LexT.MEENA KUMARI,SANJAY KUMAR
625 recorded High Court judgment(s) · 2004–2010
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 625 |
Disposal nature
| DISMISSED | 174 |
| DISMISSED NO COSTS | 167 |
| DISMISSED AS INFRUCTUOUS | 82 |
| DISPOSED OF NO COSTS | 75 |
| ALLOWED NO COSTS | 66 |
| WITHDRAWN | 26 |
| CLOSED NO COSTS | 13 |
| DISMISSED FOR DEFAULT | 9 |
Recent judgments
- B. Satyanath v. A.P.Grameena Vikasa Bank, rep. by its Chairman, — Telangana High Court (2010-06-18)
- Government of A.P., rep. by its Principle Secretary, v. N. Srinivas, — Telangana High Court (2010-06-18)
- Executive Officer Sri Durgalamma Ammavari Temple, v. Koduru Chittibabu Chowdary, — Telangana High Court (2010-04-30)
- VISAKHAPATNAM URBAN DEV.AUTH AND ANOTHER v. RANI KAMALA DEVI AND ANOTHER — Telangana High Court (2010-04-30)
- M/s. Shyam Trading Company, v. Sri M. Krishna, — Telangana High Court (2010-04-12)
- Smt.Saroja, v. The Cheif Commissioner of Land Administration, A.P., — Telangana High Court (2010-04-09)
- M/s. Obulapuram Mining Company Private Ltd., v. M/s.Tappal Timmappa AND Sons, a partnership firm — Telangana High Court (2010-03-05)
- Government of Andhra Pradesh, Rep. by its Secretary, v. Tapal Syam Prasad — Telangana High Court (2010-03-05)
- CAT Education Society, v. Divi Muralikrishna Prasad — Telangana High Court (2010-03-05)
- M/s. Obulapuram Mining Company Private Limited v. M/s. Tapal Timmappa and Sons, A partnership Firm — Telangana High Court (2010-03-05)