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High Court Of Kerala judgments, 2021

3,296 judgments · page 3 of 165

High Courts23 Dec 2021Dismissed

T.K. Salim Vs Perumbavoor Municipality

High Court Of Kerala · (2021) 12 KL CK 0177

Constitution of India, 1950 — Article 227Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 63Kerala Municipalities Act, 1960 — Section 509, 544(1)
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High Courts22 Dec 2021Partly Allowed

Prakash Joseph Vs State Of Kerala

High Court Of Kerala · (2021) 12 KL CK 0167

Code of Criminal Procedure, 1973 — Section 239, 482Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2)Indian Penal Code, 1860 — Section 120B, 405, 409, 420
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High Courts21 Dec 2021Allowed

XXXX Vs State Of Kerala

High Court Of Kerala · (2021) 12 KL CK 0164

Indian Penal Code, 1860 — Section 376(2)(f)(n), 376AB,Protection of Children from Sexual Offences Act, 2012 — Section 5(l)(m(n), 6Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 75
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High Courts21 Dec 2021Allowed

Sarath Vs State Of Kerala

High Court Of Kerala · (2021) 12 KL CK 0163

Indian Penal Code, 1860 — Section 354C, 354C, 375, 376(1), 376(2)(n)Information Technology Act, 2000 — Section 67, 77B
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High Courts21 Dec 2021Dismissed

Janeesh K.T Vs State Of Kerala

High Court Of Kerala · (2021) 12 KL CK 0160

Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 363, 366A, 376(2)(n), 450Protection of Children from Sexual Offences Act, 2012 — Section 5(j)(ii), 11(iv), 12
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