ABHINAND KUMAR SHAVILI,SUREPALLI NANDA

93 recorded High Court judgment(s) · 2022–2024

Courts

Telangana High Court

DISMISSED	47
DISPOSED OF NO COSTS	21
DISMISSED AS NON PROSECUTION	9
DISMISSED AS INFRUCTUOUS	8
ALLOWED NO COSTS	4
CLOSED NO COSTS	2
WITHDRAWN	1
DISMISSED NO COSTS	1

The Comptroller Auditor General Of India v. Sri P.Uma Maheswara Rao — Telangana High Court (2024-12-27)
U. Veereswara Rao, v. Union of India — Telangana High Court (2024-12-27)
ANJANEYULU KOLA AND 2 v. SPL.TRIBUNAL,AP.LAND GRABBING,R.R.DIST,AND 4 — Telangana High Court (2024-12-27)
Bommena Vanaja v. The State of Telangana — Telangana High Court (2024-12-27)
M.V.S. CHOUDARY (DIED), AND 4 OTRS. v. THE SPL.COURT UNDER A.P.LAND GRABBING(PROH.)ACT,HYD.,AND 6 — Telangana High Court (2024-12-26)
N. Padma, v. The Special Court under A.P. Land Grabbing (Prohibition) Act — Telangana High Court (2024-12-26)
M.V.S. CHOUDARY (DIED),AND 4 OTRS. v. THE SPL.COURT UNDER A.P.LAND GRABBING(PROH.)ACT, AND 6 OTRS. — Telangana High Court (2024-12-26)
Smt.Katragadda Hemalatha, v. The Mandal Revenue Office, — Telangana High Court (2024-12-26)
M.V.S.Choudary (died ) v. The Special Court under — Telangana High Court (2024-12-26)
K.HYMAVATHI, HYD v. PRL SECY TO GOVT, REV DEPT, HYD AND 9 OTHERS — Telangana High Court (2024-12-26)