High Courts11 Sept 2026
G Poornachandra Rao & Ors. Vs Konakanchi Venkateswarlu
Andhra Pradesh High Court · (2026) 09 AP CK 2092
CPC-Order 26 Rule 10, Section 151Indian Evidence Act-Section 45Constitution of India-Article 227
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2026
544 judgments · page 12 of 28
High Courts11 Sept 2026
Bejawada Subba Naidu @ Ravi & Anr. Vs State Of A P
Andhra Pradesh High Court · (2026) 09 AP CK 2044
Explosive Substances Act-Section 5Motor Vehicles Act-Section 181Cr.P.C-Section 397, 401
High Courts10 Sept 2026Disposed Of
Endela Rami Reddy Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 2128
Constitution of India-Article 226, 14, 300-A
High Courts10 Sept 2026
Sri Pothuluri Veerabhrahmendra Swamivari Devasthanam Committee Vs The Government Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 2125
Constitution of India-Article 226
High Courts10 Sept 2026
Chitturu Venkata Subba Rao Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 2124
Constitution of India-Article 21, 226A.P. Charitable Hindu Religious Institutions and Endowment Act 30 of 1987-Section 82(2), Exception to Section 82(2), Explanation to Sub-Section (2) of Section 82Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Lease of Agricultural Lands Rules, 2003-Rule 3, 3(2), 3(3), 4(3), 5, 9(f)
High Courts10 Sept 2026
Pasupuleti Raveendra Babu & Anr. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 2118
Constitution of India-Article 226, 300AWork Licensees Rules 2008Telegraph Act-Section 10
High Courts10 Sept 2026
Mangalagiri Textile Mills Private Limited Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 2104
Bharatiya Nyaya Sanhita, 2023-Sections 438 and 442
High Courts10 Sept 2026
Mourya Vardan Reddy Alias Gopireddy Mourya Vardan Reddy Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 2095
Code of Criminal Procedure, 1973-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts10 Sept 2026
Chilakala Dhanush Venkata Pavan Kumar Alias Dhanush Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 2094
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c) read with 22(b)
High Courts10 Sept 2026
M Kishore Kumar Reddy Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 2093
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482A.P. Excise Act-Sections 34(1)(i) read with 34
High Courts10 Sept 2026
P.Amarnath Vs The General Superintendent, PW Workshop Division, Sithanagaram, Tadepalli & Ors.
Andhra Pradesh High Court · 2024 INSC 549
Administrative Tribunal Act, 1985-Section 19A.P. Reorganization Act, 2014-Section 77, 77(1), 2(a)Constitution of India-Articles 14, 16, 21, 309
High Courts10 Sept 2026
P.Amarnath Vs The General Superintendent, PW Workshop Division, Sithanagaram, Tadepalli & Ors.
Andhra Pradesh High Court · 2024 INSC 549
Administrative Tribunal Act, 1985-Section 19Andhra Pradesh Reorganization Act, 2014-Section 77, 77 (1), 2 (a)Constitution of India-Articles 14, 16, 21, 309
High Courts10 Sept 2026
Kadabala Siva Kumar Reddy Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 2046
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 36A(4), 20(4), clause (bb) of sub-section (4) of Section 20Code of Criminal Procedure-Section 167(2)
High Courts10 Sept 2026
Dudela Venkata Reddy Alias Devudu & Ors. Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 2045
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483, 482Bharatiya Nyaya Sanhita, 2023-Sections 189(2), 191(2), 118(1), 329(3), 324(4) read with 190, 109(1), 308
High Courts10 Sept 2026
Machikuri Sachin & Ors. Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 2043
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 270, 273Cr.P.C-Section 437, 438, 439, 482
High Courts10 Sept 2026Allowed
Chandraiahgari Madusudhan Reddy Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 2042
Code of Criminal Procedure, 1973-Section 311, 437, 438, 439, 482Protection of Children From Sexual Offences (POCSO) Act, 2012-Section 9, 33(5)IPC-Sections 366A, 376, 506
High Courts10 Sept 2026
Turubilli Uday Kumar Alias Uday Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 2041
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B) read with 8(c)
High Courts10 Sept 2026
Iswar Gujrar & Anr. Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 2040
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Section 303(2)Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B), 25 read with 8(c)
High Courts10 Sept 2026
Padalam Khara Alias Pangi Padamlam Alias Niranjan Alias Indrajit Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 2039
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B) read with 8(c)
High Courts09 Sept 2026
B Jyothi Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 2135
Constitution of India-Article 226, 14, 16, 21Andhra Pradesh Civil Services (CC and A) Rules, 1991-Rule 8(1)CPC-Section 151