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High Court Of Kerala judgments, 2024

2,055 judgments · page 69 of 103

High Courts02 Apr 2024Dismissed

Anil Kumar Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0022

Indian Penal Code, 1860 — Section 34, 212, 286, 304, 308, 337, 427Explosive Substances Act 1908 — Section 3(b), 4Indian Explosives Act, 1885 — Section 9(B)(1)(b)
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High Courts01 Apr 2024Allowed

Ajmal.T.M Vs Deputy Tahsildar

High Court Of Kerala · (2024) 04 KL CK 0178

Constitution of India, 1950 — Article 12Revenue Recovery Act, 1890 — Section 7, 71Transfer of Property Act, 1882 — Section 107
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High Courts01 Apr 2024Dismissed

Thahira Vs Kalliyath Abdul Gafoor

High Court Of Kerala · (2024) 04 KL CK 0177

Constitution of India, 1950 — Article 133(1)(a)Code of Civil Procedure, 1908 — Section 100, Order 41 Rule 11, Order 42 Rule 2
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High Courts01 Apr 2024Allowed

Ramesh H Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0016

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 409, 420
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High Courts01 Apr 2024Allowed

Yunis.K.P Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0015

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294(b), 332, 353, 506
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High Courts01 Apr 2024Allowed

Jagan Raj.J Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0010

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 147, 148, 149, 294(b), 307, 323, 324, 341, 506
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High Courts01 Apr 2024Allowed

Aravind.P Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0009

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 409, 420Prevention of Corruption Act, 1988 — Section 13(1)(a)
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High Courts01 Apr 2024Allowed

Baburaj K Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0008

Code of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 409, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(a), 13(2)
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High Courts01 Apr 2024Allowed

Nibin Abhilash Vs State Of Kerala

High Court Of Kerala · (2024) 04 KL CK 0007

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