T.MEENA KUMARI,G.BHAVANI PRASAD

28 recorded High Court judgment(s) · 2008–2009

Courts

Disposal nature

Recent judgments

• The Government of Andhra Pradesh, Rep. by its Secretary v. A. Chandra Sekhar Rao — Telangana High Court (2009-04-15)
• M/s. Devi Engineering AND Constructions, v. Government of Andhra Pradesh, rep. by its Secretary, — Telangana High Court (2009-04-15)
• Mohammed Abdul Qader, v. The Greater Hyderabad Municipal Corporation, — Telangana High Court (2009-03-06)
• Sri. T. Harish Rao, v. The Govt. of Andhra Pradesh, Rep. by its Ex Officio — Telangana High Court (2009-03-06)
• BAPTIST PRESTON INSTITUTE OLD STUDENTS MINORITY v. MUNICIPAL COUNCIL JANGAON, Through its Commissioner, — Telangana High Court (2009-03-06)
• Twin Cities Public Welfare Society, v. Greater Hyderabad Municipal Corporation — Telangana High Court (2009-02-06)
• TWIN CITIES PUBLIC WELFARE SOCIETY, v. Greater Hyderabad Municipal Corporation Rep by its — Telangana High Court (2009-02-06)
• State Bank of India v. State Bank of India Employees Union, — Telangana High Court (2009-02-06)
• A.Narahari Prasad, v. The Director, — Telangana High Court (2009-02-06)
• Smt. Bejawada Venkata Malleshwari v. Smt. Bejawada Kavamma — Telangana High Court (2008-12-31)