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Search 12,28,363 Indian judgments.

12,28,363 judgments in All Courts · page 99 of 61,419

High Courts23 Oct 2026

Tatavarthi Naga Venkata Ram Kumar Vs The Union Of India & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 3061

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 17, 13(2), 13(4)

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High Courts23 Oct 2026Disposed Of

Yuvajana Sramika Rythu Congress Party & Ors. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 3059

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

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High Courts23 Oct 2026

Koneru Praful & Ors. Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 10 AP CK 3058

Cr.P.C-Sections 437, 438, 439, 482BNSS-Sections 528, 482(2), 483(3), 35(3)BNS-Sections 115(2), 316(1), 74, 75(1), 77, 78(1)(i), 79, 308(2), 49, 351(1), 351(2), 324(4), 85 r/w 3(5)

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High Courts23 Oct 2026Allowed

Ananta Masadi Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 10 AP CK 3057

NDPS Act-Section 20(b)(ii)(b), 8(c)Cr.P.C-Section 437, 438, 439, 482BNSS-Section 528, 480

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High Courts23 Oct 2026

B Lalitha Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 10 AP CK 3056

Constitution of India-Article 226CPC-Section 151

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High Courts23 Oct 2026Allowed

Shaik Sadak Valli Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 10 AP CK 3055

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483, 528Cr.P.C-Sections 437, 438, 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(C)

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High Courts23 Oct 2026

A. Kashifa & Ors. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 3053

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

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High Courts23 Oct 2026

Devarla Daya & Ors. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 10 AP CK 3052

A.P. Sandalwood and Red Sanders Wood Transit Rules, 1969-Sections 20(1)(e), 20(1)(d) and Section 29PDPP Act, 1984-Rules 3 and 4

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High Courts23 Oct 2026

Victim X Vs State Of U.P. & Ors.

Allahabad High Court · 2026 INSC 617

Uttar Pradesh Rani Lakshmi Bai Mahila Evam Bal Samman Kosh Rules, 2015-Entry 7 of Annexure 1, Rule 4(a)Constitution of India-Article 14, 226Indian Penal Code, 1860-Sections 376-AB, 120-B, 504, 506

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High Courts23 Oct 2026Disposed Of

Duvvuru Janardhan Reddy Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 3050

Constitution of India-Article 226Andhra Pradesh Panchayat Raj Act, 1994CPC-Section 151

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High Courts23 Oct 2026

Pavani Sampathi Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 3049

Constitution of India-Article 226CPC-Section 151

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High Courts23 Oct 2026Disposed Of

Kommireddy Girivardhan Reddy & Ors. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 3048

Constitution of India-Article 226, 14, 19, 21, 243ZACPC-Section 151

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High Courts23 Oct 2026Disposed Of

A. Kashifa & Ors. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 3045

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

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High Courts23 Oct 2026Disposed Of

Rajam Reddy Venkata Subba Reddy & Ors. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 3044

Constitution of India-Article 226, 14, 19, 21CPC-Section 151

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High Courts23 Oct 2026Disposed Of

Vadithe Durga Naik & Ors. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 3043

Constitution of India-Article 226

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High Courts23 Oct 2026Disposed Of

Kadiri Sreekanth Reddy Vs The Election Commission Of India & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 3042

Constitution of India-Article 226CPC-Section 151

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High Courts23 Oct 2026Disposed Of

Bandreddy Sandeep Kumar Reddy Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 3041

Constitution of India-Article 226Andhra Pradesh Municipalities Act, 1965-Section 11(1), 23(1)(a)Andhra Pradesh Municipalities and Nagar Panchayats (Preparation and Publication of Electoral Rolls) Rules, 2001-Rules 3 and 6

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High Courts23 Oct 2026Disposed Of

Pitta Rambabu & Ors. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 3039

Constitution of India-Articles 14, 21 and 300-ACPC-Section 151Bharatiya Nyaya Sanhita-Sections 329(3), 324(2), 303(2), 189(4), 190 r/w Section 3(5)

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High Courts23 Oct 2026Disposed Of

Duvvuru Janardhan Reddy Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 3038

Constitution of India-Article 226Andhra Pradesh Panchayat Raj Act, 1994CPC-Section 151

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High Courts23 Oct 2026Disposed Of

Pavani Sampathi Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 3037

Constitution of India-Article 226Code of Civil Procedure, 1908-Section 151

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