LexRAKESH KUMAR,D RAMESH
119 recorded High Court judgment(s) · 2020–2022
Open in Lexace · Search this judge's casesCourts
| Andhra Pradesh High Court | 119 |
Disposal nature
| DISPOSED OF NO COSTS | 44 |
| DISMISSED | 26 |
| WITHDRAWN | 24 |
| DISMISSED FOR DEFAULT | 10 |
| DISMISSED AS INFRUCTUOUS | 7 |
| DISMISSED NO COSTS | 4 |
| ALLOWED NO COSTS | 3 |
| DISMISSED AS NOT PRESSED | 1 |
Recent judgments
- KURICHETI BANGARU SWAMY v. THE STATE OF ANDHRA PRADESH — Andhra Pradesh High Court (2022-08-16)
- Makireddy Ramanamma, v. State of Andhra Pradesh — Andhra Pradesh High Court (2020-12-30)
- Tadi Lakshmi Sri Nithya, v. THE UNION OF INDIA — Andhra Pradesh High Court (2020-12-30)
- D. Kamalakar v. The State of Andhra Pradesh — Andhra Pradesh High Court (2020-12-28)
- A.P.B.C. Welfare Association v. The State of Andhra Pradesh — Andhra Pradesh High Court (2020-12-11)
- Dasari Nagendra Kumar, v. The Union of India, — Andhra Pradesh High Court (2020-12-10)
- Sri Rama Enterprises v. State Bank of India — Andhra Pradesh High Court (2020-05-12)
- Mrs. Viswanadhula Surya Prasanna, v. Andhra Bank — Andhra Pradesh High Court (2020-03-20)
- Venkata Lakshmi Traders, v. The Canara Bank, — Andhra Pradesh High Court (2020-03-20)
- Peram Bhagyamma v. State of Andhra Pradesh — Andhra Pradesh High Court (2020-03-19)