High Courts13 Oct 2026
D Mahadev Kumar Showri, D. Mahadev Kumar Shown Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2617
Constitution of India-Article 226CPC-Section 151
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 167 of 61,419
High Courts13 Oct 2026
Relangi Sai @ Relani Leela Sainadh & Anr. Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2616
Indian Penal Code-Sections 376, 493, 420SC/ST (POA) Amendment Act 2015-Section 3(2)(Va), 3(1)(r)(s)Cr.P.C-Sections 437, 438, 439, 482
High Courts13 Oct 2026
G Chenaiah Vs Praveen Prakash & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2615
Contempt of Courts Act, 1971-Sections 10, 11, 12Constitution of India-Article 215CPC-Section 151
High Courts13 Oct 2026
Shaik Hussain Basha Alias Bade Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 10 AP CK 2614
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B), 27(a) read with 8(c)
High Courts13 Oct 2026
Gumma Hari Krishna & Anr. Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 10 AP CK 2613
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(C), 8(c)
High Courts13 Oct 2026Allowed
Suresh Baliram Dayal & Anr. Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 10 AP CK 2612
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B), 8(c)
High Courts13 Oct 2026
Viswanath Kamarthi & Anr. Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2611
Indian Penal Code-Section 498-ACr.P.C-Sections 437, 438, 439, 482BNSS-Section 528
High Courts13 Oct 2026
Trinadh Ratho Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 10 AP CK 2610
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B), 8(c)
High Courts13 Oct 2026Allowed
Madala Bosu Babu Vs The State Of A P & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2609
N.I. Act, 1881-Section 138, 147Cr.P.C-Section 397/401CPC-Section 151
High Courts13 Oct 2026
Vemuri Subrahmanyam Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 10 AP CK 2636
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Prevention of Immoral Traffic Act, 1956-Sections 3(1), 4(1), 5(1)(a)
High Courts13 Oct 2026
Chitikina Nageswara Rao Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2635
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 438, 442
High Courts13 Oct 2026
Syed Kaja Vali & Ors. Vs Boyapati Atish & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2628
Motor Vehicles Act, 1988-Section 173IPC-Section 304-A
High Courts13 Oct 2026
Janapareddy Srinivasa Rao Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2625
Constitution of India-Article 226, 14 and 16
High Courts13 Oct 2026Disposed Of
Manikyam Arish Ahemmad Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2652
Wakf Act, 1995Andhra Pradesh Wakf Managing Committee (Constitutions, Functions and Duties) Regulations, 2009Unified Waqf Management, Empowerment, Efficiency and Development Act, 1995-Section 63
High Courts13 Oct 2026Disposed Of
Katakam Swathi Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2649
Constitution of India-Article 226, 14, 19, 21CPC-Section 151
High Courts13 Oct 2026Disposed Of
Ramavath Eswar Naik Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2648
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991Constitution of India-Article 226, 14, 16, 21, 311CPC-Section 151
High Courts13 Oct 2026Disposed Of
Golla David Raju Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2646
Constitution of India-Article 226, 14 and 16CPC-Section 151
High Courts13 Oct 2026Disposed Of
Aswa Satyanarayana Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2214
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 94, 348, 256(3)Code of Criminal Procedure, 1973-Section 437, 438, 439, 482, 91, 311, 233, 233(3)Prevention of Corruption Act, 1988-Section 7, 13(2), 13(1)(d)
High Courts13 Oct 2026Allowed
Dayam. Bhaskara Kumar Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2210
Constitution of India-Article 226, 14, 16, 21Prevention of Corruption Act, 1988-Sections 13(2)(e) read with 13(1)(e)CPC-Section 151
High Courts13 Oct 2026
A Nirmal Babu Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2207
Cr.P.C-Section 437, 438, 439, 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528