LexA V SESHA SAI,SUMATHI JAGADAM
408 recorded High Court judgment(s) · 2023–2024
Open in Lexace · Search this judge's casesCourts
| Andhra Pradesh High Court | 408 |
Disposal nature
| DISPOSED OF NO COSTS | 215 |
| CLOSED NO COSTS | 45 |
| ALLOWED NO COSTS | 44 |
| WITHDRAWN | 42 |
| DISMISSED | 24 |
| DISMISSED AS INFRUCTUOUS | 15 |
| DISMISSED AS NON PROSECUTION | 12 |
| CLOSED AS NOT PRESSED | 4 |
Recent judgments
- MITHRA COACHES PRIVATE LIMITED v. BANK OF BARODA — Andhra Pradesh High Court (2024-04-15)
- CH HANUMANTHARAYA v. M/S SHRIRAM CITY UNION FINANCE LIMITED — Andhra Pradesh High Court (2024-04-15)
- M/s. Ramasai Agencies, v. The A.P State Financial Corporation — Andhra Pradesh High Court (2024-04-15)
- ANGADIMANI SARASWATHI v. AUTHORIZED OFFICER — Andhra Pradesh High Court (2024-04-15)
- PEARL FRUITS v. THE UNION OF INDIA — Andhra Pradesh High Court (2024-04-15)
- PANCHAKARLA RAMESH BABU v. UNION BANK OF INDIA — Andhra Pradesh High Court (2024-04-15)
- Shaik Shabaha, v. Ms. D. Lakshmi, — Andhra Pradesh High Court (2024-04-15)
- M/s. Prasad Pet Preforms, v. State Bank of India, — Andhra Pradesh High Court (2024-03-21)
- KAVURU RADHA KUMARI v. AUTHORIZED OFFICER — Andhra Pradesh High Court (2024-03-21)
- RENDUCHINTHALA SURYA KIRAN v. MANDAVA CHILAKARANI — Andhra Pradesh High Court (2024-03-21)