High Courts03 Sept 2026Disposed Of
Vattikuti Janaki Ramayya Vs Meka Ramakrishna Paramahamsa
Andhra Pradesh High Court · (2026) 09 AP CK 0717
Constitution of India-Article 227CPC-Order XXXII Rule 15, Section 151
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 49 of 1,770
High Courts27 Aug 2026Disposed Of
Seshagiri Bodda Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 08 AP CK 2032
Constitution of India-Article 226
High Courts25 Aug 2026Dismissed
E.O., Sri Anjaneya Swamy Vari Temple Vs M V Satyanarayan Charyulu & Ors.
Andhra Pradesh High Court · (2026) 08 AP CK 2044
A.P. (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956-Section 7, 7(2)A.P. Rights in Land and Pattadar Passbooks Act, 1971Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966-Section 93
High Courts25 Aug 2026
Putta Veera Venkata Satyanarayan & Ors. Vs Jagatha Veerabhadra Rao Jvb Rao & Anr.
Andhra Pradesh High Court · (2026) 08 AP CK 2043
Motor Vehicles Act-Section 176, 134(a) & (b)A.P. Motor Vehicles Rules, 1989-Rule 455 to Rule 476, 476IPC-Section 338
High Courts25 Aug 2026Dismissed
Vankudoth Greeshma Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 08 AP CK 2031
Constitution of India-Articles 14, 15(4), 21, 226, 341/342, 341 and 342Constitution (Scheduled Tribes) Order, 1950Andhra Pradesh Educational Institutions (Regulation of Admissions) Order, 1974
High Courts25 Aug 2026
Mareddy Narendra Reddy Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 08 AP CK 2015
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Bharatiya Nyaya Sanhita, 2023-Section 305(a)Indian Evidence Act, 1872-Section 25
High Courts25 Aug 2026Allowed
Chitturi Balakrishna Chaitanya Vs Nekkanti Surya Prabha
Andhra Pradesh High Court · (2026) 08 AP CK 2026
Code of Civil Procedure, 1908-Order VI Rule 17Civil Rules of Practice-Rule 28Hindu Marriage Act, 1955-Section 9, 12 (1) (a), 13 (1) (ia) (iii)
High Courts24 Aug 2026
Kasukurthi Vamshi & Ors. Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 08 AP CK 2042
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 85, 3(5)Dowry Prohibition Act, 1961-Sections 3, 4
High Courts18 Aug 2026Dismissed
Bhupati Associates, A Registered Partnership Firm, Having Its Registered Office At H.No. 4-55-32/56, 0pp. Little Flower School, 1st Lane, Vidyanagar, Guntur-522007. Rep. By Its Authorized Signatory Mr. Malreddy Madhubabu, S/o. Mohan Reddy, Aged About 46 Years, Occu Private Employee R/o. 17-1-383/75, Amrutha Apartments, Vinay Nagar, Saidabad, Hyderabad - 500059. Vs The State Of Andhra Pradesh, Rep. By Its Pri. Secretary, Endowments Department, Secretariat, Velagapudi,Guntur District, 522239
Andhra Pradesh High Court · (2026) 08 AP CK 0171
Urban Land (Ceiling and Regulation) Act, 1976Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987-Section 43(5), 43 (10), 43(10), sub-section (5), sub-section (9), 87, 43Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
High Courts18 Aug 2026Disposed Of
Ande Veera Venata Satyanarayana Vs The Government Of A P
Andhra Pradesh High Court · (2026) 08 AP CK 0166
Andhra Pradesh Co-operative Societies Act, 1964-Section 7, 30, 30(1)(a), 32, 32(7), 32(7)(A), 32(7)(a)(i), 32(A), 32(A)(1), 34, 34(1), 37(2), 50, 51, 52, 53, 79(A)(1)(e), 79A, 130Andhra Pradesh Co-operative Societies Rules, 1964-Rule 23, 23(2), 23-A, 23-AAA, 23-AAA(3), (4) and (5), 23-AAA(5), 24
High Courts18 Aug 2026
Kusam Koteswaramma Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 08 AP CK 0165
Constitution of India-Article 226, 14, 19(1)(g) and 300-AAndhra Pradesh Minor Mineral Concession Rules, 1966-Sub-Rule (3)(iii) of Rule 26Mines and Minerals (Development and Regulation) Act, 1957
High Courts18 Aug 2026Dismissed
Bhupati Associates, A Registered Partnership Firm Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 08 AP CK 0164
The Urban Land (Ceiling and Regulation) Act, 1976Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987-Section 43(10), 43(5), 43, 87, sub-section (5), sub-section (9)Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
High Courts18 Aug 2026Dismissed
Thumu Srinivasa Rao Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 08 AP CK 0161
Bharatiya Nagarik Suraksha Sanhita-Section 528Code of Criminal Procedure-Section 254(2), 311N.I. Act-Section 138
High Courts18 Aug 2026
Korukonda Surya Prakash Vs 1.The State Of Andhra Pradesh, 2.M Venkata Srikanth
Andhra Pradesh High Court · (2026) 08 AP CK 0153
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 351(2), 3(5)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(B), 8(c)
High Courts17 Aug 2026Allowed
Y. Pattabhi Ramaiah Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 08 AP CK 0173
Constitution of India-Article 226, 14, 21 and 300A, 300-ACPC-Section 151Andhra Pradesh State Warehousing Corporation Employees Gratuity Fund Regulations, 1974-Regulation 6
High Courts17 Aug 2026Disposed Of
V Lakshmi Devi, D/O Vadde Venkata Ramudu, Aged 30 Years, R/O 22/324, Old Guntakal, Anantapur District Vs The State Of Andhrapradesh, Rep By Its Principal Secretary, Department Of Women And Child Welfare, A.P.Secretariat Buildings, Velagapudi Thullur Mandal, Guntur District
Andhra Pradesh High Court · (2026) 08 AP CK 0163
Constitution of India-Article 226, 14, 16, 21CPC-Section 151
High Courts17 Aug 2026
P Koteswara Rao Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 08 AP CK 0162
Constitution of India-Article 226, 14, 16 and 21CPC-Section 151Andhra Pradesh Cooperative Societies Act, 1964
High Courts17 Aug 2026
Mooli Prasad Vs The State Of Andhra Pradesh And Thootla Venkatramana
Andhra Pradesh High Court · (2026) 08 AP CK 0160
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 109(1), 351(2), 3(5)
High Courts17 Aug 2026Allowed
Ankit Shekhawat Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 08 AP CK 0159
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483, 58, 187Bharatiya Nyaya Sanhita, 2023-Sections 319(2), 3(5), 23The Information Technology Act, 2000-Section 66-D
High Courts17 Aug 2026Partly Allowed
Madakam Venkateswararao Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · 2026 INSC 744
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483, 187(2) and (3), 187(2)Bharatiya Nyaya Sanhita, 2023-Sections 329(3), 126(2), 308(3), 111(2)(b), 111(3)(6) and 111(2) read with 3(5)Andhra Pradesh Land Grabbing (Prohibition) Act, 1982-Sections 4 & 5