High Courts06 Oct 2026Allowed
Kuppili Vijaya Lakshmi Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0715
Constitution of India-Article 226Electricity Act, 2003-Section 43CPC-Section 151
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Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 284 of 61,482
High Courts06 Oct 2026
A.V.M. College Of Physiotherapy, Bachelor Of Physiotherapy (BPT) Course Rep By Its Correspondent Sri. Shaik Ali Akbar Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0731
Constitution of India-Article 226, 14, 16, 19 and 21CPC-Section 151
High Courts06 Oct 2026
Emerald's Advanced Institute Of Management Studies Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0734
Constitution of India-Article 226, 14, 16, 19, 21CPC-Section 151
High Courts06 Oct 2026
Sri Vikas Institute Of Medical Sciences (SVIMS) College Of Medical Lab Technology Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0736
Constitution of India-Article 226, 14, 16, 19, 21CPC-Section 151
High Courts06 Oct 2026
K B Geetha Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0744
Constitution of India-Article 226, 14, 15CPC-Section 151
High Courts06 Oct 2026Disposed Of
Yadavalli Ramakrishna & Anr. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0745
Andhra Pradesh Government Professional Institutions (Regulation of Admissions into Undergraduate Medical and Dental Professional Courses) Rules, 2004-Rule 6(ix)(b) & (c)
High Courts06 Oct 2026
S V Lakshmana Rao Vs The State Of AP & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0781
Constitution of India-Article 226CPC-Section 151
High Courts06 Oct 2026
Gummala Vijaya Lakshmi Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0787
Constitution of India-Article 226, 14, 21Andhra Pradesh Prevention of Dangerous Activities of Boot-Leggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land-Grabbers Act, 1986-Section 2(g), 3, 3(1), 3(2), 12(1), 13Indian Penal Code, 1860-Section 457, 380
High Courts06 Oct 2026
Karadu Narasimha Reddy Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0788
Constitution of India-Article 226, 14, 16, 21Prevention of Corruption Act, 1988-Sections 13(1)(e), 13(2)CPC-Section 151
High Courts06 Oct 2026
A.S. Priya Vs A P Public Service Commission & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0790
Constitution of India-Article 226, 14, 16, 16(1), 16(4)Right to Information ActAndhra Pradesh State and Subordinate Service Rules, 1996-Rule 22
High Courts06 Oct 2026
Govindu Sambasivarao & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0791
Bharatiya Nyaya Sanhita, 2023Bharatiya Nagarik Suraksha Sanhita, 2023-Section 164Police Act, 1861
High Courts06 Oct 2026
Guramkonda Khadar Basha & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0794
Bharatiya Nyaya Sanhita, 2023Bharatiya Nagarik Suraksha Sanhita, 2023-Section 164Police Act, 1861
High Courts06 Oct 2026
Mohammed Asadahullha Quraishi Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0795
High Courts06 Oct 2026Disposed Of
Sri Sunkulamma Devasthanam & Ors. Vs The State Of Ap & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0800
Constitution of India-Article 226CPC-Section 151
High Courts06 Oct 2026
Kodiboyina Suryanarayana & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0801
Bharatiya Nyaya Sanhita, 2023Bharatiya Nagarik Suraksha Sanhita, 2023-Section 164Police Act, 1861
High Courts06 Oct 2026Dismissed
Lucknow Development Authority Vs Shivaji Singh
Allahabad High Court · (2026) 10 AHC CK 0803
U.P. Real Estate (Regulation and Development) Act, 2016-Section 18Consumer Protection Act, 1986-Section 2(1)(r)Constitution of India-Article 14, 142, 296
High Courts06 Oct 2026
Joga Ramana & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0813
Constitution of India-Article 226, 19, 21IPC-Sections 147, 148, 323, 324, 326, 307, 380, 427, 450, 452, 506 r/w 109, 120B, 149CPC-Section 151
High Courts06 Oct 2026Allowed
Rajeshwari Devi & Ors. Vs Hari Shankar Pandey & Anr.
Allahabad High Court · (2026) 10 AHC CK 0821
Cr.P.C.-Section 488Specific Relief Act, 1963-Section 34Indian Evidence Act, 1872-Section 50, 112, 33, 41
High Courts06 Oct 2026Dismissed
Dr. Vartika Mishra Vs State Of Uttar Pradesh & Anr.
Allahabad High Court · (2026) 10 AHC CK 0822
UGC Regulations on Minimum Qualifications for Appointment of Teachers and Other Academic Staff in Universities and Colleges and Measures for the Maintenance of Standards in Higher Education, 2018Constitution of India-Article 226
High Courts06 Oct 2026Dismissed
Smt. Swaraj Chopra Vs Smt. Shanti Devi & Ors.
Delhi High Court · 2024 INSC 884
Delhi Rent Control Act-Section 14(1)(a)Registration Act, 1908-Section 17Transfer of Property Act, 1882-Section 53A, 54