CourtKutchehry.com

COURT ARCHIVE

Andhra Pradesh High Court judgments, 2026

544 judgments · page 26 of 28

High Courts20 Feb 2026Disposed Of

Adla Santhosh Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 02 AP CK 1592

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3), 482Bharatiya Nyaya Sanhita, 2023 - Section 318(4)Code Of Criminal Procedure, 1973 - Section 41A
Read judgment
High Courts13 Feb 2026Dismissed

Ventrapati Mahesh Alias Pedda Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 02 AP CK 1584

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 - Section 15(A)(3)Code Of Criminal Procedure, 1973 - Section 309Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 14(A)
Read judgment
High Courts09 Feb 2026Disposed Of

Nerella Sadaiah Alias Sathish Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 02 AP CK 1580

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Indian Penal Code, 1860 - Section 34, 120B, 379Andhra Pradesh Forest (Amendment) Act, 2016 - Section 20(1)(c), 20(1)(c)(ii), 20(1)(c)(iii), 20(1)(c)(iv), 20(1)(c)(x), 20(1)(d)(i)(a), 29(1)(4)(a)(i), 32A, 32B, 36(a)
Read judgment
High Courts09 Feb 2026Allowed

D.Rajini Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 02 AP CK 1579

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Indian Penal Code, 1860 - Section 34, 120B, 379Andhra Pradesh Forest (Amendment) Act, 2016 - Section 20(1)(c), 20(1)(c)(ii), 20(1)(c)(iii), 20(1)(c)(iv), 20(1)(c)(x), 20(1)(d)(i)(a), 29(1)(4)(a)(i), 32A, 32B, 36(a)
Read judgment
High Courts09 Feb 2026Disposed Of

Koritipati Uday Bhaskar & Ors Vs State Of Andhra Pradesh & Ors

Andhra Pradesh High Court · (2026) 02 AP CK 1578

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35, 175(3), 175(4), 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2), 111(3), 126(1), 309(6), 310(4), 316(5), 318(4), 351(1)Information Technology Act, 2000 - Section 66D, 67, 67A
Read judgment
High Courts27 Jan 2026Dismissed

Voona Sarveswara Rao Vs Talasu Eswar Rao

Andhra Pradesh High Court · (2026) 01 AP CK 1346

Code Of Civil Procedure, 1908 - Section 100, 151Code Of Civil Procedure, 1908 - Order 7 Rule 11Arbitration And Conciliation Act, 1996 - Section 8, 8(1), 16
Read judgment