HCMONTHLY CASE LAW ARCHIVE
Read 8 LawLens analyses of Telangana High Court judgments published in October 2026, covering key rulings, legal principles and case law.
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The petitioners challenged summons issued by the Directorate of Enforcement under Section 50 of the Prevention of Money Laundering Act, 2002 (PMLA), requiring them to appear and give evidence in an investigation under...
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The petitioner, an outsourcing agency previously empanelled by the respondent authorities, challenged a tender notification dated 21 May 2026 for outsourcing services in ESI dispensaries in Medchal–Malkajgiri District...
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The respondent No. 2 entered into an Agreement of Sale-cum-General Power of Attorney dated 31 October 2011 for the purchase of four acres of land, agreeing to pay ₹1 crore.
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The petitioner sought to quash three FIRs registered at Yalal, Karankote and Bantwaram Police Stations for alleged offences relating to spurious fertilizer, including offences under the Bharatiya Nyaya Sanhita, 2023 (...
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The petitioner, the sole accused in a prosecution under Section 13(2) read with Section 13(1)(e) of the Prevention of Corruption Act, 1988, sought under Section 91 CrPC a direction requiring the Investigating Officer...
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The petitioner, a Nursery-to-Class-II coordinator at DAV Public School, was accused of keeping a five-year-old UKG pupil outside the classroom and denying the child drinking water and washroom access because of unpaid...
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The petitioners challenged GST show-cause notices and adjudication orders, principally on the ground that the PDFs available on the GST common portal did not display a physical or digital signature and were therefore...
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The petitioner, a senior citizen, and her husband had transferred agricultural lands and other properties to their son, daughter-in-law and grandchildren in 2015.
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