High Courts11 Aug 2026Disposed Of
Mallala Yadagiri Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5752
Constitution of India-Article 226, 14, 16, 21CPC-Section 151
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12,31,517 judgments in All Courts · page 930 of 61,576
High Courts11 Aug 2026Disposed Of
Marupaka Anantha Reddy Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5753
Constitution of India-Article 226CPC-Section 151
High Courts11 Aug 2026Allowed
Karthik Sarkar & Anr. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5754
Bharatiya Nyaya Sanhitha, 2023-318(4)Essential Commodities Act, 1955-Section 7BNSS, 2023-Section 528
High Courts11 Aug 2026Allowed
Shaik Haimad @ Hymad Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5755
EC Act-Section 7BNSS, 2023-Section 528
High Courts11 Aug 2026Allowed
Smt. K. Urmila Reddy Vs The Greater Hyderabad Municipal Corporation & Ors.
Telangana High Court · (2026) 08 TEL CK 5756
Constitution of India-Article 226GHMC ActCPC-Section 151
High Courts11 Aug 2026Disposed Of
Smt. B.Bhagya Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5757
Bharatiya Nyaya Sanhita, 2023-Section 308(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), 528
High Courts11 Aug 2026Dismissed
Kolanoori Malla Reddy Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5758
Constitution of India-Article 226, 14, 21, 300-AAct. 1 of 2025Registration Act, 1908
High Courts11 Aug 2026Disposed Of
Hamkisaan Seeds Pvt. Ltd. & Anr. Vs The Appellate Joint Commissioner (Sales Tax) Secunderabad Division & Ors.
Telangana High Court · (2026) 08 TEL CK 5759
Constitution of India-Article 226CPC-Section 151
High Courts11 Aug 2026Disposed Of
M/s. Luxurio Studios Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5760
Constitution of India-Article 226GHMC Act, 1955-Sections 455A, 455AACPC-Section 151
High Courts11 Aug 2026Disposed Of
Jagiru Venkateshwarlu Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5761
Constitution of India-Article 226CPC-Section 151
High Courts11 Aug 2026Disposed Of
Afsana Bano Vs The Union Of India & Anr.
Telangana High Court · (2026) 08 TEL CK 5762
Constitution of India-Article 226Passport Act, 1967CPC-Section 151
High Courts11 Aug 2026Disposed Of
G. Vijender Singh Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5763
Constitution of India-Article 226, 14, 16, 21, 300-ACPC-Section 151
High Courts11 Aug 2026Disposed Of
A. Antham Raju Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5764
Constitution of India-Article 226, 14, 16, 300-ACPC-Section 151
High Courts11 Aug 2026Disposed Of
Smt. S. Uma Devi Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5765
Constitution of India-Article 226CPC-Section 151
High Courts11 Aug 2026Disposed Of
Badhagouni Maheshwar Goud Vs State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5766
Constitution of India-Article 226CPC-Section 151
High Courts11 Aug 2026Disposed Of
Nallagatla Sreeramulu Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5767
Constitution of India-Article 226, 14, 21, 300-A
High Courts11 Aug 2026Disposed Of
Vatte Janaiah Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5768
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 35(3), 35(4)Bharatiya Nyaya Sanhita, 2023-Sections 329(3), 324(4), 115(2), 352, 351(2), 3(5)
High Courts11 Aug 2026Disposed Of
Kompally Venkanna Goud & Ors. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5769
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 318(4)Essential Commodities Act, 1955-Section 7
High Courts11 Aug 2026Disposed Of
Syed Majeed @ Syed Mazeed & Anr. Vs The State Of Telangana
Telangana High Court · (2026) 08 TEL CK 5770
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 35(3)Bharatiya Nyaya Sanhita, 2023-Section 352, 115(2), 118(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(2)(va), 3(1)(r)
High Courts11 Aug 2026Disposed Of
Mathi Padmakumari & Ors. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5771
Bharatiya Nyaya Sanhita, 2023-Section 85Dowry Prohibition Act, 1961-Sections 3 and 4Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3)