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Andhra Pradesh High Court judgments, 2026

884 judgments · page 35 of 45

High Courts18 Aug 2026Dismissed

Bhupati Associates, A Registered Partnership Firm, Having Its Registered Office At H.No. 4-55-32/56, 0pp. Little Flower School, 1st Lane, Vidyanagar, Guntur-522007. Rep. By Its Authorized Signatory Mr. Malreddy Madhubabu, S/o. Mohan Reddy, Aged About 46 Years, Occu Private Employee R/o. 17-1-383/75, Amrutha Apartments, Vinay Nagar, Saidabad, Hyderabad - 500059. Vs The State Of Andhra Pradesh, Rep. By Its Pri. Secretary, Endowments Department, Secretariat, Velagapudi,Guntur District, 522239

Andhra Pradesh High Court · (2026) 08 AP CK 0171

Urban Land (Ceiling and Regulation) Act, 1976Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987-Section 43(5), 43 (10), 43(10), sub-section (5), sub-section (9), 87, 43Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
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High Courts18 Aug 2026Disposed Of

Ande Veera Venata Satyanarayana Vs The Government Of A P

Andhra Pradesh High Court · (2026) 08 AP CK 0166

Andhra Pradesh Co-operative Societies Act, 1964-Section 7, 30, 30(1)(a), 32, 32(7), 32(7)(A), 32(7)(a)(i), 32(A), 32(A)(1), 34, 34(1), 37(2), 50, 51, 52, 53, 79(A)(1)(e), 79A, 130Andhra Pradesh Co-operative Societies Rules, 1964-Rule 23, 23(2), 23-A, 23-AAA, 23-AAA(3), (4) and (5), 23-AAA(5), 24
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High Courts18 Aug 2026

Kusam Koteswaramma Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 0165

Constitution of India-Article 226, 14, 19(1)(g) and 300-AAndhra Pradesh Minor Mineral Concession Rules, 1966-Sub-Rule (3)(iii) of Rule 26Mines and Minerals (Development and Regulation) Act, 1957
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High Courts17 Aug 2026Allowed

Ankit Shekhawat Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 0159

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483, 58, 187Bharatiya Nyaya Sanhita, 2023-Sections 319(2), 3(5), 23The Information Technology Act, 2000-Section 66-D
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High Courts17 Aug 2026Partly Allowed

Madakam Venkateswararao Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · 2026 INSC 744

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483, 187(2) and (3), 187(2)Bharatiya Nyaya Sanhita, 2023-Sections 329(3), 126(2), 308(3), 111(2)(b), 111(3)(6) and 111(2) read with 3(5)Andhra Pradesh Land Grabbing (Prohibition) Act, 1982-Sections 4 & 5
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