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High Court Of Kerala judgments, 2024

2,055 judgments · page 27 of 103

High Courts14 Aug 2024Allowed

K.Manikandan Vs State Of Kerala

High Court Of Kerala · (2024) 08 KL CK 0047

Code of Criminal Procedure, 1973 — Section 227, 228, 397, 401Indian Penal Code, 1860 — Section 34, 342, 366(A), 372, 373, 376, 506(i)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 26
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High Courts14 Aug 2024Dismissed

Binu Vs State Of Kerala

High Court Of Kerala · (2024) 08 KL CK 0045

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Code of Criminal Procedure, 1973 — Section 311Indian Penal Code, 1860 — Section 376, 450, 354A, 506(i)
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High Courts14 Aug 2024Allowed

Arun Vs State Of Kerala

High Court Of Kerala · (2024) 08 KL CK 0044

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 324, 498A, 506
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High Courts14 Aug 2024Allowed

Hari Vs State Of Kerala

High Court Of Kerala · (2024) 08 KL CK 0043

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 498A
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High Courts14 Aug 2024Allowed

Biju Raju Pillai Vs State Of Kerala

High Court Of Kerala · (2024) 08 KL CK 0041

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 294(b), 323, 341, 498AProtection of Women from Domestic Violence Act, 2005 — Section 31(1)
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High Courts14 Aug 2024Allowed

Agitha Varghese Vs State Of Kerala

High Court Of Kerala · (2024) 08 KL CK 0038

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 506(i)Rights of Persons with Disabilities Act, 2016 — Section 92(2)
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High Courts12 Aug 2024Disposed Of

Mohanan K Vs State Of Kerala

High Court Of Kerala · (2024) 08 KL CK 0085

Code of Criminal Procedure, 1973 — Section 438Bharatiya Nagarik Suraksha Sanhita 2023 — Section 35(3)
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High Courts12 Aug 2024Allowed

Dineshan.A Vs State Of Kerala

High Court Of Kerala · (2024) 08 KL CK 0084

Constitution of India, 1950 — Article 20, 21, 22Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302
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High Courts12 Aug 2024Disposed Of

Vysakh Santhosh Vs State Of Kerala

High Court Of Kerala · (2024) 08 KL CK 0083

Code of Criminal Procedure, 1973 — Section 41A, 438Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 67
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High Courts12 Aug 2024Dismissed

Jayakumar Vs State Of Kerala

High Court Of Kerala · (2024) 08 KL CK 0082

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Kerala Abkari Act 1 of 1077 — Section 8(1), 8(2), 55(g)
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High Courts12 Aug 2024Partly Allowed

Faisal Vs State Of Kerala

High Court Of Kerala · (2024) 08 KL CK 0078

Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 109, 201, 300, 302, 304, 304IIEvidence Act, 1872 — Section 27
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High Courts12 Aug 2024Allowed

Aslaha V K Vs State Of Kerala

High Court Of Kerala · (2024) 08 KL CK 0077

Indian Penal Code, 1860 — Section 294(b), 323, 341, 392Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(A)Kerala Anti Social Activities (Prevention)Act, 2007 — Section 3(1), 3(3)
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