COURT ARCHIVE

Andhra Pradesh High Court judgments

36,176 judgments · page 9 of 1,809

High Courts21 Sept 2026

Lingaladinne Bangaru Reddy Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 4148

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Sections 303(2) read with 3(5), 49, 61(2)Andhra Pradesh Forest Act, 2016-Section 36(a) read with 32A, 32B, 32C, 29(4)(a)(i)

Read judgment

High Courts21 Sept 2026

Janardhan Pradhan Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 4152

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(C), 29(1)

Read judgment

High Courts21 Sept 2026

Mandalaparthi Bharadwaj & Ors. Vs Union Of India & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 4162

Constitution of India-Article 226, 14, 19, 21Bharatiya Nyaya Sanhita, 2023-Section 85 read with Section 3(5)Dowry Prohibition Act, 1961-Sections 3 & 4

Read judgment

High Courts21 Sept 2026

P Sekhar Alias Sekharappa & Anr. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 4163

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Sections 118(1), 3(5)

Read judgment

High Courts21 Sept 2026

Mellam Prameela Edna Sukanya Rani Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · 2025 INSC 117

Andhra Pradesh Education Act, 1982-Section 24(2)CPC-Section 151Constitution of India-Article 226, 12

Read judgment

High Courts21 Sept 2026

Teluru Sainath Reddy & Anr. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 4165

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480, 483, 482Bharatiya Nyaya Sanhita, 2023-Section 80, 3(5)

Read judgment

High Courts21 Sept 2026

Janardhan Pradhan Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 4166

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(C), 29(1)

Read judgment

High Courts21 Sept 2026

Puthika Bhanu Chander Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 4167

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B), 8(c)IPC

Read judgment

High Courts21 Sept 2026

Pawan Kumar Yadav Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 4168

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

Read judgment

High Courts21 Sept 2026

R Krishna Chaitanya Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 4169

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 308(5), 126(2), 329(2), 351(3)Negotiable Instruments Act, 1881-Section 138

Read judgment

High Courts21 Sept 2026

Teluru Sainath Reddy & Anr. Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 4170

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483, 482Bharatiya Nyaya Sanhita, 2023-Section 80 read with Section 3(5)

Read judgment

High Courts21 Sept 2026

R Krishna Chaitanya Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 4159

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 308(5), 126(2), 329(2), 351(3)Negotiable Instruments Act, 1881-Section 138

Read judgment

High Courts21 Sept 2026

Damala Narasimhudu & Ors. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 4177

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Sections 405, 406, 409, 415, 420

Read judgment

High Courts21 Sept 2026

Garikapati Govindarao Vs The State Of Ap & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 4242

Constitution of India-Article 226CPC-Section 151

Read judgment

High Courts21 Sept 2026

Gadde Srinivasa Rao Vs The State Of Ap & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 4241

Constitution of India-Article 226CPC-Section 151

Read judgment

High Courts21 Sept 2026

Thodeti Benzmen Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 4180

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Sections 420, 465, 467, 468, 471 read with 120BTransfer of Property Act, 1882-Section 55

Read judgment

High Courts21 Sept 2026

Thodeti Benzmen & Anr. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 4188

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Sections 420, 465, 467, 468, 471 read with 120BTransfer of Property Act, 1882-Section 55

Read judgment

High Courts21 Sept 2026