T.CH.SURYA RAO,B. SUDERSHAN REDDY

70 recorded High Court judgment(s) · 2004–2005

Courts

Disposal nature

Recent judgments

• V.Santosh Kumar, v. Govt. of A.P. rep by its Principal Secretary, — Telangana High Court (2005-03-25)
• M/s. Preyanshu Industries Limited, v. Additional Commissioner of Income-Tax AND — Telangana High Court (2005-01-28)
• Sadhanapalli Bheemaraju, v. The Secretary, — Telangana High Court (2004-12-31)
• Sri Ch. Venugopal, v. J. Srirama Murthy, — Telangana High Court (2004-12-31)
• M/s. Bang Agencies H. No. 15-2-673/8, v. The Commercial Tax Officer, — Telangana High Court (2004-12-10)
• M/s Ramalingam AND Sons, (Bluemoon Hotel), v. Deputy Commercial Tax Officer, — Telangana High Court (2004-12-03)
• Hindustan Petroleum Corporation Limited, v. Union of India, — Telangana High Court (2004-12-02)
• M/s Sambala Automotives, rep.by its Proprietor v. The Deputy Commissioner, — Telangana High Court (2004-12-02)
• M/s Indian Oil Corporation Limited v. The Authorised Officer and Assistant Commissioner — Telangana High Court (2004-12-02)
• Mr. Bharat D Vora, S/o Shri.Dhirubai Vora, v. The mandal Revenue Officer, Nampally Mandal, — Telangana High Court (2004-12-02)