ABHINAND KUMAR SHAVILI,E.V. VENUGOPAL

20 recorded High Court judgment(s) · 2022–2022

Courts

Disposal nature

Recent judgments

• Tatoju Bhavishya v. The State of Telangana — Telangana High Court (2022-11-11)
• COMMISSIONER, KHAMMAM DIST. AND ANR v. K. ANANDA CHARY, KHAMMAM DIST. AND 3 OT — Telangana High Court (2022-11-11)
• The Government of Andhra Pradesh, v. Mohd Yousuf ali Khan, — Telangana High Court (2022-11-11)
• COMMR, SATTUPALLI MUNLY, KHAMMAM DIST AND ANR v. J VENKATESWARA RAO, KHAMMAM DIST AND 3 OTHERS — Telangana High Court (2022-11-11)
• PRL SECY, SCHOOL EDUCATION DEPT, HYDERABAD AND 4 OTHERS v. B. RAJITHA, WARANGAL DISTRICT AND 11 OTHERS — Telangana High Court (2022-11-11)
• Md.Amjad Ali v. The Central Administrative Tribunal,Hyderabad Bench — Telangana High Court (2022-11-11)
• Baisa Laxmi Prasanna v. The State of Telangana — Telangana High Court (2022-11-11)
• K.V.R.S.S.Sharma v. Kaloji Narayan Rao University of Health Sciences — Telangana High Court (2022-11-11)
• Kandukuri Nanditha v. The State of Telangana and 2 others — Telangana High Court (2022-11-11)
• Marpu Joyce Nissy v. The State of Telangana and 3others — Telangana High Court (2022-11-11)