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High Court Of Kerala judgments

54,245 judgments · page 1 of 2,713

High Courts30 Oct 2026

Jithin & Ors. Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 4297

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 189(2), 191(2), 126(2), 115(2), 118(1), 296(b) and 110 r/w 190
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High Courts30 Oct 2026

Ajeeb K.Salim Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 4296

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B), 29
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High Courts30 Oct 2026

Arun Dev Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 4295

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 318(4)
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High Courts30 Oct 2026

Muhammed Midlaj K. Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 10 KL CK 4294

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 47, 48, Chapter VNarcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(A), 22(c), 29Constitution of India-Article 22(1)
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High Courts30 Oct 2026

Jithin & Ors. Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 4292

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 189(2), 191(2), 126(2), 115(2), 118(1), 296(b) and 110 r/w 190
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High Courts30 Oct 2026

Arshad P Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 4291

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 333, 118(1), 118(2), 109(1) r/w 3(5)
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High Courts30 Oct 2026

Sooraj Dileep Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 10 KL CK 4290

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 64(1), 64(2)(m), 75(2), 76Information Technology Act 2000-Section 67B
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High Courts30 Oct 2026

Aswin Ullas Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 4289

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22(b)
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High Courts30 Oct 2026

Fayis Muhammed Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 4339

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 47, 48Narcotic and Psychotropic Substances Act, 1985-Section 22(b), 29Constitution of India-Article 22(1)
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High Courts30 Oct 2026

Alan Nand Sunil Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 10 KL CK 4338

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 74, 64 and 137Protection of Children from Sexual Offences Act, 2012-Sections 4 r/w 3(a) and 8 r/w 7
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High Courts30 Oct 2026

Jeothy G.L Vs State Of Keralam

High Court Of Kerala · (2026) 10 KL CK 4337

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 79, 296(b), 115(2), 74 r/w 3(5)
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High Courts30 Oct 2026

Prajeesh.N.P Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 4335

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 75(1)(i), 78(2), 332(b), 64(2)(m), 65(1)Protection of Children from Sexual Offences Act, 2012-Sections 8 r/w 7, 12 r/w 11(iv), 4(2) r/w 3(a), 6 r/w 5(l)
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High Courts30 Oct 2026

Shibin Lal Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 4334

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 450, 363, 376(2)(n), 376(3)Protection of Children from Sexual Offences Act, 2012-Sections 6(1), 5(l), 4(1), 4(2), 3(a)
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