J K MAHESHWARI,T. RAJANI

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

Courts

Disposal nature

Recent judgments

• The Jamia Mosque and Shopping Complex v. Fazlur Rahaman, — Andhra Pradesh High Court (2020-11-05)
• Mudadla Satyam Narayana, v. The State of Andhra Pradesh, — Andhra Pradesh High Court (2020-11-05)
• N. Manoj Kumar v. The State of Andhra Pradesh — Andhra Pradesh High Court (2020-11-05)
• Sri Varaha Lakshmi Narsimha Swamy Devasthanam. v. State of Andhra Pradesh. rep. by its Principal Secretary — Andhra Pradesh High Court (2019-10-23)
• Sri Varaha Lakshmi Narsimha Swamy Devasthanam, v. Government of Andhra Pradesh, Revenue (Endowments) — Andhra Pradesh High Court (2019-10-23)
• V LN CHARY v. THE REVENUE DIVISIONAL OFFICER, VIS., AND 17 OTHERS, — Andhra Pradesh High Court (2019-10-23)
• STATE OF AP v. GV NARASIMHA MURTHY — Andhra Pradesh High Court (2019-10-23)
• SRI VARAHA LAXMI NARASIMHA SWAMY VARI DEVASTHANAM, VPS DIST v. LOGISHA VARAHA NARASIMHAM, VSP DIST AND 14 OT — Andhra Pradesh High Court (2019-10-23)
• Mr. M.V.N. Prasad, v. Mr P S Pradunma IAS — Andhra Pradesh High Court (2019-10-23)
• SRI VARAHA LAKSHMI NARSIMHA CHARY,VSKPTM. v. THE RDO.,VISAKHAPATNAM, AND 23 OTRS. — Andhra Pradesh High Court (2019-10-23)