LexD.S.R.VARMA,B.SESHASAYANA REDDY
24 recorded High Court judgment(s) · 2006–2009
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 24 |
Disposal nature
| DISMISSED | 9 |
| ALLOWED NO COSTS | 4 |
| DISPOSED OF NO COSTS | 3 |
| DISMISSED FOR DEFAULT | 3 |
| DISMISSED AS INFRUCTUOUS | 1 |
| DISMISSED NO COSTS | 1 |
| PARTLY ALLOWED NO COSTS | 1 |
| WITHDRAWN | 1 |
Recent judgments
- Mayank Bohra, v. The State of A.P., — Telangana High Court (2009-08-03)
- Smt. Banoth Dwali v. The Government of Andhra PRadesh — Telangana High Court (2009-07-16)
- Easlewala Mumtaz v. The Collector AND District Magistrate — Telangana High Court (2009-07-15)
- ANSHUL KUMAR v. Government of Andhra Pradesh, rep.by its Principal — Telangana High Court (2009-07-15)
- Jagannatham Yasubabu v. The Director of General of Police — Telangana High Court (2009-07-14)
- Smt. Kamati Dhanamma v. Hema Rao — Telangana High Court (2009-07-14)
- Kamireddy Simhadeshwar Rao, v. The Collector AND District Magistrate, — Telangana High Court (2009-07-13)
- M. Gangavva v. The State of Andhra Pradesh, rep. by its Principal Secretary — Telangana High Court (2009-07-13)
- Nizamuddin v. Government of Andhra Pradesh, represented by its — Telangana High Court (2009-07-10)
- B.Vijay v. State of A.P — Telangana High Court (2009-07-10)