CHELAMESWAR,GODA RAGHURAM
233 recorded High Court judgment(s) · 2004–2006
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 233 |
Disposal nature
| DISMISSED | 145 |
| WITHDRAWN | 42 |
| DISPOSED OF NO COSTS | 22 |
| ALLOWED NO COSTS | 15 |
| CLOSED NO COSTS | 4 |
| DISMISSED NO COSTS | 3 |
| DISMISSED WITH COSTS | 1 |
| (unspecified) | 1 |
Recent judgments
- The Chief Commissioner of Income Tax, Vizag. v. K.S.Devasahayam, — Telangana High Court (2006-07-14)
- The South Andhra Lutheran Church v. The Govt. of Andhra Pradesh — Telangana High Court (2005-10-21)
- D.Ramesh Babu, v. The Principal Secretary to Government, — Telangana High Court (2005-04-07)
- K. Harinadh, v. The Divisional Forest Officer, — Telangana High Court (2005-04-07)
- G. SRINIVAS RAO TRIPURA. v. THE UNION OF INDIA NEW DELHI AND 3 OTHERS — Telangana High Court (2005-02-03)
- Shaik Khasim, v. The Dy. Inspector General of Police, — Telangana High Court (2004-11-16)
- Ch.Hanumantha Rao v. The Govt. of Andhra Pradesh — Telangana High Court (2004-11-16)
- T. Narsinga Rao S/o Venkataiah v. The District Collector (Panchayat Wing) — Telangana High Court (2004-11-16)
- D.Janardhan Reddy v. State of AP. — Telangana High Court (2004-11-16)
- G.Brahmaiah, v. The Govt. of A.P., Education Dept., — Telangana High Court (2004-11-16)
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