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High Court Of Kerala judgments, 2024

2,055 judgments · page 74 of 103

High Courts20 Mar 2024Dismissed

Arun Vs State Of Kerala

High Court Of Kerala · (2024) 03 KL CK 0170

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354, 354A(1)(i)Protection of Children from Sexual Offences Act, 2012 — Section 7, 8
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High Courts20 Mar 2024Allowed

Midhlaj Vs State Of Kerala

High Court Of Kerala · (2024) 03 KL CK 0167

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 29
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High Courts20 Mar 2024Dismissed

Shamnas.K.Shaji Vs State Of Kerala

High Court Of Kerala · (2024) 03 KL CK 0165

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(A), 22(b), 29, 60(3)
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High Courts19 Mar 2024Allowed

Arun Sukumaran Vs State Of Kerala

High Court Of Kerala ·

Code of Criminal Procedure, 1973 — Section 174, 232, 235(1), 248(1)Indian Penal Code, 1860 — Section 34, 302, 394,Evidence Act, 1872 — Section 27
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High Courts19 Mar 2024Allowed

Amit Vs State Of Kerala

High Court Of Kerala · (2024) 03 KL CK 0163

Code of Criminal Procedure, 1973 — Section 167, 167(2), 439Indian Penal Code, 1860 — Section 34, 420Information Technology Act, 2000 — Section 66D
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High Courts19 Mar 2024Allowed

Ebin Vs State Of Kerala

High Court Of Kerala · (2024) 03 KL CK 0162

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, 506(ii)
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High Courts19 Mar 2024Allowed

Tinoy Jose Vs State Of Kerala

High Court Of Kerala · (2024) 03 KL CK 0161

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(C), 22(c), 29, 60(3)
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High Courts19 Mar 2024Dismissed

Raja Chandra Sekharan, C.No.2345 Vs State Of Kerala

High Court Of Kerala · (2024) 03 KL CK 0152

Code of Criminal Procedure, 1973 — Section 161, 232, 235(1), 313Indian Penal Code, 1860 — Section 294A, 307, 326, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(s), 3(2)(v), 3(2)(va), 9
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