G.ROHINI,K.G.SHANKAR

101 recorded High Court judgment(s) · 2012–2012

Courts

Disposal nature

Recent judgments

• The A.P. Residential Educational Institutions Society (Regd) v. Ms. B. Saritha — Telangana High Court (2012-08-29)
• The Hyderabad Public School Society, v. M. David Sam Roy, — Telangana High Court (2012-08-08)
• Smt. Rahimunnisa Begum v. Acharya N. G Ranga Agricultural University — Telangana High Court (2012-08-07)
• Union of India, v. M.V.Subba Reddy, — Telangana High Court (2012-08-07)
• Union of India v. Nalla Venkateswara Rao — Telangana High Court (2012-08-07)
• M/s. Bharat Dynamics Limited, v. B. Shasidhar — Telangana High Court (2012-08-07)
• The Assistant Nursing Officer, v. Ch. Sheela Rao, — Telangana High Court (2012-08-07)
• Union of India, Represented by the Chairman, v. G. Ramesh — Telangana High Court (2012-08-07)
• A.Parvatheswara Rao,S/o late A.V.Raghavaiah, v. The General Manager (representing U.O.I), — Telangana High Court (2012-08-07)
• The Chairman Telecom Commission v. K. Bapaiah — Telangana High Court (2012-08-07)