LexANIS
1,330 recorded High Court judgment(s) · 2000–2017
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 1316 |
| Andhra Pradesh High Court | 14 |
Disposal nature
| DISMISSED | 257 |
| PARTLY ALLOWED NO COSTS | 235 |
| DISPOSED OF NO COSTS | 180 |
| DISMISSED NO COSTS | 161 |
| WITHDRAWN | 122 |
| DISMISSED FOR DEFAULT | 122 |
| ALLOWED NO COSTS | 103 |
| DISMISSED AS INFRUCTUOUS | 58 |
Recent judgments
- Central Bank of India Asset Recovery Branch Bank Street, v. Mr. Peddakoti Lingaiah, — Telangana High Court (2017-10-16)
- The Oriental Insruance Co Ltd v. Sri Subash Bansal — Telangana High Court (2017-10-10)
- The New India Assurance Company Ltd v. Asifa — Telangana High Court (2017-10-10)
- Konda Manjula v. P Eshwar Rao — Telangana High Court (2017-10-10)
- The India Assurance Compny v. Smt Shaik Khasim Bee — Telangana High Court (2017-10-10)
- M.Swamy Naidu v. CMS Securities Limited, — Telangana High Court (2017-10-10)
- Vendra Dhanalaxmi v. Guthula Durga Srinivasa Rao — Telangana High Court (2017-10-10)
- M/s.The New India Assurance Company Ltd v. T.Venkatramappa — Telangana High Court (2017-10-10)
- Mamidala Rajeshwar Rao v. Seelam Ramesh — Telangana High Court (2017-10-10)
- Chelluboina Suryanarayana v. P.Karuna Kumar — Telangana High Court (2017-10-10)