LexA V SESHA SAI, V R K KRUPA SAGAR
21 recorded High Court judgment(s) · 2022–2024
Open in Lexace · Search this judge's casesCourts
| Andhra Pradesh High Court | 21 |
Disposal nature
| DISPOSED OF NO COSTS | 15 |
| CLOSED NO COSTS | 2 |
| DISMISSED AS INFRUCTUOUS | 1 |
| ALLOWED NO COSTS | 1 |
| WITHDRAWN | 1 |
| DISMISSED | 1 |
Recent judgments
- Smt Kaki Santhi Priya v. Union of India — Andhra Pradesh High Court (2024-03-31)
- Sri Dasari Bala Sasidhar v. Union of India — Andhra Pradesh High Court (2024-03-31)
- TEJA COMMUNICATIONS v. THE AUTHORIZED OFFICER — Andhra Pradesh High Court (2024-03-31)
- B.PANDURANGA RAO v. D.BHASKAR RAM — Andhra Pradesh High Court (2024-03-31)
- MUDDALA SRINIVASA RAO v. GOLLA SHIVA KUMARI — Andhra Pradesh High Court (2024-03-31)
- Mrs. Shaik Vahida, v. The Authorized Officer — Andhra Pradesh High Court (2024-03-31)
- BALUSU PADMANABHAM v. UNION BANK OF INDIA — Andhra Pradesh High Court (2024-03-31)
- BANDARU GEETA KUMARI v. SHRIRAM CITY UNION FINANCE LIMITED — Andhra Pradesh High Court (2024-03-31)
- M/S SREE JAYALAKSHMI COTTON TRADERS v. CANARA BANK — Andhra Pradesh High Court (2024-03-31)
- SRI M.HARI NARAYANAN v. M/S.ATLURI AND CO — Andhra Pradesh High Court (2023-01-23)