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High Court Of Kerala judgments, 2024

2,055 judgments · page 77 of 103

High Courts13 Mar 2024Dismissed

Ummer Haris Vs State Of Kerala

High Court Of Kerala · (2024) 03 KL CK 0107

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(c), 29
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High Courts13 Mar 2024Dismissed

Rahiya Vs State Of Kerala

High Court Of Kerala · (2024) 03 KL CK 0105

Negotiable Instruments Act, 1881 — Section 118(a), 138, 139Evidence Act, 1872 — Section 3
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High Courts13 Mar 2024Allowed

Ajith Vs State Of Kerala

High Court Of Kerala · (2024) 03 KL CK 0101

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 279, 308, 323, 427
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High Courts13 Mar 2024Allowed

Abhinav Vs State Of Kerala

High Court Of Kerala · (2024) 03 KL CK 0100

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294(b), 308, 323, 506
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High Courts13 Mar 2024Allowed

Jerrin C.G Vs State Of Kerala

High Court Of Kerala · (2024) 03 KL CK 0099

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 324, 326
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High Courts13 Mar 2024Allowed

Stervin @ Tinu Vs State Of Kerala

High Court Of Kerala · (2024) 03 KL CK 0098

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 Courts13 Mar 2024Allowed

Vijith Raj B Vs State Of Kerala

High Court Of Kerala · (2024) 03 KL CK 0097

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 324
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High Courts12 Mar 2024Dismissed

Wilson Vs State Of Kerala

High Court Of Kerala · (2024) 03 KL CK 0095

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 144, 147, 148, 149, 308, 323, 324, 395, 427, 506(ii)
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