LexDILIP B. BHOSALE,S.RAVI KUMAR
36 recorded High Court judgment(s) · 2015–2015
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 36 |
Disposal nature
| WITHDRAWN | 12 |
| DISPOSED OF NO COSTS | 11 |
| DISMISSED NO COSTS | 4 |
| DISMISSED AS INFRUCTUOUS | 3 |
| DISMISSED FOR DEFAULT | 3 |
| DISMISSED AS NOT PRESSED | 2 |
| DISPOSED OF AS INFRUCTUOUS | 1 |
Recent judgments
- Qutubshahi Educational Society, v. The National Council for Teacher Education, — Telangana High Court (2015-11-24)
- M/s. Star Steels, v. The State of Andhra Pradesh — Telangana High Court (2015-11-24)
- OmimManeckshawDebara S/o Late Maneckshaw H. Debara, v. State of Telangana, — Telangana High Court (2015-11-24)
- CARE and SHARE Charitable Trust, v. Buddavaram Gram Panchayat, — Telangana High Court (2015-11-24)
- M. Krishna Murthy, v. Municipal Commissioner, — Telangana High Court (2015-11-24)
- BoIla Rambabu, v. The District Collector, — Telangana High Court (2015-11-23)
- A.Srinivasulu Reddy, v. The Union of India, Rep. by its Secretary, — Telangana High Court (2015-11-23)
- Smt.Gadiraju Bhadramma, v. The State of A.P.rep.by its Secretary, — Telangana High Court (2015-11-23)
- C.B. Krishna Yadav, v. The State of Telangana, — Telangana High Court (2015-11-23)
- Syed Mohammed Abdul Samad v. The State of Telangana, rep. by its Principal Secretary, — Telangana High Court (2015-11-23)