LexC.PRAVEEN KUMAR,VENKATESWARLU NIMMAGADDA
89 recorded High Court judgment(s) · 2022–2022
Open in Lexace · Search this judge's casesCourts
| Andhra Pradesh High Court | 89 |
Disposal nature
| DISPOSED OF NO COSTS | 39 |
| ALLOWED NO COSTS | 11 |
| CLOSED NO COSTS | 10 |
| DISMISSED | 8 |
| DISMISSED AS INFRUCTUOUS | 8 |
| WITHDRAWN | 7 |
| PARTLY ALLOWED NO COSTS | 3 |
| DISMISSED NO COSTS | 2 |
Recent judgments
- Bandi Kanthamma v. THE STATE OF AP — Andhra Pradesh High Court (2022-09-02)
- UPPALAPATI BHARATHI v. UPPALAPATI RAMAKRISHNA RAJU AND ANOTHER — Andhra Pradesh High Court (2022-08-05)
- TARIVITLA JAGANNADHAM v. U.Ramakrishna Raju — Andhra Pradesh High Court (2022-08-05)
- UPPALAPATI BHARATHI v. UPPALAPATI RAMA KRISHNA RAJU — Andhra Pradesh High Court (2022-08-05)
- The State of Andhra Pradesh v. G. Dwarakanth — Andhra Pradesh High Court (2022-07-12)
- SMT. Y. LILLIBAI, SRIKAKULAM DIST. v. THE STATE OF A.P.,HOME,HYD.,AND 3 OTRS. — Andhra Pradesh High Court (2022-07-12)
- Katepogu Danamaiah v. The Chairman, — Andhra Pradesh High Court (2022-07-12)
- Government of India, v. C.SIMEON, — Andhra Pradesh High Court (2022-06-20)
- Kanukurti Subba Rao, v. The State of Andhra Pradesh, — Andhra Pradesh High Court (2022-06-20)
- Sri Dornadula Venkata Ramanjaneyulu, v. The State of Andhra Pradesh — Andhra Pradesh High Court (2022-06-20)