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High Court Of Kerala judgments, 2024

2,055 judgments · page 32 of 103

High Courts18 Jul 2024Allowed

Ancy Thomas Vs Raji Chandran

High Court Of Kerala · (2024) 07 KL CK 0088

Kerala Local Authorities (Prohibition Of Defection) Act, 1999 — Section 3(1)(a), 3(1)(b)Kerala Local Authorities (Prohibition of Defection) Rules, 2000 — Rule 4, 4(2)
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High Courts18 Jul 2024Dismissed

Maneesh Kumar Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0084

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 384, 385, 392, 420, 506Kerala Police Act, 2011 — Section 119(b)
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High Courts17 Jul 2024Dismissed

XXXXXXXXXX Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0082

Code of Criminal Procedure, 1973 — Section 164, 227, 228, 397, 401Indian Penal Code, 1860 — Section 509Protection of Children from Sexual Offences Act, 2012 — Section 11, 11(1), 12, 30
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High Courts17 Jul 2024Allowed

Vishnu M Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0080

Indian Penal Code, 1860 — Section 376(2)(n)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14A
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High Courts17 Jul 2024Allowed

Pradeep Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0079

Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act 1 of 1077 — Section 13, 55(a)(i), 67B
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High Courts17 Jul 2024Allowed

Khalil Rahman Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0078

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294(b), 307, 324, 326, 506
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High Courts17 Jul 2024Dismissed

Rajesh Gopalakrishnan Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0075

Code of Criminal Procedure, 1973 — Section 188, 482Indian Penal Code, 1860 — Section 354(A)(1)(ii), 354(A)(2), 366, 370, 370(A)(2), 376(2)(K)(N), 420, 506(1)
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