva & Ors. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5571
Bharatiya Nyaya Sanhita, 2023-Section 69, 351(2), 318(4)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(r)(s)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), 528
High Courts17 Aug 2026Disposed Of
Ranjit Singh @ Ranjit Singh Kalra Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5572
Bharatiya Nyaya Sanhita, 2023-Sections 85, 115(2), 351(2), 316(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), 528
High Courts17 Aug 2026Disposed Of
Thokala Anvesh Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5573
Bharatiya Nyaya Sanhita, 2023-Section 85Dowry Prohibition Act, 1961-Section 4Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), 528
High Courts17 Aug 2026
Mrs. Saritha Tummala Vs The National Faceless Assessment Center & Ors.
Telangana High Court · (2026) 08 TEL CK 5574
Constitution of India-Article 226, 14Income Tax Act-Section 148A(b), 148A(d), 148CPC-Section 151
High Courts17 Aug 2026Allowed
Krishna Institute of Medical Sciences Ltd. Vs The Telangana State Consumer Disputes Redressal Commission & Ors.
Telangana High Court · 2025 INSC 1202
Constitution of India-Article 226CPC-Section 151Consumer Protection Act, 2019-Section 38(7)
High Courts17 Aug 2026Disposed Of
Banda Naresh Yadav & Anr. Vs State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5576
Constitution of India-Article 226, 14CPC-Section 151
High Courts17 Aug 2026Disposed Of
Sri. Mohammed Sadiq Ahmed Siddiqi & Anr. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5577
Bharatiya Nyaya Sanhita, 2023-Sections 329(3), 324(4), 351(2), 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 35(3), 528
High Courts17 Aug 2026
M/s. The Large Sized Cooperative Society Limited Vs Assessment Unit, Income Tax Department & Ors.
Telangana High Court · (2026) 08 TEL CK 5578
Income Tax Act, 1961-Section 148A(b), 148A(d), 148, 144B, 142(1), 147, 144CPC-Section 151Constitution of India-Article 226, 14, 19(1)(g) and 265