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High Court Of Kerala judgments, 2024

2,055 judgments · page 66 of 103

High Courts08 Apr 2024Allowed

Ahmed Afnan C.M Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0073

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 406, 409, 420, 465, 468, 471
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High Courts08 Apr 2024Allowed

Sudheer V.A. Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0072

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294(b), 307, 323, 324, 506(ii)
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High Courts08 Apr 2024Allowed

Dilshad C.H Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0070

Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 363, 370(4), 376(1)Protection of Children from Sexual Offences Act, 2012 — Section 3, 4
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High Courts05 Apr 2024Disposed Of

Parthasarathi M Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0190

Code of Criminal Procedure, 1973 — Section 227Civic Government (Scotland) Act 1982 — Section 52A(1)Indian Penal Code, 1860 — Section 292
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High Courts05 Apr 2024Disposed Of

Madhu G Vs Bindhu G

High Court Of Kerala · (2024) 04 KL CK 0066

Code of Civil Procedure, 1908 — Order 18 Rule 1, Order 18 Rule 16
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High Courts05 Apr 2024Dismissed

Sandhyavu Vs Peter

High Court Of Kerala · (2024) 04 KL CK 0062

Code of Civil Procedure, 1908 — Section 100, Order 42 Rule 1Transfer of Property Act, 1882 — Section 54, 118Registration Act, 1908 — Section 17
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High Courts05 Apr 2024Allowed

Bhadran Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0061

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294(b), 323, 324, 326, 354, 354(A)(1), 354(B), 357, 506(i), 509
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High Courts04 Apr 2024Allowed

Anil Kumar K.K Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0059

Indian Penal Code, 1860 — Section 307, 448Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14A
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