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High Court Of Kerala judgments, 2023

3,204 judgments · page 159 of 161

High Courts05 Jan 2023Single Bench

Nizamudeen Vs State Of Kerala

High Court Of Kerala · (2023) 01 KL CK 0037

Code of Criminal Procedure, 1973 — Section 439Indian penal Code, 1860 — Section 294(b), 308, 427, 436, 448, 506
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High Courts05 Jan 2023Allowed

Shajahan Vs State Of Kerala

High Court Of Kerala · (2023) 01 KL CK 0035

Code of Criminal Procedure, 1973 — Section 164, 439Indian penal Code, 1860 — Section 109, 118, 120(b), 143, 144, 147, 148, 149, 201, 302, 341Arms Act, 1959 — Section 7(a)(b), 27(3)
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High Courts05 Jan 2023Disposed Of

Shibu TT Vs State Of Kerala

High Court Of Kerala · (2023) 01 KL CK 0033

Indian penal Code, 1860 — Section 376(2)(i), 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 5(l), 5(m), 6Kerala Prisons and Correctional Services (Management) Rules, 2014 — Rule 400(i), 400(1)(i)
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High Courts05 Jan 2023Allowed

XXX Vs State Of Kerala

High Court Of Kerala · (2023) 01 KL CK 0031

Code of Criminal Procedure, 1973 — Section 439Indian penal Code, 1860 — Section 328, 354B, 376(2)(f), 376(2)(n), 376(3), 506(i)Protection of Children from Sexual Offences Act, 2012 — Section 4(2), 5(n)(l), 6, 7, 8, 9(m), 9(n), 10, 11(5), 12
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High Courts05 Jan 2023Dismissed

Hassankutty M Vs State Of Kerala

High Court Of Kerala · (2023) 01 KL CK 0030

Code of Criminal Procedure, 1973 — Section 313(1)(b), 357(3), 397, 401Negotiable Instruments Act, 1881 — Section 118, 138, 139
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High Courts04 Jan 2023Allowed

Abdul Salim Vs State Of Kerala

High Court Of Kerala · (2023) 01 KL CK 0029

Code of Criminal Procedure, 1973 — Section 439Indian penal Code, 1860 — Section 376Protection of Children from Sexual Offences Act, 2012 — Section 3(a), 4
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High Courts04 Jan 2023Dismissed

Laila Bhagaval Singh Vs State Of Kerala

High Court Of Kerala · (2023) 01 KL CK 0027

Code of Criminal Procedure, 1973 — Section 437, 437(1), 439Indian penal Code, 1860 — Section 34, 120B, 302, 364Evidence Act, 1872 — Section 27
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High Courts04 Jan 2023Allowed

Robert Alias Praveen Vs State Of Kerala

High Court Of Kerala · (2023) 01 KL CK 0026

Code of Criminal Procedure, 1973 — Section 439Indian penal Code, 1860 — Section 34, 323, 354, 354C, 406, 415, 420, 506(i)Information Technology Act, 2000 — Section 66(E), 67, 67(A)
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High Courts04 Jan 2023Allowed

Dr.Maya Raj Vs State Of Kerala

High Court Of Kerala · (2023) 01 KL CK 0025

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Prevention of Corruption (Amendment) Act, 2018 — Section 7(a), 7(b)
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