BILAL NAZKI,G.YETHIRAJULU

336 recorded High Court judgment(s) · 2004–2005

Courts

Disposal nature

Recent judgments

• Boppanna Venkata Ramachandra Prasad, v. Govt. of A.P. Rep by its Secretary, — Telangana High Court (2005-11-11)
• Smt.Bandila Audi Seshamma, v. The Governemt of Andhra Pradesh, — Telangana High Court (2005-09-16)
• Suryapet Sankshema and Tax Payers Association, v. Government of Andhra Pradesh, — Telangana High Court (2005-09-09)
• Jella Markendaya, v. Gampala Narsimha Reddy, — Telangana High Court (2005-07-29)
• Hari Phani Kumar v. M/s. Sharda Stonex, rep. by its Proprietor, — Telangana High Court (2005-06-10)
• M/s.Brigade Bar AND Restaurant, v. The Proh AND Excise Superintendent Ranga Reddy District — Telangana High Court (2005-06-10)
• M/s. Brigade Bar AND Restaurant, IL-17, D.No.7-119/1, v. the Proh AND Excise Superintendent, — Telangana High Court (2005-06-10)
• The Post Master, Yousufguda Post Office, v. Sri B.Ranga Rao, — Telangana High Court (2005-06-10)
• Andhra Scientific Co Ltd taken over by the Govt of India by v. Srinivasa Traders — Telangana High Court (2005-06-10)
• Dr. R.Subba Ramaiah, v. The State of A.P.rep.by its Principal Secretary toGovernment — Telangana High Court (2005-06-10)