LexCHELAMESWAR
352 recorded High Court judgment(s) · 1999–2007
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 351 |
| Andhra Pradesh High Court | 1 |
Disposal nature
| DISMISSED NO COSTS | 121 |
| DISMISSED | 102 |
| ALLOWED NO COSTS | 43 |
| DISMISSED FOR DEFAULT | 25 |
| DISPOSED OF NO COSTS | 21 |
| DISMISSED AS INFRUCTUOUS | 15 |
| ORDERED | 13 |
| WITHDRAWN | 6 |
Recent judgments
- Kagita Chinna Dharmaiyya v. The District Collector — Telangana High Court (2007-06-06)
- Alladi Madhav Rao v. Mandal Revenue Officer — Telangana High Court (2007-04-04)
- Sri P.Sri Hari Rao, v. The Executive Engineer, — Telangana High Court (2007-03-28)
- Y.V.S.Ramachandra Rao, v. Revenue Divisional Officer, — Telangana High Court (2007-03-07)
- Konapalli Narayana Reddy, v. The Joint collector, — Telangana High Court (2007-03-07)
- S.A.Razak , v. The Goct of A.P.Revenue (A.S.N.4) — Telangana High Court (2007-03-07)
- Rotakonda Musalaiah, v. The District Collector, — Telangana High Court (2007-02-21)
- Chigurupati Srikanth Choudary v. State Bank of India — Telangana High Court (2007-01-31)
- SYED AFZAL v. THE COMMISSIONER — Telangana High Court (2007-01-31)
- Rachabathuni Krishna Murthy v. Rachabathuni Veeraraghavamma — Telangana High Court (2007-01-25)