LexSANJAY KUMAR,M.SEETHARAMA MURTI
329 recorded High Court judgment(s) · 2003–2018
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 329 |
Disposal nature
| ALLOWED NO COSTS | 83 |
| DISPOSED OF NO COSTS | 63 |
| DISMISSED NO COSTS | 55 |
| DISMISSED | 54 |
| WITHDRAWN | 23 |
| CLOSED NO COSTS | 21 |
| DISMISSED AS INFRUCTUOUS | 14 |
| PARTLY ALLOWED NO COSTS | 6 |
Recent judgments
- P.Naga Raja Kumari, v. Sri V.Vinay Chand, I.A.S., — Telangana High Court (2018-02-16)
- POLICE SATYANARAYANA v. THE STATE OF A.P. — Telangana High Court (2018-02-16)
- Nagaraju v. State, — Telangana High Court (2018-02-16)
- Md.Vahed Miya, v. The State of Andhra Pradesh, — Telangana High Court (2018-02-16)
- IYTHA SARANGAPANI, v. THE STATE OF AP REP BY ITS PP HYD., — Telangana High Court (2018-02-16)
- Shaik Ahemad, v. The State of Andhra Pradesh, — Telangana High Court (2018-02-16)
- E.Murali v. Sri Surendra Pande, IFS — Telangana High Court (2017-10-20)
- J.Shyam Kumar, v. Dr.K.Ashok Anand, MBBS, D.A., — Telangana High Court (2017-09-15)
- M.Padmavathi, v. Mr.Sandeep Kumar Sultania I.A.S., — Telangana High Court (2017-09-08)
- M/s.Ambica Empire, v. Sri Nanduri Sambasiva Rao, — Telangana High Court (2017-07-28)