High Courts08 Oct 2026
Anneboina Venkateshwarlu Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0752
Constitution of India-Article 226, 14, 21, 300-ACPC-Section 151
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 27 of 1,770
High Courts08 Oct 2026
Pakalapati Narasimha Raju Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 0754
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 3(5)Banning of Unregulated Deposit Schemes Act, 2019-Section 3, 7, 8, 21(1), 21(2), 21(3), 23, 27, 29, 30
High Courts08 Oct 2026
Sajja Suresh & Anr. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0755
Constitution of India-Article 226, 14CPC-Section 151
High Courts08 Oct 2026
Muppasani Girish Kumar Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 10 AP CK 0757
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 336(3), 338, 340(2), 3(5)
High Courts08 Oct 2026
Gollapallli Surekha Vs The State Of AP & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0758
Constitution of India-Article 226CPC-Section 151
High Courts08 Oct 2026
Harijana Adaiah Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0759
Constitution of India-Article 226CPC-Section 151Prevention of Corruption Act, 1988
High Courts08 Oct 2026
Mala Gangadhar Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0760
Constitution of India-Article 226
High Courts08 Oct 2026Dismissed
Goluguri Venkata Rama Reddy Vs Padala Satyanarayana Reddy & Anr.
Andhra Pradesh High Court · 2009 INSC 702
Code of Criminal Procedure, 1973-Section 437, 438, 439, 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 138, 142
High Courts08 Oct 2026
Mudiya Govindu Naik & Ors. Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 10 AP CK 0762
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480, 482, 483Bharatiya Nyaya Sanhitha, 2023-Section 108 read with Section 3(5)
High Courts08 Oct 2026
Smt. Nakka Bhagyamma & Ors. Vs B Nisar Ahmed
Andhra Pradesh High Court · (2026) 10 AP CK 0764
Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1, 151Indian Evidence Act, 1872-Section 90-A, 65-BSpecific Relief Act, 1963-Section 16(c), 20
High Courts08 Oct 2026Disposed Of
P Purushottam Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 10 AP CK 0765
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 35, 35(1)(b), 35(1)(b)(i), 35(1)(b)(ii), 35(3), 35(6)Bharatiya Nyaya Sanhita, 2023-Section 79, 201, 238, 351(3), 351(4), 336(3), 340(2), 61(2)Code of Criminal Procedure, 1973-Section 41, 41-A, 41(1)(b)(ii)
High Courts08 Oct 2026
D. Pulla Rao Vs The Government Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0767
A. P. Minor Mineral Concession Rules, 1966
High Courts08 Oct 2026
Raghupatruni Kanaka Lakshmi Prasad Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 0768
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Sections 420, 403, 409, 120-B, 406, 405, 415Prevention of Corruption Act, 1988-Section 13(2)
High Courts08 Oct 2026
Chinthalapati Venkata Satyanarayana Raju & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0777
Constitution of India-Article 226Andhra Pradesh Panchayat Raj Act-Section 45, 53CPC-Section 151
High Courts08 Oct 2026
Rashtriya Ispat Nigam Limited Vs Valency International Trading Pvt Ltd & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 0778
CPC-Section 151Commercial Courts Act-Section 13Arbitration and Conciliation Act, 1996-Part I, Section 5, 24, 28(2), 28(3), 34, 34(2), 34(2)(b)(ii), 34(2A), 34(3), 37
High Courts08 Oct 2026Disposed Of
T Muneeswara Reddy Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0786
High Courts08 Oct 2026
Dr. P Lokeswara Reddy Vs State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0789
Constitution of India-Article 226
High Courts08 Oct 2026Disposed Of
Parella Venkata Naga Anjali Alias Pusukuri Venkata Naga Anjali Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 10 AP CK 0880
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 482, 35, 35(1)(b), 35(1)(b)(i), 35(1)(b)(ii), 35(3), 35(6)Bharatiya Nyaya Sanhita, 2023-Section 318(4)Code of Criminal Procedure, 1973-Sections 41, 41(1)(b)(ii), 41-A, 41(A)
High Courts07 Oct 2026Partly Allowed
Battula Srinu @ Mataye Kottu Srinu Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · 2023 INSC 988
IPC-Section 120-B(1), 302 read with Section 34Cr.P.C.-Section 161, 313, 428Indian Evidence Act, 1872-Section 65-B, 65-B(4)
High Courts07 Oct 2026
Shaik Meeramma & Anr. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0697
Andhra Pradesh Municipal Act, 1965-Sections 189, 191, 192, 360, 361Constitution of India-Articles 226, 14, 21, 300-ACPC-Section 151