B KRISHNA MOHAN,A. HARI HARANADHA SARMA

155 recorded High Court judgment(s) · 2025–2025

Courts

Andhra Pradesh High Court

155

DISPOSED OF NO COSTS	55
DISMISSED NO COSTS	32
DISMISSED AS INFRUCTUOUS	29
WITHDRAWN	20
ALLOWED NO COSTS	11
DISMISSED FOR DEFAULT	4
CLOSED NO COSTS	3
DISMISSED AS NON PROSECUTION	1

TOYOTA KIRLOSKAR MOTOR P LTD v. MR.L.SUNIL REDDY — Andhra Pradesh High Court (2025-09-14)
PULLETI NAGA LAKSHMI v. PULLETI PAVANI — Andhra Pradesh High Court (2025-07-31)
CHADALAWADA MANIKUMAR @ MANI v. CHADALAWADA PADMA SAISREE — Andhra Pradesh High Court (2025-07-24)
AVR INFRA PRIVATE LIMITED v. VISAKHAPATNAM PORT AUTHORITY — Andhra Pradesh High Court (2025-07-24)
VADDHIPARTHY SREEDEVI v. NERELLA ADINARAYANA MURTHY — Andhra Pradesh High Court (2025-07-23)
A REVATHI v. M/S SHRIRAM CITY UNION FINANCE LIMITED — Andhra Pradesh High Court (2025-07-23)
BASWA VENKATESWARA RAO v. SHRIRAM CITY UNION FINANCE LIMITED — Andhra Pradesh High Court (2025-07-23)
TOKALA PRUDHVI RAJ v. TOKALA RAMADEVI — Andhra Pradesh High Court (2025-07-23)
Smt. Korukonda Kalpana, v. Korukonda Venkatesh, — Andhra Pradesh High Court (2025-07-23)
DR. G. GEETHA BAI, KRISHNA DIST v. PRL SECY, MEDICAL HEALTH, HYD & 2 OTHERS — Andhra Pradesh High Court (2025-07-23)