LexL.NARASIMHA REDDY,M.SATYANARAYANA MURTHY
30 recorded High Court judgment(s) · 2011–2014
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 30 |
Disposal nature
| DISMISSED | 8 |
| ALLOWED NO COSTS | 7 |
| DISMISSED AS INFRUCTUOUS | 6 |
| DISMISSED NO COSTS | 4 |
| DISMISSED FOR DEFAULT | 2 |
| ANSWERED | 1 |
| DISPOSED OF NO COSTS | 1 |
| PARTLY ALLOWED NO COSTS | 1 |
Recent judgments
- SHRI BIJJALA SHIVALINGAM HYD v. COMMISSIONER OF INCOME TAX AP HYD — Telangana High Court (2014-08-08)
- The Workmen of M/s. Calama Procesa-Pumps, v. The Industrial Tribunal-I, — Telangana High Court (2014-07-04)
- M.s Vohra, v. The Andhra Bank, Sultan Bazar, — Telangana High Court (2014-07-03)
- K.Bhavannarayana v. TheVice Chairman and Managing Director of — Telangana High Court (2014-07-03)
- G. Parvathulu, v. The Managing Director, — Telangana High Court (2014-07-03)
- The Regional Manager, v. Sri P.CH.Veeranna, — Telangana High Court (2014-07-03)
- The Singareni Collieries Company Limited, Rep. by its v. YENDAPALLY ANAND — Telangana High Court (2014-07-03)
- M.S. Vohra, v. the Andhra Bank, — Telangana High Court (2014-07-03)
- Smt. N. Sobha Rani, v. The Material Management and Appointing Authority, — Telangana High Court (2014-07-03)
- Eastern Power Distribution Company of A.P. Limited, v. G.Abraham, — Telangana High Court (2014-07-03)