High Courts30 Sept 2026
Thote John Babu & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6706
Constitution of India-Article 226, 14, 21CPC-Section 151
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 332 of 61,482
High Courts30 Sept 2026
S. Dhanalakshmi & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6703
Constitution of India-Article 226Andhra Pradesh Right of Children to Free and Compulsory Education Rules, 2010CPC-Section 151
High Courts30 Sept 2026
Sudhakar K Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 6702
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B), 8(c)
High Courts30 Sept 2026
Ananthagiri Prabhu Electrical Society & Anr. Vs The A P Eastern Power Distribution Company Ltd & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6701
Constitution of India-Article 226CPC-Section 151A.P. Licensing Regulations
High Courts30 Sept 2026
Krishnaveni Degree College (Autonomous) Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6700
Constitution of India-Article 226, 14, 19(1)(g)Andhra Pradesh Education Act, 1982Andhra Pradesh Universities Act, 1991
High Courts30 Sept 2026
Siripuram Govindamma Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6699
High Courts30 Sept 2026Allowed
Tatireddi Tulasi Reddy & Ors. Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 6697
IPC-Sections 147, 148, 452, 342, 506, 427, 149SC/ST (POA) Act, 1989-Section 3(1)(X)Cr.P.C-Sections 437, 438, 439, 482
High Courts30 Sept 2026Allowed
Shaik Moosamia Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · 2024 INSC 363
Code of Criminal Procedure, 1973-Section 437, 438, 439, 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Section 34, 447, 448, 503, 506
High Courts30 Sept 2026
M/s. Krupal Solvent Vs Mutyala Ram Chandra Rao & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6695
Negotiable Instruments Act, 1881-Section 138Bharatiya Nyaya Sanhita, 2023-Section 318Cr.P.C-Section 437, 438, 439, 482
High Courts30 Sept 2026
D Sudhakara Reddy Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6709
Constitution of India-Article 226, 14, 15, 21CPC-Section 151
High Courts30 Sept 2026
Vemagiri Thabitha Kumari Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6456
Constitution of India-Article 226, 14, 21, 311CPC-Section 151
High Courts30 Sept 2026Allowed
Lakhraniya Devi Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 09 AHC CK 6455
Act, 1978-Section 10
High Courts30 Sept 2026Dismissed
Jogi Savitri Vs Chinchili Kameswara Rao & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6453
Constitution of India-Article 227CPC-Section 151
High Courts30 Sept 2026Allowed
Vagicharla Raja Rao Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 6452
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 498A, 307Dowry Prohibition Act, 1961-Sections 3 & 4
High Courts30 Sept 2026
Smt. Chinthalacheruvu Rani Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6449
Constitution of India-Article 226Code of Civil Procedure-Section 151Indian Penal Code-Sections 34, 143, 147, 148, 149, 323, 324, 341, 384, 506, 509
High Courts30 Sept 2026
Bobbili Akhila Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6445
Indian Penal Code-Section 420 read with Section 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3)Code of Criminal Procedure-Section 41-A
High Courts30 Sept 2026Dismissed
Gudivaka Srinivasa Rao Vs Union Of India & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6444
Constitution of India-Article 226, 14, 19(1)(g), 21, 12, 32 and 226Central Vigilance Commission Act, 2003-Section 15CPC-Section 151
High Courts30 Sept 2026Allowed
Abhinava Sinha Vs Bhatkhande Music Institutue & Ors.
Allahabad High Court · (2026) 09 AHC CK 6442
University Grants Commission Act-Section 3Constitution of India-Articles 14, 16, 226
High Courts30 Sept 2026
Smt. Raisa Khan Vs State Of U.P. Thru. Prin. Secy. Deptt. Of Minority Welfare Lko. & Ors.
Allahabad High Court · (2026) 09 AHC CK 6441
Madarsa Service Rules
High Courts30 Sept 2026Disposed Of
Dharm Raj Yadav Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 09 AHC CK 6434
Civil Services Regulation-Regulation 526