LexS.ANANDA REDDY,G. BIKSHAPATHY
21 recorded High Court judgment(s) · 2003–2004
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 21 |
Disposal nature
| DISPOSED OF NO COSTS | 9 |
| DISMISSED NO COSTS | 5 |
| CLOSED NO COSTS | 3 |
| ALLOWED NO COSTS | 2 |
| DISMISSED | 1 |
| (unspecified) | 1 |
Recent judgments
- K. Lakshman Mohan, v. Union of India, rep., by its — Telangana High Court (2004-12-27)
- P.Dantheswara Rao v. The Divisional Railway Manager., — Telangana High Court (2004-08-13)
- P. Pratap v. Governmnet of Andhra Pradesh, rep by — Telangana High Court (2004-04-08)
- J. Papa Rao v. The Government of Andhra Pradesh — Telangana High Court (2004-03-18)
- Sri M.Dharma Rao v. M.J.Sureshwar, — Telangana High Court (2004-02-23)
- B.Venkateswara Rao v. Chief Vigilance Officer — Telangana High Court (2004-02-06)
- Sri. K.V. Ramana, S/o. K. Venkatewara Rao v. The Govt. of A.P. — Telangana High Court (2004-02-04)
- Ch. Sreermachandra Murthy v. Ms. Chandana Khan IAS — Telangana High Court (2004-02-04)
- M.NARASIMHA RAO S/O SRI VENKATESWARLU v. THE DIRECTOR GENERAL AND INSPECTOR OF POLICE. — Telangana High Court (2004-01-29)
- M.R.Karunakar, s/o.M.Radha Krishna, Under orders of v. Addl.Divisional Railway Manager, South Central Railway, — Telangana High Court (2004-01-27)