LexJ. UMA DEVI
874 recorded High Court judgment(s) · 2011–2021
Open in Lexace · Search this judge's casesCourts
| Andhra Pradesh High Court | 605 |
| Telangana High Court | 269 |
Disposal nature
| DISPOSED OF NO COSTS | 257 |
| DISMISSED | 115 |
| ALLOWED NO COSTS | 108 |
| WITHDRAWN | 93 |
| PARTLY ALLOWED NO COSTS | 92 |
| DISMISSED AS INFRUCTUOUS | 61 |
| DISMISSED NO COSTS | 40 |
| DISMISSED AS NOT PRESSED | 33 |
Recent judgments
- S. Aruna Kumari, v. The State of Andhra Pradesh, — Andhra Pradesh High Court (2021-09-23)
- S.T.B.E.M. High School, v. Sri Adhar Sinha, IAS — Andhra Pradesh High Court (2021-09-23)
- M/s.TBROS FARM TECHNOLOGIES, v. State of Andhra Pradesh, — Andhra Pradesh High Court (2021-09-23)
- SHAIK JABEEN v. The State of Andhra Pradesh, — Andhra Pradesh High Court (2021-09-23)
- Kum. Gundabathina Harshika v. The State of Andhra Pradesh — Andhra Pradesh High Court (2021-09-16)
- Kum. ManglapudiNanditha v. The State of Andhra Pradesh — Andhra Pradesh High Court (2021-09-16)
- Shaik Pentu Saheb, v. Sri K. Koteswara Rao, — Andhra Pradesh High Court (2021-09-16)
- Kum A. Hemalatha v. The State of Andhra Pradesh — Andhra Pradesh High Court (2021-09-16)
- SINGAM VENNELA v. The State of Andhra Pradesh — Andhra Pradesh High Court (2021-09-16)
- MALA MAHANADU AIKYA VEDIKA AP v. The State of Andhra Pradesh — Andhra Pradesh High Court (2021-09-16)