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High Court Of Kerala judgments, 2022

2,858 judgments · page 6 of 143

High Courts09 Dec 2022Allowed

Riyas Vs State Of Kerala

High Court Of Kerala · (2022) 12 KL CK 0114

Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 406, 498A
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High Courts09 Dec 2022Allowed

Muhammed Sahad Vs State Of Kerala

High Court Of Kerala · (2022) 12 KL CK 0112

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 354D, 366Protection of Children from Sexual Offences Act, 2012 — Section 11(iv), 12
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High Courts09 Dec 2022Allowed

Moidu K.M Vs State Of Kerala

High Court Of Kerala · (2022) 12 KL CK 0111

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294(b), 376, 450, 506(i)
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High Courts09 Dec 2022Allowed

Vimal Vs State Of Kerala

High Court Of Kerala · (2022) 12 KL CK 0110

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 308, 323, 324, 341, 364A, 506(i)
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High Courts09 Dec 2022Allowed

Rani Saji Sam Vs State Of Kerala

High Court Of Kerala · (2022) 12 KL CK 0109

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 409, 420Banning of Unregulated Deposit Schemes Act, 2019 — Section 3, 5, 21(2)(3), 23, 25(1)
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High Courts09 Dec 2022Allowed

Rahul @ Akru Vs State Of Kerala

High Court Of Kerala · (2022) 12 KL CK 0103

Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 143, 147, 148, 149, 212, 294(b), 308, 323, 324, 341, 354, 447, 506(ii)
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