C.V.NAGARJUNA REDDY,A V SESHA SAI
41 recorded High Court judgment(s) · 2016–2016
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 41 |
Disposal nature
| DISMISSED | 14 |
| ALLOWED NO COSTS | 9 |
| DISPOSED OF NO COSTS | 7 |
| WITHDRAWN | 5 |
| DISPOSED OF AS INFRUCTUOUS | 3 |
| CLOSED NO COSTS | 1 |
| DISMISSED FOR DEFAULT | 1 |
| DISMISSED AS ABATED | 1 |
Recent judgments
- Bobba Srimannarayana, S/o. Rangarao v. Bobba Bharata Lakshmi, W/o. Srimannarayana — Telangana High Court (2016-11-25)
- Smt. Ch. Manasa, v. The State of Telangana, Rep. by its Chief Secretary to the — Telangana High Court (2016-11-15)
- Sri Janardhan Goud, v. The State of Telangana — Telangana High Court (2016-11-15)
- Smt. Ayesha, v. The State of Telangana rep by its Prl. Secretary, — Telangana High Court (2016-11-15)
- S.K. Subhani S/o. Habibulla v. The State of Andhra Pradesh, — Telangana High Court (2016-11-15)
- Bora Dhana Lakshmi, v. The State of Telangana, Rep. by its Principal Secretary, — Telangana High Court (2016-11-15)
- Mohd Zaheer v. The State of Telangana, — Telangana High Court (2016-11-15)
- Mallela Omprakash, v. The State of Andhra Pradesh, — Telangana High Court (2016-11-15)
- Smt. Korivi Saidamma v. The State of Telangana, — Telangana High Court (2016-11-15)
- S. Selvam, v. The State of Andhra Pradesh, — Telangana High Court (2016-11-15)
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