LexBILAL NAZKI,RAMESH RANGANATHAN
219 recorded High Court judgment(s) · 2006–2007
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 219 |
Disposal nature
| DISPOSED OF NO COSTS | 149 |
| DISMISSED NO COSTS | 26 |
| ALLOWED NO COSTS | 21 |
| WITHDRAWN | 10 |
| CLOSED NO COSTS | 4 |
| DISMISSED FOR DEFAULT | 2 |
| DISMISSED AS INFRUCTUOUS | 2 |
| DISMISSED | 2 |
Recent judgments
- Dr.P.Sitapati Rao v. Institution of Lokayukta, Andhra Pradesh, — Telangana High Court (2007-12-31)
- Fisherman Youth Welfare Association, (Registered No. 775/03) v. Visakhapatnam Urban Development Authority (VUDA) repby its — Telangana High Court (2007-12-31)
- M/s. Saipem (Portugal) Commercio Martitimo SU Lda., v. The Commercial Tax Officer, Kakinada Circle, — Telangana High Court (2007-12-31)
- M.S. Raju, v. The Deputy Commissioner of Income Tax, — Telangana High Court (2007-12-31)
- S.K.Basheed, v. The Government of A.P., Rep by its Principal Secretary, — Telangana High Court (2007-12-24)
- The Chairman/Person-in-charge, v. V. Vishnu Murthy, — Telangana High Court (2007-12-24)
- The Nadendla Gram Panchayat, Nadendla, Rep. by its v. The Rajakaseva Sangham, rep. by its Secretary, — Telangana High Court (2007-12-24)
- In Re v. The Commissioner, Transport Department, Hyderabad. — Telangana High Court (2007-12-20)
- LETTER TAKEN-UP SUOMOTO v. The Secretary to Govt., of A.P., — Telangana High Court (2007-12-20)
- In Re v. The Commissioner, Transport Department — Telangana High Court (2007-12-20)