GADI PRAVEEN KUMAR

97 recorded High Court judgment(s) · 2025–2026

Courts

Telangana High Court

DISPOSED OF NO COSTS	55
ALLOWED NO COSTS	21
DISMISSED	7
DISMISSED AS INFRUCTUOUS	5
CLOSED NO COSTS	4
PARTLY ALLOWED NO COSTS	3
DISMISSED AS NON PROSECUTION	1
ORDERED	1

The Assistant Commissioner v. Mahender Reddy — Telangana High Court (2026-04-10)
INDIGENOUS CHURCHES IN INDIA TRUST, HYD v. PRL SECY, REVENUE DEPT, (REGISTRTION AND STAMPS) HYD AND 5 OT — Telangana High Court (2026-02-27)
The Indigenous Churches in India Trust, v. The State of Andhra Pradesh, Rep. by it Principal Secretary — Telangana High Court (2026-02-27)
National Insurance Company Ltd., v. Thadi Chinna Rao, — Telangana High Court (2026-02-06)
The Society of Trustees of Indigenous Churches in India, v. The State of TELANGANA, — Telangana High Court (2026-01-27)
ICICI Lombard General Insurance Company v. Anipidi Nageswara Rao AND 3 others — Telangana High Court (2026-01-08)
Apuri Kotaiah v. TSRTC (The Then APSRTC) — Telangana High Court (2026-01-08)
The Oriental Insurance Company Ltd v. Bairy Chandraiah — Telangana High Court (2026-01-08)
G.BABU RAO,SECBAD v. PRL.SCY,GOVT.OF AP,REVENUE,HYD,AND 2 — Telangana High Court (2026-01-08)
M/s. Rishi School, v. Regional Director, — Telangana High Court (2025-12-31)