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High Court Of Kerala judgments, 2023

3,204 judgments · page 4 of 161

High Courts20 Dec 2023Partly Allowed

Fasil Vs State Of Kerala

High Court Of Kerala · (2023) 12 KL CK 0194

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 22(c)
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High Courts20 Dec 2023Dismissed

Midhun Mathew Vs State Of Kerala

High Court Of Kerala · (2023) 12 KL CK 0192

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(c), 25, 29
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High Courts20 Dec 2023Dismissed

Akhil. K. M Vs State Of Kerala

High Court Of Kerala · (2023) 12 KL CK 0190

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 364A, 395, 397, 398
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High Courts20 Dec 2023Dismissed

Rinson.R Vs State Of Kerala

High Court Of Kerala · (2023) 12 KL CK 0189

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(c)
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High Courts20 Dec 2023Dismissed

Sukumari B.S. Vs Jayarajan

High Court Of Kerala · (2023) 12 KL CK 0187

Constitution of India, 1950 — Article 133(1)(a)Code of Civil Procedure, 1908 — Section 100, Order 42 Rule 1, Order 42 Rule 2
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High Courts19 Dec 2023Dismissed

K.R Ashokan Vs State Of Kerala

High Court Of Kerala · (2023) 12 KL CK 0186

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 406, 409, 420Banning of Unregulated Deposit Schemes Act 2019 — Section 3, 4, 5, 21, 22, 23
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High Courts19 Dec 2023Disposed Of

Thankam Vs State Of Kerala

High Court Of Kerala · (2023) 12 KL CK 0184

Kerala Forest Act, 1961 — Section 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19Wildlife Protection Act, 1972 — Section 72
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High Courts19 Dec 2023Partly Allowed

Deepak Kumar Vs District Police Chief

High Court Of Kerala · (2023) 12 KL CK 0179

Code of Criminal Procedure, 1973 — Section 235(1)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 42, 42(2), 43, 50, 57
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High Courts19 Dec 2023Disposed Of

Simon Vs Hari

High Court Of Kerala · (2023) 12 KL CK 0175

Constitution of India, 1950 — Article 227
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