M.Sunitha Vs State Of Telangana

High Court For The State Of Telangana:: At Hyderabad 18 Mar 2024 Writ Petition No. 13570 Of 2023 (2024) 03 TEL CK 0003
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition No. 13570 Of 2023

Hon'ble Bench

T.Madhavi Devi, J

Final Decision

Allowed

Acts Referred
  • Telangana State And Subordinate Service Rules, 1996 - Rule 22, 22A

Judgement Text

Translate:
Himachal Pradesh HC
M/S Maa Vande Matram And Another Vs M/S Bhagwati Plywood
3 Dec 2025
Himachal Pradesh HC
Pradeep Kumar Chopra & Anr Vs Municipal Council Chamba & Ors
3 Dec 2025
From The Blog
RBI Bars Pakistan, Bangladesh Citizens from Carrying Indian Notes to Nepal and Bhutan
Dec
07
2025

Court News

RBI Bars Pakistan, Bangladesh Citizens from Carrying Indian Notes to Nepal and Bhutan
Read More
MahaRERA Rules: Conditional Occupation Certificate Not Enough, Builders Must Compensate Homebuyers
Dec
07
2025

Court News

MahaRERA Rules: Conditional Occupation Certificate Not Enough, Builders Must Compensate Homebuyers
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2024) 03 TEL CK 0003
  • Coram: T.Madhavi Devi, J
  • Bench: Single Bench
  • Result: Allowed
Referenced Acts & Sections
  • Telangana State And Subordinate Service Rules, 1996 - Rule 22, 22A
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.