LexC.PRAVEEN KUMAR,J. UMA DEVI
208 recorded High Court judgment(s) · 2018–2020
Open in Lexace · Search this judge's casesCourts
| Telangana High Court | 112 |
| Andhra Pradesh High Court | 96 |
Disposal nature
| ALLOWED NO COSTS | 56 |
| DISMISSED | 49 |
| DISPOSED OF NO COSTS | 34 |
| WITHDRAWN | 27 |
| PARTLY ALLOWED NO COSTS | 18 |
| CLOSED NO COSTS | 12 |
| DISMISSED FOR DEFAULT | 5 |
| DISMISSED NO COSTS | 4 |
Recent judgments
- GODWAY FURNICRAFTS v. THE STATE OF AP — Andhra Pradesh High Court (2020-11-11)
- THE STATE OF AP v. K. ANKA RAO — Andhra Pradesh High Court (2020-11-06)
- THE STATE OF AP v. K VENKATARAMAIAH — Andhra Pradesh High Court (2020-11-06)
- Geesala Veera Venkata Satyanarayana, v. The Commissioner, — Andhra Pradesh High Court (2020-10-20)
- M/s. FITNESS VISION, v. The State of Andhra Pradesh, — Andhra Pradesh High Court (2020-10-20)
- M/s. FITNESS VISION, v. The State of Andhra Pradesh, — Andhra Pradesh High Court (2020-10-20)
- M/s Maruthi Minerals Pvt Ltd., v. Union of India — Andhra Pradesh High Court (2020-10-20)
- M/s S.P.Y.Agro Industries Limited., v. UNION OF INDIA — Andhra Pradesh High Court (2020-10-20)
- S P Y AGRO INDUSTRIES LIMITED v. ASSISTANT COMMISSIONER OF CENTRAL TAX — Andhra Pradesh High Court (2020-10-20)
- M/s. FITNESS VISION, v. The State of Andhra Pradesh, — Andhra Pradesh High Court (2020-10-20)