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
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 34 of 1,770
High Courts29 Sept 2026Allowed
M Swapna Vs The Acharya N G Ranga Agricultural University
Andhra Pradesh High Court · (2026) 09 AP CK 6479
Constitution of India-Article 226, 14, 16Andhra Pradesh State and Subordinate Service Rules, 1966-Rule 18(b)(ii)Code of Civil Procedure, 1908-Section 151
High Courts29 Sept 2026
Vucha Sai Mahesh Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6477
Constitution of India-Article 226, 14, 21CPC-Section 151
High Courts29 Sept 2026
Rockcrete Infrastructures And Logistics Pvt Ltd & Anr. Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 6476
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 316(2), 316(4), 316(5), 318(4)Arbitration and Conciliation Act, 1996
High Courts29 Sept 2026Dismissed
The Divisional Manager, United India Insurance Co. Ltd Vs Jerripothula Ganga Devi & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6475
IPC-Section 304-AMotor Vehicles Act, 1988-Sections 2(19), 2(30)CPC-Order 41, Section 151
High Courts29 Sept 2026Dismissed
Milestone Constructions Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6473
Arbitration & Conciliation Act, 1996
High Courts29 Sept 2026Dismissed
Indian Oil Corporation Ltd & Ors. Vs M/s.Krishna Agencies & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 6472
High Courts29 Sept 2026Dismissed
M/s. Oriental Insurance Company Limited Vs G. Saraswathi & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6471
Motor Vehicles Act, 1988-Section 173IPC-Section 304-A
High Courts29 Sept 2026Allowed
Sajja Srinivasa Rao Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 6470
Indian Penal Code-Section 353, 506Cr.P.C-Section 437, 438, 439, 482BNSS-Section 528
High Courts29 Sept 2026
P Ravichandra Raju Vs The District Employement Officer & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6469
High Courts29 Sept 2026Dismissed
Kasukurthi Venkateswarlu Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6468
Municipalities Act
High Courts29 Sept 2026Dismissed
Andhra Pradesh State Road Transport Corporation Vs Amavasya Rajamma
Andhra Pradesh High Court · (2026) 09 AP CK 6467
Indian Penal Code-Sections 337, 338CPC-Order 41, Section 151
High Courts29 Sept 2026
C Soundar Raju & Ors. Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 6466
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 118(1), 3(5)
High Courts29 Sept 2026Dismissed
A.P.S.R.T.C., Hyderabad, Rep By Its Managing Director Vs Mortha Lakshmi & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6465
IPC-Sections 304-A, 338CPC-Order 41, Section 151
High Courts29 Sept 2026Dismissed
M/s. Oriental Insurance Company Limited Vs G. Saraswathi & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6464
Motor Vehicles Act, 1988-Section 173IPC-Section 304-A
High Courts29 Sept 2026
Veeraswamy Santhosh Alias V Santhosh Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 6461
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Indian Penal Code, 1860-Section 370(A)(2)Immoral Traffic (Prevention) Act, 1956-Sections 3(1), 4(1), 5(1), 7(1)
High Courts29 Sept 2026
Musilipeti Dileep Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 6458
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 194, 480, 483
High Courts29 Sept 2026
The Union Of India & Ors. Vs Kunda Pradeep Babu & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6698
Bharatiya Nagarik Suraksha Sanhita (BNSS) Act, 2023-Section 61(2)Prevention of Corruption Act-Sections 7, 8, 9, 10 and 12Constitution of India-Article 226, 227, 32, 136, 14, 15, 16, 323-A, 323-B
High Courts29 Sept 2026
Neelam James Aided High School Vs Mr Kona Seshidar IAS & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6712
Contempt of Courts Act, 1971-Sections 10, 12Right of Children to Free and Compulsory Education Act, 2009-Sections 19, 25
High Courts29 Sept 2026
Sri Padma Committee Aided Primary School Vs Mr Kona Seshidar I A S & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6710
Contempt of Courts Act, 1971-Sections 10 to 12Right of Children to Free and Compulsory Education Act, 2009-Sections 19, 25