LexARUP KUMAR GOSWAMI,C.PRAVEEN KUMAR
525 recorded High Court judgment(s) · 2021–2021
Open in Lexace · Search this judge's casesCourts
| Andhra Pradesh High Court | 525 |
Disposal nature
| DISPOSED OF NO COSTS | 154 |
| DISMISSED | 114 |
| WITHDRAWN | 74 |
| CLOSED NO COSTS | 65 |
| DISMISSED AS INFRUCTUOUS | 50 |
| ALLOWED NO COSTS | 41 |
| DISMISSED AS NOT PRESSED | 9 |
| DISMISSED AS NON PROSECUTION | 6 |
Recent judgments
- Ghanta Prasada Rao v. The State of Andhra Pradesh — Andhra Pradesh High Court (2021-08-06)
- Vemuri Minor Babu v. The State of Andhra Pradesh — Andhra Pradesh High Court (2021-08-06)
- KALAVALAPUDI CHANDRASEKHAR v. THE STATE OF AP — Andhra Pradesh High Court (2021-08-06)
- Tadikonda Lakshminarayana Chowdary v. The State of Andhra Pradesh — Andhra Pradesh High Court (2021-08-06)
- Dasari Malyadri v. STATE OF AP — Andhra Pradesh High Court (2021-08-06)
- Yandava Ramayya v. The State of Andhra Pradesh, — Andhra Pradesh High Court (2021-08-06)
- Doppalapudi Naresh v. The State of Andhra Pradesh. — Andhra Pradesh High Court (2021-08-06)
- Jangala Sambasiva Rao, v. The State of Andhra Pradesh — Andhra Pradesh High Court (2021-08-06)
- Prathuru Rajesh, v. The State of Andhra Pradesh — Andhra Pradesh High Court (2021-08-06)
- Asodi Nagarjuna Reddy v. The State of Andhra Pradesh — Andhra Pradesh High Court (2021-08-06)