COURT ARCHIVE

Andhra Pradesh High Court judgments

35,381 judgments · page 22 of 1,770

High Courts14 Oct 2026

Dr K Sai Prasad Reddy Vs Sri Krishnadevaraya University & Anr.

Andhra Pradesh High Court · (2026) 10 AP CK 2580

Constitution of India-Article 226, 12, 14, 16, 21UGC Regulations, 2010UGC Regulations on Minimum Qualifications for Appointment of Teachers and other Academic staff in Universities and Colleges and measures for maintenance of standards in Higher Education, 2018-Clause 3.1.0

High Courts14 Oct 2026

The Vijayawada Dried Fish Merchants Association & Ors. Vs Secretary Finance Dept New Delhi & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2579

Societies Registrations ActCGST Act, 2017-Section 11(1), Entry No.3, Heading No.0305 of Schedule-IV, Entry No.20 of Schedule-I

High Courts14 Oct 2026

Pitchka Uma & Ors. Vs State By Rep By Public Prosecutor & Anr.

Andhra Pradesh High Court · (2026) 10 AP CK 2578

Indian Penal Code-Sections 498-A read with 34Dowry Prohibition Act-Sections 3 and 4Code of Criminal Procedure, 1973-Sections 437, 438, 439, 482, 161, 156(1), 155(2)

High Courts14 Oct 2026

D.R. Sridhar Naidu Vs The Chief Executive Officer Or Managing Director, Shriram Finance Limited (formerly known as Shriram City Union Finance Limited) & Anr.

Andhra Pradesh High Court · (2026) 10 AP CK 2607

Constitution of India-Article 226, 14, 19, 21, 300-ASecuritization and Reconstruction of the Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 13(3A)CPC-Section 151

High Courts14 Oct 2026Allowed

Ambuhalapu Chittabbai @ Chantabbai Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2606

Code of Criminal Procedure, 1973-Sections 311, 91, 313, 437, 438, 439, 482Indian Penal Code-Sections 326, 324, 34BNSS-Section 528

High Courts14 Oct 2026Allowed

Mohamad Ali Basha Vs The State Of Ap & Anr.

Andhra Pradesh High Court · (2026) 10 AP CK 2605

Indian Penal Code-Sections 498-A, 313, 34Dowry Prohibition Act-Sections 3, 4Cr.P.C-Sections 437, 438, 439, 482

High Courts14 Oct 2026Allowed

Wahidunnisa Mohammad Vs The State Of Ap & Anr.

Andhra Pradesh High Court · (2026) 10 AP CK 2604

Indian Penal Code-Sections 498-A, 313, 34Code of Criminal Procedure, 1973-Sections 437, 438, 439, 482BNSS-Section 528

High Courts14 Oct 2026Allowed

Mohamad Ali Basha Vs The State Of AP & Anr.

Andhra Pradesh High Court · (2026) 10 AP CK 2603

Indian Penal Code-Sections 498-A, 313, 34Dowry Prohibition Act-Sections 3, 4Code of Criminal Procedure, 1973-Sections 437, 438, 439, 482

High Courts14 Oct 2026Disposed Of

Raghupatruni Kanaka Lakshmi Prasad Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 10 AP CK 2602

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 35(1)(b)(i), 35(1)(b)(ii), 35(1)(b), 35(3), 35(6)Indian Penal Code, 1860-Sections 420, 403, 409, 120-B, 405, 406, 415, 498-APrevention of Corruption Act, 1988-Section 13(2)

High Courts14 Oct 2026Allowed

Fariaz Sultana & Ors. Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 10 AP CK 2598

Indian Penal Code-Sections 498-A, 313, 34Dowry Prohibition Act-Sections 3, 4Cr.P.C-Sections 437, 438, 439, 482

High Courts14 Oct 2026

Shaik Ghouse Basha & Ors. Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 10 AP CK 2597

Code of Criminal Procedure, 1973-Sections 437, 438, 439, 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 323, 324, 506 read with Section 34

High Courts14 Oct 2026Disposed Of

Hanumapuram Anjineyya Alias Anjineyulu Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 10 AP CK 2595

Indian Penal Code-Sections 354-D, 366-A, 343 & 376Protection of Children from Sexual Offences Act, 2012-Section 4, 33(2), 33(6)Constitution of India-Article 21

High Courts14 Oct 2026Dismissed

K. Nageswara Rao Vs State Of AP

Andhra Pradesh High Court · (2026) 10 AP CK 2627

IPC-Section 302, 307Cr.P.C-Section 372, 374(2), 378(4), 313, 428CPC-Section 151

High Courts14 Oct 2026Disposed Of

Master Badagala Kethan & Ors. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2650

National Sports Development Code - 2011

High Courts14 Oct 2026

M Jayamani Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2212

Constitution of India-Article 226, 14, 19(1)(g), 300-ABharatiya Nyaya Sanhita, 2023-Sections 125(b), 281, 125(3), 381BNSS

High Courts13 Oct 2026

Madasu Naveen Sai & Ors. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 10 AP CK 2509

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 308(5), 3(5)

High Courts13 Oct 2026

Pochinapeddi Balasubrahmanyam Vs The State Of AP & Anr.

Andhra Pradesh High Court · 2025 INSC 1288

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 47, 528Code of Criminal Procedure-Section 50, 50(1), 50(2), 165, 437, 438, 439, 482Constitution of India-Article 14, 19, 21, 22(1), 226

High Courts13 Oct 2026Disposed Of

Gunakala Sivaiah Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2581

University Grants Commission (Minimum Qualifications for Appointment of Teachers and Other Academic Staff in Universities and Colleges and Measures for the Maintenance of Standards in Higher Education) Regulations, 2018-Regulation 4.1, 4.1(i), 4.1(ii), 4.1(iii), 10, 10(f)(iii), 13, Table 3-AAICTE Regulations, 2019-Clause 5.2.c.i, 10(f), 2.25Constitution of India-Article 14, 16, 21, 226

High Courts13 Oct 2026

Mangalam Nagaraju Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2601

Constitution of India-Article 226, 14Code of Civil Procedure-Section 151TTD employees service rules-Rule 12

High Courts13 Oct 2026

Didla Navyasri Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2600

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