LexK.C.BHANU,B. SUDERSHAN REDDY
414 recorded High Court judgment(s) · 2003–2005
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 414 |
Disposal nature
| DISMISSED NO COSTS | 303 |
| ALLOWED NO COSTS | 34 |
| DISPOSED OF NO COSTS | 31 |
| DISMISSED | 30 |
| WITHDRAWN | 6 |
| DISMISSED WITH COSTS | 4 |
| PARTLY ALLOWED NO COSTS | 3 |
| CLOSED NO COSTS | 2 |
Recent judgments
- S.L. Agarwal v. The Cooperative Tribunal — Telangana High Court (2005-10-07)
- Tiruvurangam Venkatanarasamma, v. Special Court A.P.Land Grabbing (Prohibition), — Telangana High Court (2005-08-20)
- Bkaraju Raghavaratnam, v. The Special Court Under Andhra Pradesh Land Grabbing — Telangana High Court (2005-08-20)
- Bkaraju Raghava Ratnamma, v. The Special Court Under A.P., — Telangana High Court (2005-08-20)
- The State of Andhra Pradesh v. Syed Ahmed Nooruddin — Telangana High Court (2005-04-06)
- MUTHYAM AGAIAH v. LAO KARIMNAGAR — Telangana High Court (2005-02-18)
- Smt. Mala v. The District Consumer Forum, Warangal, — Telangana High Court (2005-02-04)
- M/s. Santhosh Wines v. Govt. of A.P. — Telangana High Court (2005-02-04)
- Reah Educational Society, v. The State of Andhra Pradesh, — Telangana High Court (2005-01-31)
- Chandramma Educational Society, v. Government of A.P., rep. by its Principal Secretary, — Telangana High Court (2005-01-31)