SURESH KUMAR KAIT,J. UMA DEVI

38 recorded High Court judgment(s) · 2017–2018

Courts

Disposal nature

Recent judgments

• THE STATE OF A.P., REP. BY PP., HIGH COURT, HYDERABAD v. KATTEKOLA SUDHEER (A-1), KARIMNAGAR AND 4 OTHERS — Telangana High Court (2018-09-25)
• BOJJA CHANDRAIAH, MAHABOOBNAGAR DIST. AND 3 OTHRS v. INSPECTOR OF POLICE, P.S. SHAHINAYATGUNJ, HYD — Telangana High Court (2018-09-25)
• SALLA RAVI v. THE STATE OF A.P. — Telangana High Court (2018-04-06)
• NAGUBANDI MALATHI v. DR. NAGUBANDI DINESH — Telangana High Court (2018-03-28)
• Munagala Subramanyam (died) v. The Special Deputy Collector (land Acquisition), — Telangana High Court (2017-10-13)
• SDC (LA) v. P. Penchalaiah — Telangana High Court (2017-10-13)
• SPL DY COLLECTOR,TGP,PODALAKUR,NELLORE v. M.SUDARSHANAM AND 5 OTHERS — Telangana High Court (2017-10-13)
• Bandi Sreenivasul Reddy v. The Special Deputy Collector — Telangana High Court (2017-10-13)
• SDC (LA) v. C.Rami Reddy — Telangana High Court (2017-10-13)
• Devineni Eswara Naidu (Died) per LRs A- 4 AND 5 v. The Special Collector — Telangana High Court (2017-10-13)