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High Court Of Kerala judgments, 2024

2,055 judgments · page 51 of 103

High Courts27 May 2024Allowed

Ansar @ Afsal Vs State Of Kerala

High Court Of Kerala · (2024) 05 KL CK 0206

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 147, 148, 149, 294(b), 307, 323, 324, 326, 341, 506(ii)
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High Courts27 May 2024Allowed

Abu @ Abdulla Vs State Of Kerala

High Court Of Kerala · (2024) 05 KL CK 0205

Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 106
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High Courts24 May 2024Allowed

Nishad Vs State Of Kerala

High Court Of Kerala · (2024) 05 KL CK 0204

Code of Criminal Procedure, 1973 — Section 41A, 438Indian Penal Code, 1860 — Section 143, 144, 146, 147, 148, 149, 294(b), 308, 323, 325, 341
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High Courts24 May 2024Allowed

Rajesh Kumar R Vs State Of Kerala

High Court Of Kerala · (2024) 05 KL CK 0203

Code of Criminal Procedure, 1973 — Section 41A, 438Indian Penal Code, 1860 — Section 34, 294(b), 323, 324, 332, 353, 506
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High Courts24 May 2024Allowed

Tejas Vs State Of Kerala

High Court Of Kerala · (2024) 05 KL CK 0202

Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 307
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High Courts24 May 2024Allowed

Abdurahiman Vs State Of Kerala

High Court Of Kerala · (2024) 05 KL CK 0201

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B)
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High Courts24 May 2024Allowed

Sajal Halder Vs State Of Kerala

High Court Of Kerala · (2024) 05 KL CK 0200

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B)
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High Courts24 May 2024Dismissed

Sobhin Sunny Vs State Of Kerala

High Court Of Kerala · (2024) 05 KL CK 0195

Code of Criminal Procedure, 1973 — Section 439(2), 482Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(A), 27(b)Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 77
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High Courts24 May 2024Allowed

Bharat Raj Meena VsCentral Bureau Of Investigation

High Court Of Kerala · (2024) 05 KL CK 0194

Code of Criminal Procedure, 1973 — Section 219, 306Evidence Act, 1872 — Section 114, 133Prevention of Corruption Act, 1988 — Section 7, 10, 11, 12, 13, 13(1)(a), 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 15, 19(1), 19(3)(a), 20
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High Courts23 May 2024Allowed

Sandelishes John Vs State Of Kerala

High Court Of Kerala · (2024) 05 KL CK 0185

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(A), 22(b), 29
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High Courts23 May 2024Allowed

Soby George Vs State Of Kerala

High Court Of Kerala · (2024) 05 KL CK 0184

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 406, 420
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