LexG.ROHINI,A RAMALINGESWARA RAO
194 recorded High Court judgment(s) · 2013–2013
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 194 |
Disposal nature
| DISPOSED OF NO COSTS | 67 |
| DISMISSED AS INFRUCTUOUS | 57 |
| DISMISSED NO COSTS | 35 |
| DISMISSED | 16 |
| ALLOWED NO COSTS | 9 |
| DISMISSED FOR DEFAULT | 6 |
| WITHDRAWN | 4 |
Recent judgments
- Smt. K. Bharathi Devi, v. Indian Bank, — Telangana High Court (2013-12-09)
- Durgabai Deshmukh Hospital AND Research Centre, v. The Deputy Director, Director General of Health Services, — Telangana High Court (2013-12-09)
- K.Rajendra Kumar, v. Indian Bank, Osmangunj Branch, — Telangana High Court (2013-12-09)
- M/s. Darsith Agrotech Limited v. The Adilabad Municipality — Telangana High Court (2013-12-09)
- Sri K.Suresh Kumar S/o.Sri K.Rajendra Kumar v. Indian Bank — Telangana High Court (2013-12-09)
- Sri. M. Vijaya Karunakara Rao, v. The Commissioner, — Telangana High Court (2013-12-05)
- M/s.Capricorn Food Products India Ltd., v. The Deputy Commissioner (CT), Chittoor Division, — Telangana High Court (2013-12-05)
- Razia Begum, v. The Honble High Court of Andhra Pradesh, — Telangana High Court (2013-12-05)
- The Thandava Co-operative Sugars Ltd., v. The Payakaraopet Panchayat, — Telangana High Court (2013-12-05)
- J.S.S.Prasad, v. The Secretary, Regional Transport Authority, — Telangana High Court (2013-10-22)