COURT ARCHIVE

Andhra Pradesh High Court judgments

36,176 judgments · page 2 of 1,809

High Courts30 Sept 2026Allowed

Tatireddi Tulasi Reddy & Ors. Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 6697

IPC-Sections 147, 148, 452, 342, 506, 427, 149SC/ST (POA) Act, 1989-Section 3(1)(X)Cr.P.C-Sections 437, 438, 439, 482

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High Courts30 Sept 2026Allowed

Shaik Moosamia Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · 2024 INSC 363

Code of Criminal Procedure, 1973-Section 437, 438, 439, 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Section 34, 447, 448, 503, 506

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High Courts30 Sept 2026

M/s. Krupal Solvent Vs Mutyala Ram Chandra Rao & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6695

Negotiable Instruments Act, 1881-Section 138Bharatiya Nyaya Sanhita, 2023-Section 318Cr.P.C-Section 437, 438, 439, 482

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High Courts30 Sept 2026

D Sudhakara Reddy Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6709

Constitution of India-Article 226, 14, 15, 21CPC-Section 151

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High Courts30 Sept 2026

Vemagiri Thabitha Kumari Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6456

Constitution of India-Article 226, 14, 21, 311CPC-Section 151

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High Courts30 Sept 2026Dismissed

Jogi Savitri Vs Chinchili Kameswara Rao & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6453

Constitution of India-Article 227CPC-Section 151

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High Courts30 Sept 2026Allowed

Vagicharla Raja Rao Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 6452

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 498A, 307Dowry Prohibition Act, 1961-Sections 3 & 4

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High Courts30 Sept 2026

Smt. Chinthalacheruvu Rani Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6449

Constitution of India-Article 226Code of Civil Procedure-Section 151Indian Penal Code-Sections 34, 143, 147, 148, 149, 323, 324, 341, 384, 506, 509

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High Courts30 Sept 2026

Bobbili Akhila Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6445

Indian Penal Code-Section 420 read with Section 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3)Code of Criminal Procedure-Section 41-A

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High Courts30 Sept 2026Dismissed

Gudivaka Srinivasa Rao Vs Union Of India & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6444

Constitution of India-Article 226, 14, 19(1)(g), 21, 12, 32 and 226Central Vigilance Commission Act, 2003-Section 15CPC-Section 151

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High Courts29 Sept 2026

Gona Sal Durga Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6509

Constitution of India-Article 226, 14, 21CPC-Section 151

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High Courts29 Sept 2026

Chirumamilla Punamma Vs Chirumamilla Akash & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 6506

CPC-Section 151

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High Courts29 Sept 2026

Kakunuri Lokesh Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6502

Constitution of India-Article 226, 14, 16 and 21CPC-Section 151Revised BDS Course Regulations, 2007 (as amended)

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High Courts29 Sept 2026Disposed Of

Boni VN Chandrasekhar & Anr. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6493

AP Rights in Land and Pattadar Pass Books Act, 1971-Rule 19(1)Constitution of India-Article 226, 14, 21, 300(a)Registration Act, 1908-Section 22A(1)(a) to (e)

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High Courts29 Sept 2026

M/s. Deepam Industries Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6490

GST Act-Section 65

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High Courts29 Sept 2026Dismissed

Government Of Andhra Pradesh & Ors. Vs Sri Bollapalli Venkata Krishna Murthy & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6486

A.P. Revised Pension Rules, 1980-Rule 9

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High Courts29 Sept 2026Allowed

Vuyyala Venkata Sambasiva Rao Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6485

Constitution of India-Article 226CPC-Section 151

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High Courts29 Sept 2026Allowed

Boyella Madhusudhan Reddy Vs The State Of Ap & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6484

Constitution of India-Article 226IPC-Sections 147, 148, 324, 307, 452, 427, 120-B, 149, 34, 506, 323, 354-A, 354-B, 354-C, 354-D, 326-A, 326-B, 302Cr.P.C.-Sections 106, 107, 108 (1), 110 (e), 110 (g)

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High Courts29 Sept 2026

Dasari Balaraju Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6481

Constitution of India-Article 226, 14, 19(1)(g), 21CPC-Section 151

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High Courts29 Sept 2026

Matte Rajiv Kumar & Ors. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6480

Constitution of India-Article 226, 14, 21 and 300-ACPC-Section 151

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