JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 992 of 61,517

High Courts05 Aug 2026Disposed Of

Gujjula Ashok & Anr. Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 08 TEL CK 5891

Indian Penal Code, 1860-Sections 363, 379, 384, 354-b, 354-c, 342, 506 read with 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

High Courts05 Aug 2026Disposed Of

Salman Khan Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 08 TEL CK 5892

Indian Arms Act, 1959-Section 25(1)(b)BNSS-Section 528

High Courts05 Aug 2026Disposed Of

Sane Bhaskar Reddy & Ors. Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 08 TEL CK 5893

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 528, 35(3)Bharatiya Nyaya Sanhitha, 2023-Sections 329(4), 126(2), 352, 3(5)Cr.P.C-Section 482

High Courts05 Aug 2026Disposed Of

M. Hamsamma & Ors. Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5894

Constitution of India-Article 226, 14, 19, 21, 300-ACPC-Section 151

High Courts05 Aug 2026Disposed Of

E Rojamma Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5895

Right to Information Act, 2005-Section 6(1), 19(1), 19(3)Constitution of India-Article 14, 19(g), 265, 226Land Acquisition Act

High Courts05 Aug 2026Disposed Of

Taviti Yogesh Rajan Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5896

BNS, 2023-Section 318 (4)Essential Commodities Act, 1955-Section 7, 6-A

High Courts05 Aug 2026Disposed Of

Musani Mustufa Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5897

Constitution of India-Articles 14, 19, 21, 226Code of Civil Procedure, 1908-Section 151Bharatiya Nyaya Sanhita, 2023-Section 318 (4)

High Courts05 Aug 2026Disposed Of

Polepally Lingaiah Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5898

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

High Courts05 Aug 2026Disposed Of

Mohd. Aijaz Ahmed Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5899

Constitution of India-Article 226CPC-Section 151

High Courts05 Aug 2026Disposed Of

Samarowthu Prasad Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5900

Constitution of India-Article 226, 14, 300-ACPC-Section 151Indian Stamp Act, 1899

High Courts05 Aug 2026Disposed Of

B. Prakash & Ors. Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 08 TEL CK 5901

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

High Courts05 Aug 2026Allowed

P. Ashok Kumar & Ors. Vs The State Of Telangana & Ors.

Telangana High Court · 2024 INSC 1034

(Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure), 1994 (Act 2 of 1994)-Section 7Constitution of India-Article 226CPC-Section 151

High Courts05 Aug 2026Disposed Of

M/s. Doctors Crop Care Limited Vs The Union Of India & Ors.

Telangana High Court · (2026) 08 TEL CK 5903

Constitution of India-Article 226CPC-Section 151Central Goods and Services Tax Act, 2017-Section 73

High Courts05 Aug 2026Disposed Of

M. Veeraswamy Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5904

Constitution of India-Article 226CPC-Section 151

High Courts05 Aug 2026Disposed Of

Ambati Venukumar Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5905

Constitution of India-Article 226CPC-Section 151

High Courts05 Aug 2026Disposed Of

Md. Arbaz Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5906

Constitution of India-Article 226, 14, 19, 21CPC-Section 151Essential Commodities Act, 1955-Section 7 (1), 6-A

High Courts05 Aug 2026Disposed Of

Nithya Enterprises Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5907

Constitution of India-Article 226, 19(1)(g)Bharatiya Nyaya Sanhita-Section 318(4)Essential Commodities Act, 1955-Section 7(1), 6(b)

High Courts05 Aug 2026Disposed Of

Smt. Ramuloni Muthyalu Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5908

Constitution of India-Article 226

High Courts05 Aug 2026Disposed Of

M/s. Kuanar Jagannath Vs Union Of India & Ors.

Telangana High Court · (2026) 08 TEL CK 5909

Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 74(9), 107CPC-Section 151

High Courts05 Aug 2026Disposed Of

Mohd Muzaffer Uddin Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5910

Hyderabad Municipal Corporation Act, 1955-Sections 455A, 455AAConstitution of India-Articles 226, 14, 21CPC-Section 151