LexT.MEENA KUMARI,D.APPA RAO
20 recorded High Court judgment(s) · 2007–2007
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 20 |
Disposal nature
| CLOSED NO COSTS | 11 |
| DISMISSED | 4 |
| DISPOSED OF NO COSTS | 2 |
| ALLOWED NO COSTS | 1 |
| WITHDRAWN | 1 |
| DISMISSED FOR DEFAULT | 1 |
Recent judgments
- A.V. Karunakara Rao, v. The Government of Andhra Pradesh, — Telangana High Court (2007-09-11)
- B.Sudhakar v. South Central Railway, Rep.by its General Manager — Telangana High Court (2007-09-11)
- The State of Andhra Pradesh rep byits Principal v. Smt. K.K.Kruthika (Previously K.Kuppamma), — Telangana High Court (2007-09-11)
- The Engineer-in-Chief, v. M.B. Rajendra Prasad, — Telangana High Court (2007-09-11)
- M.K.Ramaswamy v. The Secretary, — Telangana High Court (2007-09-11)
- Smt.P.Peeramma v. The Government of Andhra Pradesh, rep.by its Secretary — Telangana High Court (2007-01-19)
- Pallapolu Peda Venkata Chenna Reddy, v. B. Srinivasa Rao, — Telangana High Court (2007-01-18)
- Devarapalli Dasaradha Rami Reddy, v. Superintendent of Police, — Telangana High Court (2007-01-17)
- Kotha Ramesh v. The Superintendent of Police, — Telangana High Court (2007-01-17)
- M. Laksmi Devi v. The Superindent of Police, — Telangana High Court (2007-01-17)