C.PRAVEEN KUMAR,BATTU DEVANAND

127 recorded High Court judgment(s) · 2020–2020

Courts

Andhra Pradesh High Court

127

ALLOWED NO COSTS	39
DISMISSED	30
DISPOSED OF NO COSTS	25
WITHDRAWN	16
PARTLY ALLOWED NO COSTS	6
ALLOWED REMAND NO COSTS	5
CLOSED NO COSTS	1
DISMISSED AS NON PROSECUTION	1

CHINNA KOLANDAI AT CHINNA GOVINDU, CHITTOOR DT., v. THE STATE OF AP., REP PP., — Andhra Pradesh High Court (2020-05-28)
DODDA RAMA MOHANA RAO v. THE NATIONAL HIGH WAY AUTHORITY OF INDIA — Andhra Pradesh High Court (2020-05-01)
PULIM RAMA DEVI v. M/S SREEPADA REAL ESTATES AND DEVELOPERS, HYDERABAD — Andhra Pradesh High Court (2020-05-01)
K.BUCHI VENKATESWARA RAO, KANCHIKACHERLA (M), KRISHNA DIST v. COMPETENT AUTHORITY, LA AND MANAGER-II, VIJAYAWADA, KRISHNA — Andhra Pradesh High Court (2020-05-01)
GURRAM ASHOK KUMAR v. THE REVENUE DIVISIONAL OFFICER — Andhra Pradesh High Court (2020-05-01)
Kurra Satyanarayana v. Competent Authority, Land Acquisition and Manager-II, — Andhra Pradesh High Court (2020-05-01)
National Insurance Co.Ltd v. D.Dandapani and four others — Andhra Pradesh High Court (2020-05-01)
CHITTU SUJATHA AT BATHALA SUJATHA, CHITTOOR DT., v. THE STATE OF ANDHRA PRADESH, REP PP., — Andhra Pradesh High Court (2020-05-01)
KURRA NAGESWARA RAO, KANCHIKACHERLA (M), KRISHNA DISTRICT v. COMPETENT AUTHORITY, LA AND MANAGER-II,VIJAYWADA, KRISHNA DIST — Andhra Pradesh High Court (2020-05-01)
Smt. P.Anasuya v. The Land Acquisition Officer / Revenue Div Officer, — Andhra Pradesh High Court (2020-05-01)