HCMONTHLY CASE LAW ARCHIVE
Read 60 LawLens analyses of Telangana High Court judgments published in September 2026, covering key rulings, legal principles and case law.
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The appellant, an Assistant Professor, was convicted under Section 354 IPC for allegedly summoning a student to his cabin on 21 November 2011 and touching her cheeks, shoulders and buttocks.
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The dispute concerned agricultural land admeasuring Ac.3.00 in Sy.No.727/1 at Chinnagudur Village, Mahabubabad District, including Ac.1.00 in Sy.No.727/1/A. The petitioners claimed title through succession from Murari...
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The petitioners obtained a judgment and decree dated 22.03.2013 in Land Grabbing Case No.23 of 2009 before the Special Court under the Andhra Pradesh Land Grabbing (Prohibition) Act, 1982, declaring the respondents to...
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The petitioners, described as Accused Nos.7 and 8, challenged the Investigating Officer’s Memo dated 18.08.2026 filed in Crime No.1064 of 2024, whereby they were added as accused and Section 317(4) of the Bharatiya Ny...
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The petitioner was allotted a seat in the second respondent college under the Management Quota pursuant to an allotment letter issued by the first respondent–Kaloji Narayana Rao University of Health Sciences on 27 Oct...
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The petitioner-Department implemented a Netherlands Assistance Programme for protected water supply to villages in Medak District and subsequently maintained the scheme through the Rural Water Supply Division, Sangare...
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The appellant was prosecuted for the murder of Manda Swapna, whose decomposed body was found near Bandam Bore, Vengalapur village.
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On 26 November 2004, Nagelli Narsaiah, aged about 43 years, was walking home when a Jeep bearing registration No. AP-36W/1162, allegedly driven rashly and negligently, hit him near the house of Miryala Suraiah.
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On 8 November 2001, the appellant/claimant was travelling on a motorcycle from Hyderabad towards Chevella when a DCM van, allegedly driven rashly and negligently, collided with the motorcycle.
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The subject lands, admeasuring approximately Ac.22-00 guntas in Survey Nos.181 and 182 of Janwada Village, were originally owned by Smt. Prameela Devi, while late T. Narayan Singh was recorded as their protected tenan...
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On 28 June 1995, the deceased, Tulala Jayachander, aged approximately 29 years and practising as an advocate, was travelling on a scooter with a pillion rider near Gaddaragadi village on the Mandamarri–Mancherial Road...
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On 11 March 2005, Sachin Sharma, aged 20 years, was fatally hit by a lorry allegedly driven rashly and negligently near Laxmi Engineering Workshop, Adilabad.
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The post of Director General (BrahMos), a senior techno-managerial position associated with the strategically sensitive Indo-Russian BrahMos Aerospace joint venture, became vacant on 1 December 2024.
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The petitioner, an advocate appearing in person, filed a contempt case against the office-bearers of the Metropolitan Criminal Court Bar Association, Nampally, alleging violation of the Supreme Court’s directions in E...
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Respondent Nos.1 to 4 filed a claim petition under Section 166(1)(c) of the Motor Vehicles Act, 1988, seeking compensation for the death of Dubbaka Murali Krishna, who sustained injuries in a motor vehicle accident on...
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Respondent Nos. 1 and 2 filed a claim petition under Section 163-A of the Motor Vehicles Act, 1988, seeking compensation of ₹6,00,000 for the death of their son, Aithe Sailu, in a motor vehicle accident on 29 December...
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On 07.03.2011, the respondent/claimant was driving his auto-rickshaw bearing registration No. AP 23 Y 0604 from Banswada towards Varni. Near Durki village, another auto-rickshaw bearing registration No. AP 25 U 9385 a...
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The petitioners claimed ownership and possession of lands situated at Gate Karepalle Village, Singareni Mandal, Khammam District, comprising Ac.0.24 in Sy.No.207, Ac.2.05 guntas in Sy.No.467 and land in Sy.No.476.
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Respondent No. 2 was elected in December 2023 as a Bharat Rashtra Samithi (BRS) MLA from the Khairatabad Assembly Constituency. In April 2024, while continuing as a BRS MLA, he filed his nomination as a candidate set...
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Respondent No.2 alleged that Accused No.1, with whom she was in a relationship, had promised to marry her and had established a physical relationship with her.
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The appellants were four of twelve writ petitioners whose lands and structures were acquired for widening the Karimnagar–Warangal section of NH-563 under the National Highways Act, 1956 (“NH Act”). They did not disput...
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The appellant, petitioner in W.P. No. 1829 of 2021, challenged the proposed or alleged demolition of a structure on his property, including damage to its roof, pursuant to notices issued under Sections 450, 452(1) and...
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Respondent No.1 filed Writ Petition No.14286 of 2023 challenging the building permission dated 9 September 2022 granted in favour of the appellant in respect of the subject property.
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The petitioner sought a writ declaring the action of Respondent No. 2 in refusing to receive, register, and release a sale deed relating to the residential western portion of House No. 43-546/54, situated in the A.P.S...
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The petitioner, arrayed as Accused No. 2, sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) of Crime No. 45 of 2024 registered by the EOW Cyberabad Police Station for offences...
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The petitioner, Accused No. 7, was the Branch Manager of Indian Bank, Osmangunj Branch, Hyderabad, from 27 July 2001 to 16 July 2006.
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The petitioners claimed ownership and possession over various parcels of land situated at Toopran Village and Mandal, Medak District, relying on Occupancy Rights Certificates dated 05.06.1990, pattadar passbooks, titl...
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The petitioner, owner of Flat No.102 in Dream Home Dwaraka Nilayam Apartment, alleged that the owners/builders had deviated from the sanctioned plan by constructing an additional third floor and a penthouse on the fou...
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The petitioner, a registered person under the Central Goods and Services Tax Act, 2017 (“CGST Act”), declared tax liability for December 2018 in its GSTR-1 return. It deposited ₹15,60,826 and ₹23,88,588 through two ch...
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The petitioner, an Accused Officer facing prosecution under Sections 7 and 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988, challenged the order permitting the prosecution to reopen the evid...
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The petitioners claimed rights over land measuring approximately Acs.32.26 guntas in Survey Nos.626, 638, 639 and 640 of Chantanapally Village, Farooqnagar Mandal, Ranga Reddy District. They relied on revenue records,...
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The petitioner-school sought a writ of prohibition to call for and quash proceedings in Case No. 312/36/2/2025 pending before the National Human Rights Commission (NHRC), contending that the NHRC lacked jurisdiction a...
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The petitioner, the sole accused, invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) seeking quashing of Crime No. 498 of 2026 registered at Karimnagar II Town Police Station for offences und...
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The petitioner, Pudur Arun Kumar, was arrayed as Accused No. 14 in Crime No. 231 of 2024 registered at Chaderghat Police Station for offences under Sections 147, 148, 302, 109, 120-B, 212 read with Section 149 IPC and...
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The petitioners sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in three criminal cases investigated by the CCS, Detective Department, Hyderabad.
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The petitioners, Accused Nos. 1 to 8, invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) seeking quashing of Crime No. 135 of 2026 registered at Kulkacherla Police Station, Vikarabad District...
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The petitioners claimed ownership and possession of Acs.6.00 guntas in Sy.No.283 of Kongarakhurdu(A) Village, Maheshwaram Mandal, Ranga Reddy District, under registered sale deed No.13448/2006 dated 22 August 2006.
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The appellant challenged an order dated 03 June 2026 passed by respondent No.3, Malkajgiri Municipal Corporation, directing demolition/removal of a structure situated at H.No.8-6-117/K/1, Plot No.K/1 part, Survey No.5...
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The petitioner claimed to have purchased Ac.0.19 guntas in Sy.No.1215/P1 and Acs.3.20 guntas in Sy.No.1214/P4 from Ahmed Hussain, the father of respondent No.6, under an unregistered sale deed dated 12.04.2003. He ass...
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The parties, husband and wife, married on 13.03.2011 according to Hindu rites and had a daughter on 21.01.2014.
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The land in Sy.No.375, admeasuring Acs.13-38 guntas at Achampet Mandal, originally stood in the name of late Mahaboob Ali. After his death, a dispute arose between his sons, Vikaruddin and Gulam Hyder, regarding their...
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The petitioners’ father, a Taluka Public Relations Officer, was allegedly killed in communal riots on 17 January 1979 while returning home after performing official duties.
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The petitioners claimed ownership and possession of lands situated in Survey Nos. 348, 349, 350 and 351 of Kongara Khurd-A Village, Maheshwaram Mandal, Ranga Reddy District, on the basis of Occupancy Rights Certificat...
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The petitioner was appointed as a Junior Assistant in the Board of Intermediate Education on 9 October 1972 and subsequently promoted to Administrative Officer. A disciplinary charge memorandum dated 13 February 2004...
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The petitioner, an Officer in MMGS-II of the erstwhile Sri Satavahana Grameena Bank, was served with a charge-sheet dated 08.05.2000 alleging service irregularities.
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The petitioner, a Scale-I Officer appointed in 1984, was subsequently promoted as a Scale-II Officer and posted at the Head Office of Sri Satavahana Grameena Bank.
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The petitioner joined Hindustan Aeronautics Limited in 1975, claiming Scheduled Tribe status on the basis of a caste certificate issued by a local MLA.
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The petitioners, arrayed as Accused Nos. 1 and 2, sought quashing of Crime No. 406 of 2026 registered at Siddipet I Town Police Station for offences under Sections 318(4) read with 3(5) of the Bharatiya Nyaya Sanhita,...
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The respondents’ residential houses and lands in Hathini Village were acquired for submergence under the P.P. Rao Project. Award No. B/628/2002 dated 26 May 2003 covered 532 structures and allegedly omitted statutory...
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On 11 December 2011, acting on information that a Kenyan national was supplying cocaine, the police intercepted two persons, including the appellant/Accused No.2, near Civil Supplies Bhavan, Hyderabad.
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![Under Section 37, appellate courts cannot reappraise evidence or disturb a reasoned award upheld under Section 34.. UNION OF INDIA [UOI],REP.BY CHIEF ENGINEER, BANGALORE. vs M/S PHOENIX ENGINEERS AND CONTRACTORS, SECBAD AND ANOTHER. Telangana High Court. LawLens](/stories/thumbnails/under-section-37-appellate-courts-cannot-reappraise-evidence-or-disturb-a-reasoned-award-u-fcd29089a88349239e45073938ed6078.webp)
The Union of India and M/s Phoenix Engineers & Contractors entered into an agreement for constructing a school building and staff quarters at AFA Hyderabad, for a contract value of ₹1,51,41,809.31. The work commenced...
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The petitioners, accused Nos.1 to 4, sought quashing of proceedings in C.C. No.302 of 2020 pending before the Additional Judicial First Class Magistrate, Devarakonda.
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The three writ petitions concerned the same lands measuring Ac.10-10 guntas in Sy. Nos. 362, 373 and 374 of Manchirevula Village, Rajendranagar Mandal, Ranga Reddy District.
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The appellant, owner of the tractor, challenged the award dated 18 February 2008 in O.P. No. 315 of 2006, by which the Motor Accidents Claims Tribunal awarded ₹25,000 to the first respondent/claimant, fastened liabili...
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On 25 November 2008, A. Mallesh was riding his motorcycle towards Ghatkesar when a Honda Shine motorcycle, allegedly driven rashly and negligently at high speed, struck his vehicle from behind near Sri Harsha Super Ma...
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The appellant-plaintiff, M/s Sai Silks (Kalamandir) Limited, instituted a suit for permanent injunction, trade mark infringement and passing off under the Trade Marks Act, 1999, read with Section 55 of the Copyright A...
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The petitioner was provisionally selected for appointment as a Stipendiary Cadet Trainee Police Constable (Civil) in Jagtial District pursuant to Notification Rc.No.41/Rect./Admn.1/2022 dated 25 April 2022, subject to...
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The petitioner was provisionally selected for the post of Stipendiary Cadet Trainee Police Constable (Civil) pursuant to the 2018 recruitment notification.
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Respondent No. 2, the mother of the minor victim, lodged a complaint alleging that on 16 August 2025 at approximately 4:30 a.m., the petitioner entered the residential premises, approached the victim’s window, and mad...
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The deceased, Chennaboina Soundarya, married Accused No.1 on 10.11.2019 and died by suicide at her matrimonial home on 25.01.2023, within seven years of marriage.
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