LexG. BIKSHAPATHY
435 recorded High Court judgment(s) · 1996–2005
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 434 |
| Andhra Pradesh High Court | 1 |
Disposal nature
| DISMISSED NO COSTS | 214 |
| DISPOSED OF NO COSTS | 86 |
| CLOSED NO COSTS | 36 |
| ALLOWED REMAND NO COSTS | 34 |
| ALLOWED NO COSTS | 27 |
| DISMISSED | 24 |
| DISMISSED FOR DEFAULT | 5 |
| PARTLY ALLOWED NO COSTS | 5 |
Recent judgments
- M/s. Annapurna Financiers Situated at D.No. 14-189/4, v. M/s. Andhra Bank, Rep.by its Branch Manager, — Telangana High Court (2005-04-27)
- SUM.PRASAD RAJAHMUNDRY E.G.DIST v. THE A.P.S.F.OF COOP.SPINNING MILLS LTD. — Telangana High Court (2005-03-23)
- G. Kasi Naidu (Died), v. Industrial Tribunal Cum Labour Court, — Telangana High Court (2005-03-11)
- M. Sree Ramulu v. Director Personnel, — Telangana High Court (2005-03-03)
- CH.V.V.SATYARMACHANDRA RAO HYD. AND 2 OTHE v. BHARAT DYNAMICS LTD.HYD. — Telangana High Court (2005-03-03)
- S.P.SRIVASTHAVA v. THE G.M. ANDHRA BANK HYD. — Telangana High Court (2005-03-03)
- K.S.P.SRIVASTAVA v. G.M. ANDHRA BANK — Telangana High Court (2005-03-03)
- Chitturi Venkata Rao v. The Union of India, — Telangana High Court (2005-02-24)
- GODAVARI SATYANARAYANA SASTRY v. THE UNION OF INDIA — Telangana High Court (2005-02-24)
- Shri Gowri Shankar, v. Indian Air Lines, — Telangana High Court (2005-02-24)