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High Court Of Kerala judgments, 2019

101 judgments · page 3 of 6

High Courts30 May 2019

Vysakh Vs State Of Kerala

High Court Of Kerala · (2019) 05 KL CK 0055

Indian Penal Code, 1860 — Section 143, 144, 146, 147, 148, 149, 294(b), 308, 323, 324, 354, 452, 447, 506(ii)
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High Courts29 May 2019Disposed Off

Asha Vs P.K.Joseph

High Court Of Kerala · (2019) 05 KL CK 0054

Code Of Criminal Procedure, 1973 — Section 2(d), 156(1), 156(3), 190, 190(1)(a), 190(1)(c), 200, 202, 202(1), 397(3), 399(3), 482Indian Penal Code, 1860 — Section 160, 403, 406, 420, 463, 464, 465, 468
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High Courts29 May 2019Allowed

Biju N.V. Vs State Of Kerala

High Court Of Kerala · (2019) 05 KL CK 0053

Indian Penal Code, 1860 — Section 90, 376Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 18A
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High Courts29 May 2019

Cini P. Antony Vs State Of Kerala

High Court Of Kerala · (2019) 05 KL CK 0051

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21(c), 23(c), 28, 42, 50, 57, 67Code Of Criminal Procedure, 1973 — Section 313, 386(b)(i)
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High Courts29 May 2019Disposed Off

Nagaraj.H Vs State Of Kerala

High Court Of Kerala · (2019) 05 KL CK 0048

Indian Penal Code, 1860 — Section 376Protection Of Children from Sexual Offences Act, 2012 — Section 3(a), 4, 5(1), 7Kerala Police Act, 1960 — Section 57
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