High Courts08 Sept 2026
Makhthala Somasekhar Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 1180
Constitution of India-Article 226, 14, 19, 21 and 26AP Municipalities ActAP Police act-Section 30
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2026
884 judgments · page 32 of 45
High Courts08 Sept 2026Partly Allowed
Abburi Krishna Vs Thalla Kotaiah & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 1178
Code of Criminal Procedure-Section 437, 438, 439, 482, 70 (2), 87BNSS-Section 528the Act-Section 143-A
High Courts08 Sept 2026Disposed Of
Naladi Lakshmi Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 1177
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 480Bharatiya Nyaya Sanhita, 2023-Sections 80(2), 85 read with 3(5)Code of Criminal Procedure, 1973-Section 437
High Courts08 Sept 2026Disposed Of
The Krishna District Milk Producers Mutually Aided Cooperative Union Limited Vs The Andhra Pradesh Cooperative Tribunal & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 1176
Andhra Pradesh Mutually Aided Cooperative Societies Act, 1995Constitution of India-Article 226CPC-Section 151
High Courts08 Sept 2026
Rajendra Padi Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 1175
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B), 27(b) read with 8(c)
High Courts08 Sept 2026
V P Ramesh Reddy & Anr. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 1174
Constitution of India-Article 226Code of Civil Procedure-Section 151
High Courts08 Sept 2026
P. Ramesh Reddy Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 1172
Constitution of India-Article 226, 14 and 21CPC-Section 151
High Courts08 Sept 2026
Badithamani Venkata Sai Santhosh Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 1170
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B) read with read with 8(c)
High Courts08 Sept 2026Allowed
Golli Kumar Swami Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 1171
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(C) r/w 8(c)
High Courts08 Sept 2026Allowed
Sukri Arjun Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 1169
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(C) read with 8(c)
High Courts08 Sept 2026
Vantakula Rajubabu Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 1168
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(C) read with 8(c)
High Courts08 Sept 2026
Komma Mallikarjuna Reddy Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 1164
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Indian Penal Code, 1860-Sections 147, 302, 109 read with 149
High Courts08 Sept 2026Dismissed
Bommasani Sai Alias Bommana Sai Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 1162
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 482Bharatiya Nyaya Sanhita, 2023-Sections 127(2), 118(1) and 115(2) read with 3(5)
High Courts08 Sept 2026Disposed Of
Mudduluru Chandra Mohan Raju Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 0735
Constitution of India-Article 226, 300 ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013CPC-Section 151
High Courts08 Sept 2026Dismissed
Nalluri Mohan Rao Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 0734
Constitution of India-Article 14, 21, 226, 300 ACPC-Section 151SC/ST Prevention of Atrocities (POA) Act
High Courts07 Sept 2026Allowed
Chaganti Prassana Kumari Alias Chaganti Bhaskara Lakshmi Prasanna Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 1167
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 528Bharatiya Nyaya Sanhita, 2023-Sections 21(1)(2)(3), 23, 318(4) read with 3(5)Banning of Unregulated Deposit Scheme Act, 2019-sections 29, 30, 7, 27, 8, 21(1), 21(2), 21, 21(2) and 21(3), 3, 7 and 29
High Courts07 Sept 2026
V Venkatesh Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 1166
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Sections 420, 409 read with 120(B), 120-B, 406, 405, 415Prevention of Corruption Act, 1988-Section 13(2)
High Courts07 Sept 2026
Dablu Kumar Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 1186
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B) read with 8(c)
High Courts07 Sept 2026
Alok Digal & Anr. Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 1165
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c) read with 20(b)(ii)(C), 29 (1), 28
High Courts07 Sept 2026
S Balaji Naidu Alias Balaji Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 1163
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 118(1), 74, 133, 351(2) read with 3(5)