High Courts05 Aug 2026Disposed of
Gilla Madhava Rao & Ors. Vs State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5855
BNSS-Section 528
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12,20,891 judgments in All Courts · page 407 of 61,045
High Courts05 Aug 2026Disposed Of
Kasinaduni Sudha Nagaraj & Ors. Vs The State Of Telangana
Telangana High Court · (2026) 08 TEL CK 5885
BNSS-Section 528
High Courts05 Aug 2026Disposed Of
Talusani Venkateshwar Reddy Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5886
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 35(3)Bharatiya Nyaya Sanhitha, 2023-Section 125(a)Cr.P.C-Section 482
High Courts05 Aug 2026Disposed Of
Md. Yusuf & Ors. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5887
BNSS-Section 528Protection of Women from Domestic Violence Act 2005-Section 12
High Courts05 Aug 2026Disposed Of
Sri Barla Raja Praveen Kumar Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5888
Bharatiya Nyaya Sanhita, 2023-Sections 85, 318(4), 351(2), 3(5)BNSS-Section 528
High Courts05 Aug 2026Disposed Of
A. Laxmi & Anr. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5889
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 35(3)Bharatiya Nyaya Sanhitha, 2023-Section 85Dowry Prohibition Act, 1961-Sections 3 and 4
High Courts05 Aug 2026Disposed Of
M/s VSC Tudi Joint Venture & Ors. Vs Union of India & Ors.
Telangana High Court · (2026) 08 TEL CK 5890
CGST Act, 2017-Section 79(1)(c), 90Constitution of India-Article 226, 14, 19(1)(g), 21, 265, 300-ACPC-Section 151
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