LexV.V.S.RAO,G.KRISHNA MOHAN REDDY
776 recorded High Court judgment(s) · 2008–2012
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 776 |
Disposal nature
| DISMISSED NO COSTS | 381 |
| DISPOSED OF NO COSTS | 156 |
| WITHDRAWN | 117 |
| DISMISSED AS INFRUCTUOUS | 44 |
| ALLOWED NO COSTS | 37 |
| DISMISSED | 20 |
| DISMISSED FOR DEFAULT | 15 |
| DISMISSED WITH COSTS | 4 |
Recent judgments
- K. sammaiah v. The Authorized Officer, Canara Bank, — Telangana High Court (2012-07-10)
- V.Raghu Narasitnha Rao, v. M/s.Canara Bank, — Telangana High Court (2012-07-10)
- B. Venkata Ramanaiah v. State Bank of India — Telangana High Court (2012-07-10)
- Dasari Venkata Suryanarayana Swami v. M/s. Syndicate Bank, — Telangana High Court (2012-07-10)
- The Authorised Officer, v. The Debts Recovery Tribunal, — Telangana High Court (2012-07-09)
- M/s.K.S.Subbaiah Pillai AND Co.Ltd., v. UNION OF INDIA, Through the Secretary, — Telangana High Court (2012-07-09)
- J.Bikshapathi, v. The State of Andhra Pradesh, — Telangana High Court (2012-07-09)
- M/s. Ganesh Industries, represented by its v. The Bank of India, represented by its Chief Manager, — Telangana High Court (2012-07-09)
- Sri Sarvaraya Sugars Ltd., Bottling Unit, Vemagiri v. The Government of AP rep. by its Secretary, — Telangana High Court (2012-07-09)
- M/s. Tadikonda Venkata Subba Rao Jewellers v. The Debt Recovery Tribunal — Telangana High Court (2012-07-09)