PRASHANT KUMAR MISHRA,NINALA JAYASURYA

503 recorded High Court judgment(s) · 2021–2023

Courts

Andhra Pradesh High Court

503

ALLOWED NO COSTS	247
DISMISSED	71
DISPOSED OF NO COSTS	61
DISMISSED AS INFRUCTUOUS	48
DISMISSED AS NON PROSECUTION	27
WITHDRAWN	22
CLOSED NO COSTS	22
DISMISSED AS ABATED	2

GUMMALA THIRUPAL REDDY v. JUTURU RAGHUNATHA REDDY — Andhra Pradesh High Court (2023-05-12)
S. Venkata Kavitha, v. The State of Andhra Pradesh, — Andhra Pradesh High Court (2023-05-12)
S. Venkata Kavitha v. The State of Andhra Pradesh — Andhra Pradesh High Court (2023-05-12)
CHEBOYINA KARTHIK v. THE STATE OF ANDHRA PRADESH — Andhra Pradesh High Court (2023-05-12)
LINGIREDDY VILLAGE DEVELOPMENT COMMITTEE v. The State of Andhra Pradesh, — Andhra Pradesh High Court (2023-05-11)
BOYA LEELAVATHI v. THE STATE OF ANDHRA PRADESH — Andhra Pradesh High Court (2023-05-11)
VELAGAPUDI RAMA KRISHNA v. THE STATE OF AP — Andhra Pradesh High Court (2023-05-11)
VIJJINA MADHU v. The State of Andhra Pradesh, — Andhra Pradesh High Court (2023-05-10)
Kadiyala Punyavardhan Rao, v. Chundu Narsi Reddy — Andhra Pradesh High Court (2023-05-10)
Sri Sambaraju Rayalu Pantulu Tank, v. Imadabathuni Rama Rao, — Andhra Pradesh High Court (2023-05-10)