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High Court Of Kerala judgments, 2024

2,055 judgments · page 40 of 103

High Courts18 Jun 2024Allowed

Mohammed Sahal Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0095

Code of Criminal Procedure, 1973 — Section 167(2), 439Indian Penal Code, 1860 — Section 34, 294(b), 308, 323, 324, 341, 506
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High Courts18 Jun 2024Allowed

Jini Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0094

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 308, 324, 326, 448
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High Courts18 Jun 2024Allowed

Jitha Sanjay Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0093

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 143, 147, 149, 294(b), 447, 506(i)
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High Courts14 Jun 2024Disposed Of

Sumit Goyal Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0127

Indian Penal Code, 1860 — Section 32, 120B, 366, 409, 420, 511Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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High Courts14 Jun 2024Dismissed

Vishnu Sreekumar Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0126

Constitution of India, 1950 — Article 21Indian Penal Code, 1860 — Section 306(1), 366, 376(2)(n)Scheduled and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2)(v), 14A
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High Courts14 Jun 2024Allowed

Kannan @ Shibu Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0124

Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 120B, 395Evidence Act, 1872 — Section 27, 114(a)
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High Courts14 Jun 2024Allowed

Shafeek Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0123

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 29
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High Courts14 Jun 2024Allowed

Ajith PP Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0122

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(A), 22(b), 60(3)
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High Courts14 Jun 2024Allowed

Asharaf. P Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0121

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22 (c), 25, 27(a)
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High Courts14 Jun 2024Allowed

Manoj Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0120

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 308, 323, 324, 341
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High Courts14 Jun 2024Dismissed

XXXXXXXXXX Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0119

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 376, 376(2)(n), 450Protection of Children from Sexual Offences Act, 2012 — Section 3(a), 4, 5(j)(ii), 5(l), 6
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