LexPRASHANT KUMAR MISHRA,D.V.S.S.SOMAYAJULU
919 recorded High Court judgment(s) · 2022–2023
Open in Lexace · Search this judge's casesCourts
| Andhra Pradesh High Court | 919 |
Disposal nature
| DISMISSED | 212 |
| DISMISSED AS INFRUCTUOUS | 201 |
| DISPOSED OF NO COSTS | 143 |
| ALLOWED NO COSTS | 117 |
| DISMISSED AS NON PROSECUTION | 98 |
| CLOSED NO COSTS | 68 |
| WITHDRAWN | 62 |
| DISMISSED AS NOT PRESSED | 6 |
Recent judgments
- ALL INDIA STUDENTS FEDERATION (AISF) v. THE STATE OF ANDHRA PRADESH — Andhra Pradesh High Court (2023-05-12)
- KANNA LAKSHMI NARAYANA v. THE STATE OF ANDHRA PRADESH — Andhra Pradesh High Court (2023-05-12)
- Karanam Chiranjeevulu v. The High Court of Judicature at Hyderabad — Andhra Pradesh High Court (2023-05-12)
- INDIAN NAIONAL CONGRESS v. THE STATE OF AP — Andhra Pradesh High Court (2023-05-12)
- KOLLU RAVINDRA v. THE STATE OF AP — Andhra Pradesh High Court (2023-05-12)
- Kotti Balagangadhar Tilak, v. State of Andhra Pradesh, — Andhra Pradesh High Court (2023-05-12)
- KAKA RAMAKRISHNA v. THE STATE OF AP — Andhra Pradesh High Court (2023-05-12)
- A.P. UNITED FORUM FOR RTI CAMPAIGN v. SRI SWAPNIL DINAKAR PUNDAKAR — Andhra Pradesh High Court (2023-05-10)
- N. Adi Ramakrishnudu, v. Union of India — Andhra Pradesh High Court (2023-05-05)
- N. Adi Ramakrishnudu, v. Union of India — Andhra Pradesh High Court (2023-05-04)