LexB.PRAKASH RAO,B.CHANDRA KUMAR
22 recorded High Court judgment(s) · 2009–2010
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 22 |
Disposal nature
| ALLOWED NO COSTS | 9 |
| DISMISSED NO COSTS | 9 |
| DISMISSED | 3 |
| DISMISSED AS INFRUCTUOUS | 1 |
Recent judgments
- B.Mallesh, v. The Honble Labour Court-I, — Telangana High Court (2010-03-03)
- CHURCH OF SOUTH INDIA ASSOCIATION AND OTHE v. ST.THOMAS (SPG)TAMIL CHURCH SOCITY ANDOTHE — Telangana High Court (2010-03-03)
- ST.THOMAS TAMIL CHURCH SOCIETY.AND51 OTH. v. CHURCH OF S.I.T.ASSOI.MADRAS.AND 23 OTHERS — Telangana High Court (2010-03-03)
- The Director Generl of Naval Projects v. M/s.Margadarshi Chit Fund Ltd — Telangana High Court (2010-03-03)
- Sri Ram Prakash Agarwal v. Indian Oil Corporation, rep. by its Divisional Manager, — Telangana High Court (2010-02-17)
- Sama Ganesh Reddy v. Madireddy Pratap Reddy — Telangana High Court (2010-02-17)
- Smt. C. Nagalaxmi, v. The Board of Director, — Telangana High Court (2009-11-13)
- The Telugu Academy, Rep. by its Director v. P. Ragava Reddy — Telangana High Court (2009-11-13)
- Y.Narasimha Reddy v. LRS N.Rajavva — Telangana High Court (2009-11-13)
- A.P.State Financial Corporation(H.O) v. M/s. Padmavathi Commercial Complex — Telangana High Court (2009-11-06)