High Courts29 Sept 2026
P Ravichandra Raju Vs The District Employement Officer & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6469
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 344 of 61,482
High Courts29 Sept 2026Dismissed
Kasukurthi Venkateswarlu Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6468
Municipalities Act
High Courts29 Sept 2026Dismissed
Andhra Pradesh State Road Transport Corporation Vs Amavasya Rajamma
Andhra Pradesh High Court · (2026) 09 AP CK 6467
Indian Penal Code-Sections 337, 338CPC-Order 41, Section 151
High Courts29 Sept 2026
C Soundar Raju & Ors. Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 6466
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 118(1), 3(5)
High Courts29 Sept 2026Dismissed
A.P.S.R.T.C., Hyderabad, Rep By Its Managing Director Vs Mortha Lakshmi & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6465
IPC-Sections 304-A, 338CPC-Order 41, Section 151
High Courts29 Sept 2026Dismissed
M/s. Oriental Insurance Company Limited Vs G. Saraswathi & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6464
Motor Vehicles Act, 1988-Section 173IPC-Section 304-A
High Courts29 Sept 2026Allowed
Bhavna Yadav & Ors. Vs State Of U.P. Thru. Prin. Secy. Deptt. Appointment And Personnel Lko. & Ors.
Allahabad High Court · (2026) 09 AHC CK 6462
Allahabad High Court Rules, 1952-Chapter VIII Rule 5U.P. Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994-Section 1(2), 2(c), 3, 3(1), 3(6), 6(3), 8, 8(1), 8(2)Constitution of India-Article 14, 16, 16(1), 16(4), 16(4-A), 226, 309, 320, 320(1), 320(3), 320(4), 321, 335, Part XIV, Seventh Schedule
High Courts29 Sept 2026
Veeraswamy Santhosh Alias V Santhosh Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 6461
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Indian Penal Code, 1860-Section 370(A)(2)Immoral Traffic (Prevention) Act, 1956-Sections 3(1), 4(1), 5(1), 7(1)
High Courts29 Sept 2026Allowed
Dr. Ravindra Singh Vs State Of U.P. Thru. Prin. Secy. Medical Health And Family Welfare Lko. & Ors.
Allahabad High Court · (2026) 09 AHC CK 6460
Constitution of India-Article 226, 14, 21, 309, 320U.P. Government Servant (Discipline and Appeal) Rules, 1999-Rule 4, 4(2), 4(3)(a), 4(3)(b), 4(8)IPC-Section 354, 504, 376, 306, 506
High Courts29 Sept 2026
Musilipeti Dileep Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 6458
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 194, 480, 483
High Courts29 Sept 2026Allowed
Dr. Ravindra Singh Vs State Of U.P. Thru. Prin. Secy. Medical Health And Family Welfare Lko. & Ors.
Allahabad High Court · (2026) 09 AHC CK 6705
Constitution of India-Article 226, 14, 21, 309, 320IPC-Sections 354, 504, 376, 306, 506U.P. Government Servant (Discipline and Appeal) Rules, 1999-Rule 4, 4(2), 4(3)(a), 4(3)(b), 4(3), 4(8)
High Courts29 Sept 2026
The Union Of India & Ors. Vs Kunda Pradeep Babu & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6698
Bharatiya Nagarik Suraksha Sanhita (BNSS) Act, 2023-Section 61(2)Prevention of Corruption Act-Sections 7, 8, 9, 10 and 12Constitution of India-Article 226, 227, 32, 136, 14, 15, 16, 323-A, 323-B
High Courts29 Sept 2026
Neelam James Aided High School Vs Mr Kona Seshidar IAS & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6712
Contempt of Courts Act, 1971-Sections 10, 12Right of Children to Free and Compulsory Education Act, 2009-Sections 19, 25
High Courts29 Sept 2026
Sri Padma Committee Aided Primary School Vs Mr Kona Seshidar I A S & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6710
Contempt of Courts Act, 1971-Sections 10 to 12Right of Children to Free and Compulsory Education Act, 2009-Sections 19, 25
High Courts29 Sept 2026
St. Jacob'S Aided U.P And High School Vs Mr Kona Seshidar I A S & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6708
Contempt of Courts Act, 1971-Sections 10, 11, 12Right of Children to Free and Compulsory Education Act, 2009-Sections 19, 25
High Courts29 Sept 2026Disposed Of
Lanka Sarada Devi Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 6450
Bharatiya Nagarik Suraksha Sanhitha, 2023-Section 528Cr.P.C-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 351(2), 115(2)
High Courts29 Sept 2026
Duggempudi Venkata Lakshmamma & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6447
Constitution of India-Article 14, 15, 19(1), 21, 226, 300-ABharatiya Nyaya Sanhita, 2023Bharatiya Nagarik Suraksha Sanhita, 2023-Section 164
High Courts29 Sept 2026
Shaik Aleem Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6440
Constitution of India-Article 226, 14, 21Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023CPC-Section 151
High Courts29 Sept 2026Allowed
Vagicharla Raja Rao Vs Vagicharla Surekha & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6438
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Protection of Women from Domestic Violence Act, 2005-Section 12Cr.P.C-Section 437, 438, 439, 482, 320
High Courts29 Sept 2026Partly Allowed
Tej Singh & Ors. Vs State Of U.P.
Allahabad High Court · (2026) 09 AHC CK 6437
IPC-Section 302, 34Cr.P.C.-Section 313, 161Evidence Act-Section 114