COURT ARCHIVE

Andhra Pradesh High Court judgments

35,381 judgments · page 65 of 1,770

High Courts18 Aug 2025Allowed

Apurba Sarkar, S/O. Biswanath Sarkar & Ors. Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2025) 08 AP CK 0288

Code Of Criminal Procedure, 1973 - Section 437, 439Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 20(b)(ii)(C), 36A(4)

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High Courts07 Aug 2025Disposed Of

Santhi Chelli, W/O Madhu Babu Chelli Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2025) 08 AP CK 0286

Code Of Criminal Procedure, 1973 - Section 482Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528

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High Courts30 Jul 2025Allowed

Sayyed Rehan @ Munna,, S/O. Jilani Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2025) 07 AP CK 0409

Code Of Criminal Procedure, 1973 - Section 437, 439Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20(b)(ii)

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High Courts30 Jul 2025Allowed

Mummina Chittimma, W/O Apparao, Hindu Vs Panduri Govinda Rao, S/O Sanyasi Naidu (Died) & Ors.

Andhra Pradesh High Court · (2025) 07 AP CK 0408

Code Of Civil Procedure 1908 - Order 39 Rule 1, Order 39 Rule 2

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High Courts25 Jul 2025Allowed

Boggu Naganji Alias Naganjaneyulu Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2025) 07 AP CK 0406

Code Of Criminal Procedure, 1973 - Section 437, 439Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Bharatiya Nyaya Sanhita, 2023 - Section 103, 109(1),115(2), 118(1), 190, 191(1), 191(3)

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High Courts25 Jul 2025Allowed

Arajalla Naresh @ Gundulaki & Ors. Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2025) 07 AP CK 0405

Code Of Criminal Procedure, 1973 - Section 437, 439Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8 (c), 20(b)(ii)(B)

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High Courts04 Jul 2025Disposed Of

Posepalli Siva Sankara Rao Vs State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2025) 07 AP CK 0401

Essential Commodities Act, 1955 - Section 6A

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High Courts04 Jul 2025Allowed

Bandaru Chandra Sekhar Vs State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2025) 07 AP CK 0400

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High Courts04 Jul 2025Disposed Of

Yala Narasimha Alias Ela Narasimha Vs State Of Andhra Pradesh And Others

Andhra Pradesh High Court · (2025) 07 AP CK 0398

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2), 111, 112(2), 318(4)Andhra Pradesh Gaming Act, 1974 - Section 9(1)

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High Courts04 Jul 2025Allowed

Tadiparthi Bapi Reddy Vs State Of Andhra Pradesh, Rep. By Its Public Prosecutor, High Court At Amaravati.

Andhra Pradesh High Court · (2025) 07 AP CK 0397

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35, 482Code Of Criminal Procedure, 1973 - Section 41A

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High Courts04 Jul 2025Allowed

Goliori Podalam,, S/O.Late.Arjun Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2025) 07 AP CK 0393

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

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High Courts04 Jul 2025Allowed

Manda Vijay Karthik Vs State Of Andhra Pradesh And Others

Andhra Pradesh High Court · (2025) 07 AP CK 0392

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 64(2)(m)Protection Of Children From Sexual Offences Act, 2012 - Section 6Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(2)(v)

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High Courts27 Jun 2025Allowed

K. Lakshmi Narayana Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2025) 06 AP CK 0160

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 194, 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 105, 125(b)Constitution Of India, 1950 - Article 21

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High Courts27 Jun 2025Allowed

N Chinna Bavaji Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2025) 06 AP CK 0159

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 143, 143(1), 143(2), 143(3), 318, 336Immoral Traffic (Prevention) Act, 1956 - Section 5

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High Courts27 Jun 2025Allowed