RAMESH RANGANATHAN,SURESH KUMAR KAIT
99 recorded High Court judgment(s) · 2012–2016
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 99 |
Disposal nature
| DISMISSED NO COSTS | 34 |
| DISPOSED OF NO COSTS | 25 |
| WITHDRAWN | 18 |
| DISMISSED | 13 |
| DISMISSED AS INFRUCTUOUS | 5 |
| DISMISSED AS NOT PRESSED | 2 |
| ALLOWED NO COSTS | 1 |
| DISMISSED FOR DEFAULT | 1 |
Recent judgments
- Ahmed AND Company, v. The Commissioner of Commercial Taxes, — Telangana High Court (2016-06-02)
- M/s. Madhucon Projects Limited, A company incorporated v. Customs, Excise and Service Tax Settlement Commission, — Telangana High Court (2016-06-02)
- Ahmed AND Company v. The Commissioner of Commercial Taxes — Telangana High Court (2016-06-02)
- M/s. Madhucon Projects Limited, v. Customs, Excise and Service Tax Settlement Commission, — Telangana High Court (2016-06-02)
- M/s. Madhucon Projects Limited, v. Customs, Excise and Service Tax Settlement Commission, — Telangana High Court (2016-06-02)
- The Commissioner of Customs AND Central Excide, v. M/s. ARK Logistics Services (P) Ltd., — Telangana High Court (2016-04-29)
- KPS IND AND AVENUE PVT. LTD., v. The Deputy Commercial Tax Officer - II, — Telangana High Court (2016-04-29)
- The Commissioner of Central Excise AND Customs v. Shri S. Chandrasekharan, Chartered Engineer — Telangana High Court (2016-04-29)
- M/s Rangappa Kamat Group of Hotels Limited, v. The Commissioner of Commercial Taxes, — Telangana High Court (2016-04-29)
- M/s. Ratna Infrastructure Projects Private Limited v. The State of Telangana Rep.by its Principal Secretary, — Telangana High Court (2016-04-29)
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