LexALOK ARADHE,ANIL KUMAR JUKANTI
535 recorded High Court judgment(s) · 2001–2024
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 535 |
Disposal nature
| DISPOSED OF NO COSTS | 190 |
| DISMISSED AS INFRUCTUOUS | 132 |
| DISMISSED | 98 |
| ALLOWED NO COSTS | 45 |
| DISMISSED AS NON PROSECUTION | 34 |
| WITHDRAWN | 29 |
| DISMISSED AS ABATED | 4 |
| DISMISSED NO COSTS | 1 |
Recent judgments
- Ramky Infrastructure Limited v. NKC Projects Pvt. Limited — Telangana High Court (2024-02-22)
- MR.MURTUZA S.E., AND ANOTHER v. UNION OF INDIA.,MIN OF ENERGY, NEW DELHI AND 3 OTHERS — Telangana High Court (2024-02-22)
- Jogilal, v. The Special Chief Secretary to Govt/ — Telangana High Court (2024-02-21)
- Sreeramoju Venugopal Murthy v. The State of Telangana — Telangana High Court (2024-02-21)
- Medasani Shiva Bhargavi v. State of Telangana — Telangana High Court (2024-02-21)
- A.Jayachandra Reddu v. State Bank of Bikaner-Jaipur, rep.by its Chairman AND — Telangana High Court (2024-02-21)
- Mohd. Zabiullah Farooqui v. Mir Sadath Ali — Telangana High Court (2024-02-21)
- Marri Bal Reddy v. The District Collector, Ranga Reddy district — Telangana High Court (2024-02-21)
- Nandagiri Co-operative Housing Society Limited v. The State of Telangana — Telangana High Court (2024-02-21)
- Women Entrepreneurs Association for MSME Development v. The State of Telangana — Telangana High Court (2024-02-20)