Employees’ State Insurance Act, 1948-Section 1(3), 1(5), 75, 85-BAndhra Pradesh Municipal Corporations Act, 1994Greater Hyderabad Municipal Corporation Act, 1955

Read judgment

High Courts11 Aug 2026Dismissed

Apsrtc Vs D Parthasarathy & Ors.

Andhra Pradesh High Court · (2026) 08 AP CK 2045

IPC-Section 304-A

Read judgment

High Courts11 Aug 2026

Sri Karnati Vijay Alias Vijay Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 2014

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

Read judgment

High Courts11 Aug 2026

Sankili Pandi D Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 2025

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

Read judgment

High Courts11 Aug 2026

Kollapudi Venkata Ramanaiah Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 2010

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

Read judgment

High Courts11 Aug 2026Dismissed

Kolakani Ramanjaneyulu & Anr. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 2011

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 35(3)Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 333, 3(5)

Read judgment

High Courts11 Aug 2026Dismissed

Kambapati Suresh Babu @ Suresh Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 2012

Cr.P.C-Section 372/374(2)/378(4), 313, 428CPC-Section 151IPC-Section 302

Read judgment

High Courts10 Aug 2026Disposed Of

G. Ramakrishnudu Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 08 AP CK 2041

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

Read judgment

High Courts10 Aug 2026Dismissed

Palla Nagaraju Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 2013

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483, 72(2)Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(C)Constitution of India-Article 21

Read judgment

High Courts10 Aug 2026Dismissed

Syed Zaid As Per Fir Shown As Syed Jaid Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 2024

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 189(3), 191(2), 191(3), 189(5), 192, 196(1)(a), 197(1)(c), 132, 121(1), 109(1), 61(2), 49 read with 190

Read judgment

High Courts10 Aug 2026Writ petition disposed of

T. V. Sai Kumar Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court

Ryotwari Patta) Act, 1956Inams Abolition Act, 1956Inam Abolition Act, 1956-Section 2A

Read judgment

High Courts10 Aug 2026Criminal Petition is dismissed

Suchitra Jadhav Vs The State Of Andhra Pradesh

Andhra Pradesh High Court

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 Aug 2026Disposed Of

The State Of Andhra Pradesh & Ors. Vs Narasimha Pratap Bhagavatula & Ors.

Andhra Pradesh High Court · (2026) 08 AP CK 2054

Constitution of India-Articles 14, 19 and 21Census Act, 1948Census Rules, 1990-Rule 8(iv)

Read judgment

High Courts07 Aug 2026Dismissed

Sri Palanati Veerula Devasthanam Vs The State Of AP & Ors.

Andhra Pradesh High Court · (2026) 08 AP CK 2053

Hindu Religious Act, 1927-Section 38Registration Act, 1908Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987-Section 76

Read judgment

High Courts07 Aug 2026Dismissed

M/s. Ramgad Minerals And Mining Limited Vs The Union Of India & Ors.

Andhra Pradesh High Court · (2026) 08 AP CK 2052

Companies Act, 1956Mines and Minerals (Development and Regulation) Act, 1957-Section 5(1), 10A, 10A(2)(c), 5(1)(b), Rule 11(5), 11(5), 11A, 10A(1)Mines and Minerals (Development and Regulation) Amendment Act, 2015-Section 10A, 10A(1)

Read judgment

High Courts07 Aug 2026Dismissed

Sreerangarajula Gopinath Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 08 AP CK 2051

BNS Act-u/s 115(2), 126(2), 329(3), 324(4), 303(2), 79, 351(2), r/w 3(5), 132IPC-U/s 279, 429, 341, 353, 506 r/w 34, 324, 323 r/w 34, 501, 506, 507, 355, 341 r/w 34, 188, 189, 505(2)IT Act 2000-Section 67

Read judgment