High Courts08 Sept 2026
Kosuru Purnachandrarao & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 2119
Constitution of India-Article 226, 14, 16, 21CPC-Section 151
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 45 of 1,770
High Courts08 Sept 2026
A Krishna Chaitanya & Ors. Vs Union Of India & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 2112
Constitution of India-Article 226CPC-Section 151NITSER Act, 2007
High Courts08 Sept 2026
M/s Annapurna Raw And Boiled Rice Mill Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 2111
Constitution of India-Article 226Essential Commodities Act, 1955-Section 6ACPC-Section 151
High Courts08 Sept 2026
Smt Sake Nagarajugari Rekhanandaki Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 2110
BNSS, 2023-Section 447Cr.P.C.-Section 407, 406CPC-Section 151
High Courts08 Sept 2026
M/s. Million Exports and Imports & Anr. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 2109
Constitution of India-Article 226Essential Commodities Act, 1955-Section 6ACPC-Section 151
High Courts08 Sept 2026
Kondamadugula Jayarami Reddy Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 2108
Constitution of India-Article 226, 14, 15, 21CPC-Section 151
High Courts08 Sept 2026
East Coast Constructions And Industries Ltd Vs The State Of Ap & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 2107
Constitution of India-Article 226, 14, 19, 21, 300-ACPC-Section 151Companies Act
High Courts08 Sept 2026
M. Balakumba Rao Vs State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 2106
Constitution of India-Article 226, 14, 16, 21Prevention of Corruption Act, 1988-Sections 13(2) r/w 13(1)(e)CPC-Section 151
High Courts08 Sept 2026
Pagadala Teja Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 2132
High Courts08 Sept 2026
Kanumuri Debora Vs The State Of Ap & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 2131
Constitution of India-Article 226, 14, 16 and 21CPC-Section 151
High Courts08 Sept 2026
Unnam Sudheer Alias Sanni & Anr. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 2101
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 64(2)(m), 65(1), 351(2)Protection of Children from Sexual Offences Act, 2012-Sections 6 read with 5(I), 17
High Courts08 Sept 2026
Jamia Mosque Committee Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 2100
Waqf Act, 1995-Section 72
High Courts08 Sept 2026
Yadla Krishna Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 2099
Negotiable Instruments Act, 1881-Section 138, 143-ACr.P.C-Section 437/438/439/482, 70(2)BNSS-Section 528
High Courts08 Sept 2026
Banala Prem Kumar & Ors. Vs Banala Anitha & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 2097
Bharatiya Nagarik Suraksha Sanhitha, 2023-Section 528Indian Penal Code, 1860-Section 498-A read with Section 34Dowry Prohibition Act, 1961-Sections 3 & 4
High Courts08 Sept 2026
G Nagalakshmi Vs J Ashwini & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 2140
Bharatiya Nagarik Suraksha Sanhitha, 2023-Section 528Code of Criminal Procedure, 1973-Section 482Domestic Violence Act, 2005-Section 31
High Courts08 Sept 2026
Kommanaboina Venkata Rao Alias Venki Yadav Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 2096
Bharatiya Nagarik Suraksha Sanhitha, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 78(2)Code of Criminal Procedure, 1973-Section 482
High Courts08 Sept 2026Dismissed
Nalluri Mohan Rao Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 1159
Constitution of India-Article 226, 14, 21 and 300 ACPC-Section 151SC/ST Prevention of Atrocities (POA) Act
High Courts08 Sept 2026
Chitneedi Venkata Srinivasa Rao Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 1158
Constitution of India-Article 226, 14, 19 and 21CPC-Section 151
High Courts08 Sept 2026Disposed Of
G Govardhana Vs The State Of Ap & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 1157
Constitution of India-Article 226, Art.14, 16 and 21CPC-Section 151Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991-Rule 9 (ix), 18, 18A, 20
High Courts08 Sept 2026
Galla Appa Rao Vs Patnala Raju & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 1156
Code of Civil Procedure-Order 41, Section 151