JUDGMENT DATABASE

Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 360 of 61,482

High Courts28 Sept 2026Allowed

Sri Vankala Jagadeesh Vs The State Of Ap & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6504

Indian Penal Code-Section 392, 307, 302, 376, 376A, 376C, 376D, 376E, 370, 370A, 366A, 366B, 372, 373, 354, 354A to 354D, 326A, 326BConstitution of India-Article 226, 14, 19, 21CPC-Section 151

Read judgment

High Courts28 Sept 2026Allowed

Tammineni Prabhakar Reddy Vs Union Bank Of India

Andhra Pradesh High Court · 2026 INSC 633

Constitution of India-Article 226, 300(A), Part IIISecuritization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(6)Security Interest (Enforcement) Rules, 2002-Rule 6, 8(5), 8(6), clauses (a) and (f) of the proviso to Rule 8(6), 9(3), 9(4), 9(5)

Read judgment

High Courts28 Sept 2026

Sri Inkula Ravi Kumar Alias Ravi Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 6501

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482A.P. Excise Act-Sections 34(a)Indian Evidence Act, 1872-Sections 24, 25, 26, 28, 29, 30

Read judgment

High Courts28 Sept 2026

D Mani Balaji Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 6500

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita-Sections 115(2), 118(1), 140(2), 308(2), 351(2), 3(5)

Read judgment

High Courts28 Sept 2026Allowed

Vallepu Tirupatamma Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 6499

Code of Criminal Procedure, 1973-Sections 437, 438, 439, 482, 161BNSS-Section 528Indian Penal Code-Section 498-A

Read judgment

High Courts28 Sept 2026

Bonthu Himasri Bindu Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6498

Constitution of India-Article 226, 14 and 21CPC-Section 151

Read judgment

High Courts28 Sept 2026Allowed

Mateti Santha Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 6497

Code of Criminal Procedure, 1973-Sections 437, 438, 439, 482BNSS-Section 528Indian Penal Code-Sections 34, 420, 468, 471

Read judgment

High Courts28 Sept 2026

M V Govindu & Ors. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6496

Constitution of India-Article 226, 14, 21CPC-Section 151

Read judgment

High Courts28 Sept 2026

Garbham Ram Kamal Priyatham Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 6495

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(B)

Read judgment

High Courts28 Sept 2026

Abdul Hadhi Jibin VKC & Ors. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 6494

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(C), 8(c)

Read judgment

High Courts28 Sept 2026

Andiboyina Sai Kumar Alias Sanju Sai Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 6492

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B) read with 8(c)

Read judgment

High Courts28 Sept 2026

Babulu Takri Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 6491

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(C), 8(c)

Read judgment

High Courts28 Sept 2026

Gollori Anand Alias Sileru Anand Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 6489

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(B)

Read judgment

High Courts28 Sept 2026

Tirupathi Nanda Kumar Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 6488

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 27(b)

Read judgment

High Courts28 Sept 2026

Raffles Dixon Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 6487

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483(1)NDPS Act

Read judgment

High Courts28 Sept 2026Dismissed

Modepalli Surendra & Anr. Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 6483

Code of Criminal Procedure, 1973-Section 437, 438, 439, 482, 161Indian Penal Code-Section 427, 509, 506, 34BNSS-Section 528

Read judgment

High Courts28 Sept 2026

Kondaveeti Gopi Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 6482

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483, 194

Read judgment

High Courts28 Sept 2026

Vanka Gurumurthy & Ors. Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 6478

Code of Criminal Procedure, 1973-Section 437, 438, 439, 482Bharatiya Nyaya Sanhita, 2023-Section 85Dowry Prohibition Act, 1961-Section 3, 4

Read judgment

High Courts28 Sept 2026

P.H. Bharathi Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6463

Constitution of India-Article 226, 14, 19(1)(g), 300-AMMDR Act-Section 21(4)Andhra Pradesh Minor Mineral Concession Rules, 1966-Rule 26, 26(3)(iii), 26(4)

Read judgment

High Courts28 Sept 2026

Boya Anjaiah & Ors. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6704

Constitution of India-Article 226, 14, 19(1)(g), 300-AAndhra Pradesh Minor Mineral Concession Rules, 1966-Sub-Rule (3)(iii) of Rule 26CPC-Section 151

Read judgment