LexCHELAMESWAR,GHULAM MOHAMMED
72 recorded High Court judgment(s) · 2004–2005
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 72 |
Disposal nature
| DISMISSED | 31 |
| ALLOWED NO COSTS | 22 |
| WITHDRAWN | 8 |
| DISMISSED NO COSTS | 7 |
| DISPOSED OF NO COSTS | 3 |
| ORDERED | 1 |
Recent judgments
- M.V.SUBBA RAO v. M/S.DECCAN SUGARS SAMALKOT AND ANR — Telangana High Court (2005-06-17)
- Deccan Sugars a Division of Nava Bharat Ferro Alloys,Ltd., v. Industrial Tribunal-cum-Labour Court — Telangana High Court (2005-06-17)
- Smt.S.M.Lalitha Kumari v. State of A.P., Rep by the Estate Officer — Telangana High Court (2005-04-29)
- M/s. India Sugar Agencies v. Indian Overseas Bank — Telangana High Court (2005-04-28)
- K.Arjun Reddy, v. The Director of School Education, — Telangana High Court (2005-04-28)
- Sub-Registrar as Registrar of Chits, v. Smt.V.Lakshmi Rajyam, — Telangana High Court (2005-04-27)
- Sub-Registrar as Registrar of Chits, v. Kum. V.Leela Chowdary, — Telangana High Court (2005-04-27)
- Sub-Registrar as Registrar of Chits, v. V.Sambasiva Rao, — Telangana High Court (2005-04-27)
- Bangad Family trust, rep by its Trustee v. the Special Court Constituted under A.P. — Telangana High Court (2005-04-26)
- Smt.P.Laxmamma, v. State Bank of Hyderabad rep., by Authorised Officer- — Telangana High Court (2005-04-26)