LexSURESH KUMAR KAIT,T. RAJANI
73 recorded High Court judgment(s) · 2018–2018
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 73 |
Disposal nature
| DISMISSED NO COSTS | 21 |
| PARTLY ALLOWED NO COSTS | 15 |
| DISMISSED | 13 |
| DISMISSED FOR DEFAULT | 7 |
| WITHDRAWN | 6 |
| DISMISSED AS NOT PRESSED | 3 |
| ALLOWED NO COSTS | 3 |
| DISPOSED OF NO COSTS | 2 |
Recent judgments
- PERAM STAYANARAYANA, v. KALLEM , KARRE RAJIREDDY, AND 10 OTHERS, — Telangana High Court (2018-05-01)
- P. Madhavi v. Pokala Narasimha Rao — Telangana High Court (2018-05-01)
- MOHD. MUSTAFA IMRAN AND 4 OTHERS v. M/S. BHAGYALAXMI CARRIERS AND 2 OTHERS — Telangana High Court (2018-04-30)
- The Managing Director, v. Andhra Pradesh State Consumer Disputes Redressal Commission, — Telangana High Court (2018-04-30)
- The Managing Director v. Andhra Pradesh State Consumer Disputes Redressal Commission — Telangana High Court (2018-04-30)
- BANDA MAHESHWARI v. BANDA NARAYAN REDDY — Telangana High Court (2018-04-30)
- MOHD. MUSTAFA IMRAN AND 4 OTHERS v. M/S. BHAGYALAXMI CARRIERS AND 2 OTHERS — Telangana High Court (2018-04-30)
- The Managing Director, v. Andhra Pradesh State Consumer Disputes Redressal Commission, — Telangana High Court (2018-04-30)
- The Managing Director v. Andhra Pradesh State Consumer Disputes Redressal Commission, — Telangana High Court (2018-04-30)
- Smt.M.Sabitha v. Brahma Swamulu — Telangana High Court (2018-04-27)