HCMONTHLY CASE LAW ARCHIVE
Read 4 LawLens analyses of Telangana High Court judgments published in August 2026, covering key rulings, legal principles and case law.
← BACK TO TELANGANA COURT REPORTPERMANENT MONTHLY EDITIONS
Respondent No. 3 alleged that N. Johnson had executed a registered General Power of Attorney dated 17 October 1994 jointly in favour of the petitioner and respondent No. 3, authorising them to sell plots situated in S...
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The petitioner, Accused No. 3 in S.C. Spl. No. 189 of 2025, was being prosecuted under Section 61(1) of the Bharatiya Nyaya Sanhita, 2023 and Sections 5(l) read with 6 of the Protection of Children from Sexual Offence...
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The petitioner, Bhukya Ramu, claimed ownership of a tractor-trailer bearing Registration No. TS-04-UD-5592, which had been seized by Seerole Police in Crime No. 20 of 2026 in connection with an allegation of illegal s...
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The petitioner, wife of Sandula Veeranna, challenged the memorandum dated 10 September 2024 issued by the prison authorities, which forfeited her husband’s earned remission of approximately 27 days and denied him paro...
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