High Courts06 Aug 2026Disposed Of
Rangu Shravan Goud Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5866
Constitution of India-Article 226
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12,30,664 judgments in All Courts · page 970 of 61,534
High Courts06 Aug 2026Disposed Of
L. Muralidhar Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5867
Constitution of India-Article 226, 14, 16, 300-ACPC-Section 151
High Courts06 Aug 2026Disposed Of
Vasireddy Srinivas Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5868
Constitution of India-Article 226, 14, 16, 300-ACPC-Section 151
High Courts06 Aug 2026Disposed Of
J Venkata Lakshmana Rao Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5869
Constitution of India-Article 226, 14, 21, 300-A
High Courts06 Aug 2026Disposed Of
D Pulichintala Bharathi Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5870
Constitution of India-Article 226, 14, 16, 21
High Courts06 Aug 2026Disposed Of
Md. Akheel Hussain Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5871
Constitution of India-Articles 226, 14, 16, 21 and 300-ACPC-Section 151
High Courts06 Aug 2026Disposed Of
Ajay Kumar Agarwal Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5872
Greater Hyderabad Municipal Corporation Act, 1955-Section 455A, 455AAConstitution of India-Article 226, 14, 21, 300-ACPC-Section 151
High Courts06 Aug 2026Disposed Of
Karri Appa Rao Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5873
Constitution of India-Article 226, 14, 19(1)(g), 300-ACPC-Section 151
High Courts06 Aug 2026Disposed Of
Y. Linga Reddy Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5874
Constitution of India-Article 226, 14, 16 and 21CPC-Section 151
High Courts06 Aug 2026Disposed Of
K.N.V.L.Bhavani Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5875
Constitution of India-Article 226, 14, 16, 300-ACPC-Section 151
High Courts06 Aug 2026Allowed
Mittapalli Sesha Girirao & Anr. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5163
Essential Commodities Act, 1955-Section 7BNSS, 2023-Section 528
High Courts06 Aug 2026Disposed Of
R. Pattabhi Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5166
Constitution of India-Article 226CPC-Section 151
High Courts06 Aug 2026Allowed
G. Chennakesava Rao Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5172
Andhra Pradesh/Telangana Revised Pension Rules, 1980-Rule 9(2)(b)(ii)Constitution of India-Article 226CPC-Section 151
High Courts06 Aug 2026Disposed Of
M/s. Arca Diagnostics Vs State Bank Of India & Ors.
Telangana High Court · (2026) 08 TEL CK 5171
Constitution of India-Article 226, 14, 21CPC-Section 151
High Courts06 Aug 2026Disposed Of
Neethala Jayamma Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5173
Constitution of India-Article 226, 14, 16, 21CPC-Section 151
High Courts06 Aug 2026Disposed Of
Mirza Lateef Baig Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5176
Constitution of India-Article 226, 14, 21 and 300-A
High Courts06 Aug 2026
Gunti Manohar Vs State Of Telangana
Telangana High Court · (2026) 08 TEL CK 5876
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 194, 482(2)BNS-Section 108, 45
Tribunals and Commissions06 Aug 2026
CMP Industrie S.R.L. Vs CMP Euro Technoplast Pvt. Ltd. & Ors.
National Company Law Tribunal · (2026) 08 NCLT CK 5134
Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(20), 7, 7(5), 8, 9, 10, 13, 14, 17, 25, 31(1), 33, 60(5), 65, 238Companies Act, 2013-Section 166, 241, 242Companies Act, 1956-Section 433(e)
Tribunals and Commissions06 Aug 2026Allowed
M/s. Capital Trade Links Limited Vs M/s Capable Buildwell Private Limited
National Company Law Tribunal · (2026) 08 NCLT CK 5135
Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 4(1), 7(5)(a), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 13(2), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act, 2013
Tribunals and Commissions06 Aug 2026Allowed
Sumit Sharma Vs Santosh Kumar Kushwaha & Ors.
National Company Law Tribunal · (2026) 08 NCLT CK 5136
Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 12A, 14, 19(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 4, 30A, 31, 33, 36AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4