LexK SURESH REDDY,B V L N CHAKRAVARTHI
98 recorded High Court judgment(s) · 2024–2024
Open in Lexace · Search this judge's casesCourts
| Andhra Pradesh High Court | 98 |
Disposal nature
| ALLOWED NO COSTS | 43 |
| PARTLY ALLOWED NO COSTS | 18 |
| DISMISSED NO COSTS | 13 |
| DISMISSED | 12 |
| CLOSED NO COSTS | 7 |
| DISMISSED AS ABATED | 2 |
| ORDERED | 1 |
| WITHDRAWN | 1 |
Recent judgments
- Yerukala Yella Nagi v. The State of Andhra Pradesh — Andhra Pradesh High Court (2024-07-04)
- GULIKALA BOYA RANGANNA KURNOOL DT AND 5 OTRS. v. STATE OF AP. REP PP. — Andhra Pradesh High Court (2024-07-04)
- E. Ramesh v. E. Ramesh — Andhra Pradesh High Court (2024-07-04)
- KADALI KODANDARAMU AT RAMU and ANOTHER v. THE STATE OF A.P., — Andhra Pradesh High Court (2024-07-04)
- Varam Padmakka v. The State of Andhra Pradesh — Andhra Pradesh High Court (2024-07-04)
- M.Diwakar Naidu v. The State of AP., — Andhra Pradesh High Court (2024-07-04)
- M. Maddilety Naidu v. The State of A.P. — Andhra Pradesh High Court (2024-07-04)
- Yerukula Pedda Sunkanna v. State of Andhra Pradesh — Andhra Pradesh High Court (2024-07-04)
- B.S. Hanumanna, S/o. B.Laalappa v. State — Andhra Pradesh High Court (2024-07-04)
- DEGA MANOHAR v. STATE OF A.P., — Andhra Pradesh High Court (2024-06-24)