High Courts15 May 2026Disposed Of
S Harshavardhan, S/O Muni Srinivasulu & Ors Vs State Of AP & Ors
Andhra Pradesh High Court · (2026) 05 AP CK 0540
Constitution Of India, 1950 - Article 19, 21, 226, 300A
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 54 of 1,770
High Courts15 May 2026Disposed Of
Komanaduri Kalyana Venkateswara Swamy, S/O. K.Krishna Murthy Vs State Of Andhra Pradesh & Ors
Andhra Pradesh High Court · (2026) 05 AP CK 0539
Constitution Of India, 1950 - Article 226
High Courts15 May 2026Disposed Of
Kammula Pawan Sai, S/O Subbarao Vs State Of Ap, Rep By Its Home Secretary, Secretariat, Vellagapudi Amaravathi.-522237 & Ors
Andhra Pradesh High Court · (2026) 05 AP CK 0538
Constitution Of India, 1950 - Article 226
High Courts08 May 2026Dismissed
Vemula Subbaramaiah & Ors Vs P Venkateswarlu & Ors
Andhra Pradesh High Court · (2026) 05 AP CK 0044
Contempt Of Courts Act, 1971 - Section 10, 11, 12Andhra Pradesh (Andhra Area) Estates (Abolition And Conversion Into Ryotwari) Act, 1948 - Section 54(1)Constitution Of India, 1950 - Article 226
High Courts08 May 2026Allowed
Maram Mohan, S/O Veera Nagendra Rao Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 05 AP CK 0054
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Bharatiya Nyaya Sanhita, 2023 - Section 111, 111(2)b, 318(4), 319(2), 336(1)Information Technology Act, 2000 - Section 66(D)
High Courts08 May 2026Disposed Of
Nikhil Omprakash Malpani Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 05 AP CK 0053
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3), 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 316(2), 318(4)
High Courts08 May 2026Disposed Of
Tavanam Harshavardhan Reddy & Ors Vs State Of Andhra Pradesh & Ors
Andhra Pradesh High Court · (2026) 05 AP CK 0052
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 108
High Courts08 May 2026Allowed
Gampa Chakravarthi, S/O Venkata Satyanarayana Murthy Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 05 AP CK 0051
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 316(2), 318(4)
High Courts08 May 2026Allowed
Palavalasa Siva, S/O Palavalasa Asiramma Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 05 AP CK 0050
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 20(b)(ii)(B)
High Courts04 May 2026Disposed Of
Prahalada Consumers Cooperative Central Stores Limited Vs Manazeer Jilani Samoon IAS & Ors
Andhra Pradesh High Court · (2026) 05 AP CK 0049
High Courts04 May 2026Disposed Of
Gurram Madhusudhana Rao,, S/O. Malyadri Vs State Of Andhra Pradesh & Ors
Andhra Pradesh High Court · (2026) 05 AP CK 0045
Andhra Pradesh Minor Mineral Concession Rules, 1966 - Rule 26, 26(3)(iii)Constitution Of India, 1950 - Article 226
High Courts01 May 2026
V Venkateswara Rao, Died & Ors Vs C Sathyanarayana & Ors
Andhra Pradesh High Court · (2026) 05 AP CK 0047
Code Of Criminal Procedure, 1973 - Section 372, 378(4)Negotiable Instruments Act, 1881 - Section 138Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 413
High Courts01 May 2026Disposed Of
Shaik Saleem, S/O Mastanvali @ Mabusubhani@Mabula Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 05 AP CK 0046
Indian Penal Code, 1860 - Section 376ABProtection Of Children From Sexual Offences Act, 2012 - Section 6Juvenile Justice (Care And Protection Of Children) Act, 2015 - Section 9, 94
High Courts29 Apr 2026Dismissed
Mandava Naga Venkata Purnachandra Rao Vs Puwada Bapiraju
Andhra Pradesh High Court · (2026) 04 AP CK 0586
Limitation Act, 1963 - Section 3Code Of Civil Procedure, 1908 - Order 14, Rule 2, Order 41, Rule 25
High Courts29 Apr 2026Allowed
Laggisetti Murlidhar, S/O. Sri (Late) Achutarao Vs Maddala Mani, W/O. Sri (Late) Govinda Rajulu
Andhra Pradesh High Court · (2026) 04 AP CK 0602
Code Of Civil Procedure, 1908 - Section 144, 151Code Of Civil Procedure, 1908 - Order 9 Rule 13, Order 21 Rule 36
High Courts29 Apr 2026Allowed
Sarepalli Mani Kumari,, W/O S Sarath Babu Vs Sarepalli Srinivasa Rao, S/O S Venkateswara Rao & Ors
Andhra Pradesh High Court · (2026) 04 AP CK 0601
Code Of Civil Procedure, 1908 - Order 7, Rule 14, Order 33, Rule 1Constitution Of India, 1950 - Article 227
High Courts29 Apr 2026Dismissed
Vipparfhi Sundara Rao Vs Sharon Rose Komanapalli And Others
Andhra Pradesh High Court · (2026) 04 AP CK 0597
Code Of Civil Procedure, 1908 - Section 24, 151Code Of Civil Procedure, 1908 - Order 6 Rule 17
High Courts20 Apr 2026Allowed
M/S S S Builders Vs State Of Andhra Pradesh & Ors
Andhra Pradesh High Court · (2026) 04 AP CK 0590
High Courts20 Apr 2026Allowed
Addanki @ Mekathoti Rishika Vs Addanki Deepak Kumar
Andhra Pradesh High Court · (2026) 04 AP CK 0589
Code Of Civil Procedure, 1908 - Section 24Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 79, 85Dowry Prohibition Act, 1961 - Section 3, 4
High Courts20 Apr 2026Allowed
Nagireddy Rajakumari, W/O Ramana Reddy Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 04 AP CK 0588
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 143, 149, 420, 464, 465, 467, 468, 471Information Technology Act, 2000 - Section 66