HCMONTHLY CASE LAW ARCHIVE
Read 13 LawLens analyses of Telangana High Court judgments published in April 2026, covering key rulings, legal principles and case law.
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The petitioner, initially appointed as a contract employee in 1997, sought regularization of his services.
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The Petitioner, a registered society and member of Respondent No.2 (Hyderabad Cricket Association/HCA), filed a writ petition alleging systemic failures, financial mismanagement, and lack of transparency in the HCA
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The respondents (Writ Petitioners) claimed ownership of 10 acres of agricultural land in Bachupally Village through agreements of sale in 1981 and registered deeds in 1990/1993
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The respondent’s father, a Senior Manager at Canara Bank, died in harness on 15.04.2017
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The petitioners, an advocate (A7) and a journalist (A6), sought to quash FIR No. 194/2026 registered under Section 108 r/w 3(5) of the Bharatiya Nyaya Sanhita (BNS).
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The Appellant/Plaintiff filed O.S.No.981 of 2017 seeking a declaration that a Gift Settlement Deed dated 18.04.2006 executed by the 2nd Defendant (caretaker/maternal uncle) in favor of the 1st Defendant was null and v...
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The petitioner, a fertility specialist, was arrested on 12.02.2026 by the Enforcement Directorate (ED) under Section 19 of the PMLA.
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The petitioner was appointed as an Assistant Manager on a contract basis in the respondent-Federation (Stree Nidhi) in December 2019.
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The Appellant (Defendant), formerly RR Heterocyclics Ltd., entered into an Agreement of Sale dated 23.01.2003 with the Respondent (Plaintiff) for agricultural land measuring Ac.18-31 guntas for a consideration of Rs....
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The Telangana Government, via G.O.Ms.No. 6 dated 14.03.2024, appointed a Commission of Inquiry headed by Justice Pinaki Chandra Ghose to investigate alleged financial irregularities and negligence in the construction...
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The petitioners are co-operative societies representing handloom weavers who depend on the industry for their sustenance and livelihood
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The Respondent/Plaintiff filed three Commercial Original Suits (COS Nos. 7, 8, and 9 of 2025) against the Petitioners/Defendants for recovery of money under a contractual arrangement
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Respondent No. 1 (Decree Holder) obtained an arbitral award against the appellant on July 16, 2024, for approximately Rs. 584.21 crores plus 12% interest
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