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High Court Of Kerala judgments, 2024

2,055 judgments · page 33 of 103

High Courts11 Jul 2024Dismissed

Rasheed K.S Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0016

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 498AProtection of Women from Domestic Violence Act, 2005 — Section 2(a), 2(f), 2(g), 3, 12, 17, 17(2), 18,18(d), 19, 19(1)(a), 20, 21, 22
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High Courts11 Jul 2024Dismissed

P. Harish Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0014

Kerala Highway Protection Act, 1999 — Section 4, 7Kerala Town and Country Planning Act, 2016 — Section 61, 76, 77
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High Courts11 Jul 2024Allowed

Hareesh Mulloli Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0011

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294(b), 307, 323, 324, 341, 506(ii)
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High Courts09 Jul 2024Disposed Of

Antony Job Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0007

Indian Penal Code, 1860 — Section 34, 308, 323, 324, 341, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(v)(a), 14A, 18
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High Courts09 Jul 2024Allowed

Abdul Sakeer B.S Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0006

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37, 37(1)(b)
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High Courts09 Jul 2024Disposed Of

Eldose George Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0004

Code of Criminal Procedure, 1973 — Section 82, 83Indian Penal Code, 1860 — Section 34, 323, 498A, 506(i)
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High Courts09 Jul 2024Allowed

Ajith Kumar Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0002

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 294(b), 323, 498A, 506
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High Courts05 Jul 2024Dismissed

Biju Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0020

Code of Criminal Procedure, 1973 — Section 232, 313Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 3, 165
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High Courts05 Jul 2024Dismissed

Sandeep G Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0019

Code of Criminal Procedure, 1973 — Section 227, 228, 228(1)(a), 228(1)(b), 397, 401Indian Penal Code, 1860 — Section 201, 300, 302, 304I, 307, 323, 324, 332, 333, 341, 353, 376, 506(ii)
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High Courts05 Jul 2024Allowed

Saibi Saimon Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0018

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(c), 29
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High Courts05 Jul 2024Dismissed

Jibin.J.S Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0017

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 147, 148, 149, 212, 302
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