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High Court Of Kerala judgments, 2024

2,055 judgments · page 67 of 103

High Courts04 Apr 2024Allowed

Mohammed Shaduli Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0053

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 406, 420Emigration Act, 1983 — Section 10, 24
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High Courts04 Apr 2024Dismissed

K.S.Isak Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0051

Code of Criminal Procedure, 1973 — Section 357(3)Negotiable Instruments Act, 1881 — Section 118, 138, 139
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High Courts04 Apr 2024Allowed

Sudheesh Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0049

Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act,1 of 1077 — Section 55(i)
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High Courts04 Apr 2024Allowed

Syam Kumar Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0048

Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 406, 420, 468, 471
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High Courts04 Apr 2024Dismissed

XXXXXXXXXX Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0047

Code of Criminal Procedure, 1973 — Section 164, 438Indian Penal Code, 1860 — Section 354A(1)(i), 354A(2)Protection of Children from Sexual Offences Act, 2012 — Section 9(f), 9(i), 9(j), 9(l), 10
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High Courts03 Apr 2024Dismissed

Shyju Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0046

Code of Criminal Procedure, 1973 — Section 173, 207, 220, 226, 230, 231, 311Indian Penal Code, 1860 — Section 34, 120B, 308, 326A
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High Courts03 Apr 2024Allowed

XXXXXXXXXX Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0043

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354, 506(i), 509Protection of Children from Sexual Offences Act, 2012 — Section 7, 8, 9(n), 10
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High Courts03 Apr 2024Allowed

Damodaran Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0040

Code of Criminal Procedure, 1973 — Section 313Kerala Abkari Act,1 of 1077 — Section 8(1), 8(2), 55(a)
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High Courts03 Apr 2024Allowed

Praveen Kumar Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0039

Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 143, 147, 149, 294(b), 323, 324, 326, 341, 342, 447Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(va), 14A, 15A(3), 18, 18A
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High Courts03 Apr 2024Allowed

Thambi Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0038

Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 353
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