LexG.NARENDAR,VENUTHURUMALLI GOPALA KRISHNA RAO
25 recorded High Court judgment(s) · 2024–2024
Open in Lexace · Search this judge's casesCourts
| Andhra Pradesh High Court | 25 |
Disposal nature
| DISPOSED OF NO COSTS | 7 |
| WITHDRAWN | 4 |
| DISMISSED AS INFRUCTUOUS | 4 |
| REJECTED | 3 |
| ORDERED | 2 |
| PARTLY ALLOWED NO COSTS | 2 |
| DISMISSED | 2 |
| ALLOWED NO COSTS | 1 |
Recent judgments
- DASARI ANIRUDH v. The State of Andhra Pradesh, — Andhra Pradesh High Court (2024-10-15)
- Kalyani Afsar All Khan, v. The Union of India, — Andhra Pradesh High Court (2024-09-08)
- Sri P. Kamalakar Reddy (HUF), v. Union of India, — Andhra Pradesh High Court (2024-09-08)
- Sri P. Dinakar Reddy (HUF), v. Union of India, — Andhra Pradesh High Court (2024-09-08)
- ELECTRON VOLT RENEWABLES PRIVATE LIMITED v. INCOME TAX OFFICER — Andhra Pradesh High Court (2024-09-08)
- SIMMANNA REDDY v. UNION OF INDIA — Andhra Pradesh High Court (2024-09-08)
- VEMURI KRISHNA PRASAD v. THE INCOME TAX OFFICER — Andhra Pradesh High Court (2024-09-08)
- KARTA, MYNAMPATI SRI MARUTHI RAMA PRASAD(HUF), BHIMAVARAM v. DY COMMISSIONER OF INCOME TAX, BANGALORE AND 2 OTHERS — Andhra Pradesh High Court (2024-07-07)
- Sri Vallabhaneni Sudhakar Chowdary, v. Pr. Commissioner of Income-tax, — Andhra Pradesh High Court (2024-07-07)
- Kasyap Developers Pvt. Ltd., v. The Income Tax officer, — Andhra Pradesh High Court (2024-07-07)