High Courts14 Oct 2026
M/s. Chairman Vs The Assistant Commissioner State Tax & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2585
GST Act-Section 63
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 149 of 61,419
High Courts14 Oct 2026Allowed
Avanigadda Seetha Rama Rao & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2584
Land Acquisition Act, 1894-Section 4, 4(1), 5, 5-A, 5-A(2), 6, 6(1), 6(1) clause (i), 6(1) clause (ii), 6(1) proviso (ii) Explanation 1, 6 second proviso, Explanation to Section 6, 9(3), 10, 11, 17, 17(1), 17(1-A), 17(4), 23Land Acquisition (Amendment) Act, 1984Land Acquisition (Amendment and Validation) Ordinance, 1957 (1 of 1957)
High Courts14 Oct 2026Dismissed
Pothuraju Ajay Jain Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · 2026 INSC 26
Constitution of India-Articles 14 and 21National Sports Development Code, 2011
High Courts14 Oct 2026
Abdul Salam Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2582
Constitution of India-Article 226, 14, 16, 21Rights of Persons with Act, 2016CPC-Section 151
High Courts14 Oct 2026
Dr K Sai Prasad Reddy Vs Sri Krishnadevaraya University & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2580
Constitution of India-Article 226, 12, 14, 16, 21UGC Regulations, 2010UGC Regulations on Minimum Qualifications for Appointment of Teachers and other Academic staff in Universities and Colleges and measures for maintenance of standards in Higher Education, 2018-Clause 3.1.0
High Courts14 Oct 2026
The Vijayawada Dried Fish Merchants Association & Ors. Vs Secretary Finance Dept New Delhi & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2579
Societies Registrations ActCGST Act, 2017-Section 11(1), Entry No.3, Heading No.0305 of Schedule-IV, Entry No.20 of Schedule-I
High Courts14 Oct 2026
Pitchka Uma & Ors. Vs State By Rep By Public Prosecutor & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2578
Indian Penal Code-Sections 498-A read with 34Dowry Prohibition Act-Sections 3 and 4Code of Criminal Procedure, 1973-Sections 437, 438, 439, 482, 161, 156(1), 155(2)
High Courts14 Oct 2026
D.R. Sridhar Naidu Vs The Chief Executive Officer Or Managing Director, Shriram Finance Limited (formerly known as Shriram City Union Finance Limited) & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2607
Constitution of India-Article 226, 14, 19, 21, 300-ASecuritization and Reconstruction of the Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 13(3A)CPC-Section 151
High Courts14 Oct 2026Allowed
Ambuhalapu Chittabbai @ Chantabbai Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2606
Code of Criminal Procedure, 1973-Sections 311, 91, 313, 437, 438, 439, 482Indian Penal Code-Sections 326, 324, 34BNSS-Section 528
High Courts14 Oct 2026Allowed
Mohamad Ali Basha Vs The State Of Ap & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2605
Indian Penal Code-Sections 498-A, 313, 34Dowry Prohibition Act-Sections 3, 4Cr.P.C-Sections 437, 438, 439, 482
High Courts14 Oct 2026Allowed
Wahidunnisa Mohammad Vs The State Of Ap & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2604
Indian Penal Code-Sections 498-A, 313, 34Code of Criminal Procedure, 1973-Sections 437, 438, 439, 482BNSS-Section 528
High Courts14 Oct 2026Allowed
Mohamad Ali Basha Vs The State Of AP & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2603
Indian Penal Code-Sections 498-A, 313, 34Dowry Prohibition Act-Sections 3, 4Code of Criminal Procedure, 1973-Sections 437, 438, 439, 482
High Courts14 Oct 2026Disposed Of
Raghupatruni Kanaka Lakshmi Prasad Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2602
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 35(1)(b)(i), 35(1)(b)(ii), 35(1)(b), 35(3), 35(6)Indian Penal Code, 1860-Sections 420, 403, 409, 120-B, 405, 406, 415, 498-APrevention of Corruption Act, 1988-Section 13(2)
High Courts14 Oct 2026Allowed
Fariaz Sultana & Ors. Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2598
Indian Penal Code-Sections 498-A, 313, 34Dowry Prohibition Act-Sections 3, 4Cr.P.C-Sections 437, 438, 439, 482
High Courts14 Oct 2026
Shaik Ghouse Basha & Ors. Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2597
Code of Criminal Procedure, 1973-Sections 437, 438, 439, 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 323, 324, 506 read with Section 34
High Courts14 Oct 2026Disposed Of
Hanumapuram Anjineyya Alias Anjineyulu Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2595
Indian Penal Code-Sections 354-D, 366-A, 343 & 376Protection of Children from Sexual Offences Act, 2012-Section 4, 33(2), 33(6)Constitution of India-Article 21
High Courts14 Oct 2026Dismissed
K. Nageswara Rao Vs State Of AP
Andhra Pradesh High Court · (2026) 10 AP CK 2627
IPC-Section 302, 307Cr.P.C-Section 372, 374(2), 378(4), 313, 428CPC-Section 151
High Courts14 Oct 2026Disposed Of
Master Badagala Kethan & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2650
National Sports Development Code - 2011
High Courts14 Oct 2026
M Jayamani Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2212
Constitution of India-Article 226, 14, 19(1)(g), 300-ABharatiya Nyaya Sanhita, 2023-Sections 125(b), 281, 125(3), 381BNSS
High Courts14 Oct 2026Dismissed
The Executive Engineer, I & PH Division, Dalhousie Vs Sh. Amar Singh & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 2142
Industrial Disputes Act, 1947-Section 33-C(2), 25-G, 25-H, 29, 11(9), 17-B, 10