High Courts23 Oct 2026Disposed Of
Kommireddy Girivardhan Reddy & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3048
Constitution of India-Article 226, 14, 19, 21, 243ZACPC-Section 151
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 18 of 1,770
High Courts23 Oct 2026Disposed Of
A. Kashifa & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3045
Constitution of India-Articles 14, 21, 226CPC-Section 151
High Courts23 Oct 2026Disposed Of
Rajam Reddy Venkata Subba Reddy & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3044
Constitution of India-Article 226, 14, 19, 21CPC-Section 151
High Courts23 Oct 2026Disposed Of
Vadithe Durga Naik & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3043
Constitution of India-Article 226
High Courts23 Oct 2026Disposed Of
Kadiri Sreekanth Reddy Vs The Election Commission Of India & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3042
Constitution of India-Article 226CPC-Section 151
High Courts23 Oct 2026Disposed Of
Bandreddy Sandeep Kumar Reddy Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3041
Constitution of India-Article 226Andhra Pradesh Municipalities Act, 1965-Section 11(1), 23(1)(a)Andhra Pradesh Municipalities and Nagar Panchayats (Preparation and Publication of Electoral Rolls) Rules, 2001-Rules 3 and 6
High Courts23 Oct 2026Disposed Of
Pitta Rambabu & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3039
Constitution of India-Articles 14, 21 and 300-ACPC-Section 151Bharatiya Nyaya Sanhita-Sections 329(3), 324(2), 303(2), 189(4), 190 r/w Section 3(5)
High Courts23 Oct 2026Disposed Of
Duvvuru Janardhan Reddy Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3038
Constitution of India-Article 226Andhra Pradesh Panchayat Raj Act, 1994CPC-Section 151
High Courts23 Oct 2026Disposed Of
Pavani Sampathi Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3037
Constitution of India-Article 226Code of Civil Procedure, 1908-Section 151
High Courts23 Oct 2026Disposed Of
Nallapati @ Talluri Mahalkshmi Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3035
Constitution of India-Article 226CPC-Section 151
High Courts23 Oct 2026Disposed Of
Tatavarthi Naga Venkata Ram Kumar Vs The Union Of India & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3034
Constitution of India-Article 226, 14, 21, 300-ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 17, 13(2), 13(4)CPC-Section 151
High Courts23 Oct 2026Disposed Of
Smt. B Lalitha Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3033
Constitution of India-Article 226CPC-Section 151
High Courts23 Oct 2026Disposed Of
B Parandama Reddy & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3032
Constitution of India-Article 226
High Courts23 Oct 2026Disposed Of
Koneru Praful & Ors. Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 3031
Cr.P.C-Section 437/438/439/482BNSS-Section 528, 482(2), 483(3), 35(3)BNS-Section 115(2), 316(1), 74, 75(1), 77, 78(1)(i), 79, 308(2), 49, 351(1), 351(2), 324(4), 85 r/w 3(5)
High Courts23 Oct 2026Disposed Of
C Harshavardhan Reddy & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3029
Constitution of India-Article 226, 14, 21CPC-Section 151
High Courts23 Oct 2026Disposed Of
Yuvajana Sramika Rythu Congress Party & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3028
Constitution of India-Article 226, 14, 21CPC-Section 151
High Courts23 Oct 2026
Uppala Prasad Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 10 AP CK 3026
Cr.P.C-Section 437, 438, 439, 482BNSS-Section 528
High Courts23 Oct 2026Allowed
Chitturi Srinu Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 3025
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Section 109(1)Cr.P.C-Section 437/439
High Courts23 Oct 2026Allowed
Nalluri Bhaskara Rao & Ors. Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2997
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483, 528Bharatiya Nyaya Sanhita, 2023-Sections 118(1), 115(2), 329(4), 351(2), read with Section 3(5), and Section 118(2)Cr.P.C-Section 437/438/439/482
High Courts22 Oct 2026Disposed Of
Koteswara Reddy Choppa & Anr. Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 10 AP CK 3047
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 482, 528, 35(3)Cr.P.C-Sections 437, 438, 439, 482Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 324(2), 324(4), 351(2) read with 3(5)