COURT ARCHIVE

Andhra Pradesh High Court judgments, 2026

544 judgments · page 23 of 28

High Courts08 May 2026Dismissed

Vemula Subbaramaiah & Ors Vs P Venkateswarlu & Ors

Andhra Pradesh High Court · (2026) 05 AP CK 0044

Contempt Of Courts Act, 1971 - Section 10, 11, 12Andhra Pradesh (Andhra Area) Estates (Abolition And Conversion Into Ryotwari) Act, 1948 - Section 54(1)Constitution Of India, 1950 - Article 226

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High Courts08 May 2026Allowed

Maram Mohan, S/O Veera Nagendra Rao Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 05 AP CK 0054

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Bharatiya Nyaya Sanhita, 2023 - Section 111, 111(2)b, 318(4), 319(2), 336(1)Information Technology Act, 2000 - Section 66(D)

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High Courts08 May 2026Disposed Of

Nikhil Omprakash Malpani Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 05 AP CK 0053

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3), 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 316(2), 318(4)

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High Courts08 May 2026Disposed Of

Tavanam Harshavardhan Reddy & Ors Vs State Of Andhra Pradesh & Ors

Andhra Pradesh High Court · (2026) 05 AP CK 0052

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 108

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High Courts08 May 2026Allowed

Gampa Chakravarthi, S/O Venkata Satyanarayana Murthy Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 05 AP CK 0051

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 316(2), 318(4)

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High Courts08 May 2026Allowed

Palavalasa Siva, S/O Palavalasa Asiramma Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 05 AP CK 0050

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 20(b)(ii)(B)

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High Courts04 May 2026Disposed Of

Prahalada Consumers Cooperative Central Stores Limited Vs Manazeer Jilani Samoon IAS & Ors

Andhra Pradesh High Court · (2026) 05 AP CK 0049

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High Courts04 May 2026Disposed Of

Gurram Madhusudhana Rao,, S/O. Malyadri Vs State Of Andhra Pradesh & Ors

Andhra Pradesh High Court · (2026) 05 AP CK 0045

Andhra Pradesh Minor Mineral Concession Rules, 1966 - Rule 26, 26(3)(iii)Constitution Of India, 1950 - Article 226

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High Courts01 May 2026

V Venkateswara Rao, Died & Ors Vs C Sathyanarayana & Ors

Andhra Pradesh High Court · (2026) 05 AP CK 0047

Code Of Criminal Procedure, 1973 - Section 372, 378(4)Negotiable Instruments Act, 1881 - Section 138Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 413

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High Courts01 May 2026Disposed Of

Shaik Saleem, S/O Mastanvali @ Mabusubhani@Mabula Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 05 AP CK 0046

Indian Penal Code, 1860 - Section 376ABProtection Of Children From Sexual Offences Act, 2012 - Section 6Juvenile Justice (Care And Protection Of Children) Act, 2015 - Section 9, 94

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High Courts29 Apr 2026Dismissed

Mandava Naga Venkata Purnachandra Rao Vs Puwada Bapiraju

Andhra Pradesh High Court · (2026) 04 AP CK 0586

Limitation Act, 1963 - Section 3Code Of Civil Procedure, 1908 - Order 14, Rule 2, Order 41, Rule 25

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High Courts29 Apr 2026Allowed

Laggisetti Murlidhar, S/O. Sri (Late) Achutarao Vs Maddala Mani, W/O. Sri (Late) Govinda Rajulu

Andhra Pradesh High Court · (2026) 04 AP CK 0602

Code Of Civil Procedure, 1908 - Section 144, 151Code Of Civil Procedure, 1908 - Order 9 Rule 13, Order 21 Rule 36

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High Courts29 Apr 2026Allowed

Sarepalli Mani Kumari,, W/O S Sarath Babu Vs Sarepalli Srinivasa Rao, S/O S Venkateswara Rao & Ors

Andhra Pradesh High Court · (2026) 04 AP CK 0601

Code Of Civil Procedure, 1908 - Order 7, Rule 14, Order 33, Rule 1Constitution Of India, 1950 - Article 227

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High Courts29 Apr 2026Dismissed

Vipparfhi Sundara Rao Vs Sharon Rose Komanapalli And Others

Andhra Pradesh High Court · (2026) 04 AP CK 0597

Code Of Civil Procedure, 1908 - Section 24, 151Code Of Civil Procedure, 1908 - Order 6 Rule 17

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High Courts20 Apr 2026Allowed

M/S S S Builders Vs State Of Andhra Pradesh & Ors

Andhra Pradesh High Court · (2026) 04 AP CK 0590

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High Courts20 Apr 2026Allowed

Addanki @ Mekathoti Rishika Vs Addanki Deepak Kumar

Andhra Pradesh High Court · (2026) 04 AP CK 0589

Code Of Civil Procedure, 1908 - Section 24Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 79, 85Dowry Prohibition Act, 1961 - Section 3, 4

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High Courts20 Apr 2026Allowed

Nagireddy Rajakumari, W/O Ramana Reddy Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 04 AP CK 0588

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 143, 149, 420, 464, 465, 467, 468, 471Information Technology Act, 2000 - Section 66

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High Courts20 Apr 2026Disposed Of

G Hari Krishna, S/O. G. Gopala Naidu Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 04 AP CK 0587

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3), 482Andhra Pradesh Forest Act, 1967 - Section 20(1)(c)(ii)(v)(vi)(vii)(ix)(x), 52(d), 62A(3)Forest Conservation Act, 1980 - Section 2

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High Courts17 Apr 2026Disposed Of

Minerals Rep By Its Proprietor Vramesh & Ors Vs Viswa Jyothi Exim Alias Logistic Private Limited & Ors

Andhra Pradesh High Court · (2026) 04 AP CK 0596

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 438, 442

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High Courts17 Apr 2026Allowed

Dadam Aruna & Ors Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 04 AP CK 0595

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 103(1), 115(2)

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