LexC.PRAVEEN KUMAR,B V L N CHAKRAVARTHI
148 recorded High Court judgment(s) · 2022–2023
Open in Lexace · Search this judge's casesCourts
| Andhra Pradesh High Court | 148 |
Disposal nature
| ALLOWED NO COSTS | 51 |
| DISMISSED | 50 |
| DISPOSED OF NO COSTS | 17 |
| PARTLY ALLOWED NO COSTS | 14 |
| WITHDRAWN | 5 |
| REMANDED | 4 |
| DISMISSED AS ABATED | 4 |
| CLOSED NO COSTS | 3 |
Recent judgments
- Ramireddy Geya AT Priyanka, v. Edara Sudhakar Reddy, — Andhra Pradesh High Court (2023-02-10)
- KUMMARAPURU SRINIVASA RAO, W.G.DIST. v. P.P., HYD — Andhra Pradesh High Court (2023-02-10)
- UDATHA KAMBAIAH (A-1) ANANTAPURAM DT AND 13 OTRS., v. THE STATE OF AP., REP PP., — Andhra Pradesh High Court (2023-02-10)
- THURAKA THIRUPATHI AT GOLLA, KRISHNA DT AND 4 OTRS., v. THE STATE OF AP., REP PP., — Andhra Pradesh High Court (2023-02-03)
- Kalivala Prasanth AT Raju v. The State of AP. — Andhra Pradesh High Court (2023-01-31)
- SUNIL PARTHY AND ANOTHER v. STATE OF A.P., — Andhra Pradesh High Court (2023-01-31)
- B. Ramakrishna AT Palabba AT Abba v. The State, — Andhra Pradesh High Court (2023-01-25)
- KOTTU SUBRAHMANYAM, SPSR NELLORE DT., v. THE STATE OF AP., REP PP., — Andhra Pradesh High Court (2023-01-25)
- S. BALAKRISHNA REDDY, CHITTOOR DIST. v. P.P., HYD — Andhra Pradesh High Court (2023-01-24)
- MANDA RAVI v. THE STATE OF AP., — Andhra Pradesh High Court (2023-01-24)