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12,26,792 judgments in All Courts · page 59 of 61,340

High Courts28 Oct 2026Dismissed

K. E. Rudra Phani Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 4501

A.P. Panchayat Raj Act, 1994-Section 11(1), 183AP Panchayat Raj (Conduct of Elections of Members and Sarpanch of Grama Panchayats, Members of Mandal Praja Parishads and Members of Zilla Praja Parishads) Rules, 2006-Rule 8(2)(a), 8A, 9(1), 12, 12(2), 13Constitution of India-Article 32, 226, 243-O, 329, 329(b)
High Courts28 Oct 2026

Smt. Nadigedda Reshma Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 4494

Constitution of India-Article 226, 14, 21, 243ZG(b), 329(B), 32, 329, 243-OAndhra Pradesh Municipalities and Nagar Panchayats (Conduct of elections to the Office of Chair persons and Ward Members in the Municipalities and Nagar Panchayats) Rules, 2026-Rule 11, 12, 13Representation of the People Act-Section 80