High Courts03 Sept 2026Dismissed
Nukareddy Kanakavardhan Reddy Vs Naga Aruna
Andhra Pradesh High Court · (2026) 09 AP CK 0757
IPC-Sections 417, 418 and 420Indian Evidence Act-Section 118
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 48 of 1,770
High Courts03 Sept 2026
Annasuri Konda Vs Goddi Veeralakshmi Veera Raghava Lakshmi & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 0756
High Courts03 Sept 2026Dismissed
Pujitha Industries & Ors. Vs The Reserve Bank Of India & Ors.
Andhra Pradesh High Court · 2025 INSC 908
MSMED Act, 2006-Section 9SARFEASI Act, 2002Banking Regulation Act, 1949-Section 21, 35A
High Courts03 Sept 2026
Koraseeka Karuna Prasad Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · 2024 INSC 131
Constitution of India-Article 226, 14, 15, 19, 21Code of Civil Procedure-Section 151Andhra Pradesh Police (Stipendiary Cadet Trainee) Rules, 1999
High Courts03 Sept 2026Disposed Of
Sekharamantri Prameela Vs The State Of AP & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 0730
Constitution of India-Article 226, 14, 19 & 21CPC-Section 151Indian Succession Act, 1925-Section 370, 213
High Courts03 Sept 2026
Kaila Sanjeeva Rao Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · 2024 INSC 131
Constitution of India-Article 226, 14, 15, 19 and 21Code of Civil Procedure, 1908-Section 151Andhra Pradesh Police (Stipendiary Cadet Trainee) Rules, 1999
High Courts03 Sept 2026Dismissed
Mohd Khalelur Rahman & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 0728
Constitution of India-Article 226, Schedule 7, List-1, 246, 243Q, 243R, 243S, Part IX-A, 243P to 243ZGAndhra Pradesh Municipalities (Delimitation of Wards) Rules, 1996-Rule SAP Municipal Corporation Act-Clause - I of Sec.5
High Courts03 Sept 2026Disposed Of
Javvadi Kiran Jagan Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 0726
Constitution of India-Article 226, Art. 14, 16 and 21CPC-Section 151
High Courts03 Sept 2026
P V Rajani Kumari & Ors. Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 0694
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 115(2) and 333 read with 3(5)
High Courts03 Sept 2026
Polavaram Venkateswarlu Alias Chalapathi Naidu & Anr. Vs The Station House Officer
Andhra Pradesh High Court · (2026) 09 AP CK 0693
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 180Bharatiya Nyaya Sanhita, 2023-Sections 109(1) read with 3(5)Code of Criminal Procedure, 1973-Section 161
High Courts03 Sept 2026Disposed Of
Kommana Prasanth Kumar & Ors. Vs State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 0692
Code of Criminal Procedure-Section 437, 438, 439, 482Bharatiya Nagarik Suraksha Sanhitha, 2023-Section 528Indian Penal Code-Section 498-A, 509
High Courts03 Sept 2026Disposed Of
Kunche Rajendra Prasad & Anr. Vs State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 0691
Bharatiya Nagarik Suraksha Sanhitha, 2023-Section 528Code of Criminal Procedure, 1973-Section 437, 438, 439, 482Indian Penal Code-Sections 354, 323, 506 read with 34
High Courts03 Sept 2026Disposed Of
Kadavakollu Annapurna & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 0690
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Cr.P.C-Section 437/438/439/482, 482Prevention of Women From Domestic Violence Act-Section 12
High Courts03 Sept 2026Allowed
Mukkala Rajendra Prasad Vs Seethina Jaya Bharathi & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 0689
Cr.P.C-Section 372/374(2)/378(4), 256, 309CPC-Section 151Negotiable Instruments Act-Section 138
High Courts03 Sept 2026Dismissed
Gurrala Chandra Vs The State Of A P & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 0722
Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure, 1973-Section 394
High Courts03 Sept 2026Dismissed
G.Sreenivasula Reddy Vs Gudimetla Mallikarjuna Rao & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 0721
Negotiable Instruments Act-Section 138
High Courts03 Sept 2026Dismissed
Nuthikattu Siva Prasad Vs The State Of Ap & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 0720
Negotiable Instruments Act-Section 138
High Courts03 Sept 2026Allowed
M.Govardhana Naidu Vs Maddina Venkata Subbaiah & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 0688
Constitution of India-Article 227C.P.C.-Order 1 Rule 10(2), Section 151, I Rule 10(2)
High Courts03 Sept 2026Allowed
Shaik Shahabaj Ali Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 0719
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A, 3(2)(v)Bharatiya Nyaya Sanhita, 2023-Sections 140(2), 308(4), 351(2) read with 3(5)
High Courts03 Sept 2026
M. Govardhana Naidu Vs Maddina Venkata Subbaiah & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 0718
Constitution of India-Article 227C.P.C.-Order 1 Rule 10(2), Section 151, I Rule 10(2)