LexRAVI NATH TILHARI,A V RAVINDRA BABU
114 recorded High Court judgment(s) · 2023–2024
Open in Lexace · Search this judge's casesCourts
| Andhra Pradesh High Court | 114 |
Disposal nature
| DISMISSED AS NON PROSECUTION | 77 |
| DISMISSED | 12 |
| DISPOSED OF NO COSTS | 6 |
| DISMISSED NO COSTS | 6 |
| WITHDRAWN | 4 |
| ALLOWED NO COSTS | 3 |
| PARTLY ALLOWED NO COSTS | 3 |
| DISMISSED AS INFRUCTUOUS | 2 |
Recent judgments
- M/S. THE CHODAVARAM CO-OPERATIVE SUGARS LTD. v. THE COMMISSIONER OF C.T. AND ANOTHER — Andhra Pradesh High Court (2024-03-04)
- P SHOWREELU v. THE DEPOT MANAGER — Andhra Pradesh High Court (2024-02-19)
- DEPOT MANAGER APSRTC v. P SHOWREELU — Andhra Pradesh High Court (2024-02-19)
- SRI KALYANI GRANITES v. THE STATE OF ANDHRA PRADESH — Andhra Pradesh High Court (2023-12-21)
- M/S. DIVYA FASHIONS v. THE ADDITIONAL COMMISSIONER GST APPEALS — Andhra Pradesh High Court (2023-12-21)
- M/s. Mithra Auto Agencies Private Limited v. UNION OF INDIA — Andhra Pradesh High Court (2023-12-20)
- MAA Mahanaya Industries Limited v. The Commissioner of Central Tax — Andhra Pradesh High Court (2023-12-20)
- CELKON IMPEX PVT LTD v. UNION OF INDIA — Andhra Pradesh High Court (2023-12-19)
- M/S SREE BALAJI CONSTRUCTIONS v. THE SUPERINTENDENT OF CENTRAL TAX — Andhra Pradesh High Court (2023-12-19)
- KALI SHANKAR ENTERPRISES v. ADDITIONAL COMMISSIONER — Andhra Pradesh High Court (2023-12-18)