DHIRAJ SINGH THAKUR,RAVI CHEEMALAPATI

1,670 recorded High Court judgment(s) · 2024–2026

Courts

Andhra Pradesh High Court

1670

DISPOSED OF NO COSTS	486
DISMISSED NO COSTS	339
DISMISSED AS INFRUCTUOUS	252
DISMISSED AS NON PROSECUTION	139
CLOSED NO COSTS	123
ALLOWED NO COSTS	104
DISMISSED	102
WITHDRAWN	95

Jayanti S.C. Sekhar, v. The High Court of Andhra Pradesh, — Andhra Pradesh High Court (2026-04-21)
SARADA METALS AND ALLOYS LTD v. AP ELECTRICITY REGULATORY COMMISSION — Andhra Pradesh High Court (2026-04-21)
LINGAM BALA KRISHNA SON OF VENKATA RAMANAIAH v. The State of Andhra Pradesh, — Andhra Pradesh High Court (2026-04-09)
A P Christian Society v. State of Andhra Pradesh, — Andhra Pradesh High Court (2026-04-09)
RAMPA SNITHA REDDY v. The State of Andhra Pradesh — Andhra Pradesh High Court (2026-04-09)
The A.P. Bullion Gold Silver and Diamond Merchants Association, v. THE UNION OF IND — Andhra Pradesh High Court (2026-04-09)
M/s Bhiragacha Finance Company Private Limited, v. The State of Andhra Pradesh, — Andhra Pradesh High Court (2026-04-08)
PYDI VARAHALAMMA DIED v. THE GOVERNMENT OF AP — Andhra Pradesh High Court (2026-04-08)
ECE INDUSTRIES LIMITED v. THE STATE OF ANDHRA PRADESH — Andhra Pradesh High Court (2026-04-08)
BATHINI JESSY MANISHA v. THE ANDHRA PRADESH MEDICAL COUNCIL — Andhra Pradesh High Court (2026-04-07)