LexASHUTOSH MOHUNTA,DAMA SESHADRI NAIDU
326 recorded High Court judgment(s) · 2010–2013
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 326 |
Disposal nature
| DISMISSED | 175 |
| ALLOWED NO COSTS | 59 |
| DISPOSED OF NO COSTS | 41 |
| DISMISSED NO COSTS | 24 |
| PARTLY ALLOWED NO COSTS | 12 |
| WITHDRAWN | 3 |
| DISMISSED AS INFRUCTUOUS | 3 |
| CLOSED NO COSTS | 3 |
Recent judgments
- G.Pyada Rao, v. Food Corporation of India, rep.by its Managing Director, — Telangana High Court (2013-12-24)
- VST Industries Ltd., Azamabad, v. Mr.G.Om Prakash, — Telangana High Court (2013-12-24)
- Meena Kumari v. The Special Court under A.P.Land Grabbing — Telangana High Court (2013-12-24)
- The State of Andhra Pradesh, Rep by its Principal Secretary v. P. Rama Rao, — Telangana High Court (2013-12-24)
- G.Om Prakash, v. M/s.VST Industries Limited, Azamabad, Hyderabad — Telangana High Court (2013-12-24)
- The Government of Andhra Pradesh, v. S. Srinivasulu — Telangana High Court (2013-12-24)
- R.Ramana Rao, v. The Registrar of Coop.Societies, — Telangana High Court (2013-12-18)
- P.Satyanarayana v. The Commissioner and Registrar of Cooperative Societies, — Telangana High Court (2013-12-18)
- V. Balakishan San v. Vaddi Annapoorna — Telangana High Court (2013-12-18)
- Maddisetti Penchala Narasimha Prasad, v. The Special Deputy Collector (LA), — Telangana High Court (2013-11-20)