High Courts28 Oct 2026
Dudhabhai Trikambhai Parmar & Ors. Vs Sarvansingh S/o Hirasingh (Deleted) & Ors.
Gujarat High Court · (2026) 10 GUJ CK 4426
Motor Vehicles Act, 1988-Section 166, 166(1), 166(1)(c), 110-A to 110-FFatal Accidents Act, 1855
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 65 of 61,419
High Courts28 Oct 2026Allowed
Sikandarali Fakir Mohammad Saiyed Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 10 GUJ CK 4418
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528N.I.Act-Section 138
High Courts28 Oct 2026Allowed
Sikandarali Fakir Mohammad Saiyed Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 10 GUJ CK 4415
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528N.I.Act.-Section 138
High Courts28 Oct 2026
Jogi Durgarao & Ors. Vs Sate Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 4397
Constitution of India-Article 226CPC-Section 151Land Acquisition Act
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
A Pavan Kumar Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 4498
Constitution of India-Article 226, 243-O, 329, 329(b), 32
High Courts28 Oct 2026
Devarakonda Sreenivasulu Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 4496
Constitution of India-Article 226, 32, 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
High Courts28 Oct 2026
Ganta Mohana Rao Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 4492
Andhra Pradesh Municipal Corporations Act, 1955-Section 22(1)(c), 66-A, 54, 65Representation of the People Act, 1951-Section 67A, 53, 66Constitution of India-Article 226, 14, 243-V
High Courts28 Oct 2026Dismissed
Genji Krishna Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 4491
Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006-Rule 9(3)Constitution of India-Article 226, 243-O, 329(b), 32, 329
High Courts28 Oct 2026Disposed Of
Gudivada Srinu Vs The Union Of India & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 4490
Constitution of India-Article 226, 14, 16, 21ITBPF Rules, 1994-Rule 17CPC-Section 151
High Courts28 Oct 2026
Adapa Sivaiah Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 4489
Constitution of India-Article 226CPC-Section 151
High Courts28 Oct 2026
Sammeta Sai Naga Haneesh Vs State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 4488
Constitution of India-Article 226, 14, 16, 21CPC-Section 151
High Courts28 Oct 2026
Anisha Busa Vs Sibar Institute Of Dental Sciences & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 4487
UGC Act 1956-Section 12(d), 12(j)Constitution of India-Article 226, 14, 19, 21CPC-Section 151
High Courts28 Oct 2026
Sree Arihant Dham Jain Shwetamber Trust Vs The Union Of India & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 4486
Societies Registration Act, 1860Income Tax Act, 1961-Section 12(a)(b), 11, 10(23C), 288, 119(2)(b)Finance Act, 2022
High Courts28 Oct 2026Disposed Of
Koyya Doondy Sai Vyshnavi Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 4485
Constitution of India-Article 226, 14 and 21CPC-Section 151
High Courts28 Oct 2026
Sree Arihant Dham Jain Shwetamber Trust Vs The Union Of India & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 4484
Societies Registration Act, 1860Income Tax Act, 1961-Section 12(a)(b), 11, 10(23C), 288, 119(2)(b)Finance Act, 2022
High Courts28 Oct 2026Allowed
Kommireddi Ramachandra Rao Vs The State Of A P
Andhra Pradesh High Court · (2026) 10 AP CK 4483
Indian Penal Code-Section 324, 326
High Courts28 Oct 2026
Dasari Rajesh Kumar & Anr. Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 4481
Constitution of India-Article 226, 19(i)(g) and 300-ACPC-Section 151
High Courts28 Oct 2026
S Hari Kumar & Ors. Vs G Swetha & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 4480
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 115(2), 85 read with 3(5)Dowry Prohibition Act, 1961-Sections 3, 4