LexSANJAY KUMAR,ANIS
243 recorded High Court judgment(s) · 2009–2017
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 242 |
| Andhra Pradesh High Court | 1 |
Disposal nature
| DISMISSED | 59 |
| DISMISSED NO COSTS | 49 |
| ALLOWED NO COSTS | 47 |
| WITHDRAWN | 38 |
| DISPOSED OF NO COSTS | 22 |
| CLOSED NO COSTS | 8 |
| DISMISSED FOR DEFAULT | 6 |
| DISMISSED AS INFRUCTUOUS | 5 |
Recent judgments
- Padala Kannaiah,A-1 v. The State of Andhra Pradesh, — Telangana High Court (2017-09-15)
- D.V.Subba Rao, S/o Rama Rao, v. State of Andhra Pradesh Rep. by its Special Chief Secretary — Telangana High Court (2017-09-15)
- Syed Kamruddin, v. The State of Andhra Pradesh, — Telangana High Court (2017-09-04)
- K. Rama Swamy, v. Sri. Sarfaraz Ahmed IAS, — Telangana High Court (2017-08-11)
- Nava Bharat Ferro Alloys Ltd., v. The Commissioner of Customs and Central Excise , — Telangana High Court (2017-07-12)
- M.S.V.Constructions, v. The Authorised Officer-cum-Branch Manager, — Telangana High Court (2017-07-12)
- Commissioner of Customs, Central Excise AND Service Tax v. M/s. Penna Cement Industries Ltd., Unit-II — Telangana High Court (2017-07-12)
- M/s Kesavahanuma Cotton and Oil Mills Private Limited v. Union of India Represented by the Secretary — Telangana High Court (2017-07-12)
- M/s Vijayaditya Agri Biotech Private Limited v. Union of India Represented by the Secretary — Telangana High Court (2017-07-12)
- M/s. Samrat Spinners Limited, v. Central Board of Excise and Customs — Telangana High Court (2017-07-12)