LexR.SUBHASH REDDY,A.SHANKAR NARAYANA
3,415 recorded High Court judgment(s) · 2006–2016
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 3412 |
| Andhra Pradesh High Court | 3 |
Disposal nature
| DISMISSED NO COSTS | 1463 |
| DISPOSED OF NO COSTS | 501 |
| PARTLY ALLOWED NO COSTS | 361 |
| ALLOWED NO COSTS | 310 |
| WITHDRAWN | 262 |
| DISMISSED AS INFRUCTUOUS | 187 |
| DISMISSED FOR DEFAULT | 126 |
| DISMISSED | 96 |
Recent judgments
- M/s Sridhar Enterprises Prop Sridhar Pathallapally, v. Bank of Baroda, — Telangana High Court (2016-02-10)
- Smt. Patalapally Atchamma, v. Bank of Baroda, ARM Branch 3-6-262/6, — Telangana High Court (2016-02-10)
- KONA RAMA RAO, v. The State Bank of India rep. by its General manager, — Telangana High Court (2016-02-10)
- DRK Educational Society v. The Debt Recovery Tribunal — Telangana High Court (2016-02-10)
- Sri Sumanjali Projects Private Limited, v. Syed Ibrahim Hassan Kazmi , Aslam Kazmi, — Telangana High Court (2016-02-10)
- Palla Srinivasa Rao, v. State Bank of Mysore, — Telangana High Court (2016-02-10)
- M/s Sridhar Enterprises v. Bank of Baroda, — Telangana High Court (2016-02-10)
- M/S TRENDSET BUILDERS PVT LTD. v. SYED IBRAHIM HJASSAN KAZMI , ASLAM KAZMI — Telangana High Court (2016-02-10)
- Yejerla Krishna Murthy Raju, v. The Presiding Officer, — Telangana High Court (2016-02-10)
- SRI.J.SATYANARAYANA v. SYED IBRAHIM HJASSAN KAZMI , ASLAM KAZMI — Telangana High Court (2016-02-10)