G.NARENDAR,KIRANMAYEE MANDAVA

297 recorded High Court judgment(s) · 2024–2024

Courts

Andhra Pradesh High Court

297

WITHDRAWN	70
DISPOSED OF NO COSTS	50
PARTLY ALLOWED NO COSTS	46
DISMISSED	43
REJECTED	19
DISMISSED AS NON PROSECUTION	17
DISMISSED AS INFRUCTUOUS	16
ALLOWED NO COSTS	13

K. Priyanka, v. The State of Andhra Pradesh, — Andhra Pradesh High Court (2024-11-25)
THE PR COMM OF INCOME TAX, VJA, KRISHNA DIST v. Y KOTESWARAMMA, VISAKHAPATNAM — Andhra Pradesh High Court (2024-11-24)
The Prl. Commissioner of Income Tax, v. GVR Associates — Andhra Pradesh High Court (2024-11-24)
UNION OF INDIA v. K ANASUYAMMA — Andhra Pradesh High Court (2024-11-24)
THE COMMISSIONER OF INCOME TAX v. AGRI GOLD FOODS & FARM PRODUCTS LTD., — Andhra Pradesh High Court (2024-11-24)
B BADARINADH v. THE STATE OF ANDHRA PRADESH — Andhra Pradesh High Court (2024-11-24)
PRINCIPAL COMMISSIONER OF INCOME TAX-I v. B.S.SURYANARAYANA RAJU — Andhra Pradesh High Court (2024-11-24)
BHARATH KUMAR THUNUGUNTLA v. THE UNION OF INDIA — Andhra Pradesh High Court (2024-11-24)
THE COMMR OF INCOME TAX, VIJAYAWADA, KRISHNA DIST v. M/S AGRI GOLD FOODS & FARM PRODUCTS LTD., VIJAYAWADA — Andhra Pradesh High Court (2024-11-24)
CHERUKURI SURYA NARAYANA MURTHY v. THE UNION OF INDIA — Andhra Pradesh High Court (2024-11-24)