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High Court Of Kerala judgments, 2024

2,055 judgments · page 34 of 103

High Courts04 Jul 2024Allowed

Muhammed Faizal Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0030

Code of Criminal Procedure, 1973 — Section 167, 167(2), 439Indian Penal Code, 1860 — Section 34, 406, 420Banning Of Unregulated Deposit Schemes Act, 2019 — Section 3, 21
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High Courts04 Jul 2024Allowed

Kotti Shibu Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0029

Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act 1 of 1077 — Section 8(1), 8(2), 55(g)
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High Courts04 Jul 2024Allowed

Muhammed Shareef Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0027

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 406, 420Information Technology Act, 2000 — Section 67
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High Courts03 Jul 2024Dismissed

Ajayachandran @ Ambili Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0036

Code of Criminal Procedure, 1973 — Section 232, 313Indian Penal Code, 1860 — Section 34, 114, 115, 294(b), 302, 307, 323, 341, 506(i)Evidence Act, 1872 — Section 27
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High Courts03 Jul 2024Disposed Of

Gireesh Kumar Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0033

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 209, 313(1)(b), 366(1)Indian Penal Code, 1860 — Section 302, 376, 394, 449, 461,
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High Courts02 Jul 2024Allowed

Jaifar Ali Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0063

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b)
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High Courts02 Jul 2024Allowed

Rajan Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0062

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294(b), 302, 323
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High Courts02 Jul 2024Allowed

Binodlet Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0061

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B)
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