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High Court Of Kerala judgments, 2024

2,055 judgments · page 47 of 103

High Courts31 May 2024Allowed

K.H. Noufal Vs Sharafudeen

High Court Of Kerala · (2024) 05 KL CK 0227

Code of Criminal Procedure, 1973 — Section 309, 311, 313Negotiable Instruments Act, 1881 — Section 138
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High Courts31 May 2024Allowed

Bhagath Suresh Vs State Of Kerala

High Court Of Kerala · (2024) 05 KL CK 0225

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 3(a), 4, 5(j)(ii), 5(l), 6
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High Courts31 May 2024Allowed

Murali A Vs State Of Kerala

High Court Of Kerala · (2024) 05 KL CK 0160

Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act 1 of 1077 — Section 55(i), 67B
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High Courts31 May 2024Allowed

P.K. Salam Vs State Of Kerala

High Court Of Kerala · (2024) 05 KL CK 0157

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 308, 324, 326, 452, 506
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High Courts31 May 2024Allowed

Bibin Vs State Of Kerala

High Court Of Kerala · (2024) 05 KL CK 0156

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 324, 326, 341
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High Courts31 May 2024Allowed

Akash S.D Vs State Of Kerala

High Court Of Kerala · (2024) 05 KL CK 0155

Code of Criminal Procedure, 1973 — Section 167(2), 173(2), 174, 439Indian Penal Code, 1860 — Section 34, 107, 120B, 306, 309, 323, 324, 341, 342, 355, 506Kerala Prohibition of Ragging Act, 1998 — Section 3, 4
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High Courts31 May 2024Dismissed

Padmaja Vs Asokan

High Court Of Kerala · (2024) 05 KL CK 0140

Code of Criminal Procedure, 1973 — Section 255(1)Negotiable Instruments Act, 1881 — Section 118, 118(a), 138, 139
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