LexHIMA KOHLI
24 recorded High Court judgment(s) · 2021–2021
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 24 |
Disposal nature
| ALLOWED NO COSTS | 18 |
| DISMISSED | 1 |
| DROPPED | 1 |
| WITHDRAWN | 1 |
| DISPOSED OF NO COSTS | 1 |
| CLOSED NO COSTS | 1 |
| DISPOSED OF AS NOT PRESSED | 1 |
Recent judgments
- M/s. Lulla Brothers v. M/s. Karvy Data Management Services Ltd. — Telangana High Court (2021-08-12)
- Mr. C. Satyanarayana Reddy v. Mr. Pratiwada S.R. Durga Prasad — Telangana High Court (2021-08-12)
- SAM Business Continuity Services v. Tata Projects Limited — Telangana High Court (2021-08-12)
- M/S CDET EXPLOSIVE INDUSTRIES PVT LTD, NAGPUR v. M/S GHARONDA BUILDERS AND DEVELOPERS, HYD AND ANOTHER — Telangana High Court (2021-08-12)
- SAM Business Continuity Services v. Tata Projects Limited — Telangana High Court (2021-08-12)
- M/s RAMKY ELSAMEX HYDERABAD RING ROAD LIMITED v. M/s Hyderabad Metropolitan Development Authority (Erstwhile HUDA) — Telangana High Court (2021-08-12)
- SAM Business Continuity Services v. Tata Projects Limited — Telangana High Court (2021-08-12)
- M/s Sri. Venkateshwara Developers v. The Accountants General Office Employees Co- operative Housing Society Ltd, — Telangana High Court (2021-08-05)
- Mr. Kandreegula Ramakrishna and 2 others v. Aditya Construction Company (India) Pvt. Ltd — Telangana High Court (2021-08-05)
- Mitta Siva Ganesh v. M/s.E Avenues Cyberabad LLP — Telangana High Court (2021-07-29)