LAXMI NARAYANA ALISHETTY
1,820 recorded High Court judgment(s) · 2023–2026
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 1820 |
Disposal nature
| DISPOSED OF NO COSTS | 393 |
| DISMISSED AS INFRUCTUOUS | 343 |
| DISMISSED | 340 |
| ALLOWED NO COSTS | 254 |
| DISMISSED AS NON PROSECUTION | 170 |
| WITHDRAWN | 133 |
| CLOSED NO COSTS | 85 |
| PARTLY ALLOWED NO COSTS | 63 |
Recent judgments
- Sri. Sankoor Srinivas v. The State of Telangana — Telangana High Court (2026-05-05)
- Manchi Reddy Madhava Reddy v. Smt. Manchi Reddy Swetha — Telangana High Court (2026-05-01)
- N. Pramila Raj Rice Mill v. State of Telangana — Telangana High Court (2026-04-15)
- B. Padma v. THE STATE OF TELANGANA — Telangana High Court (2026-04-02)
- Jubilee Hills Cooperative House Building Society Limited v. State of Telangana — Telangana High Court (2026-03-30)
- Smt. Vaddi Prameela Rani v. The State of Telangana and 4 others — Telangana High Court (2026-03-13)
- Vaddi Srinivas Reddy v. The State of Telangana and 4 others — Telangana High Court (2026-03-13)
- Vaddi Gopal Reddy v. The State of Telangana — Telangana High Court (2026-03-13)
- Smt. Mekala Vijaya Lakshmi v. The State of Telangana — Telangana High Court (2026-03-09)
- Sri Laxmikanth Vora v. State of Telangana — Telangana High Court (2026-03-09)
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