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High Court Of Kerala judgments, 2024

2,055 judgments · page 41 of 103

High Courts13 Jun 2024Allowed

Rashid @ Rambo Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0115

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 149, 212, 294(b), 307, 323, 324, 326, 341, 506(ii)
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High Courts13 Jun 2024Allowed

Shan Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0114

Code of Criminal Procedure, 1973 — Section 439Kerala Anti Social Activities (Prevention) Act, 2007 — Section 6(3)
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High Courts13 Jun 2024Allowed

Ajo George Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0113

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294(4), 308, 323, 325, 354, 447
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High Courts13 Jun 2024Allowed

Pratheesh Kumar P Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0112

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 308, 323, 324, 341, 354
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High Courts13 Jun 2024Allowed

XXXXXXXXXX Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0111

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354A(1)(i)
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High Courts13 Jun 2024Dismissed

Sindhu Paul Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0106

Code of Criminal Procedure, 1973 — Section 227, 397, 401Indian Penal Code, 1860 — Section 34, 305, 306Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 23, 75, 77
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High Courts12 Jun 2024Dismissed

P.Hamsa Vs Shanavas

High Court Of Kerala · (2024) 06 KL CK 0183

Code of Criminal Procedure, 1973 — Section 255(1), 313Negotiable Instruments Act, 1881 — Section 118(a), 138, 139Evidence Act 1872 — Section 60
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High Courts12 Jun 2024Allowed

Kuttappan Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0153

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 147, 148, 149, 294(b), 308, 323, 324, 354, 354B, 447
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High Courts12 Jun 2024Allowed

Athul Krishna Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0152

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b), 29
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High Courts12 Jun 2024Allowed

Subash Lambat Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0151

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 167(2), 439Indian Penal Code, 1860 — Section 34, 406, 420
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High Courts12 Jun 2024Allowed

Jayesh. M. M Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0150

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302, 498A
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