BILAL NAZKI,L.NARASIMHA REDDY

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

Courts

Disposal nature

Recent judgments

• V.Anitha v. The Chairman, Dealer Selection Board III Chandralok Complex — Telangana High Court (2005-03-31)
• Nunavath Lachiram v. The Collector and District Magistrate, — Telangana High Court (2005-03-30)
• B.Sekhara Reddy, v. The State of Andhra Pradesh, rep., by the Executive — Telangana High Court (2005-03-28)
• Peoples Union for Civil Liberties, Andhra Pradesh, v. The State of A.P. rep.by its Principal Secretary, — Telangana High Court (2005-03-28)
• Khaja Moinuddin, v. The Station House officer, — Telangana High Court (2005-03-28)
• C. Ramesh S/o Champalal, v. The Director General and Inspector General of Police — Telangana High Court (2005-03-22)
• Murthy , Ravi, v. The State of Andhra Pradesh, — Telangana High Court (2005-03-21)
• Kalam Lakshmi, v. The Station House officer, — Telangana High Court (2005-03-21)
• Kuntla Surender Reddy, v. The Superintendeint of police, — Telangana High Court (2005-03-21)
• Pathangi Manga, v. The Collector and District Magistrate, — Telangana High Court (2005-03-16)