High Courts21 Oct 2026Disposed Of
Y. Chandrasekhar Reddy Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3036
Constitution of India-Article 226, 14, 21CPC-Section 151BNSS-Section 173
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 19 of 1,770
High Courts16 Oct 2026
Vasireddy Krishna & Anr. Vs The Collector And District Magistrate, East Godavari District, Rajamahendravaram & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 4853
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Sections 13(2), 13(4), 14Constitution of India-Article 226, 14, 21, 300-ACPC-Section 151
High Courts16 Oct 2026Allowed
Pujari Kesavachary & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2514
Constitution of India-Article 226CPC-Section 151Inam Abolition Act-Section 4, 4(4)
High Courts16 Oct 2026Dismissed
Nagesh Marrimekala Vs The Registrar (Recruitment), High Court of A.P. & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2510
RTI ActEasement Act-Section 15Constitution of India-Article 226
High Courts16 Oct 2026
Smt. Chadipiralla Jyothi & Anr. Vs The Election Commission Of India & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2508
High Courts16 Oct 2026
Dasari Kiran Kumar Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2507
High Courts16 Oct 2026
Thota Gopal & Ors. Vs Pandipati Gopal Reddy & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2526
The Specific Relief Act, 1963-Section 9, 16(c), 7Right to Information ActIndian Penal Code, 1860-Sections 191, 192, 193, 206, 419, 420, 464, 467, 468, Chapter XI
High Courts16 Oct 2026
G V Ragaiah Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2577
Andhra Pradesh Public Employment (Regulation of Age of Superannuation) Act, 1984Andhra Pradesh Reorganization Act, 2014-Schedule IX, XConstitution of India-Article 226, 14, 16, 19, 21
High Courts16 Oct 2026Disposed Of
V.Pedda Poll Reddy Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2570
Constitution of India-Article 226, 14, 19, 21Representation of People Act, 1950-Section 22, 23A.P. Municipalities Act, 1965-Section 11
High Courts16 Oct 2026Disposed Of
Yuvajana Sramika Rythu Congress Party (YSRCP) & Anr. Vs The State Election Commission & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2568
Constitution of India-Article 226, 14, 19(1)(a), 21, 243K, 243ZACPC-Section 151
High Courts16 Oct 2026Dismissed
Bharatha Chaitanya Yuvajana Party Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2567
Andhra Pradesh Municipal Corporations Act, 1994-Section 33Constitution of India-Article 226, 14, 243K, 243ZA, 243-ZGAndhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993
High Courts16 Oct 2026
Ravindra Redy Katamreddy & Anr. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2564
Constitution of India-Article 226Municipal Corporations Act, 1955-Section 12(1)A.P. Municipal Corporations (Preparation and Publication of Electoral Rolls) Rules, 2001-Rules 3 and 6
High Courts16 Oct 2026Dismissed
Shaik Saleem Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2562
Constitution of India-Article 226, 243-ZGCPC-Section 151
High Courts16 Oct 2026
Atluri Mohan Babu Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 10 AP CK 2561
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Sections 61(2), 318(2), 105, 238Transplantation of Human Organs and Tissues Act (THOTA), 1994-Sections 18, 19, 21
High Courts16 Oct 2026Allowed
Tamalampudi Adireddy & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2560
Constitution of India-Article 226, 14, 21, 300-AAndhra Pradesh Panchayat Raj Act, 1994Andhra Pradesh Survey and Boundaries Act, 1923
High Courts16 Oct 2026
Papannagari Lavanya & Anr. Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2559
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 133, 351(2), 3(5)
High Courts16 Oct 2026
N. Chinna Bidamma Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2558
Constitution of India-Article 226, 14, 21 and 300(A)CPC-Section 151
High Courts16 Oct 2026Disposed Of
K Sankar Reddy Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2557
Constitution of India-Article 226, 14, 21, 300-ACPC-Section 151
High Courts16 Oct 2026
Asit Kumar Nand Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 10 AP CK 2556
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B), 8(c)
High Courts16 Oct 2026Disposed Of
Smt. Chadipiralla Jyothi & Anr. Vs The Election Commission Of India & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2545
Constitution of India-Article 226, 14, 243ZACPC-Section 151A.P. Municipal Corporations Act, 1955-Section 12(1), 12