LexV RAMASUBRAMANIAN,A.SHANKAR NARAYANA
171 recorded High Court judgment(s) · 2008–2017
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 170 |
| Andhra Pradesh High Court | 1 |
Disposal nature
| DISMISSED NO COSTS | 50 |
| DISMISSED AS INFRUCTUOUS | 30 |
| ALLOWED NO COSTS | 26 |
| PARTLY ALLOWED NO COSTS | 16 |
| CLOSED NO COSTS | 16 |
| DISMISSED | 10 |
| DISMISSED FOR DEFAULT | 9 |
| DISPOSED OF NO COSTS | 7 |
Recent judgments
- THE REVENUE DIVISIONAL OFFICER AND ANOTHER v. ISMAIL BHAI AND 6 OTHERS — Telangana High Court (2017-11-24)
- Gutha Prabhakar Reddy, v. Sri. Geeda Srinivas Reddy, — Telangana High Court (2017-06-30)
- P.L.Srinivas v. G.K.Ramamohan Rao — Telangana High Court (2016-11-11)
- Moparthi Sarojini Devi v. Kavuru Ramachandra Prasad — Telangana High Court (2016-11-11)
- M/s. Shri Shagun Mithai Vatika, v. Deputy Commissioner (CT), Abids Division, Hyderabad. — Telangana High Court (2016-09-09)
- Seshasai Plastic Industries, v. Appellate Authority for Industrial ANDFinancial Reconstruction — Telangana High Court (2016-08-04)
- Diamond Plast Industries, v. AppellateAuthority for Industrial AND Financial Reconstruction — Telangana High Court (2016-08-04)
- Govt of A.P. Rep by its Secretary to Govt v. Appellate Authority for Industrial AND Financial — Telangana High Court (2016-08-04)
- Sri Kartikeya Industries, v. Board for Industrial and Financial Reconstruction, — Telangana High Court (2016-08-04)
- Daimond Plst Industries , Shed No.1/A, IDA, v. Board for Industrial and Financial Reconstruction, — Telangana High Court (2016-08-04)