LexU.DURGA PRASAD RAO,G.CHANDRAIAH
185 recorded High Court judgment(s) · 2007–2016
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 185 |
Disposal nature
| DISMISSED NO COSTS | 78 |
| DISPOSED OF NO COSTS | 39 |
| DISMISSED AS INFRUCTUOUS | 29 |
| WITHDRAWN | 11 |
| CLOSED NO COSTS | 8 |
| ALLOWED NO COSTS | 7 |
| PARTLY ALLOWED NO COSTS | 5 |
| DISMISSED FOR DEFAULT | 4 |
Recent judgments
- The A.P.State Wakf Board, rep., by its Chief Executive v. M/s.Shalivahana Constructions Ltd., rep., by its Manager, — Telangana High Court (2016-04-18)
- Marre Jhansilaxmi Bai v. The Regional Joint Director, Women Development AND — Telangana High Court (2016-04-11)
- P.Amrutha Kumari, v. The State of Andhra Pradesh, — Telangana High Court (2016-04-11)
- N. Jyothi Nirmala, v. The Regional Joint Director, Women Development AND — Telangana High Court (2016-04-11)
- B. Vijaya Kumar, v. The Regional Joint Director, — Telangana High Court (2016-04-11)
- Baireddy Rani, v. The Government of Andhra Pradesh rep. by its — Telangana High Court (2016-04-11)
- B.Laxmi v. The State of Telangana Rep. by its Regional Director — Telangana High Court (2016-04-11)
- V. Susheela, v. The Regional Director, Women Development and Child — Telangana High Court (2016-04-11)
- Varikuti Raja Ratna Kumari v. The Regional Joint Director, — Telangana High Court (2016-04-11)
- Annapareddy Padmavathi,W/o. M. Srinivas Rao, v. The Regional Deputy Director — Telangana High Court (2016-04-11)