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Andhra Pradesh High Court judgments, 2026

544 judgments · page 3 of 28

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High Courts29 Sept 2026Allowed

M Swapna Vs The Acharya N G Ranga Agricultural University

Andhra Pradesh High Court · (2026) 09 AP CK 6479

Constitution of India-Article 226, 14, 16Andhra Pradesh State and Subordinate Service Rules, 1966-Rule 18(b)(ii)Code of Civil Procedure, 1908-Section 151
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High Courts29 Sept 2026

Vucha Sai Mahesh Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6477

Constitution of India-Article 226, 14, 21CPC-Section 151
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High Courts29 Sept 2026

Rockcrete Infrastructures And Logistics Pvt Ltd & Anr. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 6476

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 316(2), 316(4), 316(5), 318(4)Arbitration and Conciliation Act, 1996
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High Courts29 Sept 2026Dismissed

The Divisional Manager, United India Insurance Co. Ltd Vs Jerripothula Ganga Devi & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6475

IPC-Section 304-AMotor Vehicles Act, 1988-Sections 2(19), 2(30)CPC-Order 41, Section 151
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High Courts29 Sept 2026Dismissed

Milestone Constructions Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6473

Arbitration & Conciliation Act, 1996
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High Courts29 Sept 2026Dismissed

Indian Oil Corporation Ltd & Ors. Vs M/s.Krishna Agencies & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 6472

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High Courts29 Sept 2026Dismissed

M/s. Oriental Insurance Company Limited Vs G. Saraswathi & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6471

Motor Vehicles Act, 1988-Section 173IPC-Section 304-A
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High Courts29 Sept 2026Allowed

Sajja Srinivasa Rao Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 6470

Indian Penal Code-Section 353, 506Cr.P.C-Section 437, 438, 439, 482BNSS-Section 528
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High Courts29 Sept 2026

P Ravichandra Raju Vs The District Employement Officer & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6469

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High Courts29 Sept 2026Dismissed

Kasukurthi Venkateswarlu Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6468

Municipalities Act
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High Courts29 Sept 2026Dismissed

Andhra Pradesh State Road Transport Corporation Vs Amavasya Rajamma

Andhra Pradesh High Court · (2026) 09 AP CK 6467

Indian Penal Code-Sections 337, 338CPC-Order 41, Section 151
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High Courts29 Sept 2026

C Soundar Raju & Ors. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 6466

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 118(1), 3(5)
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High Courts29 Sept 2026Dismissed

A.P.S.R.T.C., Hyderabad, Rep By Its Managing Director Vs Mortha Lakshmi & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6465

IPC-Sections 304-A, 338CPC-Order 41, Section 151
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High Courts29 Sept 2026Dismissed

M/s. Oriental Insurance Company Limited Vs G. Saraswathi & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6464

Motor Vehicles Act, 1988-Section 173IPC-Section 304-A
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High Courts29 Sept 2026

Veeraswamy Santhosh Alias V Santhosh Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 6461

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Indian Penal Code, 1860-Section 370(A)(2)Immoral Traffic (Prevention) Act, 1956-Sections 3(1), 4(1), 5(1), 7(1)
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High Courts29 Sept 2026

Musilipeti Dileep Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 6458

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 194, 480, 483
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High Courts29 Sept 2026

The Union Of India & Ors. Vs Kunda Pradeep Babu & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6698

Bharatiya Nagarik Suraksha Sanhita (BNSS) Act, 2023-Section 61(2)Prevention of Corruption Act-Sections 7, 8, 9, 10 and 12Constitution of India-Article 226, 227, 32, 136, 14, 15, 16, 323-A, 323-B
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High Courts29 Sept 2026

Neelam James Aided High School Vs Mr Kona Seshidar IAS & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6712

Contempt of Courts Act, 1971-Sections 10, 12Right of Children to Free and Compulsory Education Act, 2009-Sections 19, 25
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High Courts29 Sept 2026

Sri Padma Committee Aided Primary School Vs Mr Kona Seshidar I A S & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6710

Contempt of Courts Act, 1971-Sections 10 to 12Right of Children to Free and Compulsory Education Act, 2009-Sections 19, 25
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High Courts29 Sept 2026

St. Jacob'S Aided U.P And High School Vs Mr Kona Seshidar I A S & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6708

Contempt of Courts Act, 1971-Sections 10, 11, 12Right of Children to Free and Compulsory Education Act, 2009-Sections 19, 25
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