LexE.V. VENUGOPAL
7,588 recorded High Court judgment(s) · 2022–2026
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 7588 |
Disposal nature
| DISPOSED OF NO COSTS | 2167 |
| DISMISSED | 1898 |
| DISMISSED AS INFRUCTUOUS | 1453 |
| WITHDRAWN | 639 |
| ALLOWED NO COSTS | 582 |
| CLOSED NO COSTS | 296 |
| DISMISSED AS NON PROSECUTION | 293 |
| DISMISSED NO COSTS | 53 |
Recent judgments
- KATIKANENI HARIKA, v. The State of Telangana, — Telangana High Court (2026-05-21)
- S. Senthil Kumar v. The State of Telangana — Telangana High Court (2026-05-21)
- Arandkar Rajkumar v. The State of Telangana — Telangana High Court (2026-05-21)
- Mr. Ram Ratan Agarwal v. State of Telangana — Telangana High Court (2026-05-21)
- Manigonda Vineeth, v. The State of Telangana — Telangana High Court (2026-05-21)
- Soubhagya Ku Swain, v. State of Telangana, Rep. by the Prohibition and Excise Inspector, Station Nampally, — Telangana High Court (2026-05-21)
- Maddipati Sandhya Rani v. The State of Telangana — Telangana High Court (2026-05-21)
- Sriramula Venkataswami, v. The State of Telangana, — Telangana High Court (2026-05-21)
- Chandrashekar Ganugapati, v. The State of T.G., — Telangana High Court (2026-05-21)
- A-3. D. Yadagiri @ Dakuri Yadagiri @ Giri v. State of Telangana, Through Bowenpally, — Telangana High Court (2026-05-21)