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High Court Of Kerala judgments, 2020

616 judgments · page 28 of 31

High Courts20 Nov 2020Dismissed

Nazeema And Ors Vs Kerala State Election Commission And Ors

High Court Of Kerala · (2020) 11 KL CK 0061

Kerala Local Authorities (Prohibition Of Defection Act,) 1999 — Section 3(1)(a)Kerala Local Authorities (Disqualification Of Defected Members) Rules, 2000 — Rule 4(2)Constitution Of India, 1950 &mdesh; Article 226
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High Courts20 Nov 2020Dismissed

Balraj @ Mani @ Palraj Vs State Of Kerala

High Court Of Kerala · (2020) 11 KL CK 0057

Code Of Criminal Procedure, 1973 — Section 232, 313, 313(1)(b), 374Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 42, 43, 42(1), 42(2), 50
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High Courts20 Nov 2020Allowed

Sasikumar Vs State Of Kerala

High Court Of Kerala · (2020) 11 KL CK 0056

Code Of Criminal Procedure, 1973 — Section 232, 313(1)(b), 374(2), 386(b)(i)Abkari Act, — Section 55(a), 55(i)
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High Courts20 Nov 2020Allowed

Siraj Vs State Of Kerala

High Court Of Kerala · (2020) 11 KL CK 0055

Code Of Criminal Procedure, 1973 — Section 167(2), 439Indian Penal Code, 1860 — Section 354, 354AProtection Of Children From Sexual Offences Act, 2012 — Section 8
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High Courts20 Nov 2020Allowed

Rajesh Jayan Vs State Of Kerala

High Court Of Kerala · (2020) 11 KL CK 0054

Code Of Criminal Procedure, 1973 — Section 167(2), 439Indian Penal Code, 1860 — Section 294(b), 308, 326(B), 341, 447, 506(ii)
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High Courts20 Nov 2020Allowed

Biju V.N Vs State Of Kerala

High Court Of Kerala · (2020) 11 KL CK 0053

Code Of Criminal Procedure, 1973 — Section 167(2), 439Indian Penal Code, 1860 — Section 376(1), 450Protection Of Children From Sexual Offences Act, 2012 — Section 5(j)(ii), 6
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High Courts20 Nov 2020Allowed

Abdul Salam Vs State Of Kerala

High Court Of Kerala · (2020) 11 KL CK 0052

Code Of Criminal Procedure, 1973 — Section 167(2), 439Indian Penal Code, 1860 — Section 406, 419, 420
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High Courts20 Nov 2020Disposed Of

Riyas Vs State Of Kerala

High Court Of Kerala · (2020) 11 KL CK 0044

Code Of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 120(B), 143, 147, 148, 149, 294(b), 308, 323, 324, 326, 427, 506(ii)Arms Act, 1959 — Section 27
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High Courts20 Nov 2020Allowed

Ameer Vs State Of Kerala

High Court Of Kerala · (2020) 11 KL CK 0043

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 324, 325, 326
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