CourtKutchehry.com

COURT ARCHIVE

Andhra Pradesh High Court judgments

35,381 judgments · page 16 of 1,770

High Courts26 Oct 2026Allowed

Bada Narayana Reddy & Ors. Vs Tholeti Rajasekhar Reddy

Andhra Pradesh High Court · (2026) 10 AP CK 3822

Code of Civil Procedure, 1908-Order VIII Rule 3(1), Section 151, XVIII Rule 17Indian Penal Code, 1860-Sections 468, 420, 419 read with Section 149Indian Evidence Act, 1872-Section 3, 33, 145
Read judgment
High Courts26 Oct 2026

Ravuri Govinda Raju Vs Ravutla Koteswara Rao

Andhra Pradesh High Court · (2026) 10 AP CK 3818

Andhra Pradesh Assigned Lands (Prohibition of Transfers) Act, 1977-Section 2(1), 3, 3(1), 3(2), 3(2A), 3(3), 3(4)Andhra Pradesh Assigned Lands (Prohibition of Transfers) (Amendment) Ordinance, 2023CPC-Section 47, 151, Order XXI Rules 64 and 66
Read judgment
High Courts26 Oct 2026

Chittepu Laxmi Reddy Vs Patan Ayub Khan & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 3812

Code of Civil Procedure-Order XXI Rule 34, V Rule 20, V Rule 25, V Rule 26A, Section 29(c), IX Rule 13, 96Limitation Act, 1963-Section 5, 14Constitution of India-Article 227
Read judgment
High Courts26 Oct 2026

Ravuri Govinda Raju Vs Ravutla Koteswara Rao

Andhra Pradesh High Court · (2026) 10 AP CK 3362

Andhra Pradesh Assigned Lands (Prohibition of Transfers) Act, 1977-Section 2(1), 3, 3(1), 3(2), 3(2A), 3(3), 3(4)Andhra Pradesh Assigned Lands (Prohibition of Transfers) (Amendment) Ordinance, 2023 (Andhra Pradesh Ordinance No.9 of 2023)CPC-Section 47, 151, Order XXI Rules 64 and 66
Read judgment
High Courts23 Oct 2026

M/s Raj Kamal Enterprises & Ors. Vs Shriram Finance Limited & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 3073

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 17, 17(5), 17(6), 13(2), 13(4), 13(8)Security Interest (Enforcement) Rules, 2002-Rules 8(1), 8(2), 8(5), 8(6), 9(1)Constitution of India-Articles 14, 226, 300-A
Read judgment