LexSUBHENDU SAMANTA
337 recorded High Court judgment(s) · 2025–2026
Open in Lexace · Search this judge's casesCourts
| Andhra Pradesh High Court | 337 |
Disposal nature
| DISPOSED OF NO COSTS | 146 |
| DISMISSED | 49 |
| DISMISSED AS INFRUCTUOUS | 34 |
| DISMISSED NO COSTS | 33 |
| DISPOSED OF AS INFRUCTUOUS | 27 |
| WITHDRAWN | 23 |
| ALLOWED NO COSTS | 22 |
| REJECTED | 1 |
Recent judgments
- THE ANANTHAPUR CLUB v. THE STATION HOUSE OFFICER — Andhra Pradesh High Court (2026-05-06)
- BOYAPATI JYOTSNA v. THE STATE OF AP — Andhra Pradesh High Court (2026-05-06)
- NAREDLA SANDHYA RANI v. THE STATE OF AP — Andhra Pradesh High Court (2026-05-06)
- M.Rahamthullu v. THE STATE OF ANDHRA PRADESH — Andhra Pradesh High Court (2026-05-06)
- SHAIK BAJI v. THE STATE OF AP — Andhra Pradesh High Court (2026-05-06)
- CHINTHERLA PADMAVATHI, v. THE STATE OF A.P., REP BY PP., AND 2 OTHERS, — Andhra Pradesh High Court (2026-05-06)
- JIJJUVARAPU RAVI PRAKASH v. THE STATE OF ANDHRA PRADESH — Andhra Pradesh High Court (2026-05-06)
- JAMMULA PRASADA RAO v. THE STATE OF ANDHRA PRADESH — Andhra Pradesh High Court (2026-05-06)
- CHINTERLA PADMAVATHI, v. THE STATE OF A.P., REP BY PP AND 4 OTHERS, — Andhra Pradesh High Court (2026-05-06)
- POLAKAM SARABHAIAH v. THE STATE OF ANDHRA PRADESH — Andhra Pradesh High Court (2026-05-06)