LexA V SESHA SAI,G. SHYAM PRASAD
32 recorded High Court judgment(s) · 2019–2020
Open in Lexace · Search this judge's casesCourts
| Andhra Pradesh High Court | 32 |
Disposal nature
| DISPOSED OF NO COSTS | 10 |
| WITHDRAWN | 6 |
| ALLOWED NO COSTS | 5 |
| DISMISSED | 3 |
| DISMISSED FOR DEFAULT | 2 |
| CLOSED NO COSTS | 2 |
| DISMISSED AS INFRUCTUOUS | 1 |
| PARTLY ALLOWED NO COSTS | 1 |
Recent judgments
- Ghantasala Bhanu Prakash v. THE STATE OF ANDHRA PRADESH — Andhra Pradesh High Court (2020-07-08)
- A.Y.Vijay Kumar, v. The Commandant, 2nd Battalion, APSP, Kurnool. — Andhra Pradesh High Court (2020-03-13)
- M/s VIJAYALAKSHMI STONE CRUSHERS v. THE STATE BANK OF INDIA — Andhra Pradesh High Court (2019-10-22)
- Smt. Potunuru Sri Laxmi, v. The Canara Bank, — Andhra Pradesh High Court (2019-10-22)
- Ravi Chandraiah v. H.D.F.C.Bank — Andhra Pradesh High Court (2019-10-22)
- D VENKATESWARA RAO v. THE AUTHORISED OFFICER — Andhra Pradesh High Court (2019-10-22)
- PADMAVATHI INDUSTRIES v. CANARA BANK — Andhra Pradesh High Court (2019-10-22)
- Thumpala Naga Raju, v. Karukola Bhaskara Rao — Andhra Pradesh High Court (2019-10-22)
- VEMPATI ARUN KUMAR, WEST GODAVARI DIST v. VAMPATI INDIRADEVI, KRISHNA DIST — Andhra Pradesh High Court (2019-10-22)
- Mannava Seetha Mahalakshmi v. The Authorized Officer, Union Bank of India, — Andhra Pradesh High Court (2019-10-22)