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High Court Of Kerala judgments, 2024

2,055 judgments · page 39 of 103

High Courts21 Jun 2024Dismissed

Ivin Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0062

Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 304B, 306, 307, 354, 376(2), 376(2)(f), 377, 498A, 511Protection of Children from Sexual Offences Act, 2012 — Section 3(a)(d), 4(2), 5(l)(p), 6, 7, 8, 9(l)(p), 10
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High Courts21 Jun 2024Allowed

C.R.Chandran Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0061

Code of Criminal Procedure, 1973 — Section 202, 482Indian Penal Code, 1860 — Section 294(b), 323, 354, 409
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High Courts21 Jun 2024Dismissed

Vineeth Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0060

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 147, 148, 149, 212, 307, 323, 324Arms Act., 1959 — Section 7, 25, 27
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High Courts21 Jun 2024Allowed

Fazil T.K Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0059

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 308, 323, 324, 343
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High Courts20 Jun 2024Allowed

Swaroop C Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0084

Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 323, 324, 341Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(s), 3(2)(va), 14A, 15A(3), 18, 18A
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High Courts20 Jun 2024Allowed

Ajayan Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0083

Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act 1 of 1077 — Section 13, 55(i), 63
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High Courts20 Jun 2024Dismissed

Abdul Khader Vs Assistant Labour Officer

High Court Of Kerala · (2024) 06 KL CK 0080

Minimum Wages Act, 1948 — Section 19, 20(2), 20(3), 20(3)(i), 20(3)(ii), 20(5), 20(5)(b), 21Limitation Act, 1963 — Section 5General Clauses Act, 1897 — Section 25
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High Courts20 Jun 2024Allowed

Muhammed Anas Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0077

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(c), 29
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High Courts20 Jun 2024Allowed

Al Ameen Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0076

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b), 29
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High Courts18 Jun 2024Allowed

Abdul Saleem Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0101

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b)
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High Courts18 Jun 2024Allowed

Sarath E S Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0100

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 420
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