LexG.NARENDAR,T.C.D.SEKHAR
269 recorded High Court judgment(s) · 2024–2024
Open in Lexace · Search this judge's casesCourts
| Andhra Pradesh High Court | 269 |
Disposal nature
| WITHDRAWN | 153 |
| DISPOSED OF NO COSTS | 63 |
| PARTLY ALLOWED NO COSTS | 14 |
| REJECTED | 12 |
| DISMISSED | 10 |
| ALLOWED NO COSTS | 9 |
| DISMISSED AS INFRUCTUOUS | 4 |
| ORDERED | 2 |
Recent judgments
- THE COMMISSIONER OF CENTRAL EXCISE v. M/S. TRANS OCEAN DEEP WATER DRILLING INC., — Andhra Pradesh High Court (2024-12-23)
- THE COMMISSIONER OF CENTRAL EXXCISE, VSP. v. M/S TRANS OCEAN DISCOVERER, MUMBAI. — Andhra Pradesh High Court (2024-12-23)
- MADDALA PANDURANGA PRASAD v. KOLANUKONDA RAJA BHANU — Andhra Pradesh High Court (2024-12-22)
- RAJAHMUNDRY GANDHIPURAM COOPERATIVE BUILDING SOCIETY LIMITED v. THE INCOME TAX OFFICER — Andhra Pradesh High Court (2024-12-22)
- CH NAGARJUNA v. P SUMANA — Andhra Pradesh High Court (2024-12-22)
- SRI VANI EDUCATIONAL SOCIETY v. THE ASSISTANT COMMISSIONER — Andhra Pradesh High Court (2024-12-22)
- MADDI VENKANNA v. A RAM BABU — Andhra Pradesh High Court (2024-12-22)
- THE STATE GOVERNMENT OF AP v. SUNKARA SURYAVATHI — Andhra Pradesh High Court (2024-12-22)
- H D ERANNA v. S ANITHA — Andhra Pradesh High Court (2024-12-22)
- S CHAITANYA KUMAR v. CH MANI KUMAR — Andhra Pradesh High Court (2024-12-22)