LexM.S.RAMACHANDRA RAO,K.C.BHANU
92 recorded High Court judgment(s) · 2006–2015
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 92 |
Disposal nature
| DISMISSED | 29 |
| DISMISSED NO COSTS | 22 |
| ALLOWED NO COSTS | 15 |
| CLOSED NO COSTS | 6 |
| PARTLY ALLOWED NO COSTS | 6 |
| DISMISSED AS INFRUCTUOUS | 5 |
| WITHDRAWN | 4 |
| DISPOSED OF NO COSTS | 2 |
Recent judgments
- Cavalry Baptist Church v. Mr. M. Satyanarayana — Telangana High Court (2015-01-30)
- The State of Andhra Pradesh, v. Kadavakuti Sanjeevarayudu, — Telangana High Court (2013-04-18)
- P.Venkata Ramana, v. Kadavakuti Sanjeevarayudu, — Telangana High Court (2013-04-18)
- The State of Andhra Pradesh, v. Reddi Satyam, — Telangana High Court (2013-04-10)
- Chilaka Chandra Sekhar s/o Deevanaiah v. TheState of AP represented by the Principle Secretary to — Telangana High Court (2013-04-10)
- Reddy Bangaru Naidu, v. The State of A.P., rep. by its Public Prosecutor, — Telangana High Court (2013-04-10)
- Sanchana Appalanaidu, v. Reddi Satyam, — Telangana High Court (2013-04-10)
- Ramakanth, v. The Commissioner of Police, — Telangana High Court (2013-04-09)
- K.Sanjeeva Reddy, S/o. Raji Reddy v. Government of Andhra Pradesh — Telangana High Court (2013-04-09)
- Chilka Chandra Shekar v. The Additional Superintendent of Police, — Telangana High Court (2013-04-09)