LexRAMESH RANGANATHAN,T.MEENA KUMARI
414 recorded High Court judgment(s) · 2004–2009
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 414 |
Disposal nature
| DISPOSED OF NO COSTS | 147 |
| DISMISSED NO COSTS | 132 |
| DISMISSED | 42 |
| DISMISSED AS INFRUCTUOUS | 39 |
| WITHDRAWN | 20 |
| ALLOWED NO COSTS | 17 |
| (unspecified) | 9 |
| DISMISSED FOR DEFAULT | 4 |
Recent judgments
- Pulagam Janardhan reddy v. K Rama Gopal — Telangana High Court (2009-08-28)
- B.Prabavathi v. The Secretary , Regional Transport authority — Telangana High Court (2009-04-18)
- SECY. MIN.OF DEFENCE v. DR.SUBHENDU SEN — Telangana High Court (2009-02-27)
- The Managing Director v. D.Srinivasulu — Telangana High Court (2009-02-27)
- Tiffins Barytes, Asbestos and Paints Limited., v. The Director of Mines and Geology, — Telangana High Court (2009-01-30)
- Nadera Khatoon v. The Joint Transport Commissioner AND Secretary, — Telangana High Court (2008-11-14)
- MSTC Limited (A Government of India Enterprise) v. Joint Commissioner (CT) Lgal, — Telangana High Court (2008-11-13)
- M/s. Salzgitter Hydraulics Pvt. Limited, v. Government of Andhra Pradesh, rep. By its Principal — Telangana High Court (2008-11-12)
- M/s. R. Ram Mohan Rao v. The Additional Commissioner of Commercial Taxes — Telangana High Court (2008-11-12)
- Shaik Syed v. The Prohibition and Excise Inspector — Telangana High Court (2008-11-12)