LexM.S.RAMACHANDRA RAO,T.VINOD KUMAR
75 recorded High Court judgment(s) · 2006–2021
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 75 |
Disposal nature
| WITHDRAWN | 25 |
| DISMISSED NO COSTS | 16 |
| ALLOWED NO COSTS | 14 |
| DISMISSED | 6 |
| DISMISSED AS INFRUCTUOUS | 5 |
| DISPOSED OF NO COSTS | 5 |
| ALLOWED WITH COSTS | 1 |
| REJECTED | 1 |
Recent judgments
- R. VIJAYA LAKSHMI v. UNION OF INDIA — Telangana High Court (2021-08-04)
- M/s.Timexbond Industries Private Limited v. The Deputy Commercial Tax Officer — Telangana High Court (2020-12-02)
- M/s.Sruthi Chemicals v. The Deputy Commercial Tax Officer — Telangana High Court (2020-12-02)
- M/s. Healing Hastha Herbal Concepts v. The Commercial Tax Officer — Telangana High Court (2020-12-02)
- M/s.Srinivasa Labs v. The Commercial Tax Officer and Another — Telangana High Court (2020-12-02)
- M/s.Bygging India Ltd v. Assistant Commissioner (CT) — Telangana High Court (2020-12-02)
- Azeez Ur Rahman v. The Commercial Tax Officer — Telangana High Court (2020-12-02)
- Peerampally Anjaiah and 3 others v. Lingampally Punyavathi and 16 others — Telangana High Court (2020-11-30)
- M/s.Kalpana Timber Depot v. The Commercial Tax Officer — Telangana High Court (2020-11-30)
- SRI GYANESHWAR (HUF) v. INCOME TAX OFFICER — Telangana High Court (2020-11-30)