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Andhra Pradesh High Court judgments, 2026

884 judgments · page 34 of 45

High Courts03 Sept 2026

Koraseeka Karuna Prasad Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · 2024 INSC 131

Constitution of India-Article 226, 14, 15, 19, 21Code of Civil Procedure-Section 151Andhra Pradesh Police (Stipendiary Cadet Trainee) Rules, 1999

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High Courts03 Sept 2026Disposed Of

Sekharamantri Prameela Vs The State Of AP & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 0730

Constitution of India-Article 226, 14, 19 & 21CPC-Section 151Indian Succession Act, 1925-Section 370, 213

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High Courts03 Sept 2026

Kaila Sanjeeva Rao Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · 2024 INSC 131

Constitution of India-Article 226, 14, 15, 19 and 21Code of Civil Procedure, 1908-Section 151Andhra Pradesh Police (Stipendiary Cadet Trainee) Rules, 1999

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High Courts03 Sept 2026Dismissed

Mohd Khalelur Rahman & Ors. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 0728

Constitution of India-Article 226, Schedule 7, List-1, 246, 243Q, 243R, 243S, Part IX-A, 243P to 243ZGAndhra Pradesh Municipalities (Delimitation of Wards) Rules, 1996-Rule SAP Municipal Corporation Act-Clause - I of Sec.5

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High Courts03 Sept 2026Disposed Of

Javvadi Kiran Jagan Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 0726

Constitution of India-Article 226, Art. 14, 16 and 21CPC-Section 151

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High Courts03 Sept 2026

P V Rajani Kumari & Ors. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 0694

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 115(2) and 333 read with 3(5)

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High Courts03 Sept 2026

Polavaram Venkateswarlu Alias Chalapathi Naidu & Anr. Vs The Station House Officer

Andhra Pradesh High Court · (2026) 09 AP CK 0693

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 180Bharatiya Nyaya Sanhita, 2023-Sections 109(1) read with 3(5)Code of Criminal Procedure, 1973-Section 161

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High Courts03 Sept 2026Disposed Of

Kommana Prasanth Kumar & Ors. Vs State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 0692

Code of Criminal Procedure-Section 437, 438, 439, 482Bharatiya Nagarik Suraksha Sanhitha, 2023-Section 528Indian Penal Code-Section 498-A, 509

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High Courts03 Sept 2026Disposed Of

Kunche Rajendra Prasad & Anr. Vs State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 0691

Bharatiya Nagarik Suraksha Sanhitha, 2023-Section 528Code of Criminal Procedure, 1973-Section 437, 438, 439, 482Indian Penal Code-Sections 354, 323, 506 read with 34

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High Courts03 Sept 2026Disposed Of

Kadavakollu Annapurna & Ors. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 0690

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Cr.P.C-Section 437/438/439/482, 482Prevention of Women From Domestic Violence Act-Section 12

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High Courts03 Sept 2026Allowed

Mukkala Rajendra Prasad Vs Seethina Jaya Bharathi & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 0689

Cr.P.C-Section 372/374(2)/378(4), 256, 309CPC-Section 151Negotiable Instruments Act-Section 138

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High Courts03 Sept 2026Dismissed

Gurrala Chandra Vs The State Of A P & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 0722

Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure, 1973-Section 394

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High Courts03 Sept 2026Dismissed

G.Sreenivasula Reddy Vs Gudimetla Mallikarjuna Rao & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 0721

Negotiable Instruments Act-Section 138

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High Courts03 Sept 2026Dismissed

Nuthikattu Siva Prasad Vs The State Of Ap & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 0720

Negotiable Instruments Act-Section 138

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High Courts03 Sept 2026Allowed

M.Govardhana Naidu Vs Maddina Venkata Subbaiah & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 0688

Constitution of India-Article 227C.P.C.-Order 1 Rule 10(2), Section 151, I Rule 10(2)

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High Courts03 Sept 2026Allowed

Shaik Shahabaj Ali Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 0719

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A, 3(2)(v)Bharatiya Nyaya Sanhita, 2023-Sections 140(2), 308(4), 351(2) read with 3(5)

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High Courts03 Sept 2026

M. Govardhana Naidu Vs Maddina Venkata Subbaiah & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 0718

Constitution of India-Article 227C.P.C.-Order 1 Rule 10(2), Section 151, I Rule 10(2)

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High Courts03 Sept 2026Disposed Of

Vattikuti Janaki Ramayya Vs Meka Ramakrishna Paramahamsa

Andhra Pradesh High Court · (2026) 09 AP CK 0717

Constitution of India-Article 227CPC-Order XXXII Rule 15, Section 151

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High Courts27 Aug 2026Disposed Of

Seshagiri Bodda Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 08 AP CK 2032

Constitution of India-Article 226

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High Courts25 Aug 2026Dismissed

E.O., Sri Anjaneya Swamy Vari Temple Vs M V Satyanarayan Charyulu & Ors.

Andhra Pradesh High Court · (2026) 08 AP CK 2044

A.P. (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956-Section 7, 7(2)A.P. Rights in Land and Pattadar Passbooks Act, 1971Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966-Section 93

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