LexA V SESHA SAI,VENKATA JYOTHIRMAI PRATAPA
152 recorded High Court judgment(s) · 2023–2024
Open in Lexace · Search this judge's casesCourts
| Andhra Pradesh High Court | 152 |
Disposal nature
| DISMISSED | 61 |
| DISPOSED OF NO COSTS | 42 |
| ALLOWED NO COSTS | 27 |
| CLOSED NO COSTS | 9 |
| DISMISSED AS INFRUCTUOUS | 5 |
| WITHDRAWN | 4 |
| DISMISSED NO COSTS | 3 |
| DISMISSED AS ABATED | 1 |
Recent judgments
- NEVALI VENKATESWARA REDDY v. SRI BUDITHI RAJASEKHAR IAS — Andhra Pradesh High Court (2024-05-05)
- DHARANIKOTA LAKSHMI VENKATA RAMA DEVI AT D. RAMA DEVI v. DHARANIKOTA SRINIVAS AT SRINIVASA RAO — Andhra Pradesh High Court (2024-05-05)
- ABRARS TODAY FASHION MALL v. THE CITY UNION BANK — Andhra Pradesh High Court (2024-05-05)
- MAGANTI SARADA v. PUNJAB NATIONAL BANK — Andhra Pradesh High Court (2024-05-02)
- V KISHORE v. UNION OF INDIA — Andhra Pradesh High Court (2024-05-02)
- G S TRADERS v. THE AUTHORIZED OFFICER — Andhra Pradesh High Court (2024-05-02)
- UNION OF INDIA v. SHRI MANAPURAM CHANDRA SEKHARA RAO — Andhra Pradesh High Court (2023-10-19)
- The Union of India v. A.Narayana Reddy — Andhra Pradesh High Court (2023-10-18)
- Union of the India, v. Sri P. Ismail Khan, — Andhra Pradesh High Court (2023-10-18)
- The Union of India v. P.V.Ramakrishna, — Andhra Pradesh High Court (2023-10-18)