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High Court Of Kerala judgments, 2024

2,055 judgments · page 30 of 103

High Courts30 Jul 2024Allowed

Sibu @ Thumpi Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0115

Code of Criminal Procedure, 1973 — Section 222(2), 232, 313(1)(b), 386(b)(i)Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 149, 212, 302, 304A
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High Courts29 Jul 2024Allowed

Dasan Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0125

Constitution of India, 1950 — Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 34, 294(b), 307, 323, 324, 341, 506(ii)
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High Courts29 Jul 2024Dismissed

Abdul Asees Vs Gopinadhan

High Court Of Kerala · (2024) 07 KL CK 0122

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 26 Rule 10(3)
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High Courts29 Jul 2024Disposed Of

Axis Bank Limited Vs Sub Registrar

High Court Of Kerala · (2024) 07 KL CK 0116

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14
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High Courts26 Jul 2024Allowed

Neenu T Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0132

Constitution of India, 1950 — Article 22Kerala Anti Social Activities (Prevention) Act, 2007 — Section 3, 3(3), 9
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