LexARUP KUMAR GOSWAMI,NINALA JAYASURYA
325 recorded High Court judgment(s) · 2021–2021
Open in Lexace · Search this judge's casesCourts
| Andhra Pradesh High Court | 325 |
Disposal nature
| DISPOSED OF NO COSTS | 90 |
| DISMISSED | 87 |
| CLOSED NO COSTS | 27 |
| DISMISSED AS NOT PRESSED | 27 |
| ALLOWED NO COSTS | 26 |
| WITHDRAWN | 20 |
| DISPOSED OF AS INFRUCTUOUS | 17 |
| DISPOSED OF AS NOT PRESSED | 10 |
Recent judgments
- DULIPALLA RAMADEVI v. SANKA RAMESH — Andhra Pradesh High Court (2021-10-08)
- The State of Andhra Pradesh v. Shaik Jabeen — Andhra Pradesh High Court (2021-10-08)
- Danaboyina Santosha Rupavani, v. SHAIK JABEEN — Andhra Pradesh High Court (2021-10-08)
- N V SATYANARAYANA v. SRI GOPALA KRISHNA DWIVEDI — Andhra Pradesh High Court (2021-10-08)
- B.Sunitha v. The State of Andhra Pradesh — Andhra Pradesh High Court (2021-10-08)
- APThe State ofAndhra Pradedsh, v. GANGADHAR — Andhra Pradesh High Court (2021-10-08)
- The State of Andhra Pradesh v. M. R. Gangadhar, — Andhra Pradesh High Court (2021-10-08)
- B GIRIDHAR v. THE STATE BANK OF INDIA — Andhra Pradesh High Court (2021-10-08)
- Mogarpathi Chiranjeevi Rao, v. Erapa Mukkaya, — Andhra Pradesh High Court (2021-10-08)
- THE STATE OF ANDHRA PRADESH v. SRI SAI BABA NATIONAL DEGREE COLLEGE AUTONOMOUS — Andhra Pradesh High Court (2021-10-07)