COURT ARCHIVE

Andhra Pradesh High Court judgments, 2026

544 judgments · page 8 of 28

High Courts22 Sept 2026

Kavati Krishna Murthy Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 4158

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Sections 420, 425, 464, 468 read with 34Cr.P.C.-Section 156(3)

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High Courts22 Sept 2026Allowed

Chilla Kuru Mohan Reddy & Anr. Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 4157

Code of Criminal Procedure, 1973-Sections 437, 438, 439, 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 34, 448, 503, 506

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High Courts22 Sept 2026

The Commissioner Of Central Excise And Customs, Visakhapatnam Vs M/s. Hindustan Zinc Ltd Visakhapatnam

Andhra Pradesh High Court · (2026) 09 AP CK 4156

Cenvat Credit Rules, 2002-Rule 6(2)Customs Act, 1962-Section 130, 130-ECPC-Section 151

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High Courts22 Sept 2026

Damera Kishore & Anr. Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 4155

Indian Penal Code-Section 498-ADowry Prohibition Act-Sections 3, 4Code of Criminal Procedure-Sections 437, 438, 439, 482, 156(1), 155(2)

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High Courts22 Sept 2026

Painam Mahesh Alais Pynam Mahesh Alais Chintu Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 4171

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 183Bharatiya Nyaya Sanhita, 2023-Sections 137(2), 87, 351(2), 79Protection of Children from Sexual Offences Act, 2012-Section 12 read with 11(iv) read with 11(v)

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High Courts22 Sept 2026

Heerapuram Fayaz Basha Alias Fayaz Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 4172

Code of Criminal Procedure, 1973-Sections 437, 438, 439, 482, 155(1), 155(2), 195, 195(1)(a)(i)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 188, 171-C, 171-F

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High Courts22 Sept 2026Allowed

Arikapudi Raj Kishan Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 4173

Indian Penal Code, 1860-Sections 376(2)(n), 376(D), 120(b), 120-B, 420, 342, 506Cr.P.C-Sections 437, 438, 439, 482BNSS-Section 528

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High Courts22 Sept 2026

M Kiran Alias Kiran Muniraju Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 4174

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 115(2), 85 read with 3(5)Dowry Prohibition Act, 1961-Sections 3, 4

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High Courts22 Sept 2026

Bandla Nagarjuna & Anr. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 4175

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Sections 103(1), 238 read with 3(5)

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High Courts22 Sept 2026

Krishnan Murthy & Anr. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 4176

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Indian Penal Code, 1860-Section 379, 34Andhra Pradesh Forest Act, 1967-Section 20(1)(d)(i)(a) read with 20(1)(c), ii, iii, iv, x, 36(a)

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High Courts22 Sept 2026

Vasupalli Jeethesh Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 4178

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

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High Courts22 Sept 2026

Chimmiri Hanumantha Rao & Anr. Vs The State Of Ap & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 4179

Constitution of India-Article 226Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 5, 23CPC-Section 151

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High Courts22 Sept 2026

The Govt Of Ap., Home Dept. & Ors. Vs M V Durga Rao & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 4240

Andhra Pradesh State Police Subordinate Service Rules, 1996-Rule 2, 15, 15(a), 15(c), 15(d), 15(e)Andhra Pradesh Police Service Rules, 1966-Rule 3(a), 3(d)Andhra Pradesh State and Subordinate Services Rules-Rule 33(c)

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High Courts22 Sept 2026

MG PTR, Sri Karthikeya Rice Industries Vs Secy A P E R C Hyderabad & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 4239

Andhra Pradesh Electricity Reform Act, 1998Electricity Act, 2003Constitution of India-Article 226, 14, 19(1)(g), 300A

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High Courts22 Sept 2026

K Venkata Ramana Vs The State Of Ap & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 4235

A.P.Civil Services (CC&A) Rules, 1991-Rule 20A.P.Revised Pension Rules, 1980-Rule 9Constitution of India-Article 226, 14 and 16

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High Courts22 Sept 2026

M. Yesaiah & Ors. Vs The Chief Secretary, Union Of India & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 4194

Constitution of India-Article 226, 12, 14, 21, 16, 34(1)(d)A.P. Animal Husbandry Subordinate Rules

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High Courts22 Sept 2026

Motamarri Supraja Vs Motamarri Prem Chand

Andhra Pradesh High Court · (2026) 09 AP CK 4199

Code of Civil Procedure, 1908-Section 24, 151, Order VI Rule 14-ABharatiya Nyaya Sanhita, 2023-Section 85Dowry Prohibition Act-Sections 3 and 4

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High Courts22 Sept 2026

Painam Mahesh Alais Pynam Mahesh Alais Chintu Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 4218

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 183Bharatiya Nyaya Sanhita, 2023-Section 137(2), 87, 351(2), 79Protection of Children from Sexual Offences Act, 2012-Section 12 read with 11(iv) read with 11(v)

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High Courts21 Sept 2026

T.V. Ramana Murthy Vs The Commissioner Registrar Of Cooperative Societies & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 4132

Andhra Pradesh Cooperative Societies Act-Section 60Constitution of India-Article 226CPC-Section 151

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High Courts21 Sept 2026

Teluru Sainath Reddy & Anr. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 4147

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483, 482Bharatiya Nyaya Sanhita, 2023-Section 80 read with Section 3(5)

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