COURT ARCHIVE

Andhra Pradesh High Court judgments, 2026

884 judgments · page 33 of 45

High Courts07 Sept 2026Disposed Of

Gopesetti Madhuri Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 1161

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 482IPC-Sections 420, 403, 409 read with 120-BPrevention of Corruption Act-Section 13(2)

Read judgment

High Courts07 Sept 2026Dismissed

Vantakula Manikanta Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 1160

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(C), 25 read with 8(c), 37

Read judgment

High Courts07 Sept 2026Disposed Of

Gurajala Satish & Anr. Vs State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 1183

Cr.P.C-Section 437/438/439/482, 482BNSS-528IPC-Sections 420, 509, 506 read with Section 34, 354-A

Read judgment

High Courts07 Sept 2026Allowed

Thammisetti Kasturi Ranga Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 1182

Code of Criminal Procedure, 1973-Section 437, 438, 439, 482, 311BNSS-Section 528Negotiable Instruments Act, 1881-Section 138

Read judgment

High Courts07 Sept 2026Allowed

Smt. Adusumilli Anasuya Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 1181

Cr.P.C-Section 437/438/439/482, 482BNSS-528Negotiable Instruments Act, 1881-Section 138

Read judgment

High Courts07 Sept 2026Allowed

Ahamamd Hajia Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 0764

Code of Criminal Procedure-Section 437/438/439/482Bharatiya Nagarik Suraksha Sanhita, 2023-528, Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c) read with 20(b)(ii)(B)

Read judgment

High Courts07 Sept 2026Allowed

Korra Sethu Alias Mr Alias Ram Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 0763

Read judgment

High Courts07 Sept 2026Allowed

Borigorla Thirupathaiah & Anr. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 0762

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Bharatiya Nyaya Sanhita, 2023-Sections 189 (2), 191 (2), 132, 121 (1) and 109 (1) read with 190

Read judgment

High Courts07 Sept 2026

Madhavarapu Suresh Babu Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 0761

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(C), 8(c)

Read judgment

High Courts07 Sept 2026Dismissed

Kotapati Marthamma & Ors. Vs The State Of Ap & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 0733

Constitution of India-Article 226Andhra Pradesh Co-operative Socities Act, 1964-Section 12-A

Read judgment

High Courts07 Sept 2026Partly Allowed

Nattala Pradeep Pramodh & Anr. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 0723

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

Read judgment

High Courts07 Sept 2026Allowed

Prafulla Pradhan & Anr. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 0724

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c) read with 20(b)(ii)(C)

Read judgment

High Courts07 Sept 2026Dismissed

Tukekula Eswar Kiran Kumar Reddy Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 0696

Code of Criminal Procedure, 1973-Section 437, 438, 439, 482, 267Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 482Indian Penal Code-Section 409, 420, 468, 471, 120-B, 406

Read judgment

High Courts07 Sept 2026Dismissed

Donthireddy Vasudeva Reddy Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 0695

Code of Criminal Procedure, 1973-Section 437, 438, 439, 482, 267Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 482, 482(2)Indian Penal Code, 1860-Sections 409, 420, 468, 471, 120-B, 406, 120B

Read judgment

High Courts03 Sept 2026

Bethi Yugandhar Muni Prasad Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 0760

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Prevention of Corruption Act, 1988-Sections 13(2) read with 13(1)(b)

Read judgment

High Courts03 Sept 2026Dismissed

G. Papa Rao Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 0759

I.P.C.-Sections 120-B, 379, 386, 392, 420, 447 & 465Prevention of Damage to Public Property Act, 1984-Section 3Mines and Mineral (Development & Regulation) Act, 1957-Section 21

Read judgment

High Courts03 Sept 2026Allowed