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High Court Of Kerala judgments, 2024

2,055 judgments · page 20 of 103

High Courts30 Sept 2024Allowed

Sunil Vs State Of Kerala

High Court Of Kerala · (2024) 09 KL CK 0075

Code of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 294(b), 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A, 18
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High Courts27 Sept 2024Dismissed

Sajith Shyam Vs State Of Kerala

High Court Of Kerala · (2024) 09 KL CK 0106

Indian Penal Code, 1860 — Section 34, 120B, 370, 465, 471Unlawful Activities (Prevention) Act, 1967 — Section 43D(5)National Investigation Agency Act, 2008 — Section 21
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High Courts27 Sept 2024Allowed

Rinu K Ravi Vs State Of Kerala

High Court Of Kerala · (2024) 09 KL CK 0104

Constitution of India, 1950 — Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 294(b), 307, 323, 452, 506
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High Courts26 Sept 2024Allowed

Abhilash.A Vs State Of Kerala

High Court Of Kerala · (2024) 09 KL CK 0095

Indian Penal Code, 1860 — Section 294(b), 323, 406, 420Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(2)(va),14A
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High Courts26 Sept 2024Disposed Of

K. Sasi Vs State Of Kerala

High Court Of Kerala · (2024) 09 KL CK 0094

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 64(1)
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High Courts26 Sept 2024Dismissed

Jiji Thomas Vs Kerala State Election Commission

High Court Of Kerala · (2024) 09 KL CK 0092

Representation of the People Act, 1951 — Section 29AKerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 3, 3(1), 3(1)(a), 3(3)Kerala Local Authorities (Disqualification of Defected Members) Rules, 2000 — Rule 3(2)(b), 4(1)(ii), 4(2)
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