Kolluru Sudhakar Rao Vs Polineni Nagabhushanam

Andhra Pradesh High Court - Amaravati 19 Apr 2022 Second Appeal No. 463 Of 2019 (2022) 04 AP CK 0048
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Second Appeal No. 463 Of 2019

Hon'ble Bench

Subba Reddy Satti, J

Advocates

K S Gopala Krishnan, C Subodh

Final Decision

Dismissed

Acts Referred
  • Specific Relief Act, 1963 - Section 38, 41, 41(i), 41(j)
  • Code Of Civil Procedure, 1908 - Section 100, 103

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2022) 04 AP CK 0048
  • Coram: Subba Reddy Satti, J
  • Bench: Single Bench
  • Advocates: K S Gopala Krishnan, C Subodh
  • Result: Dismissed
Referenced Acts & Sections
  • Specific Relief Act, 1963 - Section 38, 41, 41(i), 41(j)
  • Code Of Civil Procedure, 1908 - Section 100, 103
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.