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High Court Of Kerala judgments, 2024

2,055 judgments · page 15 of 103

High Courts24 Oct 2024Allowed

Farhan V.S Vs State Of Kerala

High Court Of Kerala · (2024) 10 KL CK 0117

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Code of Criminal Procedure, 1976 — Section 362Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(c), 29(1)
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High Courts24 Oct 2024Dismissed

A.Satis Vs State Of Kerala

High Court Of Kerala · (2024) 10 KL CK 0116

Constitution of India, 1950 — Article 227Central Civil Services (Classification, Control & Appeal) Rules, 1965 — Rule 14, 21(2)(ii), 23Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 15(1)(h)
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High Courts23 Oct 2024Allowed

Kamal K.M Vs State Of Kerala

High Court Of Kerala · (2024) 10 KL CK 0115

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 74, 75(1)(i), 75(2)
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High Courts23 Oct 2024Allowed

T.V. Benny Vs State Of Kerala

High Court Of Kerala · (2024) 10 KL CK 0114

Indian Penal Code, 1860 — Section 34, 406, 408, 417, 420, 465, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(a), 13(2)
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High Courts23 Oct 2024Dismissed

Monson M.C. @ Monson Mavungal Vs State Of Kerala

High Court Of Kerala · (2024) 10 KL CK 0113

Constitution of India, 1950 — Article 20(2)Code of Criminal Procedure, 1976 — Section 218, 219, 219(2), 219(1), 220, 221, 222, 223, 223(4), 300, 300(4), 482Indian Penal Code, 1860 — Section 71, 313, 342, 354, 354(A)(1)(iv), 354A(3), 370(4), 376(2)(f), 376(2)(n), 411, 414, 506(i)
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High Courts23 Oct 2024Allowed

Ponnudhurai Vs State Of Kerala

High Court Of Kerala · (2024) 10 KL CK 0112

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(c), 25,37(1)(b)
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High Courts22 Oct 2024Dismissed

Haseena P.T Vs State Of Kerala

High Court Of Kerala · (2024) 10 KL CK 0109

Code of Criminal Procedure, 1973 — Section 107Kerala Anti Social Activities (Prevention) Act, 2007 — Section 2(p)(iii), 2(t), 3(1), 10
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High Courts22 Oct 2024Allowed

XXXX Vs State Of Kerala

High Court Of Kerala · (2024) 10 KL CK 0106

Code of Criminal Procedure, 1973 — Section 438, 438(4)Indian Penal Code, 1860 — Section 376, 376(2)(n), 376ABProtection of Children from Sexual Offences Act, 2012 — Section 3(b), 4(2), 5(m), 5(l), 5(n)
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High Courts18 Oct 2024Disposed Of

XXXX Vs State Of Kerala

High Court Of Kerala · (2024) 10 KL CK 0096

Constitution of India, 1950 — Article 226Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 173(1), 173(4), 175, 175(4), 175(4)(a), 175(4)(b), 210Code of Criminal Procedure, 1973 — Section 154, 156(3), 173, 200, 202, 227, 228, 239, 240
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High Courts18 Oct 2024Allowed

Mahesh.M.S Vs State Of Kerala

High Court Of Kerala · (2024) 10 KL CK 0095

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 109Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 75
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