LexKIRANMAYEE MANDAVA
2,598 recorded High Court judgment(s) · 2023–2026
Open in Lexace · Search this judge's casesCourts
| Andhra Pradesh High Court | 2598 |
Disposal nature
| DISPOSED OF NO COSTS | 1138 |
| DISMISSED AS INFRUCTUOUS | 581 |
| WITHDRAWN | 294 |
| ALLOWED NO COSTS | 234 |
| DISMISSED | 196 |
| DISMISSED FOR DEFAULT | 52 |
| CLOSED NO COSTS | 34 |
| DISMISSED AS NON PROSECUTION | 26 |
Recent judgments
- GUTTA ADINARAYANA v. THE STATE OF AP — Andhra Pradesh High Court (2026-05-07)
- SADI APPALA RAJU REDDY v. THE STATE OF ANDHRA PRADESH — Andhra Pradesh High Court (2026-05-07)
- PADALA RAMBABU v. THE STATE OF AP — Andhra Pradesh High Court (2026-05-07)
- N MUNASWAMY v. The State of Andhra Pradesh — Andhra Pradesh High Court (2026-05-07)
- Smt. Nilandi Kumari Padhy, v. The State of Andhra Pradesh — Andhra Pradesh High Court (2026-05-07)
- NILE LTD v. THE STATE OF ANDHRA PRADESH — Andhra Pradesh High Court (2026-05-07)
- DUNGAVATH ADILAKSHMI v. THE STATE OF ANDHRA PRADESH — Andhra Pradesh High Court (2026-05-07)
- Thimmareddy Venugopal Reddy, v. State of Andhra Pradesh, — Andhra Pradesh High Court (2026-05-07)
- Vallepu Chinna Ramanna v. The state of Andhra Pradesh — Andhra Pradesh High Court (2026-05-07)
- DUNGAVATH ADILAKSHMI v. The State of Andhra Pradesh, — Andhra Pradesh High Court (2026-05-07)