LexV RAMASUBRAMANIAN,GUDISEVA SHYAM PRASAD
568 recorded High Court judgment(s) · 2006–2018
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 568 |
Disposal nature
| DISMISSED NO COSTS | 166 |
| DISMISSED | 108 |
| ALLOWED NO COSTS | 85 |
| WITHDRAWN | 66 |
| DISPOSED OF NO COSTS | 65 |
| CLOSED NO COSTS | 59 |
| PARTLY ALLOWED NO COSTS | 8 |
| DISMISSED AS INFRUCTUOUS | 8 |
Recent judgments
- Smt P KIRANMAI v. VIJAYA BANK — Telangana High Court (2018-04-18)
- M/s Rupa Corrugated Industries v. Andhra Pradesh State Finance Corporation — Telangana High Court (2018-04-18)
- Madhu Enterprises v. The Principal Commissioner of Income Tax-6 — Telangana High Court (2018-04-18)
- M/s. Suresh Trading Company, Rep. by its Managing v. The Debts Recovery Appellate Tribunal — Telangana High Court (2018-04-18)
- M/S. DURGA BHAVANI AGRO TECH INDUSTRY v. CANARA BANK — Telangana High Court (2018-04-18)
- MRC AUTOMOBILES v. The State of Andhra Pradesh — Telangana High Court (2018-04-18)
- Neha Agarwal, v. The Authorized Officer, — Telangana High Court (2018-04-18)
- M/s.Sri Sadguru Sai Constructions v. The State of Andhra Pradesh — Telangana High Court (2018-04-18)
- M/s. MRC Automobiles, v. The State of Andhra Pradesh, — Telangana High Court (2018-04-18)
- M/s.Suresh Trading company ,rep.by its Managing partner v. The Debts Recovery Appellate Tribunal, at Chennai — Telangana High Court (2018-04-18)