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Andhra Pradesh High Court judgments

35,381 judgments · page 44 of 1,770

High Courts10 Sept 2026

Padalam Khara Alias Pangi Padamlam Alias Niranjan Alias Indrajit Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 2039

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

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High Courts09 Sept 2026

B Jyothi Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 2135

Constitution of India-Article 226, 14, 16, 21Andhra Pradesh Civil Services (CC and A) Rules, 1991-Rule 8(1)CPC-Section 151

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High Courts09 Sept 2026

Rithwik Projects Private Limited Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 2123

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High Courts09 Sept 2026Disposed Of

M/s. Jaykay Enterprises Limited Vs The Union Of India & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 2117

Constitution of India-Articles 14, 19(1)(g), 226CPC-Section 151

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High Courts09 Sept 2026Disposed Of

T Venkatramana & Ors. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 2114

Constitution of India-Article 226Andhra Pradesh Land Encroachment Act, 1905-Section 7, 6, 10 (1), 11CPC-Section 151

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High Courts09 Sept 2026

The Santhi Apartments Residents Welfare Association Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 2113

Constitution of India-Article 226, 21, 300-ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013Andhra Pradesh Societies Registration Act, 2001

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High Courts09 Sept 2026

Pajjuri Srinivasu & Anr. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 2103

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Sections 120b, 420, 467 and 468 and 471 read with 34

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High Courts09 Sept 2026

P. Rama Chandra Reddy Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 2102

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987-Section 83(2), 83(6)Constitution of India-Article 14, 21, 300-A, 226

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High Courts09 Sept 2026

Shaik Nazrul Islam Ali Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 2091

IPC-Section 376, 384, 506SC & ST (POA) Act-Section 3(2)(va), 3(v)Cr.P.C-Section 437, 438, 439, 482

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High Courts09 Sept 2026Disposed Of

Katam Veera Bhramaiah Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 1151

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 438, 442, 35(3), 491, 126

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High Courts09 Sept 2026Dismissed

Essemm Intraport Services Private Limited Vs Union Of India & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 1179

Constitution of India-Article 14, 19(1)(g)Policy Guidelines for Land Management by Major Ports, 2015-Clause 11.3(c), 11.3 (c)

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High Courts09 Sept 2026Allowed

Punnana Teja Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 1173

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(C)Indian Penal Code, 1860-Section 379

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High Courts09 Sept 2026

Nandika Lokanath Alias Lokanadham Reddy Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 1185

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Bharatiya Nyaya Sanhitha, 2023-Sections 85 and 108

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High Courts09 Sept 2026Disposed Of

Sri Rani Anil Kumar Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · 2024 INSC 1046

Cr.P.C-Section 437/438/439/482, 482, 389BNSS-528Negotiable Instruments Act-Section 138, 148

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High Courts08 Sept 2026

K H V V Prasad And Co & Anr. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 2137

Constitution of India-Article 226, 14, 21

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High Courts08 Sept 2026

Guttikonda Seshu Kumar Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 2136

Constitution of India-Article 226, 14, 19, 21

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High Courts08 Sept 2026

Karri Nagi Reddy Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 2134

Constitution of India-Article 226, 14, 21

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High Courts08 Sept 2026

Sri. P Srinivas Rao Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 2129

Constitution of India-Article 226CPC-Section 151

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High Courts08 Sept 2026

Mudduluru Chandra Mohan Raju Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 2127

Constitution of India-Article 226, 300 ACPC-Section 151Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013

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High Courts08 Sept 2026

M Sudhakararao Vs State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 2126

Constitution of India-Article 226CPC-Section 151A.P.C.S (CCA) Rules, 1991-Rule 20

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