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High Court Of Kerala judgments, 2020

616 judgments · page 2 of 31

High Courts22 Dec 2020Allowed

B V Nagesh Vs State Of Kerala

High Court Of Kerala · (2020) 12 KL CK 0348

Code Of Criminal Procedure, 1973 — Section 439Prevention Of Corruption Act, 1988 — Section 13(2), 13(1)(c), 13(1)(d)Indian Penal Code, 1860 — Section 120B, 167, 406, 409, 420
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High Courts22 Dec 2020Allowed

Rahul P Vs State Of Kerala

High Court Of Kerala · (2020) 12 KL CK 0346

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 337, 363, 363AProtection Of Children From Sexual Offences Act, 2012 — Section 7, 8
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High Courts22 Dec 2020Allowed

Aashiq Vs State Of Kerala

High Court Of Kerala · (2020) 12 KL CK 0343

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 489B, 489C
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High Courts21 Dec 2020Allowed

Saidalavi Vs State Of Kerala

High Court Of Kerala · (2020) 12 KL CK 0342

Indian Penal Code, 1860 — Section 34, 380, 411Code Of Criminal Procedure, 1973 — Section 313(1)(b)Evidence Act, 1872 — Section 27, 114(a)
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High Courts21 Dec 2020Dismissed

Joseph Vs State Of Kerala And Anr

High Court Of Kerala · (2020) 12 KL CK 0336

Indian Penal Code, 1860 — Section 376(f)Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8, 9(l), 9(m), 9(n)Code Of Criminal Procedure, 1973 — Section 218, 218(1), 218(2), 219(1), 219, 220(4), 220, 221, 223, 234(1)
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High Courts21 Dec 2020Allowed

P.P. Narayanan Vs State Of Kerala

High Court Of Kerala · (2020) 12 KL CK 0333

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354A(1)(i), 450Protection Of Children From Sexual Offences Act, 2012 — Section 3(b), 4, 5(l)(m), 6, 7, 8, 9(l)(m), 10, 11(vi), 12
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