High Courts09 Dec 2025Disposed Of
A Ashok Kumar Vs State Of Andhra Pradesh & Ors
Andhra Pradesh High Court · (2025) 12 AP CK 1681
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2025
287 judgments · page 2 of 15
High Courts08 Dec 2025Allowed
Savala Vishal Kanth Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2025) 12 AP CK 1684
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 20(b)(ii)(C), 25
High Courts08 Dec 2025Dismissed
Jakkala Vignesh Alias Sai Vs State Of Andhra Pradesh And Others
Andhra Pradesh High Court · (2025) 12 AP CK 1683
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Bharatiya Nyaya Sanhita, 2023 - Section 64, 103Protection Of Children From Sexual Offences Act, 2012 - Section 3, 4
High Courts01 Dec 2025Dismissed/Disposed Of
Tenneti Meenakshi Rajasekhar & Ors Vs State Of Andhra Pradesh And Others
Andhra Pradesh High Court · (2025) 12 AP CK 1680
Andhra Pradesh Municipal Corporation Act, 1955 - Section 451(1), 452(1), 461(1)
High Courts28 Nov 2025Allowed
Arava Praveen Kumar Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2025) 11 AP CK 1786
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 20(b)(ii)(B)
High Courts28 Nov 2025Disposed Of
Kupurala Vardhan Alias Pandu Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2025) 11 AP CK 1785
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483(1)(b)
High Courts28 Nov 2025Allowed
Nallabilli Ganesh, S/O Late Ramana Vs State Represented By Public Prosecutor, A.P.High Court, Amaravathi
Andhra Pradesh High Court · (2025) 11 AP CK 1784
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20(b)(ii)
High Courts28 Nov 2025Allowed
Hemanth, S/O Murali Krishnaage Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2025) 11 AP CK 1783
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 20(b)(ii)(B)
High Courts28 Nov 2025Allowed
Amarjit Singh, Rakera, Panipat,State Of Haryana Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2025) 11 AP CK 1782
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 20(b)(ii)(B)
High Courts28 Nov 2025Dismissed
State Of Andhra Pradesh Vs Chilaparapu Bhaskara Veera Swamy
Andhra Pradesh High Court · (2025) 11 AP CK 1781
Code Of Criminal Procedure, 1973 - Section 34, 207, 313, 364, 378, 378(1), 378(3)Indian Penal Code, 1860 - Section 307, 350, 354, 509
High Courts25 Nov 2025Allowed
ASAB UDDIN, S/O Abdul Matinage Vs Union Of India Through Inspector, Narcotics Control Bureau, NCB Visakhapatnam Zonal Unit, Visakhapatnam
Andhra Pradesh High Court · (2025) 11 AP CK 0649
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 20(b)(ii)(b), 28, 29, 67
High Courts25 Nov 2025Dismissed
Polamarasetty Ratnaraju Alias Ratan Raju Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2025) 11 AP CK 0648
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 61(2), 109, 127(2), 131, 308(5), 318(4), 351(2)
High Courts25 Nov 2025Allowed
Killo Suresh Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2025) 11 AP CK 0647
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 20(b)(ii)(C)
High Courts25 Nov 2025Dismissed
Kakarla Naga Krishna Rao Alias Krishna Rao Vs State Of Andhra Pradesh And Others
Andhra Pradesh High Court · (2025) 11 AP CK 0011
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 115(2), 118(1), 127(2), 137(2), 308(5), 329(4)
High Courts24 Nov 2025
Chinnarasu Venkatesan & Ors Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2025) 11 AP CK 0599
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Andhra Pradesh Forest (Amendment) Act, 2016 - Section 20(1)(C)(ii), 20(1)(C)(iii), 20(1)(C)(iv), 20(1)(C)(vi), 20(1)(C)(x), 20(1)(d)(i)Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 49, 61(2), 303(2)
High Courts24 Nov 2025Allowed
Gandikota Goutham Singh Vs Tate Of Andhra Pradesh
Andhra Pradesh High Court · (2025) 11 AP CK 0598
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r)(s), 3(2)(va), 14A(2), 15ABharatiya Nyaya Sanhita, 2023 - Section 3(5), 79, 81, 318(4), 351(2)
High Courts22 Nov 2025Allowed
Pusapati Venkata Narayana Raju Vs Pisini Venkata Rao Venkanna & Ors
Andhra Pradesh High Court · (2025) 11 AP CK 0596
Code Of Civil Procedure, 1908 - Order 6 Rule 17Constitution Of India, 1950 - Article 227
High Courts22 Nov 2025Allowed
M/S Ready Wear Private Limited Vs T V Raja Reddy, S/O T.V.Reddy & Ors
Andhra Pradesh High Court · (2025) 11 AP CK 0595
Code Of Civil Procedure, 1908 - Order I Rule 10, Order 1 Rule 10(2)Constitution Of India, 1950 - Article 227
High Courts22 Nov 2025Dismissed
Kanchupati Koteswara Rao & Ors Vs Kumari Kanchupati Daatrika Krishna
Andhra Pradesh High Court · (2025) 11 AP CK 0594
Code Of Civil Procedure, 1908 - Section 151Code Of Civil Procedure, 1908 - Order 6 Rule 17, Order 18 Rule 17Constitution Of India, 1950 - Article 227
High Courts22 Nov 2025Allowed
K Ashok Kumar Reddy & Ors Bathala Gangamma & Ors
Andhra Pradesh High Court · (2025) 11 AP CK 0593
Evidence Act, 1872 - Section 91, 92Code Of Civil Procedure, 1908 - Order 7 Rule 11, Order 7 Rule 11(d)Constitution Of India, 1950 - Article 226, 227