COURT ARCHIVE

Andhra Pradesh High Court judgments

35,381 judgments · page 52 of 1,770

High Courts07 Aug 2026

V Mohan Raj, Katari Rakesh Vs The State Of Andhra Pradesh

Andhra Pradesh High Court

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c) read with 22(b)(ii)(C); Section 2; Section 2(viia)

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High Courts07 Aug 2026

V R Venkatesh Vs The State Of Andhra Pradesh

Andhra Pradesh High Court

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 309(4) and 351(2)

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High Courts06 Aug 2026Dismissed

Dr. G.V. Ramana Murthy Vs The Commissioner For Collegiate Education & Ors.

Andhra Pradesh High Court · (2026) 08 AP CK 2048

Letters Patent-Clause 15Code of Civil Procedure-Section 151Constitution of India-Article 226

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High Courts06 Aug 2026

The AP State Road Transport Corporation Vs Kuruva Subba Arayudu & Ors.

Andhra Pradesh High Court · (2026) 08 AP CK 2056

CPC-Order 41, Section 151Motor Vehicles Act, 1988-Section 166, 176, 168Workmen‟s Compensation Act

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High Courts06 Aug 2026

Munduru Kotaiah & Ors. Vs P Janaki Rami Reddy & Anr.

Andhra Pradesh High Court · (2026) 08 AP CK 2047

Code of Civil Procedure, 1908-Order 41, Section 151Indian Penal Code-Section 304-AMotor Vehicles Act, 1988-Section 166, 168

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High Courts06 Aug 2026Allowed

Komara Yella Rao Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 08 AP CK 2016

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Negotiable Instruments Act, 1881-Section 138

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High Courts06 Aug 2026

K Dinesh Kumar Reddy alias K Dinesh Reddy & Anr. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 2030

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 34, 324 and 307

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High Courts06 Aug 2026Dismissed

Boyina Mohan Krishna Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 2029

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 333, 118(1) read with 3(5)

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High Courts06 Aug 2026Disposed Of

Arava Bhanubee Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 08 AP CK 2028

Code of Criminal Procedure, 1973-Section 437, 438, 439, 482, 41ABharatiya Nagarik Suraksha Sanhitha, 2023-Section 528, 35(3)Bharatiya Nyaya Sanhitha, 2023-Section 196(1), 336(1), 352, 353(2), 356(2)

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High Courts06 Aug 2026Dismissed

Chinnam Venkata Rama Reddy & Ors. Vs Nallamilli Satyanarayana Reddy

Andhra Pradesh High Court · (2026) 08 AP CK 2027

Code of Civil Procedure-Section 96Act No.4 of 1938Act No.7 of 1977

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High Courts04 Aug 2026

Al Tousiff Minerals & Anr. Vs Shiva Granites

Andhra Pradesh High Court · (2026) 08 AP CK 2046

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High Courts15 Jul 2026Disposed Of

Girish Gannavarapu Vs The Union Of India & Ors.

Andhra Pradesh High Court · (2026) 07 AP CK 2648

Constitution of India-Article 226, 14, 16(1)CPC-Section 151

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High Courts29 Jun 2026Disposed Of

P. Subrahmanyam & Ors. Vs The Andhra Pradesh Power Generation Corporation & Anr.

Andhra Pradesh High Court · (2026) 06 AP CK 1477

Constitution of India-Article 226CPC-Section 151

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High Courts15 Jun 2026Dismissed

Mude Gopal Dinesh Naik And Others Vs State Of Andhra Pradesh And Others

Andhra Pradesh High Court · (2026) 06 AP CK 0686

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 447Indian Penal Code, 1860 - Section 34, 323, 498A, 508

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High Courts15 Jun 2026Dismissed

Mude Gopal Dinesh Naik Vs State Of Andhra Pradesh And Others

Andhra Pradesh High Court · (2026) 06 AP CK 0685

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 447Indian Penal Code, 1860 - Section 34, 323, 498A, 508

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High Courts15 Jun 2026Dismissed

Varun Jeeri Vs Siddavatam Pujitha Alias Pujitha Jeeri

Andhra Pradesh High Court · (2026) 06 AP CK 0684

Code Of Civil Procedure, 1908 - Section 24Hindu Marriage Act, 1955 - Section 9

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High Courts15 Jun 2026

Andhavaram Venkata Satyanarayana Murthy Vs State Of Andhra Pradesh & Ors

Andhra Pradesh High Court · (2026) 06 AP CK 0683

Code Of Criminal Procedure, 1973 - Section 372, 378(4)Negotiable Instruments Act, 1881 - Section 138Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 413

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High Courts12 Jun 2026Allowed