LexG.ROHINI,CHALLA KODANDA RAM
192 recorded High Court judgment(s) · 2004–2014
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 192 |
Disposal nature
| DISPOSED OF NO COSTS | 70 |
| ALLOWED NO COSTS | 39 |
| DISMISSED NO COSTS | 30 |
| DISMISSED AS INFRUCTUOUS | 17 |
| DISMISSED | 16 |
| WITHDRAWN | 8 |
| DISMISSED FOR DEFAULT | 7 |
| PARTLY ALLOWED NO COSTS | 3 |
Recent judgments
- THE STATE OF A.P.S.T.A.T.HYD. v. M/S.ANDHRA CEMENT CO.LTD.VIJAYAWADA. — Telangana High Court (2014-03-14)
- M/s. ASSOCIATED BUILDERS v. The State of Andhra Pradesh, — Telangana High Court (2014-01-31)
- C. Mallesh Rao v. Bhoopal Reddy, — Telangana High Court (2014-01-31)
- Y.Nagaratnamma, v. Govt.of A.P.rep.by its Secretary, — Telangana High Court (2014-01-31)
- Revenue Divisional Officer v. D. Ravinder — Telangana High Court (2014-01-31)
- Mr. Chunduru Srihari Rao, v. Guntur Municipal Corporation, — Telangana High Court (2014-01-31)
- Revenue Divisional Officer v. E. Santenna — Telangana High Court (2014-01-31)
- Padranki Peddayyamma, v. The Bank of India, — Telangana High Court (2013-09-20)
- Union of India, Rep.by its Secretary, v. M/s. Atlantic Shipping Pvt. Ltd., — Telangana High Court (2013-09-20)
- G. Venkat Rao v. Regional Transport Officer — Telangana High Court (2013-09-20)