A V SESHA SAI,T MALLIKARJUNA RAO

98 recorded High Court judgment(s) · 2022–2023

Courts

Disposal nature

Recent judgments

• Ch. Eswara Naga Venkata Sai krishna sarma, v. Chinthalapati Soumya Sri, — Andhra Pradesh High Court (2023-10-13)
• BOLLEMPALLI SRI SAI CHAITRA v. THE STATE OF ANDHRA PRADESH — Andhra Pradesh High Court (2023-10-09)
• K RAJESWARAI v. THE STATE REORGANIZATION COMMITTEE — Andhra Pradesh High Court (2023-10-09)
• SMT. Y. MAHALAKSHMI, PRAKASAM DIST AND 5 OTHERS v. SECRETARY, APSWREIS, HYD AND 5 OTHERS — Andhra Pradesh High Court (2023-10-09)
• The State of Andhra Pradesh v. P. Raja Rao, — Andhra Pradesh High Court (2023-10-09)
• The Chief Conservator of Forests v. P. Srinivasa Rao, — Andhra Pradesh High Court (2023-10-09)
• THE UNION OF INDIA v. J S SUBRAHMANYAM — Andhra Pradesh High Court (2023-10-09)
• THE SPECIAL DEPUTY COLLECTOR [LA] v. THIRAGABATHINA PULLAIAH AND 4 ORS — Andhra Pradesh High Court (2023-10-07)
• MOHAMMAD SHAHERA v. THE STATE OF AP — Andhra Pradesh High Court (2023-10-07)
• B.PRASADRAO v. THE REGISTRAR,A.P ADMINISTRATIVE TRIBUNAL AND ANOTHER — Andhra Pradesh High Court (2023-10-07)