COURT ARCHIVE

Andhra Pradesh High Court judgments

35,381 judgments · page 36 of 1,770

High Courts28 Sept 2026Allowed

Mateti Santha Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 6497

Code of Criminal Procedure, 1973-Sections 437, 438, 439, 482BNSS-Section 528Indian Penal Code-Sections 34, 420, 468, 471

High Courts28 Sept 2026

M V Govindu & Ors. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6496

Constitution of India-Article 226, 14, 21CPC-Section 151

High Courts28 Sept 2026

Garbham Ram Kamal Priyatham Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 6495

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(B)

High Courts28 Sept 2026

Abdul Hadhi Jibin VKC & Ors. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 6494

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(C), 8(c)

High Courts28 Sept 2026

Andiboyina Sai Kumar Alias Sanju Sai Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 6492

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B) read with 8(c)

High Courts28 Sept 2026

Babulu Takri Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 6491

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(C), 8(c)

High Courts28 Sept 2026

Gollori Anand Alias Sileru Anand Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 6489

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(B)

High Courts28 Sept 2026

Tirupathi Nanda Kumar Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 6488

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 27(b)

High Courts28 Sept 2026

Raffles Dixon Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 6487

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483(1)NDPS Act

High Courts28 Sept 2026Dismissed

Modepalli Surendra & Anr. Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 6483

Code of Criminal Procedure, 1973-Section 437, 438, 439, 482, 161Indian Penal Code-Section 427, 509, 506, 34BNSS-Section 528

High Courts28 Sept 2026

Kondaveeti Gopi Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 6482

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483, 194

High Courts28 Sept 2026

Vanka Gurumurthy & Ors. Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 6478

Code of Criminal Procedure, 1973-Section 437, 438, 439, 482Bharatiya Nyaya Sanhita, 2023-Section 85Dowry Prohibition Act, 1961-Section 3, 4

High Courts28 Sept 2026

P.H. Bharathi Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6463

Constitution of India-Article 226, 14, 19(1)(g), 300-AMMDR Act-Section 21(4)Andhra Pradesh Minor Mineral Concession Rules, 1966-Rule 26, 26(3)(iii), 26(4)

High Courts28 Sept 2026

Boya Anjaiah & Ors. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6704

Constitution of India-Article 226, 14, 19(1)(g), 300-AAndhra Pradesh Minor Mineral Concession Rules, 1966-Sub-Rule (3)(iii) of Rule 26CPC-Section 151

High Courts28 Sept 2026

M/s Eesha Sai Constructions Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6694

Constitution of India-Article 226CPC-Section 151

High Courts28 Sept 2026

Vuddaraju Ramesh Chandra Varma Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6693

Right of Children to Free and Compulsory Education Act, 2009-Section 12(1)(c)Constitution of India-Articles 14, 21A

High Courts28 Sept 2026

Gaddam Subbarami Reddy Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6714

Constitution of India-Article 226, 14 and 21CPC-Section 151

High Courts28 Sept 2026Allowed

Athikari Sreenivasulu Vs Eega Chenayyagari Sankar Reddy & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6713

C.P.C.-Section 60, 60(1)(g), Order XXXVIII Rule 5Constitution of India-Article 227

High Courts28 Sept 2026Disposed Of

Dayyam Narasimha Reddy Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6711

Constitution of India-Article 226, 14 and 21Arms Act, 1959-Section 13Arms Rules, 2016-Rule 11, 13 and 14

High Courts28 Sept 2026

Nori Srinivasa Rao Vs State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6707

Constitution of India-Article 226, 14, 16CPC-Section 151