High Courts23 Sept 2026
Karra Anusha Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 4247
Cr.P.C-Sections 437, 438, 439, 482BNSS-Section 528
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2026
987 judgments · page 29 of 50
High Courts23 Sept 2026
Gollapudi Srinivasa Rao @ Vasu Vs The State Of Ap & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 4246
Cr.P.C-Section 437, 438, 439, 482BNSS-Section 528
High Courts23 Sept 2026
Poojari Reddepa Alias Siva Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 4181
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Bharatiya Nyaya Sanhita, 2023-Sections 143(2) and 144(2)Prevention of Immoral Traffic Act, 1956-Sections 3(1), 4(1), 5(1)(a) and 7(1)(a)
High Courts23 Sept 2026
Kumbagiri Vijaya Kumar Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 4182
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Sections 303(2), 49, 61(2), 3(5)Andhra Pradesh Forest Act, 1967-Sections 20(1)(d)(i)(a)(b), 20(1)(c)(ii)(iii)(iv)(ix)(x), 36(a), 32-A
High Courts23 Sept 2026
K Vinod Kumar Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 4183
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483
High Courts23 Sept 2026Partly Allowed
Pothabathula Venkata Ramakrishna & Ors. Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 4184
Indian Penal Code-Sections 498-A and 109 read with Section 34Dowry Prohibition Act-Sections 3 and 4Cr.P.C-Sections 437, 438, 439, 482
High Courts23 Sept 2026
P Siro Latha & Anr. Vs Kona Sasidhar IAS & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 4238
Contempt of Courts Act 1971-Sections 10 to 12, 10, 12Constitution of India-Article 215CPC-Section 151
High Courts23 Sept 2026
Sri Rachapudy Nagabhushanam Degree And P.G. College (Autonomous) Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 4237
Constitution of India-Article 226, 14All India Council for Technical Education Act 1987Andhra Pradesh Education Act 1982
High Courts23 Sept 2026
Pulagam Suryanarayana Reddy Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 4185
Cr.P.C-Section 437/438/439/482BNSS-Section 528Negotiable Instruments Act-Section 138
High Courts23 Sept 2026
Poojari Reddepa Alias Siva Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 4186
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Sections 143(2), 144(2)Prevention of Immoral Traffic Act, 1956-Sections 3(1), 4(1), 5(1)(a), 7(1)(a)
High Courts23 Sept 2026
Pothula Alias Potula Anand Kumar Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 4187
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 & 483Bharatiya Nyaya Sanhita, 2024-Sections 318(2), 69, 351(2), 3(5)IPC-Sections 90, 375, 376
High Courts23 Sept 2026
Kumbagiri Vijaya Kumar Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 4189
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Sections 303(2), 49, 61(2), 3(5)Andhra Pradesh Forest Act, 1967-Sections 20(1)(d)(i)(a)(b), 20(1)(c)(ii)(iii)(iv)(ix)(x), 36(a), 32-A
High Courts23 Sept 2026
Kella Ramprasad & Ors. Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 4190
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 140(3), 118(1), 115(2), 3(5)
High Courts23 Sept 2026
Krishna Khila & Anr. Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 4191
NDPS Act
High Courts23 Sept 2026Allowed
Abdul Azeez B & Anr. Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 4192
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(C), 8(c)
High Courts23 Sept 2026
Vennapusa Jayapal Reddy Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 4232
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483(1)
High Courts23 Sept 2026
Kappa Shanmugam Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 4195
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 351(2), 3(5)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(B), 8(c)
High Courts22 Sept 2026Allowed
Krishnan Murthy & Anr. Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 4126
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Indian Penal Code, 1860-Sections 379, 34Andhra Pradesh Forest Act, 1967-Sections 20(1)(d)(i)(a) read with 20(1)(c), ii, iii, iv, x, 36(a)
High Courts22 Sept 2026
MG PTR, Sri Karthikeya Rice Industries Vs Secy A P E R C Hyderabad & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 4144
Constitution of India-Article 226, 14, 19(1)(g), 300AAndhra Pradesh Electricity Reform Act, 1998Electricity Act, 2003
High Courts22 Sept 2026
S. Meeraj Ahammed & Ors. Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 4161
Code of Criminal Procedure, 1973-Sections 437, 438, 439, 482, 239, 156(1), 155(2)Indian Penal Code-Sections 420, 447, 427, 34BNSS-Section 528