LexA. HARI HARANADHA SARMA
260 recorded High Court judgment(s) · 2025–2026
Open in Lexace · Search this judge's casesCourts
| Andhra Pradesh High Court | 260 |
Disposal nature
| ALLOWED NO COSTS | 81 |
| PARTLY ALLOWED NO COSTS | 53 |
| DISMISSED | 53 |
| DISMISSED AS NON PROSECUTION | 29 |
| WITHDRAWN | 20 |
| DISMISSED AS INFRUCTUOUS | 5 |
| DISMISSED NO COSTS | 5 |
| DISPOSED OF NO COSTS | 4 |
Recent judgments
- Somayyagari Nageswara Rao v. The State of Andhra Pradesh — Andhra Pradesh High Court (2026-06-04)
- Patnala Naresh Kumar v. The State of Andhra Pradesh — Andhra Pradesh High Court (2026-06-04)
- Vallepu Ankaiah v. The State of Andhra Pradesh — Andhra Pradesh High Court (2026-06-04)
- Smt Shabina Alias Gowri Shabina Khanam v. The State of Andhra Pradesh — Andhra Pradesh High Court (2026-06-04)
- Polavarapu Durga v. The State of Andhra Pradesh — Andhra Pradesh High Court (2026-06-04)
- Kandukuri Srinivasulu v. The State of Andhra Pradesh — Andhra Pradesh High Court (2026-06-04)
- Kondamadugula Ratnareddy v. The State of Andhra Pradesh — Andhra Pradesh High Court (2026-06-04)
- Piili Rama Rap v. The State of Andhra Pradesh — Andhra Pradesh High Court (2026-06-04)
- JAVVAJI PRAVEEN v. THE STATE OF ANDHRA PRADESH — Andhra Pradesh High Court (2026-06-04)
- Shaik Mahaboob Basha v. The State of Andhra Pradesh — Andhra Pradesh High Court (2026-06-04)