J K MAHESHWARI,M.VENKATA RAMANA

163 recorded High Court judgment(s) · 2019–2020

Courts

Andhra Pradesh High Court

163

DISPOSED OF NO COSTS	76
DISMISSED	33
WITHDRAWN	19
ALLOWED NO COSTS	17
DISMISSED AS INFRUCTUOUS	12
DISMISSED AS NON PROSECUTION	3
DISMISSED NO COSTS	2
DISPOSED OF AS INFRUCTUOUS	1

EO, TTD, CHITTOOR DIST v. CHAIRMAN-CUM-PRESIDING OFFICER, ANANTHAPUR DIST AND 17 OTH — Andhra Pradesh High Court (2020-01-27)
THE CANADIAN OLD COLLEGE STUDENTS ASSOCIATION v. State of Andhra Pradesh — Andhra Pradesh High Court (2020-01-27)
BATCHHALA SOMANNA, VISAKHAPATNAM DIST. v. THE COMMISSIONER(APPEALS)OFFICE OF CHIEF COM., HYD AND 5 OTHRS — Andhra Pradesh High Court (2020-01-27)
THE CONVENTION OF BAPTIST CHURCHES OF THE N C v. The State of Andhra Pradesh — Andhra Pradesh High Court (2020-01-27)
VM/s VMS Nirman Pvt. Ltd v. The Principal Commissioner of Central Tax — Andhra Pradesh High Court (2020-01-07)
Juturu Bala Narayana Reddy, v. The District Legal Services Authority — Andhra Pradesh High Court (2020-01-07)
All India Scheduled Castes and Scheduled Tribes Railway v. Kotteti Sanjeeva Rao — Andhra Pradesh High Court (2020-01-07)
Smt. Tompala Sakunthala, v. Superintending Engineer, — Andhra Pradesh High Court (2020-01-07)
Y.Venkata Pratap Reddy, v. The State of Andhra Pradesh, rep. by its Principal Secretary, — Andhra Pradesh High Court (2020-01-07)
State of Andhra Pradesh v. Y. Jaganadha Rao — Andhra Pradesh High Court (2020-01-07)