LexCHEEKATI MANAVENDRANATH ROY,TARLADA RAJASEKHAR RAO
508 recorded High Court judgment(s) · 2023–2023
Open in Lexace · Search this judge's casesCourts
| Andhra Pradesh High Court | 508 |
Disposal nature
| DISMISSED | 311 |
| ALLOWED NO COSTS | 101 |
| CLOSED NO COSTS | 32 |
| WITHDRAWN | 25 |
| DISMISSED AS NON PROSECUTION | 13 |
| DISPOSED OF NO COSTS | 9 |
| DISMISSED AS INFRUCTUOUS | 8 |
| PARTLY ALLOWED NO COSTS | 5 |
Recent judgments
- TIRUMALA TIRUPATHI DEVASTHANAM v. N SAIBABA — Andhra Pradesh High Court (2023-10-19)
- TIRUMALA TIRUPATHI DEVASTHANAM v. R DEEPTHY CHANDRIKA — Andhra Pradesh High Court (2023-10-19)
- Negali Anusha, v. The State of Andhra Pradesh, — Andhra Pradesh High Court (2023-10-19)
- BIYYALA SATYA DEVI v. THE STATE OF AP — Andhra Pradesh High Court (2023-10-19)
- Masa Divya, v. The State of Andhra Pradesh, — Andhra Pradesh High Court (2023-10-19)
- Tirumala Tirupathi Devasthanam, v. R.Prabhakar Rao — Andhra Pradesh High Court (2023-10-19)
- TIRUMALA TIRUPATHI DEVASTHANAM v. V CHANDRA SEKHAR — Andhra Pradesh High Court (2023-10-19)
- Ketha Swarnalatha, v. The State of Andhra Pradesh, — Andhra Pradesh High Court (2023-10-19)
- PALASI VIJAYA v. THE STATE OF AP — Andhra Pradesh High Court (2023-10-18)
- B ARUNA v. THE STATE OF AP — Andhra Pradesh High Court (2023-10-18)