LexV RAMASUBRAMANIAN,J. UMA DEVI
1,253 recorded High Court judgment(s) · 2011–2018
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 1249 |
| Andhra Pradesh High Court | 4 |
Disposal nature
| ALLOWED NO COSTS | 305 |
| CLOSED NO COSTS | 286 |
| DISMISSED | 208 |
| WITHDRAWN | 180 |
| DISPOSED OF NO COSTS | 158 |
| DISMISSED NO COSTS | 79 |
| ALLOWED REMAND NO COSTS | 8 |
| DISMISSED FOR DEFAULT | 7 |
Recent judgments
- M/s. Satyam Computer Services Limited, v. Directorate of Enforcement, Government of India — Telangana High Court (2018-12-31)
- REDDY ADI LAKSHMI, GUNTUR DIST. v. DIST. JUDGE, GUNTUR AND ANO. — Telangana High Court (2018-12-31)
- M. RAM REDDY AND 3 OTHER v. M. PARVATHAMMAA AND 7 OTHER — Telangana High Court (2018-12-31)
- M.BHASKAR RAO v. DR.D.NAGARJUN — Telangana High Court (2018-12-31)
- M/s Concern Readymix v. The Authorised Officer, — Telangana High Court (2018-12-31)
- Konduri Samrajyam, W/o.Srinivasa Rao, v. The Government of Aridhra Pradesh, Represented by its — Telangana High Court (2018-12-31)
- PAMURI USHA, GUNTUR DT. v. DIST. JUDGE, GUNTUR AND ANR — Telangana High Court (2018-12-31)
- Smt.R.Elishamma v. The Government of Andhra Pradesh, — Telangana High Court (2018-12-31)
- MARAKKAGARI KRISHNAPPA v. The State of Andhra Pradesh — Telangana High Court (2018-12-31)
- I. Srinivas, v. High Court at Hyderabad, — Telangana High Court (2018-12-31)