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High Court Of Kerala judgments, 2022

2,858 judgments · page 143 of 143

High Courts05 Jan 2022Dismissed

Midhun Vs State Of Kerala

High Court Of Kerala · (2022) 01 KL CK 0019

Code of Criminal Procedure, 1973 — Section 36, 153(3), 154(1), 156(3), 465, 465(2), 482Indian Penal Code, 1860 — Section 120B, 294(b), 323, 409, 420, 465, 467, 471Mines and Mineral (Development and Regulation) Act, 1957 — Section 4(1), 4(1)(A), 21, 23
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High Courts04 Jan 2022Dismissed

Seenath @ Safiya Vs State Of Kerala

High Court Of Kerala · (2022) 01 KL CK 0013

Indian Penal Code, 1860 — Section 370Immoral Traffic (Prevention) Act, 1956 — Section 3(i), 5(i)(a), 5(i)(b), 5(i)(d)
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High Courts04 Jan 2022Disposed Of

Biju K.M Vs State Of Kerala

High Court Of Kerala · (2022) 01 KL CK 0012

Code of Criminal Procedure, 1973 — Section 330Indian Penal Code, 1860 — Section 307, 324, 452
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High Courts03 Jan 2022Dismissed

Manu Vs State Of Kerala

High Court Of Kerala · (2022) 01 KL CK 0002

Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 341, 354, 354A, 506(i)Protection of Children from Sexual Offences Act, 2012 — Section 7, 8
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High Courts03 Jan 2022Dismissed

Jina Vince Vs State Of Kerala

High Court Of Kerala · (2022) 01 KL CK 0001

Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 323, 332, 341Kerala Police Act, 2011— Section 117E
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