LexA V SESHA SAI,NYAPATHY VIJAY
88 recorded High Court judgment(s) · 2024–2024
Open in Lexace · Search this judge's casesCourts
| Andhra Pradesh High Court | 88 |
Disposal nature
| DISPOSED OF NO COSTS | 53 |
| CLOSED NO COSTS | 16 |
| DISMISSED | 9 |
| ALLOWED NO COSTS | 5 |
| WITHDRAWN | 2 |
| DISPOSED OF AS INFRUCTUOUS | 1 |
| REMANDED | 1 |
| DISMISSED AS INFRUCTUOUS | 1 |
Recent judgments
- DR. KONUTULA YOGENDRA RAO v. DR. B.BHARGAVI — Andhra Pradesh High Court (2024-05-08)
- SRI LAKSHMI BALAJI MINES AND MINERALS v. THE AP POLLUTION CONTROL BOARD — Andhra Pradesh High Court (2024-05-08)
- M/S JAI MATHADI ICE FACTORY v. KOPPARTHY SURYANARAYANA — Andhra Pradesh High Court (2024-05-08)
- M/s Sri Balaji Hospital v. The Karur Vysya Bank Limited, — Andhra Pradesh High Court (2024-05-08)
- PULAVARTHI RANGANAYAKAMMA v. THE RESERVE BANK OF INDIA — Andhra Pradesh High Court (2024-05-08)
- KOKKIRIPATI SRIDEVI v. INDIAN OVERSEAS BANK — Andhra Pradesh High Court (2024-05-08)
- Ethakota Jeshita Naga Sri, v. Ethakota Chandra Sekhar, — Andhra Pradesh High Court (2024-05-08)
- SMT. MAGGI (RAPARTI) LAKSHMI AT DEMUDAMMA v. RAPARTI SOMULAMMA — Andhra Pradesh High Court (2024-05-07)
- VELURU NARESH NAIDU v. SHRIRAM CITY UNION FINANCE LIMITED — Andhra Pradesh High Court (2024-05-07)
- L.KANAKARAJU v. UNION BANK OF INDIA — Andhra Pradesh High Court (2024-05-07)