T.MEENA KUMARI,P.LAKSHMANA REDDY

565 recorded High Court judgment(s) · 2005–2007

Courts

Disposal nature

Recent judgments

• M. Mllikarjuna Reddy v. M. Koti REddy — Telangana High Court (2007-01-04)
• Sri Vinayaka Yuvajana Seva Sangham ( Regd), v. Tirumala Tirupathi Devasthanam, — Telangana High Court (2006-12-18)
• Chakka Kesava Rao v. Talluri Subbarayudu — Telangana High Court (2006-12-08)
• Guthikonda Bullaiah, v. The Government of Andhra Pradesh represented by its — Telangana High Court (2006-12-06)
• The Government of A.P., represented by its Secretary v. Sri B.Madhava Rao, — Telangana High Court (2006-12-06)
• Miss Anita v. Mr.R. Rambilas — Telangana High Court (2006-11-29)
• G. Kamala Bai, v. K. Nagoji Rao, — Telangana High Court (2006-11-17)
• The Public Prosecutor,High Court of A.P. v. Mandangi Dharma Rao, — Telangana High Court (2006-11-08)
• State of A.P., rep. by Public Prosecutor, v. Narnapati Veeraiah, — Telangana High Court (2006-09-22)
• The Public Prosecutor v. Boya Nettappa, A1 — Telangana High Court (2006-09-21)