HCMONTHLY CASE LAW ARCHIVE
Read 6 LawLens analyses of Telangana High Court judgments published in May 2026, covering key rulings, legal principles and case law.
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The petitioner was appointed as a District Child Protection Officer (DCPO) on a contract basis in 2020, with extensions granted until March 2023.
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The Appellants/Petitioners sought to condone a delay of 6918 days (nearly 19 years) in filing an appeal against a Trial Court judgment dated 22.10.2003, which dismissed their suit (O.S. No. 75 of 2001) for a declarati...
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The Petitioner (Plaintiff) filed O.S. No. 59 of 2016 for partition and 1/3rd share of a specific property
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The petitioner was appointed as a Sub-Inspector of Police on 20.11.2018 under a probation period of two years on duty within a continuous three-year period
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The Workman, a Professional Service Representative and union member, was dismissed from service by the Petitioner-Company on November 15, 1993, following a domestic enquiry into allegations of riotous behavior and "fr...
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Sri K.S.R. Sastry, an employee of State Bank of India (SBI) since 1971, applied for the Voluntary Retirement Scheme (VRS) on 15.01.2001.
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