Andhra Pradesh High Court Judgments 2026 — Page 10

Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966-Sections 2(v), 2(x), 2(xv), 3, 3(1), 3(3), 4, 4(4), 7, 7(6), 12, 12(1), 12-A, 12-B, 12-C, 13, 15, 23, 33, 34A.P. (Agricultural Produce and Livestock) Market Rules, 1969-Rule 74Farmers' Produce Trade and Commerce (Promotion and Facilitation) Act, 2020-Section 6

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High Courts18 Sept 2026

Hindustan Shipyard Staff Cooperative Building Society Ltd. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 2639

Andhra Pradesh Co-operative Societies Act, 1964-Section 2, 2(n), 3, 3(1), 4(2), 6, 7, 7(1), 8, 16, 17, 18, 19(2-B), 31, 32(7), 34, 50, 51, 52, 54, 61, 62, 64(1), 70, 71, 73, 74, 76, 76(3), 86, 115, 116, 116-A, 116-CAndhra Pradesh Cooperative Societies (Amendment) Act, 1985Banking Regulation Act

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High Courts18 Sept 2026

Sri Avadutendra Gnana Mandir Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 2640

A.P. Charitable and Hindu Religious Institutions and Endowments Act, 1987-Section 29, 83, 83(2), 84 to 86, 154Code of Criminal Procedure, 1973

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High Courts18 Sept 2026

Kosinapogu Venkatamma & Anr. Vs Kosinapogu Devaiah & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 2642

Constitution of India-Article 227Code of Civil Procedure-Order XXXIX Rules 1 and 2, Section 151, V Rule 9, VIII Rule 10, XVII Rules 2 and 3, 141, XXXIX Rule 3-ACivil Rules of Practice-Rule 109(2), 57

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High Courts18 Sept 2026

The Government Of Andhra Pradesh & Ors. Vs M. Ramasubba Reddy

Andhra Pradesh High Court · (2026) 09 AP CK 2643

Excise (Grant of Licence of Selling by Bar and Conditions of Licence) Rules, 2005-Rule 6(V), 9A(2)

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High Courts18 Sept 2026

Quick Memorial Batist Church Vs The State Of Ap & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 2644

Constitution of India-Article 226, 14, 19(1)(g), 21, 300-AA.P. Land Encroachment Act, 1905A.P. Municipal Corporation Act, 1955

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High Courts18 Sept 2026

Regulagadda Hanumantha Rao Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 2645

Code of Criminal Procedure, 1973-Sections 91, 311, 313, 437, 438, 439, 482BNSS-Section 528Negotiable Instruments Act, 1881-Section 138

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High Courts17 Sept 2026Allowed

Shaik Mahaboob Vali Vs The State Of Ap & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 2655

Code of Criminal Procedure, 1973-Section 437, 438, 439, 482, 156(1), 155(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 403, 406, 420, 34

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High Courts17 Sept 2026

B Vijaya Sai Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 2327

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 90, 91, 72, 72(2), 528Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure, 1973-Sections 437, 438, 439, 482, 87, 88, 70(2)

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Andhra Pradesh High Court judgments, 2026