LexRAVI NATH TILHARI,B V L N CHAKRAVARTHI
59 recorded High Court judgment(s) · 2023–2025
Open in Lexace · Search this judge's casesCourts
| Andhra Pradesh High Court | 59 |
Disposal nature
| DISMISSED | 28 |
| ALLOWED NO COSTS | 21 |
| DISMISSED NO COSTS | 5 |
| WITHDRAWN | 1 |
| DISPOSED OF NO COSTS | 1 |
| DISMISSED AS INFRUCTUOUS | 1 |
| CLOSED NO COSTS | 1 |
| DISMISSED AS NON PROSECUTION | 1 |
Recent judgments
- The Prakasam District Praja Sankshama v. The State of Andhra Pradesh, — Andhra Pradesh High Court (2025-12-14)
- V. Saibaba, S.F.S. v. UNION OF INDIA — Andhra Pradesh High Court (2023-12-22)
- THE STATE OF AP v. P MARUTHI PRASADA RAO — Andhra Pradesh High Court (2023-12-22)
- Union of India v. B. S. Purushotham, — Andhra Pradesh High Court (2023-12-19)
- KANKATA ALLA BASHA,VIJAYAWADA, KRISHNA DISTRICT v. THE DY.COMMISSIONER, (CT), VIJAYAWADA, KRISHNA DIST AND 2 OTHE — Andhra Pradesh High Court (2023-10-19)
- Ch. Harinath, v. The Registrar (Vigilance), High Court of A.P. — Andhra Pradesh High Court (2023-10-19)
- K.NAGESWARA SASTRY, KRISHNA DISTRICT. v. THE DY.COMMISSIONER (C.T.), KRISHNA DISTRICT AND 2 OTHERS — Andhra Pradesh High Court (2023-10-19)
- MADAKAM NAGA DURGA v. SATTI RAMANA — Andhra Pradesh High Court (2023-10-13)
- THE ORIENTAL INSURANCE COMPANY LIMITED v. MADAKAM NAGA DURGA — Andhra Pradesh High Court (2023-10-13)
- THE MANGING DIRECTOR A P S R T C v. MADAKAM NAGA DURGA — Andhra Pradesh High Court (2023-10-13)