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High Court Of Kerala judgments, 2024

2,055 judgments · page 60 of 103

High Courts23 Apr 2024Allowed

Ashokan Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0198

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 324, 341, 506
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High Courts23 Apr 2024Allowed

Gafoor Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0196

Code of Criminal Procedure, 1973 — Section 439Wild Life (Protection) Act, 1972 — Section 2(16), 2(20), 9, 39, 50, 51, 57Kerala Forest Act, 1961 — Section 27(1)(e)(iv)
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High Courts19 Apr 2024Dismissed

B.S Jayakumar Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0214

Constitution of India, 1950 — Article 226, 227Code of Criminal Procedure, 1973 — Section 161, 197, 239, 240, 482Indian Penal Code, 1860 — Section 120A, 120B
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High Courts19 Apr 2024Allowed

Hafil Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0174

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 341Kerala Prohibition of Ragging Act, 1998 — Section 4
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High Courts19 Apr 2024Allowed

Dhanush Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0167

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 143, 144, 147, 148, 149, 294(b), 302, 307, 323, 324, 326, 341
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High Courts19 Apr 2024Allowed

Sreejesh Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0165

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 498A
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High Courts19 Apr 2024Allowed

Abdulla Kurikkal Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0163

Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294(b), 308, 323, 324, 326, 354A(1), 354B, 427, 506(i)
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High Courts19 Apr 2024Allowed

Sani Ramdas Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0162

Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 354, 376, 376(2)(n)
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High Courts19 Apr 2024Allowed

Ismayil Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0161

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 109, 377Protection of Children from Sexual Offences Act 2012 — Section 3, 4(1), 4(2), 9(1), 16
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