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High Court Of Kerala judgments, 2020

616 judgments · page 15 of 31

High Courts07 Dec 2020Allowed

Smith. S Vs State Of Kerala

High Court Of Kerala · (2020) 12 KL CK 0096

Code Of Criminal Procedure, 1973 — Section 164, 438Indian Penal Code, 1860 — Section 354AProtection Of Children From Sexual Offences Act, 2012 — Section 7, 8, 9, 10
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High Courts04 Dec 2020Dismissed

Rahas Vs State Of Kerala And Ors

High Court Of Kerala · (2020) 12 KL CK 0088

Indian Penal Code, 1860 — Section 363, 366, 370Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 18A(2)Protection Of Children From Sexual Offences Act, 2012 — Section 11(iv), 12
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High Courts04 Dec 2020Allowed

Akhil Vs State Of Kerala

High Court Of Kerala · (2020) 12 KL CK 0085

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 6
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High Courts04 Dec 2020Allowed

Ibrahim T.M.P Vs State Of Kerala

High Court Of Kerala · (2020) 12 KL CK 0084

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354(B), 354(C), 376, 420, 450, 506(I)Protection Of Children From Sexual Offences Act, 2012 — Section 3(b), 4, 7, 8
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High Courts04 Dec 2020Allowed

Abdul Rehman Vs State Of Kerala And Anr

High Court Of Kerala · (2020) 12 KL CK 0083

Code Of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 376, 376(2)(n), 406Information Technology Act, 1872 — Section 66E, 67
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