High Courts28 Sept 2026
M V Govindu & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6496
Constitution of India-Article 226, 14, 21CPC-Section 151
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2026
544 judgments · page 5 of 28
High Courts28 Sept 2026
Garbham Ram Kamal Priyatham Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 6495
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(B)
High Courts28 Sept 2026
Abdul Hadhi Jibin VKC & Ors. Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 6494
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(C), 8(c)
High Courts28 Sept 2026
Andiboyina Sai Kumar Alias Sanju Sai Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 6492
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 Courts28 Sept 2026
Babulu Takri Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 6491
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(C), 8(c)
High Courts28 Sept 2026
Gollori Anand Alias Sileru Anand Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 6489
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(B)
High Courts28 Sept 2026
Tirupathi Nanda Kumar Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 6488
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 27(b)
High Courts28 Sept 2026
Raffles Dixon Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 6487
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483(1)NDPS Act
High Courts28 Sept 2026Dismissed
Modepalli Surendra & Anr. Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 6483
Code of Criminal Procedure, 1973-Section 437, 438, 439, 482, 161Indian Penal Code-Section 427, 509, 506, 34BNSS-Section 528
High Courts28 Sept 2026
Kondaveeti Gopi Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 6482
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483, 194
High Courts28 Sept 2026
Vanka Gurumurthy & Ors. Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 6478
Code of Criminal Procedure, 1973-Section 437, 438, 439, 482Bharatiya Nyaya Sanhita, 2023-Section 85Dowry Prohibition Act, 1961-Section 3, 4
High Courts28 Sept 2026
P.H. Bharathi Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6463
Constitution of India-Article 226, 14, 19(1)(g), 300-AMMDR Act-Section 21(4)Andhra Pradesh Minor Mineral Concession Rules, 1966-Rule 26, 26(3)(iii), 26(4)
High Courts28 Sept 2026
Boya Anjaiah & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6704
Constitution of India-Article 226, 14, 19(1)(g), 300-AAndhra Pradesh Minor Mineral Concession Rules, 1966-Sub-Rule (3)(iii) of Rule 26CPC-Section 151
High Courts28 Sept 2026
M/s Eesha Sai Constructions Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6694
Constitution of India-Article 226CPC-Section 151
High Courts28 Sept 2026
Vuddaraju Ramesh Chandra Varma Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6693
Right of Children to Free and Compulsory Education Act, 2009-Section 12(1)(c)Constitution of India-Articles 14, 21A
High Courts28 Sept 2026
Gaddam Subbarami Reddy Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6714
Constitution of India-Article 226, 14 and 21CPC-Section 151
High Courts28 Sept 2026Allowed
Athikari Sreenivasulu Vs Eega Chenayyagari Sankar Reddy & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6713
C.P.C.-Section 60, 60(1)(g), Order XXXVIII Rule 5Constitution of India-Article 227
High Courts28 Sept 2026Disposed Of
Dayyam Narasimha Reddy Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6711
Constitution of India-Article 226, 14 and 21Arms Act, 1959-Section 13Arms Rules, 2016-Rule 11, 13 and 14
High Courts28 Sept 2026
Nori Srinivasa Rao Vs State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6707
Constitution of India-Article 226, 14, 16CPC-Section 151
High Courts28 Sept 2026
Chintala Hymavathi Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6454
Constitution of India-Article 226, 22(5), 22(2), 21Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986-Section 2(g), 3(1), 3(2)IPC-Section 302, 120(B), 143, 147, 148 r/w 149, 498-A, Chapter XVI, Chapter XVII, Chapter XXII