LexPINAKI CHANDRA GHOSE
500 recorded High Court judgment(s) · 2002–2012
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 499 |
| Andhra Pradesh High Court | 1 |
Disposal nature
| DISMISSED AS INFRUCTUOUS | 134 |
| DISMISSED FOR DEFAULT | 121 |
| DISMISSED | 74 |
| DISMISSED AS NOT PRESSED | 66 |
| DISPOSED OF NO COSTS | 60 |
| ALLOWED NO COSTS | 12 |
| WITHDRAWN | 12 |
| ORDERED | 8 |
Recent judgments
- Victory Aided Upper Primary School, Naimnagar, v. The Government of Andhra pradesh, represented by its — Telangana High Court (2012-12-07)
- Universal Christian College of Education, Nellore-3, v. The Government of A.P. rep by its Secretary — Telangana High Court (2012-12-07)
- Ganta Purushottam S/o Late Parikitho, v. The Executive Engineer, Interial Tribal — Telangana High Court (2012-12-07)
- Andhra Kesari College of Education, Ongole, v. The State of A.P., Rep by its Secretary, — Telangana High Court (2012-12-07)
- Surada Ramulamma v. The State of Andhra Pradesh, rep.by its Secretary, — Telangana High Court (2012-12-07)
- Fisherman Co.op.Society, represented by its President v. The Station House Officer, P.S.Nutankal, — Telangana High Court (2012-12-07)
- D.Sasidhar, v. the Andhra Pradesh State Council of Higher Education, — Telangana High Court (2012-12-07)
- K.Venkateswarlu v. AP State Civil Supplies Corporation Limited, Rep.by its — Telangana High Court (2012-12-07)
- Boon Education, Environment and Development Society, v. Kakatiya University, — Telangana High Court (2012-12-07)
- Challa Penchalaiah, v. The Government of Andhra Pradesh represented by its — Telangana High Court (2012-12-07)