LexE.V. VENUGOPAL,SHAMEEM AKTHER
191 recorded High Court judgment(s) · 2022–2022
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 191 |
Disposal nature
| ALLOWED NO COSTS | 103 |
| DISPOSED OF NO COSTS | 36 |
| DISMISSED AS INFRUCTUOUS | 16 |
| DISMISSED | 11 |
| DISMISSED NO COSTS | 9 |
| WITHDRAWN | 7 |
| DISMISSED FOR DEFAULT | 6 |
| PARTLY ALLOWED NO COSTS | 1 |
Recent judgments
- MOHD.AMIR v. THE STATE OF AP., THR PP — Telangana High Court (2022-12-30)
- SYED HUSSAIN v. THE STATE OF AP., — Telangana High Court (2022-12-30)
- ABDUL SAMAD, v. THE STATE OF AP REP BY ITS PP HYD., — Telangana High Court (2022-12-30)
- S.M.HYDER ALI MIRZA (PW.1), BAHADURPURA, HYDERABAD v. SYED IMTIAZ (A.4), VATTEPALLY AND 2 OTHERS, REP. BY PP., — Telangana High Court (2022-12-30)
- SYED ANWAR , ANNU v. THE STATE OF A.P. — Telangana High Court (2022-12-30)
- MUSTAFA OMER MISRI , KHALID MISRI (A1) v. THE STATE OF A.P. REP., BY ITS PP — Telangana High Court (2022-12-30)
- Ajay Kumar v. The State of Telangana — Telangana High Court (2022-11-04)
- Jamuna v. The State of Telangana — Telangana High Court (2022-10-11)
- Pochaiah v. The State of Telangana AND 2 others — Telangana High Court (2022-10-11)
- Gangajala v. The State of Telangana and 2 others — Telangana High Court (2022-10-11)