LexG.M. MOHIUDDIN
69 recorded High Court judgment(s) · 2025–2026
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 69 |
Disposal nature
| DISPOSED OF NO COSTS | 21 |
| DISMISSED | 17 |
| ALLOWED NO COSTS | 11 |
| WITHDRAWN | 5 |
| PARTLY ALLOWED NO COSTS | 4 |
| DISMISSED NO COSTS | 3 |
| DISMISSED AS INFRUCTUOUS | 3 |
| CLOSED NO COSTS | 3 |
Recent judgments
- Parusharam Kaarakkot v. The State of Telangana — Telangana High Court (2026-05-21)
- Dubba Yettaiah v. State of Telangana — Telangana High Court (2026-05-21)
- Eddula Balaiah v. The State of Telangana — Telangana High Court (2026-05-21)
- Budha Amusement Co v. The State of Telangana — Telangana High Court (2026-05-15)
- Koduri Meena Kumari v. The State of Telangana — Telangana High Court (2026-05-15)
- Pasunoori Sony v. National Academy of Legal Studies and Research (NALSAR) University — Telangana High Court (2026-05-15)
- Sri. M. Balram v. Smt Dundumulla Amrutha alias Nagireddy Amruthamma — Telangana High Court (2026-05-15)
- Harikrishna Agarwal v. M/S Sai Pooja Travel Wings (P) Ltd — Telangana High Court (2026-05-15)
- Sri Palla Rajeshwar Reddy v. The State of Telangana — Telangana High Court (2026-05-15)
- V.Ravi Krishna v. The State of Telangana, — Telangana High Court (2026-05-15)