LexCHALLA KODANDA RAM,G.ROHINI
206 recorded High Court judgment(s) · 2013–2014
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 206 |
Disposal nature
| DISPOSED OF NO COSTS | 75 |
| ALLOWED NO COSTS | 34 |
| DISMISSED | 27 |
| DISMISSED NO COSTS | 27 |
| DISMISSED AS INFRUCTUOUS | 24 |
| DISMISSED FOR DEFAULT | 6 |
| DISMISSED AS NOT PRESSED | 5 |
| WITHDRAWN | 5 |
Recent judgments
- The Revenue Divisional Officer v. S. Anil Reddy, — Telangana High Court (2014-01-31)
- The Revenue Divisional Officer v. M. Vimala Bai — Telangana High Court (2014-01-31)
- The Revenue Divisional Officer v. B. Bhumbai — Telangana High Court (2014-01-31)
- Revenue Divisional Officer v. M. Narsimlu — Telangana High Court (2014-01-31)
- M/s. Jaiprakash Associates Limited, v. The Superintending Engineer, — Telangana High Court (2013-10-11)
- DIR.DECCAN INDUSTRIAL PRODUCTS.(P)LTD. v. ASST.COMMISSIONER OF INCOME TAX HYD. — Telangana High Court (2013-09-20)
- Union of India, Rep.by its Secretary, v. M/s. Atlantic Shipping Pvt. Ltd., — Telangana High Court (2013-09-20)
- Bonthu Siva Ram Krishna Reddy, v. Union of India, — Telangana High Court (2013-09-20)
- Life Insurance Corporation of India, v. State of Andhra Pradesh, represented by Secretary, — Telangana High Court (2013-09-20)
- Union of India, v. M/s. Atlantic Shipping Pvt. Ltd., — Telangana High Court (2013-09-20)