High Courts12 Oct 2026
Putluri Venkata Reddy Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 10 AP CK 2576
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Andhra Pradesh Excise Act, 1968-Sections 34(1), 34(1)(ii)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 25 of 1,770
High Courts12 Oct 2026
Payal Pal & Anr. Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 10 AP CK 2575
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B), 8(c)
High Courts12 Oct 2026
V V Ramana Murthy Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 10 AP CK 2574
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 61(1), 204, 353(1), 351(2), 351(3), 3(5)Criminal Procedure Code, 1973-Section 438
High Courts12 Oct 2026
Krishna Murthy Alias K Mohan Krishna Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 10 AP CK 2573
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 329(4), 118(1), 191(2), 191(3), 109(1), 190
High Courts12 Oct 2026
Thadikonda Surya Venkata Sambamurthy Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2572
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 316(2), 336(2), 338, 336(3), 340(2), 3(5)
High Courts12 Oct 2026
Dontham Lakshmi Vs The Station House Officer
Andhra Pradesh High Court · (2026) 10 AP CK 2571
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhitha, 2023-Sections 318(4), 316(2), 316(5)IPC-Sections 405, 406, 409, 415, 420
High Courts12 Oct 2026Dismissed
Andhra Pradesh State Road Transport Corporation Vs Thaloni Sambrajyam & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2569
Limitation Act-Section 5CPC-Section 151, Order 41
High Courts12 Oct 2026
Andhra Pradesh State Road Transport Corporation Vs Shaik Gafoor Saheb & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2566
CPC-Order 41, Section 151
High Courts12 Oct 2026
The Chittoor Municipal Corporation Vs A Seshagiri Rao & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2565
CPC-Section 151
High Courts12 Oct 2026
Vikramkumar Mandanakka & Anr. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2638
Constitution of India-Article 226, 14, 21CPC-Section 151
High Courts12 Oct 2026
S Krishtappa Vs The State Of AP & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2637
Constitution of India-Article 226CPC-Section 151
High Courts12 Oct 2026
Yalavarthi Asritha Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2633
Constitution of India-Article 226CPC-Section 151
High Courts12 Oct 2026
Yadavalli Venkateswarlu Vs State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2632
Constitution of India-Article 226CPC-Section 151
High Courts12 Oct 2026
PLR Projects Private Limited Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2631
Constitution of India-Article 14, 16, 19, 300-ACPC-Section 151
High Courts12 Oct 2026
Jonnala Sridevi Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2630
Constitution of India-Article 226CPC-Section 151
High Courts12 Oct 2026
Chopparapu Naveen Kumar Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2629
Constitution of India-Article 226CPC-Section 151
High Courts12 Oct 2026
Plr Projects Private Limited Vs The State Of Ap & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2626
Constitution of India-Articles 226, 14, 16Writ Proceedings Rules, 1977-Rule 12 (i) (a)
High Courts12 Oct 2026Disposed Of
Jawaharlal Nehru Technological University (JNTU) Vs P Sree Ramulu Naidu
Andhra Pradesh High Court · (2026) 10 AP CK 2653
A.P. Advocates' Fee Rules, 2010-Rule 31
High Courts12 Oct 2026
Andhra Pradesh Solar Power Corporation Pvt. Ltd. Vs Union Of India & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2645
Companies ActElectricity Act, 2003-Section 79(1)(c), 79(1)(k)General Network Access Regulations, 2022-Regulations 41, 42
High Courts12 Oct 2026
Kondaboyina Mani Alias Kondeboina Manidra & Ors. Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2643
Cr.P.C-Sections 437, 438, 439, 482 and 41ABharatiya Nagarik Suraksha Sanhitha, 2023-Sections 528 and 35(3)Bharatiya Nyaya Sanhita, 2023-Sections 126(1), 351(2) and 3(5)