Bharatiya Nyaya Sanhita, 2023-Section 318(4)Telangana State Public Distribution System (Control) Order, 2016-Section 17(c)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 35(3)

Read judgment

High Courts14 Aug 2026Disposed Of

Nallagonda Harish @ N Harish & Anr. Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 08 TEL CK 5627

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

Read judgment

High Courts14 Aug 2026Disposed Of

Salman Khan Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 08 TEL CK 5628

BNSS-Section 528

Read judgment

High Courts14 Aug 2026Disposed Of

Viquar Mehdi Khan Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5629

BNSS-Section 528

Read judgment

High Courts14 Aug 2026Disposed Of

T. Prasada Rao Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5630

Constitution of India-Article 226, 14, 16, 300-ACPC-Section 151

Read judgment

High Courts14 Aug 2026Disposed Of

Pindukulwar Narender Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5631

Constitution of India-Article 226, 14, 21, 300ACPC-Section 151

Read judgment

High Courts14 Aug 2026Disposed Of

Thokala Shiva Reddy Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5206

Constitution of India-Article 226CPC-Section 151

Read judgment

High Courts14 Aug 2026Disposed Of

Mekala Vasantha Kumari Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5205

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

Read judgment

High Courts14 Aug 2026Disposed Of

Mohd.Habeeebuddin Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5204

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

Read judgment

High Courts14 Aug 2026Disposed Of

D. Venkata Narasimha Prasad Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5203

Constitution of India-Article 226, 14, 16, 300-ACPC-Section 151

Read judgment

High Courts14 Aug 2026Allowed

Sunchu Naga Raju Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 08 TEL CK 5197

Telangana Municipalities Act, 2019-Section 181(1)Constitution of India-Article 226, 14, 21, 300-ACPC-Section 151

Read judgment

High Courts14 Aug 2026Dismissed

J. Tilak Raj & Ors. Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 08 TEL CK 5632

Code of Criminal Procedure, 1973-Section 482, 125, 125(3), 128Protection of Women from Domestic Violence Act, 2005-Sections 12, 18 to 20, 20(1), 20(1)(d), 20(3), 20(6), 28Protection of Women from Domestic Violence Rules-Rule 6

Read judgment