COURT ARCHIVE

Andhra Pradesh High Court judgments

35,381 judgments · page 47 of 1,770

High Courts07 Sept 2026

Dablu Kumar Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 1186

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 Courts07 Sept 2026

Alok Digal & Anr. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 1165

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c) read with 20(b)(ii)(C), 29 (1), 28

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High Courts07 Sept 2026

S Balaji Naidu Alias Balaji Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 1163

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 118(1), 74, 133, 351(2) read with 3(5)

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High Courts07 Sept 2026Disposed Of

Gopesetti Madhuri Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 1161

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 482IPC-Sections 420, 403, 409 read with 120-BPrevention of Corruption Act-Section 13(2)

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High Courts07 Sept 2026Dismissed

Vantakula Manikanta Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 1160

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(C), 25 read with 8(c), 37

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High Courts07 Sept 2026Disposed Of

Gurajala Satish & Anr. Vs State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 1183

Cr.P.C-Section 437/438/439/482, 482BNSS-528IPC-Sections 420, 509, 506 read with Section 34, 354-A

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High Courts07 Sept 2026Allowed

Thammisetti Kasturi Ranga Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 1182

Code of Criminal Procedure, 1973-Section 437, 438, 439, 482, 311BNSS-Section 528Negotiable Instruments Act, 1881-Section 138

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High Courts07 Sept 2026Allowed

Smt. Adusumilli Anasuya Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 1181

Cr.P.C-Section 437/438/439/482, 482BNSS-528Negotiable Instruments Act, 1881-Section 138

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High Courts07 Sept 2026Allowed

Ahamamd Hajia Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 0764

Code of Criminal Procedure-Section 437/438/439/482Bharatiya Nagarik Suraksha Sanhita, 2023-528, Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c) read with 20(b)(ii)(B)

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High Courts07 Sept 2026Allowed

Korra Sethu Alias Mr Alias Ram Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 0763

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High Courts07 Sept 2026Allowed

Borigorla Thirupathaiah & Anr. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 0762

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Bharatiya Nyaya Sanhita, 2023-Sections 189 (2), 191 (2), 132, 121 (1) and 109 (1) read with 190

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High Courts07 Sept 2026

Madhavarapu Suresh Babu Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 0761

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

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High Courts07 Sept 2026Dismissed

Kotapati Marthamma & Ors. Vs The State Of Ap & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 0733

Constitution of India-Article 226Andhra Pradesh Co-operative Socities Act, 1964-Section 12-A

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High Courts07 Sept 2026Partly Allowed

Nattala Pradeep Pramodh & Anr. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 0723

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

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High Courts07 Sept 2026Allowed

Prafulla Pradhan & Anr. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 0724

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

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High Courts07 Sept 2026Dismissed

Tukekula Eswar Kiran Kumar Reddy Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 0696

Code of Criminal Procedure, 1973-Section 437, 438, 439, 482, 267Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 482Indian Penal Code-Section 409, 420, 468, 471, 120-B, 406

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High Courts07 Sept 2026Dismissed

Donthireddy Vasudeva Reddy Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 0695

Code of Criminal Procedure, 1973-Section 437, 438, 439, 482, 267Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 482, 482(2)Indian Penal Code, 1860-Sections 409, 420, 468, 471, 120-B, 406, 120B

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High Courts03 Sept 2026

Bethi Yugandhar Muni Prasad Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 0760

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Prevention of Corruption Act, 1988-Sections 13(2) read with 13(1)(b)

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High Courts03 Sept 2026Dismissed

G. Papa Rao Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 0759

I.P.C.-Sections 120-B, 379, 386, 392, 420, 447 & 465Prevention of Damage to Public Property Act, 1984-Section 3Mines and Mineral (Development & Regulation) Act, 1957-Section 21

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High Courts03 Sept 2026Allowed

Mahimaluri Sumanjali Vs Nimmagadda Uday Kiran

Andhra Pradesh High Court · (2026) 09 AP CK 0758

Code of Civil Procedure, 1908-Section 24, 151Hindu Marriage Act-Section 13Andhra Pradesh Electronic Communication and Video Conferencing Rules, 2026

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