LexGOPALA KRISHNA TAMADA
8,570 recorded High Court judgment(s) · 2002–2013
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 8567 |
| Andhra Pradesh High Court | 3 |
Disposal nature
| DISMISSED | 2873 |
| DISPOSED OF NO COSTS | 2105 |
| DISMISSED NO COSTS | 1316 |
| ALLOWED NO COSTS | 1245 |
| WITHDRAWN | 361 |
| DISMISSED FOR DEFAULT | 256 |
| CLOSED NO COSTS | 121 |
| ORDERED | 81 |
Recent judgments
- Tadi Sesha Reddy, v. The State of Andhra Pradesh, — Telangana High Court (2013-04-22)
- Chilukuru Sridhar Reddy v. The State of A.P., — Telangana High Court (2011-04-08)
- Vemula Chokkaiah, v. The Deputy Commissoner of Proh and Excise Cases, — Telangana High Court (2011-04-08)
- Chithaloori Venkateswarlu, v. The Deputy Commissoner of Proh and Excise, Nalgonda, — Telangana High Court (2011-04-08)
- I.Rama Chandra Rao v. The state of A.P., — Telangana High Court (2011-04-08)
- B.Rajesham v. The Deputy Commissioner of Prohibition AND Excise Cases, — Telangana High Court (2011-04-08)
- Kamma Narasimha rao, v. State of Andhra Pradesh, — Telangana High Court (2011-04-08)
- Chandanada Sattibabu v. The State of A.P., — Telangana High Court (2011-04-08)
- Smt. Potlatalli Uma Rani, v. Dusaralapudi Ganga Raju, — Telangana High Court (2011-04-08)
- P.Ramakoteswra Rao v. The Deputy Commissioner of Prohibition of Excise, — Telangana High Court (2011-04-08)