LexSURESH KUMAR KAIT,GUDISEVA SHYAM PRASAD
20 recorded High Court judgment(s) · 2014–2017
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 20 |
Disposal nature
| DISPOSED OF NO COSTS | 6 |
| ALLOWED NO COSTS | 4 |
| WITHDRAWN | 4 |
| DISMISSED | 2 |
| DISMISSED NO COSTS | 1 |
| DISMISSED AS INFRUCTUOUS | 1 |
| CLOSED NO COSTS | 1 |
| REJECTED | 1 |
Recent judgments
- Gopalpur Ports Ltd v. Sri Avantika Constrictors (I) Limited — Telangana High Court (2017-04-28)
- Yandra Dinesh Reddy, v. The statement of A.P., — Telangana High Court (2017-04-28)
- G.Madhava Swamy v. The State of Andhra Pradesh, Rep. by its Principal — Telangana High Court (2017-04-28)
- NALGONDA DIOCESE SOCIETY, NALGONDA DIST AND ANOTHER v. VALLAMBATLA RAMA DEVI, BHONGIR DIST — Telangana High Court (2017-04-28)
- Mrs.Syeda Akbar Zamani , Farzana Khan, v. B. Sathaiah — Telangana High Court (2017-04-27)
- State Bank of India, v. M/s Viceroy Hotels Ltd. — Telangana High Court (2017-04-27)
- Sri Azeem Khan v. Adresh dev — Telangana High Court (2017-04-27)
- Lakavathu Subhadra, v. The State of Telangana, — Telangana High Court (2017-04-27)
- V.P.R. Vittal Prasad, v. Depot Manager, A.P.S.R.T.C., — Telangana High Court (2017-04-27)
- Bandari Venkatesh v. Bandari Balappa — Telangana High Court (2017-04-27)