High Courts05 Oct 2026
Kogatam Nagi Reddy & Ors. Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 0729
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 118(1), 3(5)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 31 of 1,770
High Courts05 Oct 2026
Medapati Anitha Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0730
Constitution of India-Article 226, 14, 21Co-Operative Societies Act 1964CPC-Section 151
High Courts05 Oct 2026
Jai Laxmi Metals Pvt Ltd. Vs Md Apcpdcl Hyd 3 Others & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0732
Constitution of India-Article 226Electricity Act, 2013-Section 56CPC-Section 151
High Courts05 Oct 2026Disposed Of
Andhra Pradesh Government Teachers Association Vs Union Of India & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0733
High Courts05 Oct 2026
Mohammad Basha Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0742
Constitution of India-Article 226, 14, 16, 21CPC-Section 151
High Courts05 Oct 2026
Shaik Mastan Valli Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0770
Constitution of India-Article 226, 21, 300-AAndhra Pradesh Survey and Boundaries Act, 1923CPC-Section 151
High Courts05 Oct 2026
Dangeti Rajasekhar & Ors. Vs Transmission Corporation Of Ap, Limited & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0780
Constitution of India-Article 226, 14, 16, 21Indian Penal Code, 1860-Section 379, 411Code of Civil Procedure, 1908-Section 151
High Courts05 Oct 2026
Tadiboina Gopaiah & Anr. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0782
Bharatiya Nyaya Sanhita, 2023Bharatiya Nagarik Suraksha Sanhita, 2023-Section 164Police Act, 1861
High Courts05 Oct 2026
Nune Jayaprakash Vs The State Of Ap & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0783
Bharatiya Nyaya Sanhita, 2023Bharatiya Nagarik Suraksha Sanhita, 2023-Section 164Police Act, 1861
High Courts05 Oct 2026
Bade Tejasri Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 0784
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 447, 447(1)(a), 447(1)(c)(ii), 448Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure, 1973-Section 408, 313
High Courts05 Oct 2026
Dama Lakshmi Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0785
Constitution of India-Article 226, 300-AA.P. Panchayat Raj Act, 1994-Section 128Rules relating to Certain Taxes & Lodging of Moneys received by the Gram Panchayat and Payment of Money from the Gram Panchayat Fund-Rule 9
High Courts05 Oct 2026
SMES Corporation Ltd Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0796
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 497CPC-Section 151
High Courts05 Oct 2026Disposed Of
Paladugu Shaik Saking Bee Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0797
Constitution of India-Articles 14, 21, 226Essential Commodities Act, 1955CPC-Section 151
High Courts05 Oct 2026
Kodavatikanti Chandra Sekhar Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0798
Bharatiya Nyaya Sanhita, 2023Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), 164Police Act, 1861
High Courts05 Oct 2026
Pandraju Anusha & Anr. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0799
Bharatiya Nyaya Sanhita, 2023Bharatiya Nagarik Suraksha Sanhita, 2023-Section 164Police Act, 1861
High Courts05 Oct 2026
Tammisetti Baburao Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0805
Bharatiya Nyaya Sanhita, 2023Bharatiya Nagarik Suraksha Sanhita, 2023-Section 164Police Act, 1861
High Courts05 Oct 2026
Ellimilli Bhanuprasad Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 0816
Bharatiya Nagarik Suraksha Sanhitha, 2023-Section 528, 35(3)Cr.P.C-Section 437, 438, 439, 482, 41ABharatiya Nyaya Sanhita, 2023-Section 318(4), 351(2), 3(5)
High Courts05 Oct 2026Partly Allowed
Seelam Surya Chandra Sekhar Azad Vs The State Of AP & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0827
Constitution of India-Article 226Criminal Law (Amendment) Ordinance, 1944-Section 3, 3(1), 4, 4(1), 4(2)(3), 6, 6(2), 7(A), 8, 9, 10, 10(a), 10(b), 11Prevention of Corruption Act, 1988-Section 13(2) read with 13(1)(e), 29
High Courts05 Oct 2026
Kondamanchili Nageswararao & Ors. Vs Sangeethamala Ravalapudi & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 0875
Bharatiya Nagarik Suraksha Sanhitha, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 329(4), 115(2) read with 3(5)Cr.P.C-Sections 437, 438, 439, 482
High Courts05 Oct 2026
G. Kishore Vs Union Of India & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0874
Constitution of India-Article 226, 14, 16, 21Visakhapatnam Port Employees (Classification, Control & Appeal) Regulations, 1968-Regulation 7CPC-Section 151