COURT ARCHIVE

Andhra Pradesh High Court judgments, 2026

544 judgments · page 20 of 28

High Courts07 Aug 2026Dismissed

Sreerangarajula Gopinath Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 08 AP CK 2051

BNS Act-u/s 115(2), 126(2), 329(3), 324(4), 303(2), 79, 351(2), r/w 3(5), 132IPC-U/s 279, 429, 341, 353, 506 r/w 34, 324, 323 r/w 34, 501, 506, 507, 355, 341 r/w 34, 188, 189, 505(2)IT Act 2000-Section 67

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High Courts07 Aug 2026

Nammi Balakrishna Vs Romala Nookaraju & Anr.

Andhra Pradesh High Court · (2026) 08 AP CK 2050

CPC-Order 41, Section 151IPC-Sections 337, 338Workmen’s Compensation Act

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High Courts07 Aug 2026Dismissed

Smt. M. Geetharani & Ors. Vs M/s. R P Transport & Ors.

Andhra Pradesh High Court · (2026) 08 AP CK 2049

Motor Vehicles Act, 1988-Section 173IPC-Section 304-A

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High Courts07 Aug 2026

Manikanta Enterprises Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 08 AP CK 2040

Constitution of India-Article 226, 14, 19(1)(g), 300-AA.P. Minor Mineral Concession Rules, 1966-Sub-Rule (3)(iii) of Rule 26Mines and Minerals (Development and Regulation) Act, 1957

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High Courts07 Aug 2026Disposed Of

B.Nanda Kishore Reddy & Anr. Vs State of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 08 AP CK 2039

Constitution of India-Article 226CPC-Section 151A.P Rights in land and pattedar Passbooks Act, 1971-Section 5, 5(5), 9

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High Courts07 Aug 2026Allowed

Ankem Suma Harshitha Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 08 AP CK 2038

Constitution of India-Article 226A.P. Prevention Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986-Sections 3 (1), 3 (2), 2 (g), 3Indian Penal Code-Sections 420, 386, 34, Chapter XVII, XXII, 267, 268 & 269, Chapter XVIII, Chapter XVI, Chapter XV

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High Courts07 Aug 2026Allowed

M/s. Triple Line India Pvt Ltd Vs The Principal Commissioner Of Central Tax & Ors.

Andhra Pradesh High Court · (2026) 08 AP CK 2037

Service Tax Rules, 1994-Rule 4A, 4A(ii)CENVAT Credit Rules, 2004-Rule 9, 14, 9(2), 9(1)Service Tax (Finance Act), 1994-Section 70

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High Courts07 Aug 2026Dismissed

C.V.Pavan Kumar Vs Education (E. E. I) Department & Ors.

Andhra Pradesh High Court · (2026) 08 AP CK 2036

Constitution of India-Article 16Registration of Births and Deaths Act-Section 12/17

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High Courts07 Aug 2026Allowed

Ankem Suma Harshitha Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 08 AP CK 2035

Constitution of India-Article 226A.P. Prevention Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986-Sections 3 (1), 3 (2), 2 (g), 3Indian Penal Code-Sections 420, 386 r/w.34, Chapter XVII, XXII, 267, 268 & 269, Chapter XVIII, Chapter XVI, Chapter XV

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High Courts07 Aug 2026Allowed

M/s. Triple Line India Pvt Ltd Vs The Principal Commissioner Of Central Tax & Ors.

Andhra Pradesh High Court · (2026) 08 AP CK 2034

Service Tax Rules, 1994-Rule 4A, 4A(ii)CENVAT Credit Rules, 2004-Rule 9, 14, 9(2), 9(1)Service Tax (Finance Act), 1994-Section 70

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High Courts07 Aug 2026Dismissed

C.V.Pavan Kumar Vs Education (E. E. I) Department & Ors.

Andhra Pradesh High Court · (2026) 08 AP CK 2033

Constitution of India-Article 16Registration of Births and Deaths Act-Section 12/17

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High Courts07 Aug 2026Dismissed

Tatapudi Suresh Kumar Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 2023

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 137(1)(b), 143(4) and 61(2) read with and 3(5)

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High Courts07 Aug 2026Allowed

Sri Boggavarapu Manikumar & Anr. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 2022

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Sections 409, 420, 102b read with 34

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High Courts07 Aug 2026

C Pavan Kumar Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 2021

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 118(1), 109(1), 351(2) read with 3(5)

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High Courts07 Aug 2026

Easambatti Gajendra Alias Rohith Reddy & Anr. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 2020

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Indian Penal Code, 1860-Sections 47, 379Andhra Pradesh Forest Act, 2016-Sections 20 (1)(c)(i)(ii)(iii)(iv)(x), 20(1)(d)(i)(a)

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High Courts07 Aug 2026Dismissed

Divakar Jaggula Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 2019

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 352, 353(1)(c) and 196(1)Information Technology Act, 2000-Section 67

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High Courts07 Aug 2026

Padalam Khara Alias Indrajit Alias Indu Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 2018

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B) read with 8(c)

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High Courts07 Aug 2026

Garikipati Rupa Vani Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 2017

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 118(1), 85 and 127(2) read with 3(5)SCs and STs (PoA) Act

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High Courts07 Aug 2026

V Mohan Raj, Katari Rakesh Vs The State Of Andhra Pradesh

Andhra Pradesh High Court

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c) read with 22(b)(ii)(C); Section 2; Section 2(viia)

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High Courts07 Aug 2026

V R Venkatesh Vs The State Of Andhra Pradesh

Andhra Pradesh High Court

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 309(4) and 351(2)

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