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12,28,363 judgments in All Courts · page 42 of 61,419

High Courts02 Nov 2026

The National Insurance Company Limited Vs Bammidi Savithri & Ors.

Andhra Pradesh High Court · (2026) 11 AP CK 0016

Indian Penal Code-Sections 304-A, 338Code of Civil Procedure-Section 151, Order 41, 41 Rule 33Motor Vehicles Act, 1988-Section 173, 66, 66(1), Sub-Section 3 of Section 66, 69, 149, 149(1), 149(2), 149(2)(a), 149(3), 149(4) and proviso thereto, 149(5), 149(7), 157(2)
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High Courts02 Nov 2026

Savara Chokkarao & Ors. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 11 AP CK 0013

Constitution of India-Article 226, 14, 21, 244, Fifth ScheduleAndhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayat, Mandala Praja Parishad and Jilla Praja Parishad) Rules, 2026-Rules 4(1), 7(1)CPC-Section 151
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High Courts02 Nov 2026Dismissed

S Macca Begum & Ors. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 11 AP CK 0012

Andhra Pradesh (Andhra Area) Estates (Abolition & Conversion into Ryotwari) Act, 1948-Section 11, 11(a)A.P. Forest Act, 1967-Section 4, 5, 6, 6(4), 7, 7(1)(a), Sub-section 2 of Section 7, 8, 10, 15, 17Forest Conservation Act, 1980-Section 2
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