LexSUBBA REDDY SATTI
10,029 recorded High Court judgment(s) · 2022–2026
Open in Lexace · Search this judge's casesCourts
| Andhra Pradesh High Court | 10029 |
Disposal nature
| DISPOSED OF NO COSTS | 4916 |
| WITHDRAWN | 1167 |
| CLOSED NO COSTS | 1067 |
| DISMISSED NO COSTS | 735 |
| DISMISSED | 652 |
| DISMISSED AS INFRUCTUOUS | 574 |
| ALLOWED NO COSTS | 512 |
| DISMISSED AS NON PROSECUTION | 314 |
Recent judgments
- G KEERTHI CHANDANA v. THE UNION OF INDIA — Andhra Pradesh High Court (2026-06-03)
- SRI SILARAPU DHARMA RAJU v. The State of Andhra Pradesh — Andhra Pradesh High Court (2026-06-03)
- Sandrani Demudu v. The State of Andhra Pradesh — Andhra Pradesh High Court (2026-06-03)
- NALLANI VENKATA VAMSI SAI KRISHNA v. THE STATE OF ANDHRA PRADESH — Andhra Pradesh High Court (2026-06-03)
- GORIKAPUDI SUJINI v. THE STATE OF ANDHRA PRADESH — Andhra Pradesh High Court (2026-06-03)
- Pallapu Venkateswara rao v. The State of Andhra Pradesh — Andhra Pradesh High Court (2026-06-03)
- KANTAREDDY JAMAL REDDY v. The State of Andhra Pradesh, — Andhra Pradesh High Court (2026-06-03)
- Puli Pedda Krupaiah v. The State of Andhra Pradesh — Andhra Pradesh High Court (2026-06-03)
- Mattaparthi Chandra Sekhar v. The Union Government of India — Andhra Pradesh High Court (2026-06-03)
- DOVA RAVI v. THE STATE OF ANDHRA PRADESH — Andhra Pradesh High Court (2026-06-03)