Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 307, 308, 323, 324, 328, 341, 427Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(A)

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High Courts18 Dec 2023Dismissed

V.Unnikrishnan Vs Kozhikode Municipal Corporation

High Court Of Kerala · (2023) 12 KL CK 0163

Kerala Town and Country Planning Act, 2016 — Section 2(g), 2(r), 2(y), 15, 17, 34Kerala Municipality Building Rules, 2019 — Rule 3(3)

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High Courts18 Dec 2023Dismissed

Vasanthakumari Vs Kerala State Election Commission

High Court Of Kerala · (2023) 12 KL CK 0162

Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 3, 3(1)(c)Kerala Local Authorities (Disqualification of Defected Members) Rules, 2000 — Rule 3(2), 13

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High Courts18 Dec 2023Dismissed

Maneesh Vs State Of Kerala

High Court Of Kerala · (2023) 12 KL CK 0161

Motor Vehicles Act, 1988 — Section 182ANarcotic Drugs and Psychotropic Substances Act, 1985 — Section20(b)(ii)C, 25, 29, 37

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High Courts18 Dec 2023Dismissed

Surendran Vs State Of Kerala

High Court Of Kerala · (2023) 12 KL CK 0160

Indian Penal Code, 1860 — Section 294(b), 308, 323, 324, 341, 506(II)

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High Courts18 Dec 2023Dismissed

Subash S Vs State Of Kerala

High Court Of Kerala · (2023) 12 KL CK 0159

Indian Penal Code, 1860 — Section 376(2)(f), 376(3)Protection of Children from Sexual Offences Act, 2012 — Section 3(b), 4(2), 9(l), 9(n), 10

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High Courts18 Dec 2023Allowed

Aji Antony Vs State Of Kerala

High Court Of Kerala · (2023) 12 KL CK 0158

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 420, 465, 467, 468, 471

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High Courts18 Dec 2023Dismissed

Hafees Vs State Of Kerala

High Court Of Kerala · (2023) 12 KL CK 0157

Indian Penal Code, 1860 — Section 34, 201,212, 294(b), 307, 323, 324, 341, 506(ii)

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High Courts15 Dec 2023Allowed

Abhilash A.S.Vs State Of Kerala

High Court Of Kerala · (2023) 12 KL CK 0156

Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294(b), 323, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 14A, 18

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High Courts15 Dec 2023Disposed Of