CHEEKATI MANAVENDRANATH ROY,TUHIN KUMAR GEDELA

435 recorded High Court judgment(s) · 2025–2026

Courts

Andhra Pradesh High Court

435

DISPOSED OF NO COSTS	137
DISMISSED	102
ALLOWED NO COSTS	63
CLOSED NO COSTS	62
WITHDRAWN	46
DISMISSED AS NON PROSECUTION	13
DISMISSED AS INFRUCTUOUS	9
DISMISSED FOR DEFAULT	2

Smt. Relangi Devi, v. The State of Andhra Pradesh, — Andhra Pradesh High Court (2026-05-07)
ABRAHAM SIMONS v. THE STATE OF AP — Andhra Pradesh High Court (2026-05-07)
The Mandal Revenue Officer, v. Pakki Rajarama Mohan Roy (Died) — Andhra Pradesh High Court (2026-05-06)
M. MAHALAKSHMI v. The State of Andhra Pradesh — Andhra Pradesh High Court (2026-05-06)
SAYYAD HALIMA v. THE STATE OF ANDHRA PRADESH — Andhra Pradesh High Court (2026-05-06)
SRI SRAVAN KUMAR MENDU v. THE STATE OF AP — Andhra Pradesh High Court (2026-05-05)
UPPUTHOLLA VIJAYA v. THE STATE OF AP — Andhra Pradesh High Court (2026-05-05)
Maddala Raju v. THE STATE OF ANDHRA PRADESH — Andhra Pradesh High Court (2026-05-05)
MUDAPAKA RAMU v. THE STATE OF AP — Andhra Pradesh High Court (2026-05-04)
KAVETI MAHDHAVI v. THE STATE OF AP — Andhra Pradesh High Court (2026-05-04)